Tata Aig General Insurance ... vs Radha
2021 Latest Caselaw 2443 Mad

                                                                           C.M.A.No.2906 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 03.02.2021

                                                          CORAM:

                                    THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                C.M.A.No.2906 of 2019
                                                         and
                                                C.M.P.No.15453 of 2019

                   Tata AIG General Insurance Company Limited,
                   May Flower Building,
                   Dr.Balasundaram Road,
                   Coimbatore.                                               .. Appellant

                                                            Vs.
                   1.Radha
                   2.Rogini Monicaa
                   3.M.Vishwanathan
                   4.Vijayeswari Textiles Limited,
                     10/400, Palakkad Main Road,
                     Kuniyamuthur,
                     Coimbatore.                                             .. Respondents

                   Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                   Motor Vehicles Act, 1988, against the Judgment and Decree dated
                   09.11.2018 made in M.C.O.P.No.1583 of 2014 on the file of the Motor
                   Accident Claims Tribunal, Special Sub Court, Coimbatore.

                                          For Appellant     : Mr.K.Vinod
                                          For RR 1 & 2      : Mr.F.Terry Chella Raja
                                                              for Ms.M.Malar

                   1/4

https://www.mhc.tn.gov.in/judis/
                                                                              C.M.A.No.2906 of 2019



                                                    JUDGMENT

The matter is heard through “Video Conferencing”.

2.The learned counsel appearing for the appellant as well as the learned

counsel appearing for the respondents 1 and 2 submitted that the parties have

entered into compromise and arrived at settlement and filed a joint memo of

settlement signed by the representative of the appellant as well as by the

respondents 1 & 2 and also by the learned counsel appearing for the

appellant-Insurance Company as well as the respondents 1 & 2.

3.Recording the joint memo of settlement, this Civil Miscellaneous

Appeal is closed. The joint memo of settlement shall form part of the decree.

Consequently, the connected Miscellaneous Petition is closed. No costs.

                                                                                     03.02.2021

                   krk

                   Index           : Yes / No
                   Internet        : Yes / No

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2906 of 2019

To

1.The Special Subordinate Judge, Motor Accident Claims Tribunal, Coimbatore.

2.The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2906 of 2019

V.M.VELUMANI, J.

krk

C.M.A.No.2906 of 2019

03.02.2021

https://www.mhc.tn.gov.in/judis/