Sbi General Insurance Company ... vs G.Pushpalatha
2021 Latest Caselaw 883 Mad

                                                                          C.M.A.No.1294 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.01.2021

                                                         CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.M.A.No.1294 of 2020

                   SBI General Insurance Company Limited
                   N.No.64, O.No.149
                   Ground and Mezzanine Floor
                   Greams Road, Chennai-6.                                       .. Appellant

                                                           Vs.

                   1.G.Pushpalatha

                   2.A.Thangam

                   3.K.Kribhakaran

                   4.S.Venkatesh                                               .. Respondents


                   Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the

                   Motor Vehicles Act, 1988, against the Judgment and Decree dated

                   20.12.2019 made in M.C.O.P.No.1156 of 2017 on the file of the Motor

                   Accident Claims Tribunal, Special Sub Court No.2, Small Causes Court,

                   Chennai.


                                         For Appellant     : Mr.K.Vinod

                   1/3

https://www.mhc.tn.gov.in/judis/
                                                                            C.M.A.No.1294 of 2020



                                         For R1 to R3     : Mr.T.R.Kumaravel

                                                  JUDGMENT

This matter is heard through “Video Conferencing”.

2.The learned counsel appearing for the appellant/Insurance Company

as well as the learned counsel appearing for the respondents 1 to 3 submitted

that the parties have arrived at a settlement for a sum of Rs.4,50,000/- in full

quit in favour of the respondents 1 to 3 and filed a memo of compromise

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

respondents 1 to 3 and also by the learned counsel appearing for the appellant

as well as by the learned counsel appearing for the respondents 1 to 3.

3.Recording the memo of compromise, this Civil Miscellaneous

Appeal is closed as settled out of Court. The appellant/Insurance Company is

directed to deposit the sum of Rs.4,50,000/- less the amount already

deposited, if any, within a period of four weeks from the date of receipt of a

copy of this judgment. On such deposit, the respondents 1 to 3 are permitted

to withdraw the award amount equally among themselves, after adjusting the

amount if any, already withdrawn. The memo of compromise shall form part

of the decree. No costs.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1294 of 2020

11.01.2021 Index : Yes / No kj

V.M.VELUMANI, J.

kj

To

1.The Special Subordinate Judge No.II Motor Accident Claims Tribunal, Small Causes Court, Chennai.

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

C.M.A.No.1294 of 2020

11.01.2021

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