N.Nagarathna vs Mr.Seenappa
2021 Latest Caselaw 11983 Mad

                                                                          C.M.A.No.1438 of 2021

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 18.06.2021

                                                   CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            C.M.A.No.1438 of 2021
                 1.N.Nagarathna
                 2.P.Nagaraju                                       ... Appellants

                                                     Vs.
                 1.Mr.Seenappa
                 2.Shri Ram General Insurance Co. Ltd.,
                   No.5, Ramachandra Street,
                   Saravana Nagar, Sivaram,
                   Perungudi, Chennai - 96.                         ... Respondents

                       Civil Miscellaneous Appeal filed under Section 173 of Motor
                 Vehicles Act, 1988 against the Judgment and Decree dated 09.07.2020
                 made in M.C.O.P.No.3229 of 2016 on the file of the Motor Accidents
                 Claims Tribunal/II Court of Small Causes, Chennai.

                                   For Appellants  : Ms.Ramya V Rao
                                   For Respondents :
                                   For R2          : Mr.K.Poomalai

                                                 JUDGMENT

In this appeal, both the learned counsel for the appellant and the

second respondent have filed a Joint Memo of Compromise to settle the

dispute.

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2. The terms of settlement are as under:-

“1. This Appeal has been filed by the Claimants. The above MCOP has been filed claimaing compensation for death of N.Naresh Babu who died in an accident which took place on 24.01.2016.

2. The Tribunal passed an award dated 09.07.2020 for a sum of Rs.33,70,000/- along with interests and costs. Now the Appellants and 2nd Respondent have negotiated for settlement and arrived at a sum of Rs.36,00,000/- in full quit. The 1st and 2nd Appellant are entitled to equal shares i.e Rs.18,00,000/- each in full quit.

3. It is prayed that this Hon'ble High Court may be pleased to record this Memo of Compromise and pas an award for Rs.36,00,000/- in full quit in favour of the petitioners, payable by the 2nd Respondent to the credit of the above MCOP within a period of two weeks, on such deposit the claimants 1 and 2 are permitted to withdraw their respective shares.”

3. This Civil Miscellaneous Appeal is disposed of in terms of the

above Joint Memo of Compromise. No costs.

18.06.2021 Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order arb

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To:

1.The Motor Accidents Claims Tribunal, II Court of Small Causes, Chennai.

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

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C.SARAVANAN, J.

arb

C.M.A.No.1438 of 2021

18.06.2021

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