M.Eswaran vs S.Govindan
2021 Latest Caselaw 20330 Mad

                                                                              C.M.A.No.2180 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 04.10.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 C.M.A.No.2180 of 2021

                  M.Eswaran                                                .. Appellant

                                                          Vs.

                  1. S.Govindan

                  2. Bajaj Alliance General Insurance Company Ltd.,
                     M.R.V.Complex, 3rd Floor,
                     5, Second Line Beach Road,
                     Chennai - 600 001.

                  3. K.Manikavel

                  4. Sundaramoorthy

                  5. M/s. The New Assurance Company Limited,
                     East Coast Chamber, Mezanine Floor,
                     No.92, G.N.Chetty Road,
                     T.Nagar, Chennai - 600 017.                           .. Respondents

                  Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                  Vehicles Act, 1988 to enhance the compensation amount made in Judgment
                  and decree dated 24.07.2020, made in M.C.O.P.No.3024 of 2015 on the file
                  of the Motor Accident Claims Tribunal, Special Sub Court No.1, Salem.
                              For Appellant           : Mr.S.P.Yuaraj

                                     For Respondent 2     : Mr.E.Rajadurai
                                                            for M/s.M.B.Gopalan Associates
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                                                                              C.M.A.No.2180 of 2021

                                                 JUDGMENT

(The case has been heard through video conference) A joint memo of compromise dated 01.10.2021, has been filed today.

The said joint memo of compromise has been singed by the claimant and the

second respondent insurance company as well as their respective counsels.

In terms of the compromise, the second respondent agreed to pay

Rs.9,00,000/- to the appellant/claimant towards full and final settlement over

and above the award amount. This appeal is disposed of in terms of the joint

memo of compromise. This joint memo of compromise shall form part of

this judgment. The second respondent insurance company is directed to

deposit the said sum of Rs.9,00,000/- within a period of six weeks from the

date of receipt of a copy of this judgment to the credit of M.C.O.P.No.3024

of 2015 on the file of the Motor Accident Claims Tribunal, Special Sub

Court No.1, Salem. On such deposit of the said amount of Rs.9,00,000, the

appellant/claimant is permitted to withdraw the said amount by filing

necessary application before the Tribunal. No costs.

04.10.2021 kk

To

1. The Motor Accidents Claims Tribunal, Special Sub Court No.1, Salem.

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

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

C.M.A.No.2180 of 2021

ABDUL QUDDHOSE, J.

kk

C.M.A.No.2180 of 2021

04.10.2021

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