The Branch Manager vs Rathi
2021 Latest Caselaw 19575 Mad

                                                                                 C.M.A.No.1252 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 23.09.2021

                                                         CORAM:

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  C.M.A.No.1252 of 2021
                                                and C.M.P.No.7176 of 2021

                  The Branch Manager,
                  The Cholamandalam MS General Insurance
                   Company Limited,
                  Puducherry.                                                .. Appellant

                                                            Vs.

                  1. Rathi
                  2. Minor Nithyasri
                  3. Minor Nivash
                  4. Sarojini
                  5. Rajan
                  6. R.Balaji
                  (R2 & R3 represented by their mother
                  and guardian R1)                                           .. Respondents


                  Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                  Vehicles Act, 1988 to set aside the award and decree dated 30.09.2015, made

                  in M.C.O.P.No.96 of 2011, passed by the Motor Accidents Claims Tribunal -

                  II, Additional District Judge, Chidambaram.

                                     For Appellant          : Ms.R.Sree Vidhya
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https://www.mhc.tn.gov.in/judis/
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                                                                               C.M.A.No.1252 of 2021

                                                   JUDGMENT

(The case has been heard through video conference)

A joint memo of compromise dated 11.09.2021, has been filed today.

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

insurance company as well as their respective counsels. This appeal is

disposed of in terms of the joint memo of compromise. This joint memo of

compromise shall form part of this judgment. Consequently, the connected

miscellaneous petition is closed. No costs.

23.09.2021 Index : Yes / No kk

To

1. The Motor Accidents Claims Tribunal - II, Additional District Judge, Chidambaram.

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

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

C.M.A.No.1252 of 2021

ABDUL QUDDHOSE, J.

kk

C.M.A.No.1252 of 2021 and C.M.P.No.7176 of 2021

23.09.2021

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