The Branch Manager vs N.Venkataraju
2021 Latest Caselaw 19772 Mad

                                                                               C.M.A.SR.No.63169 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 27.09.2021

                                                         CORAM:

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               C.M.A.SR.No.63169 of 2021

                  The Branch Manager,
                  Cholamandalam General Insurance Company Limited,
                  2nd Floor, K.K.Towers,
                  Vishnavi, Next to Durga Main Road,
                  Hosur.                                           .. Appellant

                                                            Vs.

                  1. N.Venkataraju
                  2. C.Logesh                                                  .. Respondents

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

                  Vehicles Act, 1988 to set aside the judgment and decree dated 22.02.2021,

                  made in M.C.O.P.No.894 of 2018, passed by the Motor Accidents Claims

                  Tribunal, Special Sub Judge (MACT), Krishnagiri.

                                     For Appellant          : Ms.C.Harini
                                                              for M/s.M.B.Gopalan Associates

                                     For Respondents        : Mr.M.Devarajan
                                                          -----




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                                                                            C.M.A.SR.No.63169 of 2021

                                                   JUDGMENT

(The case has been heard through video conference)

The present appeal has not been numbered yet and it is in the SR

stage. Before numbering the appeal, the appellant and the respondents have

arrived at a settlement.

2. A joint memo of compromise dated 23.08.2021, 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. No costs.

27.09.2021 Index : Yes / No kk

To

1. The Motor Accidents Claims Tribunal, Special Sub Judge (MACT), Krishnagiri.

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

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

C.M.A.SR.No.63169 of 2021

ABDUL QUDDHOSE, J.

kk

C.M.A.SR.No.63169 of 2021

27.09.2021

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