M/S.United India Insurance Co. ... vs Radhakrishnan
2022 Latest Caselaw 7594 Mad

                                                                                    C.M.A.No.396 of 2021

                                    IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                                       DATED : 11.04.2022

                                                            CORAM:

                                       THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                    C.M.A.No.396 of 2021
                                                  and C.M.P.No.2611 of 2021

                     M/s.United India Insurance Co. Ltd.,
                     No.13-A, Manakkuppam,
                     Nethaji Road,
                     Cuddalore.                                                 ... Appellant

                                                               Vs.

                     1. Radhakrishnan
                     2.Natarajan                                                … Respondents

                     (1st respondent remained ex parte in the Lower Court)
                     Prayer: Civil Miscellaneous Appeal is filed under Section 173 of the Motor
                     Vehicles Act 1988 against the Judgment and Decree dated 18.03.2020
                     passed in M.A.C.T.O.P.No.2257 of 2018 by the Motor Accident Claims
                     Tribunal, Chief Judicial Magistrate, Cuddalore.
                                  For Appellant    :       Mrs.R.Rathna Thara

                                  For Respondents :        Mrs.Ramya V.Rao for R1
                                                           R2 – No Appearance




                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.396 of 2021



                                                        JUDGMENT

The parties have compromised the matter. On the last occasion, a

Joint Memo of Compromise has been filed without signatures of the parties.

Hence, the parties were directed to rectify the same and file a fresh

Compromise Memo today. Today, the parties have filed Joint Memo of

Compromise duly signed by the parties as well as their counsels.

The Joint Memo of Compromise is recorded and the Civil

Miscellaneous Appeal is allowed in terms thereof. The terms of

compromise shall form part of the Decree. No costs. Consequently,

connected Miscellaneous Petition is closed.

                                                                                        11.04.2022
                     Index       : Yes/No
                     Internet    : Yes/No

Speaking order / Non speaking order mps

To

The Chief Judicial Magistrate, Motor Accident Claims Tribunal, Cuddalore.

https://www.mhc.tn.gov.in/judis C.M.A.No.396 of 2021

P.T. ASHA, J.,

mps

C.M.A.No.396 of 2021 and C.M.P.No.2611 of 2021

11.04.2022

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