Cholamandalam Ms General vs Balamurugan ...Petitioner/1St
2022 Latest Caselaw 9229 Mad

                                                                                 C.M.A.No.1094 of 2022


                                  IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                                  DATED : 29.04.2022

                                                        CORAM:

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                  C.M.A.No.1094 of 2022

                     Cholamandalam MS General
                      Insurance Company Limited,
                     No.131/25-A, Athiyaman Bye-pass Road,
                     (Nethaji) Opposite to Smart Shopping Mall,
                     Dharmapuri Town.             ...2nd Respondent/Appellant

                                                           Vs.

                     1.Balamurugan                     ...Petitioner/1st Respondent
                     2.G.Rajendiran                    …1st Respondent/2nd Respondent


                     Prayer: Civil Miscellaneous Appeal is filed under Section 173 of the
                     Motor Vehicles Act against the Award and Decree dated 16.11.2021
                     in M.C.O.P.No.557 of 2019 on the file of the learned Additional
                     Subordinate Judge, Motor Accidents Claims Tribunal, Dharmapuri.
                                  For Appellant   :    Ms.R.Shree Vidhya
                                  For Respondent :     Mr.R.Oral Robert for R1



                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.1094 of 2022




                                                        JUDGMENT

The parties have entered into a settlement which has been

reduced into writing in the form of Joint Memorandum for recording

settlement signed by both the parties as well as the respective

counsels. The said compromise memo is taken on record.

This Civil Miscellaneous Appeal is disposed of in terms thereof.

The terms of compromise shall form part of the Decree. No costs.

                                                                                       29.04.2022
                     Index      : Yes/No
                     Internet   : Yes/No

Speaking order / Non speaking order mps

To

The Additional Subordinate Judge, Motor Accidents Claims Tribunal, Dharmapuri.

https://www.mhc.tn.gov.in/judis C.M.A.No.1094 of 2022

P.T. ASHA, J,

mps

C.M.A.No.1094 of 2022

29.04.2022

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