M/S.Cholamandalam Ms General ... vs Balraj (Died)
2022 Latest Caselaw 3888 Mad

                                                                             C.M.A.No.2170 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 01.03.2022

                                                      CORAM

                                      THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                C.M.A.No.2170 of 2021
                                                          &
                                    C.M.P.Nos.12031, 17559, 18508 and 18509 of 2021

                     M/s.Cholamandalam MS General Insurance Company Limited,
                     No.74/22, 3rd Floor,
                     FIT, HV Arcade,
                     Near Big Bazzar,
                     Bagalur Road, Hosur – 635 109.                      ... Appellant

                                                       Versus

                     1.Balraj (Died)
                     2.Kalavathi
                     3.Krishnan (Died)
                     4.Yasodha
                     5.M.Muniyappan
                     6.Kandamma
                     7.Lakshmi
                     8.Basappa
                     9.Sulochana
                     10.Chitra
                     11.Naveen Kumar
                     12.Archana                                               ...Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988 against the Judgment and Decree made in M.C.O.P.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.2170 of 2021

                     No.328 of 2017 dated 26.08.2019 on the file of the Motor Accidents Claims
                     Tribunal, Special District Court, Krishnagiri.
                                  For Appellant          ...   Mr. R.Sreevidhya

                                  For Respondents        ...   Mr.C.Prabakaran
                                                               for R2 & R4

                                                               R1,R3 and R5- Not ready in Notice


                                                        ORDER

The parties have settled the dispute and have filed a joint

memorandum of compromise before this Court.

2. The joint memorandum of compromise is taken on file and the

Civil Miscellaneous Appeal is disposed of in terms there of. The joint

memorandum of compromise shall form part of this decree. No Costs.

Consequently, the connected Civil Miscellaneous Petitions are closed.

01.03.2022 gba/ab

https://www.mhc.tn.gov.in/judis C.M.A.No.2170 of 2021

P.T.ASHA, J.,

gba/ab

C.M.A.No.2170 of 2021 & C.M.P.Nos.12031, 17559, 18508 and 18509 of 2021

01.03.2022

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