Royal Sundaram Alliance ... vs Krishnamoorthy (Died)
2022 Latest Caselaw 6077 Mad

                                                                             C.M.A.No.4042 of 2019


                                  IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                             DATED : 24.03.2022

                                                   CORAM:

                                   THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                             C.M.A.No.4042 of 2019
                                                     and
                                             C.M.P.No.22838 of 2019


                     Royal Sundaram Alliance Insurance
                      Company Limited,
                     8-H – 1, Mangalam Building,
                     4- Road, Salem – 636 009.               ... Appellant

                                                      Vs.

                     1.Krishnamoorthy (died)
                     2.Kandasamy
                     3.Pushpa
                     4.C.K.Kannan
                     5.P.Sarojini                            … Respondents

                     (Respondents 3 to 5 brought on record as legal representatives of the
                     deceased 1st respondent vide Court order dated 22.09.2021 in
                     C.M.P.No.14967 of 2021 in C.M.A.No.4032 of 2019 by AQJ)




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.No.4042 of 2019




                     Prayer: Civil Miscellaneous Appeal is filed under Section 173 of the
                     Motor Vehicles Act against the Award and Decree dated 08.11.2018
                     in M.C.O.P.No.531 of 2012 on the file of the learned Subordinate
                     Judge, Motor Accidents Claims Tribunal, Sankagiri.


                                  For Appellant   :    Mr.M. Krishnamoorthy

                                  For Respondents :    Mr.S.P.Yuvaraj for R3 to R5
                                                       R1 – died
                                                       R2 – Notice dispensed with


                                                      JUDGMENT

The learned counsels would submit that both the parties have

compromised the matter and they have also filed a Memorandum of

Compromise.

2.Therefore, the Memorandum Compromise is recorded and the

Civil Miscellaneous Appeal is allowed in terms thereof. The terms of

https://www.mhc.tn.gov.in/judis C.M.A.No.4042 of 2019

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

connected Miscellaneous Petition is closed.

                                                                            24.03.2022
                     Index      : Yes/No
                     Internet   : Yes/No

Speaking order / Non speaking order mps

To

The Subordinate Judge, Motor Accidents Claims Tribunal, Sankagiri.

https://www.mhc.tn.gov.in/judis C.M.A.No.4042 of 2019

P.T. ASHA, J,

mps

C.M.A.No.4042 of 2019 and C.M.P.No.22838 of 2019

24.03.2022

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