S.Datchayani vs A.Muthusamy
2022 Latest Caselaw 6091 Mad

                                                                                 C.M.A.No.30 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 24.03.2022

                                                       CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                   C.M.A.No.30 of 2022


                     1. S.Datchayani
                     2. R.Sivakumar                                            .. Appellants

                                                            -Vs.-

                     1. A.Muthusamy

                     2. Shriram General Insurance Co.Ltd.,
                        2nd Floor, City Center,
                        66, Thirumalaipillai Road,
                        Near Vani Mahal, T.Nagar,
                        Chennai 600 017                                       ...Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act. 1988, against the judgment and decree in M.C.O.P.No.2307 of
                     2014 dated 10.02.2020 on the file of the Motor Accident Claims Tribunal /
                     Principal District Court, Cuddalore.


                                   For Appellant             :      M/s.Ramya V.Rao
                                   For Respondent-1          :      Served-No Appearance
                                   For Respondent-2          :      Mr.K.Poomalai




https://www.mhc.tn.gov.in/judis
                                                                                     C.M.A.No.30 of 2022

                                                          JUDGMENT

Against the award and decree dated 10.02.2020 made in

M.C.O.P.No.2307 of 2014 on the file of the Motor Accident Claims Tribunal

(Principal District Court), Cuddalore, this Civil Miscellaneous Appeal has been

filed.

2. Pending appeal, the parties have entered into a compromise and

today, a Joint Memorandum of Compromise signed by the parties and counter

signed by their respective counsels was filed.

3. The joint memo of compromise dated 24.03.2022 is taken on file and

the Civil Miscellaneous Appeal is disposed of in terms thereof. There will be a

decree in terms of the above said joint memo of compromise. The joint memo

of compromise dated 24.03.2022 shall form part of the decree. No costs.

24.03.2022 Internet: Yes/No Index:Yes/No Speaking/Non-Speaking

srn

https://www.mhc.tn.gov.in/judis C.M.A.No.30 of 2022

P.T.ASHA.J

srn

C.M.A.No.30 of 2022

24.03.2022

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