Hari Balaji vs Boomadevi
2022 Latest Caselaw 17569 Mad

                                                                              C.M.S.A(MD)No.39 of 2016

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                       Dated : 11.11.2022
                                                           CORAM
                                      THE HONOURABLE MRS.JUSTICE R.THARANI
                                                 C.M.S.A(MD)No.39 of 2016


                    Hari Balaji                                     ... Appellant/ Petitioner

                                                              Vs


                    Boomadevi                                       ... Respondent / Respondent


                    PRAYER :-

                                  This Civil Miscellaneous Appeal is filed under Section 173 of the
                    Motor Vehicles Act, 1988 to set aside the award and decree dated 29.02.2016
                    H.M.C.M.A.No.01 of 2010 on the file of the learned District Judge,
                    Sivagangai, confirming the judgment and decree dated 18.11.2009 in
                    H.M.O.P.No.110 of 2008 on the file of the learned Subordinate Judge,
                    Devakottai.



                                      For Appellant     : Mr.V.R.Shanmuganathan
                                      For Respondent    : Mr.H.Lakshmi Shankar




                    1/4

https://www.mhc.tn.gov.in/judis
                                                                             C.M.S.A(MD)No.39 of 2016




                                                       JUDGMENT

When the matter was taken up for hearing, the learned counsel on either

side and the parties on either side were present before this Court. They filed a

compromise memo, duly signed by both the parties and the learned counsel on

either side. The same is recorded.

2.Accordingly, this Civil Miscellaneous Appeal is allowed on terms of

the comprise arrived between the parties. The joint compromise memo shall

form part of this order. No costs.

3.For reporting compliance to the first payment, call on 01.12.2022.

11.11.2022 Index: Yes / No Internet : Yes / No

pnn

https://www.mhc.tn.gov.in/judis C.M.S.A(MD)No.39 of 2016

To

1.The District Judge, Sivagangai.

2.The Subordinate Judge, Devakottai.

3.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.S.A(MD)No.39 of 2016

R. THARANI, J pnn

C.M.S.A(MD)No.39 of 2016

11.11.2022

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