Sasikala vs A Vijayan
2022 Latest Caselaw 14981 Mad

                                                                                   CMA.No.1958 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 07.09.2022

                                                        CORAM

                                    THE HONOURABLE MS. JUSTICE P.T.ASHA

                                                 CMA.No.1958 of 2022


                     1.Sasikala
                     2.Jegannathan
                     3.Monika
                                                      ... Appellants/Petitioners
                                                           Vs.
                     1.A Vijayan

                     2.Shriram General Insurance Company Limited,
                       No.30, Hoc Road (Ground Floor),
                       Chinna Kokkikulam, Near ICICI Bank,
                       Madurai - 2.
                                                  ... Respondents 1 & 2 / 2 Respondents 1 & 2

                     PRAYER: Appeal filed under Section 173 of Motor Vehicles Act, to
                     enhance the compensation amount made in Judgment and decree dated
                     22.02.2022 made in M.C.O.P. No.87 of 2011 on the file of the Motor
                     Accident Claims Tribunal Sub Court Mettur.


                                    For Petitioners   : Mr.S.P.Yuaraj
                                    For Respondent    : M/s.V.Pushpa [R.2]




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https://www.mhc.tn.gov.in/judis
                                                                                         CMA.No.1958 of 2022


                                                          JUDGEMENT

It is informed that the matter is settled between the parties with / and

the insurance company is agreeing to pay a sum of Rs.19,75,000/- inclusive

of the pre-deposit of Rs.25,000/-.

2. M/s.V.Pushpa, learned counsel has entered appearance on behalf of

the 2nd respondent/insurance company.

3. The Civil Miscellaneous Appeal is therefore disposed of recording

the same and granting permission to the petitioners to withdraw the entire

amount as apportioned by the Tribunal. No costs.

07.09.2022 Index : Yes/No Internet: Yes/No shr

To

1. The Motor Accident Claims Tribunal, Sub Court, Mettur.

2.The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis CMA.No.1958 of 2022

P.T. ASHA, J,

shr

CMA.No.1958 of 2022

07.09.2022

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