Kunwar Shatrughan Singh vs S. Balu
2023 Latest Caselaw 11547 Mad

Citation : 2023 Latest Caselaw 11547 Mad
Judgement Date : 30 August, 2023

Madras High Court

Kunwar Shatrughan Singh vs S. Balu on 30 August, 2023

                                                                         C.M.A.SR.No.87538 of 2014 and
                                                                                C.M.P.No.25254 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.08.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                            C.M.A.SR.No.87538 of 2014
                                                       and
                                              C.M.P.No.25254 of 2019

                     Kunwar Shatrughan Singh                                      ... Appellant

                                                         Vs

                     1.S. Balu

                     2.Cholamandalam MS General Insurance Company Ltd.,
                       Parry House, NSC Bose Road,
                       Chennai – 600 001.                               ... Respondents

                     Prayer in C.M.P.No.25254 of 2019: Civil Miscellaneous Petition is filed
                     under Section 173(1) of Motor Vehicles Act, 1988, to condone the delay of
                     1840 days in representing CMA.SR.No.87538 of 2014.
                     Prayer in C.M.A.SR.No.87538 of 2014: Civil Miscellaneous Appeal is
                     filed under Section 173 of the Motor Vehicle Act, 1988, against the fair and
                     decreetal order dated 11.06.2014 in M.C.O.P.No.4414 of 2010 on the file of
                     the Motor Accident Claims Tribunal / III Judge, Court of Small Causes,
                     Chennai.




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https://www.mhc.tn.gov.in/judis
                                                                           C.M.A.SR.No.87538 of 2014 and
                                                                                  C.M.P.No.25254 of 2019



                                        For Appellant         : Mrs. Ramya V. Rao

                                        For Respondents       : Mr.M.B.Ragavan, for R2
                                                                R1 – Ex parte



                                                    JUDGMENT

It is reported by the learned counsel for the appellant that

subsequent to the filing of the appeal, the appellant and the respondents

have arrived at a settlement. To that effect, a joint memo of compromise

has been filed before this Court which have been signed by the counsel and

the parties. As per the joint memo of compromise, the second respondent

had agreed to pay a sum of Rs.75,000/- to the appellant in full quit. The

second respondent is directed to deposit the enhanced amount of

Rs.75,000/- within a period of four weeks from the date of receipt of copy

of this judgment. On such deposit, the appellant shall be entitled to

withdraw the same.

2. The said joint memo of compromise is taken on record and this

petition is ordered in terms of the joint memo of compromise.