B.Sankari (Minor) vs K.Pitchaimani
2023 Latest Caselaw 6295 Mad

Citation : 2023 Latest Caselaw 6295 Mad
Judgement Date : 15 June, 2023

Madras High Court

B.Sankari (Minor) vs K.Pitchaimani on 15 June, 2023

                                                                                 CMA.No.2153 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.06.2023

                                                       CORAM :

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                                  CMA.No.2153 of 2021


                  B.Sankari (Minor)
                  Represented by her father and natural guardian
                  Boopalan,
                  No.10, P.V.Vaithiyalingam Road,
                  Malligar Nagar, Krishnapuram,
                  Jamin Pallavaram, Chennai - 600 043.                                ..
                  Appellant

                                                        Versus

                  1. K.Pitchaimani
                  2. Reliance General Insurance Co.Ltd.,
                     Reliance House, No.6, Haddows Road,
                     Nungambakkam, Chennai - 600 034.
                                                                                .. Respondents

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                  Motor Vehicles Act, 1988, against the judgment and decree dated 18.01.2021
                  made in M.C.O.P.No.348 of 2016 on the file of the Motor Accident Claims
                  Tribunal, V Court of Small Causes Court, Chennai.


                                  For Appellant           :      Ms. Ramya V. Rao
                                  For R2                  :      Ms.Bhuvanasundari



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


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                                                                                     CMA.No.2153 of 2021




                                                      JUDGMENT

The present appeal is filed challenging the award dated 18.01.2021

made in M.C.O.P.No.348 of 2016 on the file of the Motor Accident Claims

Tribunal, V Court of Small Causes, Chennai.

2. Today, when the matter was taken up for hearing, the learned

counsel appearing on both sides submitted that the matter has been amicably

settled between the parties. They have also filed a Joint Memo of Compromise

dated 10.06.2023 signed by the natural guardian/father of the appellant, and

the second respondent and their respective counsel, and prayed for passing of

decree in terms of the Joint Memo of Compromise.

3. This Court perused the said Joint Memo of Compromise.

4. For better understanding, the terms of the said Joint Memo of

Compromise read as follows:

" 1. The above appeal has been filed by the appellant / petitioner claimant on Quantum.

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

CMA.No.2153 of 2021

2. The Tribunal passed an award for a sum of Rs.48,000/- along with interest & Costs as against the claim of Rs.6,00,000/- not satisfied with the award amount the injured / claimant preferred the above appeal. During the pendency of the appeal both the appellant and the second respondent Insurance Company have negotiated for settlement and arrived at a sum of Rs.1,25,000/- in full quit (One Lakh Twenty Five thousand Rupees only) over and above the tribunal award.

3. The second respondent/Insurance Company is willing to deposit the sum of Rs.1,25,000/- in full quit to the credit of the above MCOP within four weeks from the date of communication of the award passed on the basis of this joint memo.

4. It is prayed that this Court may be pleased to record this Memo of Compromise and pass an award for Rs.1,25,000/- in full quit in favour of the appellant / petitioner, on such deposit the appellant / petitioner shall withdraw the deposited amount as per decree which is payable by the appellant to the credit of the above MCOP within a period of four weeks from date of communication of the copy of the award and on such deposit the Tribunal shall transfer the entire compensation amount to the bank account of the appellant / petitioner by way of RTGS/NEFT on proper identification, in accordance with the terms of award without insisting formal permission petition and thus render justice."

5. In pursuance of the Joint Memo of Compromise, this Court

awards a sum of Rs.1,25,000/- (Rupees one lakh twenty five thousand only) https://www.mhc.tn.gov.in/judis

CMA.No.2153 of 2021

in full quit, over and above the award passed by the Tribunal, to the claimant.

The second respondent / Insurance company is directed to deposit the said

amount to the credit of M.C.O.P.No.348 of 2016 on the file of the Motor

Accident Claims Tribunal, V Court of Small Causes, Chennai, within a period

of four weeks from the date of receipt of a copy of this judgment. The victim

being a minor, the Tribunal shall deposit the entire compensation amount in

any one of the Nationalized Bank till she attains majority and her father is

directed to withdraw the interest accrued once in six months, exclusively for

the welfare of the minor as decreed by the Tribunal.