R. Selvamani vs D. Kasthuri
2023 Latest Caselaw 1658 Mad

                                                         1                      C.M.A.No.3433 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 01.03.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                C.M.A.No.3433 of 2019


                   1. R. Selvamani                                                     ...Appellant

                                                         Versus


                   1. D. Kasthuri,

                   2. M/s. ICICI Lombard General Insurance Co. Ltd.,
                      Chottah Bhai Center No.196, 13th East Street,
                      MKB Nagar, Chennai - 600 039.                                  ..Respondents


                   Prayer:         Civil Miscellaneous Appeal is filed against the Judgment and

                   Decree in MCOP No.961 of 2013 dated 21.09.2016 on the file of the IVth

                   Judge, Motor Accident Claims Tribunal/IV Court of Small Causes, Chennai.

                                    For Appellant                    : Ms. Ramya V. Rao
                                    For 2nd Respondent               : Mrs. R. Sreevidhya
                                                                 *****



                                                     JUDGMENT

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

This appeal has been filed against the MCOP No.961 of 2013 dated

21.09.2016 on the file of the IVth Judge, Motor Accident Claims

Tribunal/IV Court of Small Causes, Chennai.

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

for the appellant and the learned counsel for the 2nd respondent/Insurance

company jointly submitted that they have filed a Joint Memo compromise

dated nil February 2023, for recording settlement stating that both parties

have settled the matter amicably thereby the Insurance Company shall

deposit a sum of Rs.2,75,000/- in full quit to the credit of the MCOP No.961

of 2013 before the Tribunal within a period of four weeks from the date of

order of this Court.

3. Perused the said Joint Memo compromise nil February 2023 which

has been signed by the appellant and authority of the Insurance

Company/2nd respondent along with their respective counsel.

4. In view of the said Joint Memo Compromise dated nil February

2023, recording the same, the Civil Miscellaneous Appeal is disposed of in https://www.mhc.tn.gov.in/judis

terms of the said Joint Memo of Compromise which shall form part of the

records. There shall be no order as to costs.

01.03.2023

Lbm Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order

To:

1.IVth Judge, Motor Accident Claims Tribunal/ IV Court of Small Causes, Chennai.

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

A.A.NAKKIRAN, J.

Lbm

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

C.M.A.No.3433 of 2019

01.03.2022

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