Mir. Askar Ali vs R.M. Chockalingam
2023 Latest Caselaw 3235 Mad

                                                          1                      C.M.A.No.1943 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 27.03.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                               C.M.A.No.1943 of 2014


                   Mir. Askar Ali                                                       ...Appellant

                                                         Versus


                   1. R.M. Chockalingam,

                   2. M/s. Reliance General Insurance Co. Ltd.,
                      Heavitree, No.23, Spurtank Road,
                      3rd Floor, Chetpet, Chennai - 600 031.                          ..Respondents




                   Prayer: Civil Miscellaneous Appeal is filed against the Judgment and

                   Decree in MCOP No.1399 of 2007 dated 30.07.2012 on the file of the Vth

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



                                    For Appellant                     : Ms. Ramya V. Rao
                                    For 2nd Respondent                : Ms. C. Bhuvanasundari
                                                              *****


https://www.mhc.tn.gov.in/judis
                                                              1
                                                          2                    C.M.A.No.1943 of 2014



                                                   JUDGMENT

This appeal has been filed against the Judgment and Decree in

MCOP No.1399 of 2007 dated 30.07.2012 on the file of the Vth Judge,

Motor Accident Claims Tribunal/V 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 20.03.2023, for recording settlement stating that both parties have

settled the matter amicably thereby the Insurance Company shall deposit a

sum of Rs.2,00,000/- in full quit to the credit of the MCOP No.1399 of

2007 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.

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

4. In view of the said Joint Memo Compromise dated 20.03.2023,

recording the same, the Civil Miscellaneous Appeal is disposed of in terms

of the said Joint Memo of Compromise which shall form part of the records.

There shall be no order as to costs.

27.03.2023

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

To:

1.Vth Judge, Motor Accident Claims Tribunal/ V Court of Small Causes, Chennai.

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

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

A.A.NAKKIRAN, J.

Lbm

C.M.A.No.1943 of 2014

27.03.2023

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