Kesuram vs M. Mariammal
2023 Latest Caselaw 3525 Mad

                                                          1                     C.M.A.No.3254 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 30.03.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                               C.M.A.No.3254 of 2017


                   Kesuram                                                             ...Appellant

                                                         Versus


                   1.M. Mariammal

                   2. M/s. Reliance General Insurance Co. Ltd.,
                      No.628, Anna Salai, Chennai-18
                      Nowat 6th Floor, 6 Haddows Road,
                      Nungambakkam, Chennai - 34.                                    ..Respondents




                   Prayer: Civil Miscellaneous Appeal is filed under Section 173 of M.V.

                   Act, 1988, against the Judgment and Decree in MCOP No.3026 of 2010

                   dated 16.04.2013 on the file of the Vth Judge, Motor Accident Claims

                   Tribunal/II Judge, Small Causes Court, Chennai.

                                    For Appellant                     : Ms. Ramya V. Rao
                                    For 2nd Respondent                : Mr. S.Arun Kumar
                                                              *****

https://www.mhc.tn.gov.in/judis
                                                              1
                                                          2                    C.M.A.No.3254 of 2017



                                                   JUDGMENT

This appeal has been filed against the Judgment and Decree in

MCOP No.3026 of 2010 dated 16.04.2013 on the file of the Vth Judge,

Motor Accident Claims Tribunal/II Judge, Small Causes Court, 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.1,70,000/- in full quit over and above the amount awarded by the

Tribunal (ie, Rs.2,51,000/- along with interest and costs) to the credit of the

MCOP No.3026 of 2010 before the Tribunal within a period of four weeks

from the date of order of this Court.

3. Perused the said Joint Memo compromise 20.03.2023, 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.

30.03.2023

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

To:

1. The Motor Accident Claims Tribunal/ II Judge, Small Causes Court, 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.3254 of 2017

30.03.2023

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