S. MURALI KRISHNAN Vs. G. RAMESH AND LOKESH

JUDGEMENT

(1.) THESE two appeals by the claimant and the owner of the offending vehicle are directed against the impugned judgment and award dated 13/11/2012 passed in MVC No. 5371/2011, by the XIX Additional Small Cause Judge and XLI ACMM and Motor Accident Claims Tribunal, Bangalore (SCCH -17), (hereinafter referred to as 'Tribunal' for short). We have heard learned counsel for both the parties.

(2.) DURING the course of the arguments, learned counsel appearing for both the parties submitted that, these matters have been settled amicably between the parties and to that effect, they have filed a Joint Memo dated 22.10.2013 duly signed by both the parties and attested by them. Therefore, they submitted that, the instant appeals may be disposed of in terms of the said Joint Memo.

(3.) IT is submitted that, the respondent No. 1 herein also filed an appeal in MFA. No. 11729/2012 before this Hon'ble Court challenging the award passed in the above said MVC. No. 5371/2011 dated 13/11/2012. The said appeal is also pending adjudication before this Hon'ble Court.