P.RAJAMANI Vs. DIRECTOR GENERAL OF SHIPPING

JUDGEMENT

(1.) The matter had been mentioned in the morning seeking permission to bring it up in the afternoon.

(2.) The Writ Petition relates to a collision, which occurred on 20/10/2021, wherein, a mechanised fishing boat, owned by the petitioner herein, when on the sea, had collided with the vessel of the sixth respondent, namely, M.V. Navios Venus. Compensation is sought.

(3.) Now, an agreement had been reached between the parties with respect to the compensation payable and it is uniformly stated by the learned Counsel for the petitioner and the learned Counsel for the 6th and 7th respondents that they have mutually agreed for payment of Rs.70,00,000.00(Rupees Seventy Lakhs) as compensation. Payment has been made by way of a demand draft in the presence of the Registrar (Judicial), Madurai Bench of Madras High Court. In view of the said development, nothing survives for adjudication in this Writ Petition. The settlement already entered into between the parties outside the Court is recorded.