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Judgment
TARA VITASTA GANJU, J.: (Oral)
This Court had on the last date of hearing recorded the following:
“3.The present Appeal has been filed on behalf of the Appellant under Section 173 of the Motor Vehicle Act, 1988 impugning the award and judgment dated 29.11.2023 [hereinafter referred to as “Impugned Award”] passed by the learned Judge, MACT-01, Central District, Tis Hazari Courts, Delhi. By the Impugned Award, an amount of Rs.28,49,600/- along with interest at the rate of 9% per annum has been awarded as compensation. As per the Impugned Award, the Appellant (owner of the offending vehicle) is liable to pay the compensation jointly and severally along with the driver of the offending vehicle.
4.It is the case of the Appellant that the driver of the offending vehicle was not the employee of the Appellant and that the offending vehicle was taken without his consent, thus, he is not entitled to make any payment.
5.Learned Counsel for the Appellant submits that the Appellant is in settlement talks with the family members of the deceased i.e., Respondent Nos.1 to 4.
6.Learned Counsel for the Appellant requests for an adjournment to finalise the same.”
Learned Counsel for the Appellant appears today and submits that the matter has been settled between the parties and she has instructions, from the Appellant, to withdraw the present Appeal.
The Appeal is accordingly dismissed as withdrawn. All pending Applications stand closed.
The parties will act based on the digitally signed copy of the order.