Madras High Court
The Managing Director vs Bharathi
1 HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI National Lok Adalat organised by the High Court Legal Services Committee Saturday, the 13th day of December 2025 LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided over by The Hon'ble Mr.JUSTICE A.RAMAMURTHI and Members Mr.R.Ravindra Bose, District Judge (Retd) Mr.M.Nalla Thambi, Advocate CMA No.2414 of 2024 (Appeal against the judgment and decree passed on 04.09.2023 made in M.C.O.P.No.13 of 2020 on the file of the Motor Accidents Claims Tribunal/ III Additional District and Sessions Court, Gobichettipalayam) The Managing Director, Tamil Nadu State Transport Corporation Ltd., No.31, Mettupalayam Road, Coimbatore – 641 043. .. Appellant Vs.
1.Bharathi
2.Minor. Thousik Sharvanth
3.Minor. Kishok Sharvanth (Minors Represented by their mother and natural guardian first respondent)
4.S.Pravin
5.Maathammal .. Respondents https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 04:27:17 pm ) 2 This case came up for settlement before the National Lok Adalat.
Both the parties are present. Mr.M.Murali Vinodh, learned counsel for the appellant and for the Ms.S.Kiruthika, learned counsel for the respondents are present. After mutual discussion, negotiation, mediation and conciliation between both parties, they arrived at a compromise to settle the matter as follows:
TERMS OF SETTLEMENT The MCOP No.13/2020 was filed by the legal heirs of the deceased Varadharaj who died in a road accident that took place on 11.11.2019 and the claimants had filed the petition claiming a compensation of Rs.2,50,00,000/- together with interest @ 7.5% p.a. The learned Judge, Motor Accidents Claims Tribunal, III Additional District and Sessions Court, Gobichettipalayam, had awarded a sum of Rs.66,12,688/- together with interest @ 7.5% per annum. Challenging the said award, the present Civil Miscellaneous Appeal is filed by the appellant/Transport Corporation.
2. Now the claimants have agreed to receive a sum of Rs.85,25,000/-
in full quit.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 04:27:17 pm ) 3
3. The Transport Corporation is directed to deposit the modified award amount in a period of six weeks from the date of receipt of a copy of this order, less the amount already deposited if any.
4. On such deposit the first claimant is entitled to withdraw a sum of Rs.25,42,469. The claimants 2 and 3 are minors and their share of Rs.25,42,469/- each, has to be invested in Nationalized Bank till they attain majority and the first claimant / mother is entitled to collect the quarterly interest. The fifth respondent / mother of the deceased is already ex parte in MCOP No.13 of 2020 and she is entitled to a sum of Rs.8,97,592/- along with interest. Award is passed accordingly.
In the result, the Civil Miscellaneous Appeal is disposed of.
The Managing Director, Tamil Nadu State Transport Corporation Ltd., No.31, Mettupalayam Road, Coimbatore – 641 043. Counsel for the appellant Bharathi Counsel for the respondents https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 04:27:17 pm ) 4 This National Lok Adalat award is passed in terms of the above settlement. The Court fee paid shall be refunded to the parties in the manner provided under the Court Fees Act, 1870 as provided for under sub Sec.1 of Section 21 r/w 25 of LSA Act 1987 as amended in 1994.
Judge
Member Member
To
The parties/Advocate concerned
Copy to:
1. The Motor Accidents Claims Tribunal/ III Additional District and Sessions Court, Gobichettipalayam.
2.The Secretary, High Court Legal Services Committee, Chennai.
3.The Section Officer, V.R.Section, High Court, Madras.
4.The Section Officer, Lok Adalat Section, High Court, Madras.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 04:27:17 pm ) 5 A.RAMAMURTHI, J mtl/sma CMA No.2414 of 2024 13.12.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/01/2026 04:27:17 pm )