Madras High Court
P. Kondal Rao vs M/S.Ennore Cargo Container Terminal ...
1 HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI National Lok Adalat organised by the High Court Legal Services Committee Saturday, the 14th June 2025 NATIONAL LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided over by The Hon'ble Mr.JUSTICE B. GOKULDAS (Retd.) AND Members Mr.R.Ravindra Bose, District Judge (Retd.) Mr.K.Ethirajalu, Senior Advocate C.M.A.No.761 of 2025 (Appeal against the judgment and decree passed on 25.07.2024 made in M.C.O.P.No.4345 of 2019 on the file of the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai) P. Kondal Rao ... Appellant/ Petitioner Vs
1. M/s.Ennore Cargo Container Terminal Private Limited, No.64, 4th North Beach Road, Off: Krishnan Koil Street, Parrys, Chennai – 600 001.
2. United India Insurance Co. Ltd., Silingi Building, IV Floor, No.134, Greams Road, Chennai – 600 006. ... Respondents/ Respondents This case is taken up for settlement before the National Lok Adalat. Both the parties are present. Mr. K.Varadha Kamaraj, learned counsel for the appellant/ claimant and Mr. S. Arunkumar, learned counsel for the second respondent/insurance company 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 Tribunal has awarded a sum of Rs.2,22,000/-, along with interest at 7.5% per annum, from the date of numbering of claim petition i.e.,23.07.2019 till the date of realisation. Aggrieved by the award of the Tribunal, the appellant/ claimant had preferred the present appeal.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/06/2025 08:07:36 pm ) 2
2. It is stated that the second respondent / insurance company had already deposited the award amount made by the Tribunal with interest to the credit of M.C.O.P.No.4345 of 2019 on the file of the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai and the same has been withdrawn by the appellant/ claimant.
3. After due deliberation and consultation, both the parties have agreed to settle the award to a sum of Rs.1,50,000/- (Rupees One Lakh and Fifty Thousand Only) over and above the award amount of the Tribunal, as full quit compensation.
4. The second respondent/ insurance company is directed to deposit the amount of Rs.1,50,000/- (Rupees One Lakh and Fifty Thousand Only) now arrived today, within a period of six weeks from the date of receipt of a copy of this order, to the credit of M.C.O.P.No. 4345 of 2019 on the file of the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai.
5. The Tribunal is directed to transfer the above said award amount to the Bank account of the appellant/ claimant by way of NEFT / RTGS, on proper identification, in accordance with the terms of the award, without insisting on any formal permission petition.
6. The Civil Miscellaneous Appeal is disposed of accordingly. No costs. Consequently, connected civil miscellaneous petition, if any, stands closed.
P. Kondal Rao Counsel for the Appellant United India Insurance Co. Ltd., Silingi Building, IV Floor, No.134, Greams Road, Chennai – 600 006. Counsel for the 2nd respondent https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/06/2025 08:07:36 pm ) 3 This Lok Adalat award is passed in terms of the above settlement.
The full Court fee paid shall be refunded to the appellant in the manner provided under Section 69-A of the Tamil Nadu Court-Fees and Suits Valuation Act, 1955 and 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
stn/nsl
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/06/2025 08:07:36 pm )
4
B. GOKULDAS (Retd.)
stn/ nsl
To:The parties/Advocate concerned
Copy to:
1.The Motor Accident Claims Tribunal, III Court of Small Causes, Chennai.
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.+2 copies C.M.A.No.761 of 2025 14.06.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/06/2025 08:07:36 pm )