Madras High Court
Accident Claims Tribunal vs Karl Marx
1
HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
National Lok Adalat organised by the High Court Legal Services Committee
Saturday the14 h day of October 2023
NATIONAL LOK ADALAT AWARD
(Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
Presided over by
THE HONOURABLE Mr.JUSTICE C.KUMARAPPAN
and
Members:
1.Ms.J.SHANTHI
2.Mr.K.V.MUTHUVISAKAN
C.M.A.No.3405 of 2019
and
C.M.P.No.20016 of 2019
Civil Miscellaneous Appeal is filed against the award and decree dated
29.11.2018 made in M.C.O.P.No.505 of 2016 on the file of The Motor
Accident Claims Tribunal, Chief Judicial Magistrate Court at Namakkal.
The Manager,
Reliance General Insurance Co.Ltd,
Sri Lakshmi Complex, 1st Street,
Omalur Main Road,
Swarnapuri, Salem. ... Appellant
Vs.
1.Karl Marx
2.The Managing Director,
TNSTC Salem Limited,
12, Ramakrishna Road,
Salem – 636 007.
3. S.Madeswaran ... Respondents
On representation of the learned counsel on appellant side, this
case is taken up for settlement before the Lok Adalat.
Mrs.C.Bhuvanasundari, learned counsel for the appellant is present. The
https://www.mhc.tn.gov.in/judis
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matter is settled as follows:
TERMS OF SETTLEMENT
The Tribunal has awarded a sum of Rs.1,18,300/- with interest at
7.5% per annum from the date of petition till the date of deposit with costs as
compensation.
2. The appellant has decided to settle the dispute by not pressing
the same.
3. In view of the statement made by the appellant, this petition is
dismissed as withdrawn. Consequently, connected miscellaneous petition
is closed.
Counsel for the Appellant
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
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C.KUMARAPPAN, J.
veda/mac To: The parties/Advocate concerned Copy to:
1.The Motor Accident Claims Tribunal, Chief Judicial Magistrate, Namakkal.
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.3405 of 2019 and C.M.P.No.20016 of 2019 14.10.2023 https://www.mhc.tn.gov.in/judis