Madras High Court
M/S. Cholamandalam Ms General ... vs Mrs. Renuga & 3 Others (Mcop No.764 Of ... on 12 May, 2020
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1 Tr.CMP.Nos.312 to 363 of 2020
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED : 12/05/2020
CORAM
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Tr. CMP. Nos.312 to 363 of 2020
M/s. Cholamandalam MS General Insurance Co Ltd,
No:154, Shaw Wallace building,
Thambu Chetty Street,
Chennai – 600001.
………Petitioner in all Tr. CMPs
.Vs.
1.Mrs. Renuga & 3 others (MCOP No.764 of 2019) …. Respondents in
Tr.CMP No.312/2020
2.Mrs. Vasuki (MCOP No.137 of 2015) …. Respondent in
Tr.CMP No.313/2020
3.Mr. Murugesan (MCOP No.51 of 2014) …. Respondent in
Tr.CMP No.314/2020
4.Mr. Suntharavarathan (MCOP No.03 of 2020) …. Respondent in
Tr.CMP No.315/2020
5.Mr. Kathiravan (MCOP No.491 of 2019) …. Respondent in
Tr.CMP No.316/2020
6.Mr. Bhuvaneshwar (MCOP No.378 of 2018) …. Respondent in
Tr.CMP No.317/2020
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2 Tr.CMP.Nos.312 to 363 of 2020
7.Mr. Venkatesh @ Venkatesan K (EC No.79 of 2017) .. Respondent in
Tr.CMP No.318/2020
8.Mr. Poongavanam (MCOP No.163 of 2019) …. Respondent in
Tr.CMP No.319/2020
9.Mr. P.Kannan (MCOP No.1003 of 2019) …. Respondent in
Tr.CMP No.320/2020
10.Mr. Muthu alias Sowriyan P (MCOP No.208 of 2018) …. Respondent in
Tr.CMP No.321/2020
11.Mrs. Alamelu (MCOP No.231 of 2019) …. Respondent in
Tr.CMP No.322/2020
12.Mr. Dawood Basha S & 1 Other (MCOP No.187 of 2017) . Respondent in
Tr.CMP No.323/2020
13.Mr. Sakthivel P (MCOP No.10 of 2016) …. Respondent in
Tr.CMP No.324/2020
14.Mr. K Srinivasan (MCOP No.469 of 2019) …. Respondent in
Tr.CMP No.325/2020
15.Mr. Katirvel A (MCOP No.236 of 2019) …. Respondent in
Tr.CMP No.326/2020
16.Mrs. Athilakshmi (MCOP No.141 of 2019) …. Respondent in
Tr.CMP No.327/2020
17.Mr. Kathirvel & 3 others (MCOP No. 846 of 2017) …. Respondents in
Tr.CMP No.328/2020
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3 Tr.CMP.Nos.312 to 363 of 2020
18.Mrs.Litha Lugan & 1 other (MCOP No.727 of 2019) …. Respondents in
Tr.CMP No.329/2020
19.Mr. Pannerselvam (MCOP No.333 of 2019) …. Respondent in
Tr.CMP No.330/2020
20.Mr. Pannerselvam (MCOP No.334 of 2019) …. Respondent in
Tr.CMP No.331/2020
21.Mr. Velazhagan (MCOP No.393 of 2019) …. Respondent in
Tr.CMP No.332/2020
22.Mr. Nigaran R (MCOP No.83 of 2020) …. Respondent in
Tr.CMP No.333/2020
23.Mr. Gopi B (MCOP No.84 of 2020) …. Respondent in
Tr.CMP No.334/2020
24.Mr. Arulkumar A (MCOP No.1306 of 2019) …. Respondent in
Tr.CMP No.335/2020
25.Mr.Raja @ Sivamahi Raja Varman A (MCOP No.1391 of 2019)
…. Respondent in
Tr.CMP No.336/2020
26.Mr. Vengatesan P (MCOP No.1392 of 2019) …. Respondent in
Tr.CMP No.337/2020
27.Mr. Thachayeni P (MCOP No.173 of 2019) …. Respondent in
Tr.CMP No.338/2020
28.Mrs. Reshma (MCOP No.185 of 2019) …. Respondent in
Tr.CMP No.339/2020
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4 Tr.CMP.Nos.312 to 363 of 2020
29.Mr. Selvavinayagam (MCOP No.221 of 2019) …. Respondent in
Tr.CMP No.340/2020
30.Mr. Anandaraj V (MCOP No.366 of 2019) …. Respondent in
Tr.CMP No.341/2020
31.Mrs. Priyadarshini (MCOP No.157 of 2018) …. Respondent in
Tr.CMP No.342/2020
32.Mr. Rajasekar (MCOP No.109 of 2018) …. Respondent in
Tr.CMP No.343/2020
33.Mr.Rathnam & 4 Others
(MCOP No.4244 of 2018 in I.A No.600 of 2019) …. Respondents in
Tr.CMP No.344/2020
34.Mr. K.Sathiyapriya (MCOP No.1637 of 2018) …. Respondent in
Tr.CMP No.345/2020
35.Mr. J.Kaviarasu (MCOP No.3497 of 2017) …. Respondent in
Tr.CMP No.346/2020
36.Mr. I.Arumugam (MCOP No.1293 of 2019) …. Respondent in
Tr.CMP No.347/2020
37.Mr.A.Rajasekaran @ Rajasekar (MCOP No.1294 of 2019) ..Respondent in
Tr.CMP No.348/2020
38.Mr. G.Panner Selvam (MCOP No.71 of 2019) …. Respondent in
Tr.CMP No.349/2020
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5 Tr.CMP.Nos.312 to 363 of 2020
39.Mrs. P.Chithra (MCOP No.72 of 2019) …. Respondent in
Tr.CMP No.350/2020
40.Mr. V.Vijayakumar (MCOP No.211 of 2019) …. Respondent in
Tr.CMP No.351/2020
41.Mr. G.Kunjithapatham (MCOP No.34 of 2018) …. Respondent in
Tr.CMP No.352/2020
42.Mr. U.Jayarajan (MCOP No.81 of 2019) …. Respondent in
Tr.CMP No.353/2020
43.Mr. S.Murugavel (MCOP No.113 of 2019) …. Respondent in
Tr.CMP No.354/2020
44.Mr. Elaiyaraja (MCOP No.14 of 2019) …. Respondent in
Tr.CMP No.355/2020
45.Mr. Sivashanmugam (MCOP No.311 of 2019) …. Respondent in
Tr.CMP No.356/2020
46.Mr. Kalaichandiran (MCOP No.449 of 2019) …. Respondent in
Tr.CMP No.357/2020
47.Mr. Packirisamy (MCOP No.324 of 2019) …. Respondent in
Tr.CMP No.358/2020
48.Mr. Senthilvel (MCOP No.1907 of 2019) …. Respondent in
Tr.CMP No.359/2020
49.Mr. Rajeskumar (MCOP No.1768 of 2019) …. Respondent in
Tr.CMP No.360/2020
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6 Tr.CMP.Nos.312 to 363 of 2020
50.Mrs.Mayilathal & 2 Others (MCOP No.933 of 2019) …. Respondent in
Tr.CMP No.361/2020
51.Mr. Kaviyarasu (MCOP No.363 of 2019) …. Respondent in
Tr.CMP No.362/2020
52.Mrs.Poongothai and others (MCOP No.EC 36 of 2019) …. Respondent in
Tr.CMP No.363/2020
Respondents in Tr.CMPs/Petitioners in MCOPs
1) Prayer in Tr.CMP No.312/2020:- Transfer Civil Miscellaneous Petition filed
under Section 24 of C.P.C., r/w Article 227 of The Constitution of India , to
withdraw and transfer the petition in MCOP No.764 of 2019,on the file of the
learned Motor Accident Claims Tribunal, Special Subordinate Court,
Tiruvannamalai.
2) Prayer in Tr.CMP No.313 /2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.137 of 2015,on the file of
the learned Motor Accident Claims Tribunal, Special Subordinate Court,
Tiruvannamalai.
3) Prayer in Tr.CMP No.314/2020:- Transfer Civil Miscellaneous Petition filed
under Section 24 of C.P.C., r/w Article 227 of The Constitution of India , to
withdraw and transfer the petition in MCOP No.51 of 2014,on the file of the
learned Motor Accident Claims Tribunal, Chief Judicial Magistrate Court,
Tiruvannamalai.
4) Prayer in Tr.CMP No.315/2020:- Transfer Civil Miscellaneous Petition filed
under Section 24 of C.P.C., r/w Article 227 of The Constitution of India , to
withdraw and transfer the petition in MCOP No.03 of 2020,on the file of the
learned Motor Accident Claims Tribunal, District Court No-II, Kanchipuram.
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7 Tr.CMP.Nos.312 to 363 of 2020
5) Prayer in Tr.CMP No.316 /2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.491 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Ponneri.
6) Prayer in Tr.CMP No.317 /2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.378 of 2018,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Ponneri.
7) Prayer in Tr.CMP No.318/2020:- Transfer Civil Miscellaneous Petition filed
under Section 24 of C.P.C., r/w Article 227 of The Constitution of India , to
withdraw and transfer the petition in EC No.79 of 2017,on the file of the
learned Deputy Commissioner of Labour, Vellore.
8) Prayer in Tr.CMP No.319/2020:- Transfer Civil Miscellaneous Petition filed
under Section 24 of C.P.C., r/w Article 227 of The Constitution of India , to
withdraw and transfer the petition in MCOP No.163 of 2019,on the file of the
learned Motor Accident Claims Tribunal, Sub Court Court, Arakonam.
9) Prayer in Tr.CMP No.320 /2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.1003 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Kanchipuram.
10) Prayer in Tr.CMP No.321/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.208 of 2018,on the file of
the learned Motor Accident Claims Tribunal, Chief Judicial Magistrate Court,
Vellore.
11) Prayer in Tr.CMP No.322/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.231 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Gudiyatham.
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12) Prayer in Tr.CMP No.323/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.187 of 2017,on the file of
the learned Motor Accident Claims Tribunal, Principal District Court,
Chengalpet.
13) Prayer in Tr.CMP No.324/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.10 of 2016,on the file of the
learned Motor Accident Claims Tribunal, Principal Sub Court, Chengalpet.
14) Prayer in Tr.CMP No.325/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.469 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Kanchipuram.
15) Prayer in Tr.CMP No.326/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.236 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Maduranthakam.
16) Prayer in Tr.CMP No.327/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.141 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court, Maduranthakam.
17) Prayer in Tr.CMP No.328/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No. 846 of 2017,on the file of
the learned Motor Accident Claims Tribunal, Special Subordinate Court,
Tiruvannamalai.
18) Prayer in Tr.CMP No.329/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.727 of 2019 on the file of
the learned Motor Accident Claims Tribunal, District and Sessions Court No.
II, Kancheepuram.
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19) Prayer in Tr.CMP No.330/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.333 of 2019,on the file of
the learned Motor Accident Claims Tribunal, III - Additional District &
Sessions Judge ,Vridhachalam.
20) Prayer in Tr.CMP No.331/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.334 of 2019,on the file of
the learned Motor Accident Claims Tribunal, III - Additional District &
Sessions Judge ,Vridhachalam.
21) Prayer in Tr.CMP No.332/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.393 of 2019,on the file of
the learned Motor Accident Claims Tribunal, III - Additional District &
Sessions Judge ,Vridhachalam.
22) Prayer in Tr.CMP No.333/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.83 of 2020,on the file of the
learned Motor Accident Claims Tribunal, Special Sub Judge I ,Villupuram.
23) Prayer in Tr.CMP No.334/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.84 of 2020,on the file of the
learned Motor Accident Claims Tribunal, Special Sub Judge I,Villupuram.
24) Prayer in Tr.CMP No.335/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.1306 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Special Officer cum Additional
Sub Court ,Puducherry.
25) Prayer in Tr.CMP No.336/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.1391 of 2019,on the file of
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the learned Motor Accident Claims Tribunal, Special Officer cum Additional
Sub Court ,Puducherry.
26) Prayer in Tr.CMP No.337/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.1392 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Special Officer cum Additional
Sub Court ,Puducherry.
27) Prayer in Tr.CMP No.338/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.173 of 2019,on the file of
the learned Motor Accident Claims Tribunal, II - Additional District & Sessions
Judge ,Chidambaram.
28) Prayer in Tr.CMP No.339/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.185 of 2019,on the file of
the learned Motor Accident Claims Tribunal, II - Additional District & Sessions
Judge ,Chidambaram.
29) Prayer in Tr.CMP No.340/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.221 of 2019,on the file of
the learned Motor Accident Claims Tribunal, II - Additional District & Sessions
Judge ,Chidambaram.
30) Prayer in Tr.CMP No.341/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.366 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Subordinate Judge ,Panruti.
31) Prayer in Tr.CMP No.342/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.157 of 2018,on the file of
the learned Motor Accident Claims Tribunal, Additional District Judge,
Karaikkal.
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32) Prayer in Tr.CMP No.343/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.109 of 2018,on the file of
the learned Motor Accident Claims Tribunal, Additional District Judge ,
Karaikkal.
33) Prayer in Tr.CMP No.344/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India ,
to withdraw and transfer the petition in MCOP No.4244 of 2018 ( I.A No.600
of 2019),on the file of the learned Motor Accident Claims Tribunal, II
Additional Sub Judge ,Cuddalore.
34) Prayer in Tr.CMP No.345/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.1637 of 2018,on the file of
the learned Motor Accident Claims Tribunal, Special MCOP Court,Cuddalore.
35) Prayer in Tr.CMP No.346/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.3497 of 2017,on the file of
the learned Motor Accident Claims Tribunal, Special MCOP Court,Cuddalore.
36) Prayer in Tr.CMP No.347/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.1293 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Principal Sub Judge, Cuddalore.
37) Prayer in Tr.CMP No.348/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.1294 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Principal Sub Judge, Cuddalore.
38) Prayer in Tr.CMP No.349/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.71 of 2019,on the file of the
learned Motor Accident Claims Tribunal, Sub Court ,Karaikal.
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12 Tr.CMP.Nos.312 to 363 of 2020
39) Prayer in Tr.CMP No.350/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.72 of 2019,on the file of the
learned Motor Accident Claims Tribunal, Sub Court ,Karaikal.
40) Prayer in Tr.CMP No.351/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.211 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Sub Court ,Karaikal.
41) Prayer in Tr.CMP No.352/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.34 of 2018, on the file of
the learned Motor Accident Claims Tribunal, Sub Court ,Karaikal.
42) Prayer in Tr.CMP No.353/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.81 of 2019, on the file of
the learned Motor Accident Claims Tribunal, Sub Court ,Karaikal.
43) Prayer in Tr.CMP No.354/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.113 of 2019, on the file of
the learned Motor Accident Claims Tribunal, Sub Court ,Karaikal.
44) Prayer in Tr.CMP No.355/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.14 of 2019,on the file of the
learned Motor Accident Claims Tribunal, Principal Subordinate Court,
Mayiladuthurai.
45) Prayer in Tr.CMP No.356/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.311 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Principal Subordinate Court,
Mayiladuthurai.
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46) Prayer in Tr.CMP No.357/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.449 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Principal Subordinate Court,
Mayiladuthurai.
47) Prayer in Tr.CMP No.358/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.324 of 2019,on the file of
the learned Motor Accident Claims Tribunal, Principal Subordinate Court,
Mayiladuthurai.
48) Prayer in Tr.CMP No.359/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.1907 of 2019,on the file of
the learned Motor Accident Claims Tribunal, The Exclusive Motor Accident
Claims Tribunal, Tiruppur.
49) Prayer in Tr.CMP No.360/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.1768 of 2019,on the file of
the learned Motor Accident Claims Tribunal, The Exclusive Motor Accident
Claims Tribunal, Tiruppur.
50) Prayer in Tr.CMP No.361/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.933 of 2019,on the file of
the learned Motor Accident Claims Tribunal, The Exclusive Motor Accident
Claims Tribunal, Tiruppur.
51) Prayer in Tr.CMP No.362/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in MCOP No.363 of 2019,on the file of
the learned Motor Accident Claims Tribunal, 3Rd Addl district court,
Kallakuruchi.
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52) Prayer in Tr.CMP No.363/2020:- Transfer Civil Miscellaneous Petition
filed under Section 24 of C.P.C., r/w Article 227 of The Constitution of India,
to withdraw and transfer the petition in EC 36 of 2019,on the file of the
learned Deputy commissioner of labour , Salem.
For Petitioners : Mr. N. Vijayaraghavan
(in All Tr CMPs)
COMMON ORDER
The Petitioner Insurer has filed 52 Memos dated 11/05/2020 in relation to 50 MCOPs and 2 Employees Compensation Cases, pending on the file of various Claims Tribunals in Tamil Nadu, as per Table below. The said Table also indicates the amounts for which each of the claimants in the 50 MCOPs and 2 EC Cases have agreed for Compromise.
Petitioner Amount
S MCOP Petitioner’s Petitioner’s
Court Counsel’s in Full
No No Name Advocate
Phone No quit (Rs.)
Special
Subordiante
764 of Ms. Renuga & 3
1 Court, Mr. M Sivakumar 9443169913 9,95,000/-
2019 others
Tiruvannamala
i
Special
Subordiante
137 of
2 Court, Ms. Vasuki Mr. M Sivakumar 9443169913 20,000/-
2015
Tiruvannamala
i
Chief Judicial
Magistrate
51 of
3 Court, Mr. Murugesan Mr. M Sivakumar 9443169913 4,50,000/-
2014
Tiruvannamala
i
District Court
03 of Mr.
4 No-II, Mr. C Baskaran 9789651295 2,75,000/-
2020 Suntharavarathan
Kanchipuram
491 of Sub Court, MSLR Associates - Mr
5 Mr. Kathiravan 8778139465 70,000/-
2019 Ponneri G Logu
378 of Sub Court, Mr. MSLR Associates –
6 8778139465 1,85,000/-
2018 Ponneri Bhuvaneshwar Mr. G logu
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Deputy
79 of Commissioner Mr. Venkatesh @
7 Mr. N Shankar 9345119432 45,000/-
2017 of Venkatesan K
Labour,Vellore
Sub Court
163 of
8 Court, Mr. Poongavanam Mr. P Gunasekar 9443620758 25,000/-
2019
Arakonam
1003 of Sub Court,
9 Mr. P.Kannan Mr. P Gunasekar 9443620758 4,15,000/-
2019 Kanchipuram
Chief Judicial
208 of Mr. Muthu alias
10 Magistrate Mr. N Shankar 9345119432 30,000/-
2018 Sowriyan P
Court, Vellore
231 of Sub Court,
11 Ms. Alamelu Mr. Kathirvel K 9952189859 1,80,000/-
2019 Gudiyatham
Principal Mr. Dawood
187 of
12 District Court, Basha S & 1 Mr. D Duraibabu 99428 48941 5,00,000/-
2017
Chengalpet Other
Principal Sub
10 of
13 Court, Mr. Sakthivel P Mr. Selvaraj M 90426 28611 1,61,900/-
2016
Chengalpet,
469 of Sub Court,
14 Mr. K Srinivasan Mr. T Sathiyamoorthy 9443638487 3,07,000/-
2019 Kanchipuram
Sub Court,
236 of
15 Maduranthaka Mr. Katirvel A Mr. T Sathiyamoorthy 9443638487 25,000/-
2019
m
Sub Court,
141 of
16 Maduranthaka Ms. Athilakshmi Mr. T Sathiyamoorthy 9443638487 3,30,000/-
2019
m
Special
Subordiante
846 of Mr. Kathirvel & 3
17 Court, Mr. M Sivakumar 9443169913 3,00,000/-
2017 others
Tiruvannamala
i
District and
Sessions
727 of Ms. Litha Lugan &
18 Court No. II, Mr. R.Arjunan 9444528313 9,00,000/-
2019 1 other
Kancheepura
m
III - Additional
District &
333 of
19 Sessions Mr. Pannerselvam Mr. Raama Senthil 9788568132 3,50,000/-
2019
Judge
,Vridhachalam
20 334 of III - Additional Mr. Pannerselvam Mr. Raama Senthil 9788568132 25,000/-
2019 District &
Sessions
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15/31
16 Tr.CMP.Nos.312 to 363 of 2020
Judge
,Vridhachalam
III - Additional
District &
393 of
21 Sessions Mr. Velazhagan Mr. Raama Senthil 9788568132 50,000/-
2019
Judge
,Vridhachalam
Special Sub
83 of
22 Judge I Mr. Nigaran R Mr. Kesavan S 9976710186 29,000/-
2020
,Villupuram
Special Sub
84 of
23 Judge I Mr. Gopi B Mr. Kesavan S 9976710186 29,000/-
2020
,Villupuram
Special Officer
1306 of cum Addltional
24 Mr. Arulkumar A Mr. Senthemijan P 9600880034 1,80,000/-
2019 Sub Court
,Puducherry
Special Officer
Mr. Raja @
1391 of cum Addltional
25 Sivamahi Raja Mr. Senthemijan P 9600880034 25,000/-
2019 Sub Court
Varman A
,Puducherry
Special Officer
1392 of cum Addltional
26 Mr. Vengatesan P Mr. Senthemijan P 9600880034 70,000/-
2019 Sub Court
,Puducherry
II - Additional
District &
173 of
27 Sessions Ms. Thachayeni P Mr. Ramki SK 9965804919 30,000/-
2019
Judge
,Chidambaram
II - Additional
District &
185 of
/28 Sessions Ms. Reshma Mr. Ramki SK 9965804919 35,000/-
2019
Judge
,Chidambaram
II - Additional
District &
221 of Mr.
29 Sessions Mr. Mohanasundar KV 9942599823 2,25,000/-
2019 Selvavinayagam
Judge
,Chidambaram
366 of Subordinate
30 Mr. Anandaraj V Ms. Usharani L 9788521374 25,000/-
2019 Judge ,Panruti
Additional
157 of
31 District Judge Ms. Priyadarshini Mr. Magesh Bala A 9894376363 35,000/-
2018
,Karaikkal
32 109 of Additional Mr. Rajasekar Mr. Magesh Bala A 9894376363 1,40,000/-
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16/31
17 Tr.CMP.Nos.312 to 363 of 2020
District Judge
2018
,Karaikkal
4244 of
2018
II Additional
( I.A Mr. Rathnam & 4
33 Sub Judge Mr. Sivamani M 9443129416 9,00,000/-
No.600 Others
,Cuddalore
of
2019)
Special MCOP
1637 of Ms. Mr.
34 Court 9488939082 2,02,000/-
2018 K.Sathiyapriya V.Thiruvengadaraman
,Cuddalore
Special MCOP
3497 of
35 Court Mr. J.Kaviarasu Mr. K.Srinivasan 9442718245 80,000/-
2017
,Cuddalore
Principal Sub
1293 of Mr. M.Sivamani /
36 Judge Mr. I.Arumugam 9443129416 70,000/-
2019 Mukundan
,Cuddalore
Principal Sub Mr.
1294 of Mr. M.Sivamani /
37 Judge A.Rajasekaran @ 9443129416 3,00,000/-
2019 Mukundan
,Cuddalore Rajasekar
71 of Sub Court Mr. G.Panner
38 Mr. S.Sakthivel 9750226755 27,000/-
2019 ,Karaikal Selvam
72 of Sub Court
39 Ms. P.Chithra Mr. S.Sakthivel 9750226755 35,000/-
2019 ,Karaikal
211 of Sub Court Mr. A.V.J.Selva Muthu
40 Mr.V.Vijayakumar 8072598330 3,50,000/-
2019 ,Karaikal Kumaran
34 of Sub Court Mr.
41 Mr.A.Veerapandian 9842499510 1,50,000/-
2018 ,Karaikal G.Kunjithapatham
81 of Sub Court
42 Mr. U.Jayarajan Mr. A.Veerapandian 9842499510 1,30,000/-
2019 ,Karaikal
113 of Sub Court
43 Mr. S.Murugavel Mr. A.Veerapandian 9842499510 2,40,000/-
2019 ,Karaikal
Principal
14 of Subordinate
44 Mr. Elaiyaraja Mr. P Anburose 9443785542 1,50,000/-
2019 Court,
Mayiladuthurai
Principal
311 of Subordinate Mr.
45 Mr. P Anburose 9443785542 3,42,300/-
2019 Court, Sivashanmugam
Mayiladuthurai
Principal
449 of Subordinate Mr.
46 Mr. P Anburose 9443785542 3,60,000/-
2019 Court, Kalaichandiran
Mayiladuthurai
47 324 of Principal Mr. Packirisamy Mr. Arul Sakthi 9677117702 1,45,000/-
2019 Subordinate
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18 Tr.CMP.Nos.312 to 363 of 2020
Court,
Mayiladuthurai
The Exclusive
Motor Accident
1907 of
48 Claims Mr.Senthilvel Mr.A.Balakumar 9842220272 2,90,000/-
2019
Tribunal,Tirupp
ur
The Exclusive
Motor Accident
1768 of
49 Claims Mr. Rajeskumar Mr. A.Balakumar 9842220272 5,20,000/-
2019
Tribunal,Tirupp
ur
The Exclusive
Motor Accident
933 of Mrs. Mayilathal & 11,50,000/
50 Claims Mr. A.Balakumar 9842220272
2019 2 Others -
Tribunal,Tirupp
ur
3Rd Addl
363 of 9443337393/
51 district court , Mr. Kaviyarasu Mr. Rajavel 2,99,000/-
2019 9443538334
Kallakuruchi
Dept
EC 36 commissioner Ms. Poongothai 52 Mr. Velmurugan 9443057888 8,80,000/-
of 2019 of labour , and others
Salem
2.The Petitioner has relied upon the Orders of this Court dated 05/05/2020 made in Tr. CMP No 231/2020 (Batch). As per the said Judgment, by a detailed Order with reasons, this Court had accepted a similar Memo filed by this Insurance Company, M/s Cholamandalam MS General Insurance Co Ltd., and permitted withdrawal of 23 such Motor Accident Claim Petitions (MCOPs) and recorded compromise of those claims, as agreed to by the Parties.
3.This court approved consent of the Insurer vide Memo and the consent of the claimants vide WhatsApp Messages through the counsel for http://www.judis.nic.in 18/31 19 Tr.CMP.Nos.312 to 363 of 2020 the claimants, in all the 23 MCOPs. This Court, upon such satisfaction, granted the relief and recorded compromise of the 23 MCOPs claims, at the instance of M/s Cholamandalam MS General Insurance Co Ltd.
4.In respect of these 52 Memos dated 11/05/2020, the Petitioner Insurance Company, M/s. Cholamandalam MS Insurance Co Ltd., has confirmed its consent for compromising all the 50 MCOPs and 2 EC Cases as per the amounts indicated in the tabulation drawn above.
5.In respect of the consent of the claimants, the Insurer has produced 52 consents by way of WhatsApp messages, from the counsels for the said claimants, agreeing for the respective amounts in the tabulation above.
6.In the 52 Memos dated 11/05/2020, the insurer has confirmed that the consent between the parties is true and genuine. The counsel for the claimants have confirmed to the insurer that the 52 WhatsApp messages have been sent with the consent of the respective claimants.
7.The said claimants, for lack of immediate internet access, have not sent their individual consents to their respective counsels. However, the insurer and the counsel for the claimants have submitted, that the claimants are agreeable for the compromise and the consent letters by Whatsapp sent by their counsels be accepted as consent for the same. The names of the http://www.judis.nic.in 19/31 20 Tr.CMP.Nos.312 to 363 of 2020 counsels for the claimants are furnished with their respective Mobile Numbers.
8.I am satisfied that there is consensus ad idem for this compromise between the parties, and for recording the same in the 50 MCOPs and 2 EC Cases. This Court does not feel the need to reiterate the detailed reasons given by it, in the orders dated 05/05/2020 in Tr. CMP 231/2020 (Batch). The said reasons are fully applicable for granting the reliefs to the parties in these cases also.
9.In the result, the 52 Memos dated 11/05/2020 filed by the Petitioner Insurance Company are ordered as prayed for. Accordingly, the said 50 MCOPs and 2 EC Cases are withdrawn from the respective Claims Tribunals and The Joint Commissioner of Labour Cases to this Court and compromise is recorded for the respective sums as agreed to vide the tabulation drawn above.
10.Hence, the following directions are issued.
(i) MCOP No.764 of 2019 on the file of The Motor Accident Claims Tribunal, Special Subordinate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.9,95,000/- in full quit. By WhatsApp message dated 08/05/2020 (annexed to the Memo dated 11/05/2020), the counsel for claimants has certified that the compromise is for the benefit of the 2 minor children. It is agreed that the shares of the minors may be invested in a Nationalised Bank until the minors attain majority. Accordingly, the claimants shall share the compromise award amount as follows:
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1. The widow/1st petitioner shall be entitled to Rs.6,95,000/-;
2. the son/ 2nd petitioner shall be entitled to Rs.1,00,000/-; and
3. the four minors/ 3 and 4 petitioners shall be entitled to Rs.1,00,000/- each.
The shares of the minors shall be invested in a Nationalised Bank until they attain majority. The widow shall be at liberty to approach the Claims Tribunal for permission to withdraw periodical interest on the investment made in the names of the minors for their welfare.
(ii) MCOP No.137 of 2015 on the file of The Motor Accident Claims Tribunal, Special Subordinate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.20,000/- in full quit.
(iii) MCOP No.51 of 2014 on the file of The Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.4,50,000/- in full quit.
(iv) MCOP No.03 of 2020 on the file of The Motor Accident Claims Tribunal, District Court No-II, Kanchipuram shall stand withdrawn to this Court and stand compromised for Rs.2,75,000/- in full quit.
(v) MCOP No.491 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Ponneri, shall stand withdrawn to this Court and stand compromised for Rs.70000/- in full quit.
(vi) MCOP No.378 of 2018 on the file of The Motor Accident Claims Tribunal, Sub Court, Ponneri, shall stand withdrawn to this Court and stand compromised for Rs.1,85,000/- in full quit.
(vii) EC No.79 of 2017 on the file of The Deputy Commissioner of Labour, Vellore, shall stand withdrawn to this Court and stand compromised for Rs.45,000/- in full quit.
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(viii) MCOP No.163 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Arakonam shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit.
(ix) MCOP No.1003 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Kanchipuram, shall stand withdrawn to this Court and stand compromised for Rs.4,15,000/- in full quit.
(x) MCOP No.208 of 2018 on the file of The Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Vellore ,shall stand withdrawn to this Court and stand compromised for Rs.30,000/- in full quit.
(xi) MCOP No.231 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Gudiyatham, shall stand withdrawn to this Court and stand compromised for Rs.1,80,000/- in full quit.
(xii) MCOP No.187 of 2017 on the file of The Motor Accident Claims Tribunal, Principal District Court, Chengalpet, shall stand withdrawn to this Court and stand compromised for Rs.5,00,000/- in full quit. The award shall be shared between the mother and father in the following manner being Rs.2,00,000/- to father/ 1st petitioner in MCOP. No.187 of 2017 and Rs.3,00,000/- to the mother / 2nd petitioner in MCOP No.187 of 2017.
(xiii) MCOP No.10 of 2016 on the file of The Motor Accident Claims Tribunal, Principal Sub Court, Chengalpet, shall stand withdrawn to this Court and stand compromised for Rs.1,61,900/- in full quit.
(xiv) MCOP No.469 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Kanchipuram ,shall stand withdrawn to this Court and stand compromised for Rs.3,07,000/- in full quit.
(xv) MCOP No.236 of 2019 on the file of The Motor Accident Claims http://www.judis.nic.in 22/31 23 Tr.CMP.Nos.312 to 363 of 2020 Tribunal, Sub Court, Maduranthakam , shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit.
(xvi) MCOP No.141 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Maduranthakam, shall stand withdrawn to this Court and stand compromised for Rs.3,30,000/- in full quit.
(xvii) MCOP No. 846 of 2017 on the file of The Motor Accident Claims Tribunal, Special Subordinate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.3,00,000/- in full quit. Since the 2nd petitioner has died, the award shall be shared amongst petitioners 1, 3 and 4 in MCOP No. 846 of 2017 and they shall be entitled to Rs.1,00,000/- each.
(xviii) MCOP No.727 of 2019 on the file of The Motor Accident Claims Tribunal, District and Sessions Court No. II, Kancheepuram, shall stand withdrawn to this Court and stand compromised for Rs.9,00,000/- in full quit. The award shall be shared between the mother and father in the following manner being Rs.6,00,000/- to mother/ 1st petitioner in MCOP. No. 727 of 2019 and Rs.3,00,000/- to the mother / 2nd petitioner in MCOP No.727 of 2019.
(xix) MCOP No.333 of 2019 on the file of The Motor Accident Claims Tribunal, III - Additional District & Sessions Judge, Vridhachalam, shall stand withdrawn to this Court and stand compromised for Rs.3,50,000/- in full quit.
(xx) MCOP No.334 of 2019 on the file of The Motor Accident Claims Tribunal, III - Additional District & Sessions Judge, Vridhachalam, shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit.
(xxi) MCOP No.393 of 2019 on the file of The Motor Accident Claims http://www.judis.nic.in 23/31 24 Tr.CMP.Nos.312 to 363 of 2020 Tribunal, III - Additional District & Sessions Judge, Vridhachalam, shall stand withdrawn to this Court and stand compromised for Rs.50,000/- in full quit.
(xxii) MCOP No.83 of 2020 on the file of The Motor Accident Claims Tribunal, Special Sub Judge-I, Villupuram, shall stand withdrawn to this Court and stand compromised for Rs.29,000/- in full quit.
xxiii) MCOP No.84 of 2020 on the file of The Motor Accident Claims Tribunal, Special Sub Judge-I, Villupuram, shall stand withdrawn to this Court and stand compromised for Rs.29,000/- in full quit.
(xxiv) MCOP No.1306 of 2019 on the file of The Motor Accident Claims Tribunal, Special Officer cum Additional Sub Court, Puducherry, shall stand withdrawn to this Court and stand compromised for Rs.1,80,000/- in full quit.
(xxv) MCOP No.1391 of 2019 on the file of The Motor Accident Claims Tribunal, Special Officer cum Additional Sub Court, Puducherry, shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit.
(xxvi) MCOP No.1392 of 2019 on the file of The Motor Accident Claims Tribunal, Special Officer cum Addltional Sub Court, Puducherry, shall stand withdrawn to this Court and stand compromised for Rs.70,000/- in full quit.
(xxvii) MCOP No.173 of 2019 on the file of The Motor Accident Claims Tribunal, II - Additional District & Sessions Judge, Chidambaram, shall stand withdrawn to this Court and stand compromised for Rs.30,000/- in full quit.
(xxviii) MCOP No.185 of 2019 on the file of The Motor Accident Claims http://www.judis.nic.in 24/31 25 Tr.CMP.Nos.312 to 363 of 2020 Tribunal, II - Additional District & Sessions Judge, Chidambaram, shall stand withdrawn to this Court and stand compromised for Rs.35,000/- in full quit.
(xxix) MCOP No.221 of 2019 on the file of The Motor Accident Claims Tribunal, II - Additional District & Sessions Judge, Chidambaram, shall stand withdrawn to this Court and stand compromised for Rs.2,25,000/- in full quit.
(xxx) MCOP No.366 of 2019 on the file of The Motor Accident Claims Tribunal, Subordinate Judge, Panruti, shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit.
(xxxi) MCOP No.157 of 2018 on the file of The Motor Accident Claims Tribunal, Additional District Judge, Karaikkal, shall stand withdrawn to this Court and stand compromised for Rs.35,000/- in full quit.
(xxxii) MCOP No.109 of 2018 on the file of The Motor Accident Claims Tribunal, Additional District Judge, Karaikkal, shall stand withdrawn to this Court and stand compromised for Rs.1,40,000/- in full quit.
(xxxiii) MCOP No.4244 of 2018 on the file of Motor Accident Claims Tribunal, II Additional Sub Judge, Cuddalore shall stand withdrawn to this Court and stand compromised for Rs.9,00,000/- in full quit. By WhatsApp message dated 08/05/2020 (annexed to the Memo dated 11/05/2020), the counsel for claimants has certified that the compromise is for the benefit of a minor child. It is agreed that the share of the minor may be invested in a Nationalised Bank until the minor attains majority. Accordingly, the claimants shall share the compromise award amount as follows:
1. The widow/1st petitioner shall be entitled to Rs.5,00,000/-;
2. the 2 sons & 1 daughter / 2nd ,3rd & 4th petitioners shall be entitled to each Rs.1,00,000/-; and
3. the minor/ 5th petitioner shall be entitled to Rs.1,00,000/-.
http://www.judis.nic.in 25/31 26 Tr.CMP.Nos.312 to 363 of 2020 The shares of the minor shall be invested in a Nationalised Bank until he attains majority. The widow shall be at liberty to approach the Claims Tribunal for permission to withdraw periodical interest on the investment made in the name of the minor for his welfare.
(xxxiv) MCOP No.1637 of 2018 on the file of The Motor Accident Claims Tribunal, Special MCOP Court, Cuddalore, shall stand withdrawn to this Court and stand compromised for Rs.2,02,000/- in full quit.
(xxxv) MCOP No.3497 of 2017 on the file of The Motor Accident Claims Tribunal, Special MCOP Court ,Cuddalore, shall stand withdrawn to this Court and stand compromised for Rs.80,000/- in full quit.
(xxxvi) MCOP No.1293 of 2019 on the file of The Motor Accident Claims Tribunal, Principal Sub Judge, Cuddalore, shall stand withdrawn to this Court and stand compromised for Rs.70,000/- in full quit.
(xxxvii) MCOP No.1294 of 2019 on the file of The Motor Accident Claims Tribunal, Principal Sub Judge, Cuddalore shall stand withdrawn to this Court and stand compromised for Rs.3,00,000/- in full quit.
(xxxviii) MCOP No.71 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Karaikal, shall stand withdrawn to this Court and stand compromised for Rs.27,000/- in full quit.
(xxxix) MCOP No.72 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court ,Karaikal, shall stand withdrawn to this Court and stand compromised for Rs.35,000/- in full quit.
http://www.judis.nic.in 26/31 27 Tr.CMP.Nos.312 to 363 of 2020 (Xl) MCOP No.211 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court ,Karaikal ,shall stand withdrawn to this Court and stand compromised for Rs.3,50,000/- in full quit.
(Xli) MCOP No.34 of 2018 on the file of The Motor Accident Claims Tribunal, Sub Court ,Karaikal ,shall stand withdrawn to this Court and stand compromised for Rs.1,50,000/- in full quit.
(Xlii) MCOP No.81 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court ,Karaikal ,shall stand withdrawn to this Court and stand compromised for Rs.1,30,000/- in full quit.
(Xliii) MCOP No.113 of 2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Karaikal ,shall stand withdrawn to this Court and stand compromised for Rs.2,40,000/- in full quit.
(Xliv) MCOP No.14 of 2019 on the file of The Motor Accident Claims Tribunal, Principal Subordinate Court, Mayiladuthurai, shall stand withdrawn to this Court and stand compromised for Rs.1,50,000/- in full quit.
(Xlv) MCOP No.311 of 2019 on the file of The Motor Accident Claims Tribunal, Principal Subordinate Court, Mayiladuthurai, shall stand withdrawn to this Court and stand compromised for Rs.3,42,300/- in full quit.
(Xlvi) MCOP No.449 of 2019 on the file of The Motor Accident Claims Tribunal, Principal Subordinate Court, Mayiladuthurai, shall stand withdrawn to this Court and stand compromised for Rs.3,60,000/- in full quit.
(Xlvii) MCOP No.324 of 2019 on the file of The Motor Accident Claims Tribunal, Principal Subordinate Court, Mayiladuthurai, shall stand http://www.judis.nic.in 27/31 28 Tr.CMP.Nos.312 to 363 of 2020 withdrawn to this Court and stand compromised for Rs.1,45,000/- in full quit.
(Xlviii) MCOP No.1907 of 2019 on the file of The Motor Accident Claims Tribunal, The Exclusive Motor Accident Claims Tribunal, Tiruppur shall stand withdrawn to this Court and stand compromised for Rs.2,90,000/- in full quit.
(Xlix) MCOP No.1768 of 2019 on the file of Motor Accident Claims Tribunal, The Exclusive Motor Accident Claims Tribunal, Tiruppur shall stand withdrawn to this Court and stand compromised for Rs.5,20,000/- in full quit.
(l) MCOP No.933 of 2019 on the file of The Motor Accident Claims Tribunal, The Exclusive Motor Accident Claims Tribunal, Tiruppur, shall stand withdrawn to this Court and stand compromised for Rs.11,50,000/- in full quit. The award shall be shared between the widow and 2 sons in the following manner for Rs.7,50,000/- to widow/ 1st petitioner in MCOP. No. 933 of 2019 and Rs.2,00,000 each to the 2 sons being petitioners 2 to 3 in MCOP No. 933 of 2019.
(li) MCOP No.363 of 2019 on the file of The Motor Accident Claims Tribunal, III Additional district court, Kallakuruchi, shall stand withdrawn to this Court and stand compromised for Rs.2,99,000/- in full quit.
(lii) EC 36 of 2019 on the file of, Deputy Commissioner of Labour, Salem, shall stand withdrawn to this Court and stand compromised for Rs.8,80,000/- in full quit.
(liii) It is therefore, directed that the Petitioner Insurance Company shall satisfy the respective compromised amounts in the 50 MCOPs and 2 EC cases and deposit the respective award amounts to the credit of the respective MCOPs, and EC’s on the file of the respective http://www.judis.nic.in 28/31 29 Tr.CMP.Nos.312 to 363 of 2020 Claims Tribunals.
(liv) The Petitioner Insurer shall deposit the respective compromised award amounts within 2 weeks from the date of receipt of copy of this Order by E-Mail.
(lv) Upon such deposit, the claimants would be entitled to withdraw the same on proper identification by the counsel for the claimants, in a manner known to law.
(lvi) It is hereby directed that the Registry shall send a Copy of this Order to the Counsel for the Petitioner by E-Mail who shall, in turn, send a copy of the same to the respective Counsels for the Claimants, to confirm the Compromise Awards.
(lvii) The Registry is further directed to send copies of this Order by E- Mail to the respective Motor Accident Claims Tribunals and Joint Commissioners of Labour, for the present, for compliance. The Claims Tribunals shall treat the copy of this Order received from this Court through E-Mail, as Certified Copy of the same. As and when, normalcy returns after the viral pandemic, the Registry shall send hard copies of this Order, duly certified to the respective Claims Tribunals, for the record.
(lviii) In fine, the 52 Memos dated 11/05/2020 filed by the Petitioner Insurer are ordered as prayed for and all parties hereto shall comply with the same. No orders as to costs in these proceedings.
12.05.2020 Internet: Yes/No Index: Yes/No KP To http://www.judis.nic.in 29/31 30 Tr.CMP.Nos.312 to 363 of 2020
1. Special Subordinate Court, Tiruvannamalai.
2. District Court No-II, Kanchipuram.
3. Sub Court, Ponneri.
4. Deputy Commissioner of Labour, Vellore.
5. Sub Court Court, Arakonam.
6. Sub Court, Kanchipuram.
7. Chief Judicial Magistrate Court, Vellore.
8. Sub Court, Gudiyatham.
9. Principal District Court, Chengalpet.
10.Sub Court, Maduranthakam.
11.Special Subordinate Court, Tiruvannamalai.
12.District and Sessions Court No. II, Kancheepuram.
13.III - Additional District & Sessions Judge ,Vridhachalam.
14.Special Sub Judge I ,Villupuram.
15.Special Officer cum Addltional Sub Court ,Puducherry.
16.II - Additional District & Sessions Judge ,Chidambaram.
17.Subordinate Judge ,Panruti.
18.Additional District Judge ,Karaikkal.
19.II Additional Sub Judge ,Cuddalore.
20.Special MCOP Court ,Cuddalore.
21.Principal Sub Judge ,Cuddalore.
22.Sub Court ,Karaikal.
23.Principal Subordinate Court, Mayiladuthurai.
24. The Exclusive Motor Accident Claims Tribunal,Tiruppur.
25.III Additional district Court, Kallakuruchi.
26.Deputy Commissioner of Labour, Salem.
27.Mr. Vijayaraghavan N V. ([email protected])
28. M/s. Cholamandalam MS General Insurance Ltd – Petitioner.
([email protected]) ([email protected]) http://www.judis.nic.in 30/31 31 Tr.CMP.Nos.312 to 363 of 2020 N.ANAND VENKATESH, J.
KP Common Order in Tr. CMP. Nos.312 to 363 of 2020 12.05.2020 http://www.judis.nic.in 31/31