Bajaj Alliance General Insurance Co. ... vs /

[Cites 5, Cited by 0]

Madras High Court

Bajaj Alliance General Insurance Co. ... vs /

Bench: G.K. Ilanthiraiyan

                             HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
                   National Lok Adalat organised by the High Court Legal Services Committee
                                       Saturday, the 14th December 2019
                                      NATIONAL LOK ADALAT AWARD
                        (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
                Presided over by

                    The Hon'ble Mr.JUSTICE G.K. ILANTHIRAIYAN
                                             and
                Members
                    Mr.A.Manivasakan, District Judge (retd)
                    Mrs.Sudharshana Sunder
                                     C.M.A.NO.1376 OF 2013 and
                                            M.P.No.1 of 2013

                       (Appeal against the judgment and decree passed on 05.07.2012 made in
                MCOP.No.82 of 2008 on the file of the Motor Accidents Claims Tribunal(III
                Additional District-cum-Judicial Magistrate), Erode at Gobichettipalayam.

                Bajaj Alliance General Insurance Co. Ltd
                'Bajaj Auto Finance Ltd',
                Akurdi, Pune - 411 035                                ..     Appellant

                                                  /versus/
                1.S.Raj
                2.Minor Ramesh
                3.Minor Suresh
                4.Minor Sathish
                5.Minor Chandraleka
                (Minors 2 to 5 rep. by guardian father, first respondent S.Raj)
                6.K.Santhoshkumar
                (R6 - set exparte in lower court)
                          This matter is taken up for settlement before this Lok Adalat. The
                appellant is represented by M/s.R.Sree Vidhya, learned counsel who is present.


                                                     JUDGMENT

This appeal is preferred by the appellant insurance company as against the judgment and decree passed on 05.07.2012 made in MCOP.No.82 of 2008 on the file of the Motor Accidents Claims Tribunal(III Additional District-cum-Judicial Magistrate), Erode at Gobichettipalayam.

http://www.judis.nic.in G.K.ILANTHIRAIYAN, J.

lok/rts

2.The learned counsel for the appellant seeks permission of this Court to withdraw the civil miscellaneous petition and she has also made an endorsement to that effect.

3.In view of the endorsement made by the learned counsel for the appellant Insurance company, the Civil Miscellaneous Appeal is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed.

Bajaj Alliance General Insurance Co. Ltd 'Bajaj Auto Finance Ltd', Akurdi, Pune - 411 035 Counsel for 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




                To:The parties/Advocate concerned
                Copy to:

1.The Motor Accidents Claims Tribunal(III Additional District-cum-Judicial Magistrate), Erode at 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.+2 copies C.M.A.NO.1376 OF 2013 http://www.judis.nic.in 14.12.2019

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