Madras High Court
M/S. Cholamandalam Ms Genl Ins Co Ltd vs Mr. Arunachalam (Mcop No.513/2019) ..… on 13 May, 2020
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1 Tr.CMP.Nos.364 to 384 of 2020
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED : 13/05/2020
CORAM
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Tr. CMP. Nos.364 to 384 of 2020
M/s. Cholamandalam MS Genl Ins Co Ltd,
No:154, Shaw Wallace building,
Thambu Chetty Street,
Chennai – 600001.
………Petitioner in all Tr. CMPs
.Vs.
1. Mr. Arunachalam (MCOP No.513/2019) ..…. Respondent in
Tr.CMP No.374/2020
2. Mr. Minor Kishore (MCOP No.514/2019) ..…. Respondent in
Tr.CMP No.376/2020
3. Mr. Parthiban K (MCOP No.491/2019) ..…. Respondent in
Tr.CMP No.373/2020
4. Mr. Dasthageer (MCOP No.288/2019) ..…. Respondent in
Tr.CMP No.367/2020
Tr.CMP No.372/2020
5. Mr. Balakrishnan (MCOP No.264/2019) ..…. Respondent in
Tr.CMP No.370/2020
6. Mr. Karthik @Karthikeyan (MCOP No.182/2019) ..…. Respondent in
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2 Tr.CMP.Nos.364 to 384 of 2020
Tr.CMP No.368/2020
7. Mr. Annamalai R (MCOP No.5978/2019) ..…. Respondent in
Tr.CMP No.382/2020
8. Mr. Kuppusamy K (MCOP No.945/2020) ..…. Respondent in
Tr.CMP No.375/2020
9. Mrs. Meenal S (MCOP No.946/2020) ..…. Respondent in
Tr.CMP No.384/2020
10. Mr. Deenahtayalan P (MCOP No.1193/2020) ..…. Respondent in
Tr.CMP No.380/2020
11. Mrs. Sathya (MCOP No.1194/2020) ..…. Respondent in
Tr.CMP No.381/2020
12. Mr. Vignesh@Vigneshwaran (MCOP No.1195/2020) .. Respondent in
Tr.CMP No.383/2020
13. Mr. Kamalakasn and others(MCOP No.339/2019) …. Respondents in
Tr.CMP No.371/2020
14. Mr. Govindaraju (MCOP No.562/2019) ..…. Respondent in
Tr.CMP No.377/2020
15. Mrs. Papathy (MCOP No.705/2019) ..…. Respondent in
Tr.CMP No.379/2020
16. Mr. Minor Dinakaran (MCOP No.569/2019) ..…. Respondent in
Tr.CMP No.378/2020
18. Mrs. Thanalakshmi & 3 Others(MCOP No1688/2019)
Mrs.Rajeshwari
Mr.Sivasubramaniyam
Mr.Arunkumar . .Respondents in
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3 Tr.CMP.Nos.364 to 384 of 2020
Tr.CMP No.369/2020
19. Mr.Kittusamy (MCOP No.651/2019) ..…. Respondent in
Tr.CMP No.365/2020
20. Mr.Prithiviraj (MCOP No.1132/2019) ..…. Respondent in
Tr.CMP No.366/2020
21. Mrs.Kanimozhi @ 3 others (EC 50/2019)
Minor Muthu Kumaran
Jayarani
Muthu Vijan ..…. Respondents 1 to 4 in
Tr.CMP No.364/2020
Respondents in Tr.CMPs/Petitioners in MCOPs
1) Prayer in Tr.CMP No.374/2020:- 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.513/2019, on the file of the
learned Motor Accident Claims Tribunal, Special Subordinate Court,
Tiruvannamalai.
2) Prayer in Tr.CMP No.376/2020:- 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.514/2019, on the file of the
learned Motor Accident Claims Tribunal, Special Subordinate Court,
Tiruvannamalai.
3) Prayer in Tr.CMP No.373/2020:- 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.491/2019, on the file of the
learned Motor Accident Claims Tribunal, Special Subordinate Court,
Tiruvannamalai.
4) Prayer in Tr.CMP No.367 and 372 of 2020:- Transfer Civil Miscellaneous
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4 Tr.CMP.Nos.364 to 384 of 2020
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.288/2019, on the file
of the learned Motor Accident Claims Tribunal, 1st Additional District Judge,
Vellore.
5) Prayer in Tr.CMP No.370/2020:- 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.264/2019, on the file of the
learned Motor Accident Claims Tribunal, Sub Court, Ponneri.
6) Prayer in Tr.CMP No.368/2020:- 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.182/2019, on the file of the
learned Motor Accident Claims Tribunal, Principal Subordinate Court,
Cheyyar.
7) Prayer in Tr.CMP No.382/2020:- 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.5978/2019, on the file of the
learned Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.
8) Prayer in Tr.CMP No.375/2020:- 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.945/2020, on the file of the
learned Motor Accident Claims Tribunal, V Court of Small Causes, Chennai.
9) Prayer in Tr.CMP No.384/2020:- 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.946/2020, on the file of the
learned Motor Accident Claims Tribunal, V Court of Small Causes, Chennai.
10) Prayer in Tr.CMP No.380/2020:- 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.1193/2020, on the file of the
learned Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.
11) Prayer in Tr.CMP No.381/2020:- Transfer Civil Miscellaneous Petition
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5 Tr.CMP.Nos.364 to 384 of 2020
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.1194/2020, on the file of the
learned Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.
12) Prayer in Tr.CMP No.383/2020:- 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.1195/2020, on the file of the
learned Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.
13) Prayer in Tr.CMP No.371/2020:- 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.339/2019, on the file of the
learned Motor Accident Claims Tribunal, III Additional District Court
Kallakuruchi.
14) Prayer in Tr.CMP No.377/2020:- 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.562/2019, on the file of the
learned Motor Accident Claims Tribunal, Principal District Judge , Namakkal.
15) Prayer in Tr.CMP No.379/2020:- 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.705/2019, on the file of the
learned Motor Accident Claims Tribunal, Additional sub Court, Namakkal.
16) Prayer in Tr.CMP No.378/2020:- 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.569/2019, on the file of the
learned Motor Accident Claims Tribunal, Principal District Judge , Namakkal.
17) Prayer in Tr.CMP No.380/2020:- 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.945/2019, on the file of the
learned Motor Accident Claims Tribunal, The special Subordinate judge-
Coimbatore.
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6 Tr.CMP.Nos.364 to 384 of 2020
18) Prayer in Tr.CMP No.369/2020:- 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.1688/2019, on the file of the
learned Motor Accident Claims Tribunal, IV Additional District judge,
Coimbatore.
19) Prayer in Tr.CMP No.365/2020:- 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.651/2019, on the file of the
learned Motor Accident Claims Tribunal, Subordinate Judge, Kangeyam.
20) Prayer in Tr.CMP No.366/2020:- 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.1132/2019, on the file of the
learned Motor Accident Claims Tribunal, the Exclusive Motor Accidents
Claims Tribunal, Tiruppur.
21) Prayer in Tr.CMP No.364/2020:- 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 50/2019, on the file of the learned
Deputy Commissioner of the Labour at Coimbatore.
For Petitioner : Mr. N. Vijayaraghavan
(in all Tr CMP Nos.364 to 367,
369 to 371, 374, 375,
377 to 381 & 383/2020)
COMMON ORDER
The Petitioner Insurer has filed 21 Memos dated 12/05/2020 in relation to 10 MCOPs and 1 Employees Compensation Case, pending on the file of http://www.judis.nic.in 6/16 7 Tr.CMP.Nos.364 to 384 of 2020 various Claims Tribunals in Tamil Nadu, as per the tabulation drawn below.
The said Table also indicates the amounts for which each of the claimants in the 50 MCOPs and 1 EC Cases have agreed for Compromise.
TABLE
Petitioner’s
Amount
MCOP Petitioner’s Counsel’s
S.No Court Petitioner’s Name in full
No. Counsel Mobile
quit (Rs.)
Number
Special
Subordinate
513/20
1 Court, Arunachalam Saravanan E 9787527209 25,000
19
Tiruvannamal
ai
Special
Subordinate
514/20
2 Court, Minor Kishore Saravanan E 9787527209 25,000
19
Tiruvannamal
ai
Special
Subordinate
491/20
3 Court, Parthiban K L S Kumaravel 9962153661 1,77,700
19
Tiruvannamal
ai
1st Additional
288/20
4 District Judge, Dasthageer Dhakshinamoorthi 9443430346 1,40,000
19
Vellore
264/20 Sub Court, AJ
5 Balakrishnan 9600022003 2,10,000
19 Ponneri Chandrasekaran
Principal
182/20
6 subordinate Karthik @Karthikeyan Asaithambi 9443624514 1,80,000
19
court, Cheyyar
VI Court of
5978/2 Small
7 Annamalai R Dharmaraja S 9841348736 2,60,000
019 Causes,
Chennai
V Court of
945/20 Small
8 Kuppusamy K Kamaraj CD 9710450066 90,000
20 Causes,
Chennai
9 946/20 V Court of Meenal S Kamaraj CD 9710450066 3,59,000
20 Small
Causes,
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8 Tr.CMP.Nos.364 to 384 of 2020
Chennai
VI Court of
1193/2 Small
10 Deenahtayalan P Kamaraj CD 9710450066 30,000
020 Causes,
Chennai
VI Court of
1194/2 Small
11 Sathya Kamaraj CD 9710450066 35,000
020 Causes,
Chennai
VI Court of
1195/2 Small Vignesh@Vigneshwara
12 Kamaraj CD 9710450066 30,000
020 Causes, n
Chennai
III Additional
339/20 Kamalakasn and
13 District Court Saravanan 9443539357 9,75,000
19 others
Kallakuruchi
Principal
562/20
14 District Judge Govindaraju Selvarani 9442233675 22,000
19
, Namakkal
Additional Sub
705/20
15 Court, Papathy Selvarani 9442233675 1,94,000
19
Namakkal
Principal
569/20
16 District Judge Minor Dinakaran Selvarani 9442233675 190000
19
, Namakkal
The special
945/20 Subordinate
17 Thangarajan Mrs.Anitha devi 7598198203 4,00,000
19 judge-
Coimbatore
IV Additional
1688/2 Dhanalakshmi & 3
18 District judge, Mr.N.Thangaraj 9344833383 3,10,000
019 Others
Coimbatore
Subordinate
651/20
19 Judge, Kittusamy Mr.Somasundram 9842002222 5,31,000
19
Kangeyam
the Exclusive
Motor
1132/2 Accidents
20 Prithivirajan Mr.V.Sundrarajan 9443548428 1,60,000
019 Claims
Tribunal,
Tiruppur
21 EC50/2 Deputy Kanimozhi @ 3 others Mr.V.Sundrarajan 9443548428 8,50,000
019 Commissioner
of the Labour
at
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9 Tr.CMP.Nos.364 to 384 of 2020
Coimbatore
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 the consent of the Insurer vide Memo and the consent of the claimants vide WhatsApp Messages through the counsel for the claimants, in all the 23 MCOPs. This Court, upon such satisfaction, granted the relief and recorded compromise of the 23 MCOP claims, at the instance of M/s Cholamandalam MS General Insurance Co Ltd.
4.In respect of these 21 Memos dated 12/05/2020, the Petitioner Insurance Company, M/s. Cholamandalam MS Insurance Co Ltd., has confirmed its consent for compromising all the 20 MCOPs and1 EC Case as per the amounts indicated in the Table above.
5.In respect of the consent of the claimants, the Insurer has produced 21 consents by way of WhatsApp messages, from the counsel for the said http://www.judis.nic.in 9/16 10 Tr.CMP.Nos.364 to 384 of 2020 claimants, agreeing for the respective amounts in the Table above.
6.In the 21 Memos dated 12/05/2020, 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 21 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 counsel. 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 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 20 MCOPs and 1 EC Case. This Court does not feel the need to reiterate the detailed reasons given by it, in its 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 as well.
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9.In the result, the 21 Memos dated 12/05/2020 filed by the Petitioner Insurance Company are ordered as prayed for. Accordingly, the said 20 MCOPs and 1 EC Case are withdrawn from the respective Claims Tribunals, and The Deputy/Joint Commissioner of Labour Cases to this Court and compromise is recorded for the respective sums, as agreed to vide the Table above
10.Hence, the following directions are issued.
i. MCOP No.513/2019 on the file of The Motor Accident Claims Tribunal, Special Subordinate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit.
ii. MCOP No.514/2019 on the file of The Motor Accident Claims Tribunal, Special Subordinate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.25,000/- in full quit. As is the practice in Lok Adalat settlements, the natural guardian of the minor petitioner is permitted to withdraw Rs.15000/- towards treatment, maintenance and care for the minor claimant. The balance Rs.10,000/- shall be invested in any Nationalized Bank until the minor claimant attains majority.
iii. MCOP No.491/2019 on the file of The Motor Accident Claims Tribunal, Special Subordinate Court, Tiruvannamalai, shall stand withdrawn to this Court and stand compromised for Rs.1,77,700/- in full quit.
iv. MCOP No.288/2019 on the file of The Motor Accident Claims Tribunal, 1st Additional District Judge, Vellore, shall stand withdrawn to this Court and stand compromised for Rs.1,40,000/- in full quit.
http://www.judis.nic.in 11/16 12 Tr.CMP.Nos.364 to 384 of 2020 v. MCOP No.264/2019 on the file of The Motor Accident Claims Tribunal, Sub Court, Ponneri, shall stand withdrawn to this Court and stand compromised for Rs.2,10,000/- in full quit.
vi. MCOP No.182/2019 on the file of The Motor Accident Claims Tribunal, Principal Subordinate Court, Cheyyar, shall stand withdrawn to this Court and stand compromised for Rs.1,80,000/- in full quit.
Vii. MCOP No.5978/2019 on the file of The Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai, shall stand withdrawn to this Court and stand compromised for Rs.2,60,000/- in full quit.
Viii. MCOP No.945/2020 on the file of The Motor Accident Claims Tribunal, V Court of Small Causes, Chennai, shall stand withdrawn to this Court and stand compromised for Rs.90,000/- in full quit.
ix. MCOP No.946/2020 on the file of The Motor Accident Claims Tribunal, V Court of Small Causes, Chennai, shall stand withdrawn to this Court and stand compromised for Rs.3,59,000/- in full quit.
x. MCOP No.1193/2020 on the file of The Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai, shall stand withdrawn to this Court and stand compromised for Rs.30,000/- in full quit.
xi. MCOP No.1194/2020 on the file of The Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai, shall stand withdrawn to this Court and stand compromised for Rs.35,000/- in full quit.
xii. MCOP No.1195/2020 on the file of The Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai, shall stand withdrawn to this Court and stand compromised for Rs.30,000/- in full quit.
xiii. MCOP No.339/2019 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.9,75,000/- in full quit. The award shall be shared between the husband, 2 sons & 1 daughter in the http://www.judis.nic.in 12/16 13 Tr.CMP.Nos.364 to 384 of 2020 following manner being Rs.3,75,000/- to husband/ 1st petitioner in MCOP. No. 339/2019 and Rs.2,00,000 each to the 2 sons & 1 daughter being petitioners 2 to 4 in MCOP No. 339/2019.
xiv. MCOP No.562/2019 on the file of The Motor Accident Claims Tribunal, Principal District Judge, Namakkal, shall stand withdrawn to this Court and stand compromised for Rs.22,000/- in full quit.
xv. MCOP No.705/2019 on the file of The Motor Accident Claims Tribunal, Additional sub Court, Namakkal, shall stand withdrawn to this Court and stand compromised for Rs.1,94,000/- in full quit.
xvi. MCOP No.569/2019 on the file of The Motor Accident Claims Tribunal, Principal District Judge, Namakkal, shall stand withdrawn to this Court and stand compromised for Rs.1,90,000/- in full quit.
xvii. MCOP No.945/2019 on the file of The Motor Accident Claims Tribunal, The special Subordinate judge, Coimbatore, shall stand withdrawn to this Court and stand compromised for Rs.4,00,000/- in full quit.
xviii. MCOP No.1688/2019 on the file of The Motor Accident Claims Tribunal, IV Additional District judge, Coimbatore, shall stand withdrawn to this Court and stand compromised for Rs.3,10,000/- in full quit. The award shall be shared between the wife, 2 sons & 1 daughter in the following manner being Rs.85,000/- to the husband/ 1st petitioner in MCOP. No.1688/2019 and Rs.75,000/- each to the 2 sons & 1 daughter being petitioners 2 to 4 in MCOP No. 1688/2019.
xix. MCOP No.651/2019 on the file of The Motor Accident Claims Tribunal, Subordinate Judge, Kangeyam, shall stand withdrawn to this Court and stand compromised for Rs.5,31,000/- in full quit.
xx. MCOP No.1132/2019 on the file of The Motor Accident Claims Tribunal, The Exclusive Motor Accidents Claims Tribunal, Tiruppur, shall stand withdrawn to this Court and stand compromised for http://www.judis.nic.in 13/16 14 Tr.CMP.Nos.364 to 384 of 2020 Rs.1,60,000/- in full quit.
xxi. EC No.50/2019 on the file of The Deputy Commissioner of the Labour at Coimbatore, shall stand withdrawn to this Court and stand compromised for Rs.8,50,000/- in full quit. By WhatsApp message dated 11/05/2020 (annexed to the Memo dated 12/05/2020), 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 child may be invested in a Nationalised Bank until the minor attains majority. Accordingly, the claimants shall share the compromise award amount as follows. The widow/1st petitioner shall be entitled to Rs.3,00,000/-, the mother & father / 3rd and 4th petitioners shall be entitled to each Rs.1,25,000/-, and the minor/ 2nd petitioner shall be entitled to Rs.3,00,000/-. The share 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.
xxii. It is therefore, directed that the Petitioner Insurance Company shall satisfy the respective compromised amounts in the 20 MCOPs and 1 EC Case and deposit the respective award amounts to the credit of the respective MCOPs, and EC on the file of the respective Claims Tribunals.
xxiii. The Petitioner Insurer shall deposit the respective Compromise Award amounts within 2 weeks from the date of receipt of copy of this Order by E-Mail.
xxiv. 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.
xxv. 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 Counsel for the Claimants, to confirm the Compromise Awards.
http://www.judis.nic.in 14/16 15 Tr.CMP.Nos.364 to 384 of 2020 xxvi. 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 Cases, for the present, for compliance. The Claims Tribunals shall treat the E-Mail of the copy of this Order received from this Court as Certified Copy. 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.
xxvii. In fine, the 21 Memos dated 12/05/2020 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.
13.05.2020 Internet: Yes/No Index: Yes/No KP To
1. The Judge, Special Subordinate Court, Tiruvannamalai, (Motor Accidents Claims Tribunal).
2. The Judge, 1st Additional District Judge, Vellore, (Motor Accidents Claims Tribunal).
3. The Judge, Sub Court, Ponneri, (Motor Accidents Claims Tribunal).
4. The Judge, Principle subordinate court, Cheyyar (Motor Accidents Claims Tribunal).
5. The Judge, VI Court of Small Causes, Chennai (Motor Accidents Claims Tribunal).
6. The Judge, V Court of Small Causes, Chennai (Motor Accidents Claims Tribunal).
7. The Judge, III Additional District Court Kallakuruchi (Motor Accidents Claims Tribunal).
8. The Judge, Principal District Judge , Namakkal (Motor Accidents Claims http://www.judis.nic.in 15/16 16 Tr.CMP.Nos.364 to 384 of 2020 Tribunal).
9. The Judge, Additional sub Court, Namakkal (Motor Accidents Claims Tribunal).
10.The Judge, IV Additional District judge, Coimbatore (Motor Accidents Claims Tribunal).
11.The Judge, Subordinate Judge, Kangeyam (Motor Accidents Claims Tribunal).
12.The Judge, The Exclusive Motor Accidents Claims Tribunal, Tiruppur
13.The Judge, Deputy Commissioner of the Labour, Coimbatore
14.Mr. Vijayaraghavan N V. ([email protected])
16. M/s. Cholamandalam MS General Insurance Ltd – Petitioner ([email protected]) ([email protected]) N.ANAND VENKATESH, J.
KP http://www.judis.nic.in 16/16 17 Tr.CMP.Nos.364 to 384 of 2020 Common Order in Tr. CMP. Nos.364 to 384 of 2020 13.05.2020 http://www.judis.nic.in 17/16