Madras High Court
M/S.Kone Elevator India Private Ltd vs Praveenraj on 25 March, 2026
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRP No. 1324 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-03-2026
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRP No. 1324 of 2026
AND
CMP NO. 6522 OF 2026
1. M/s.Kone Elevator India Private Ltd
No 50 Vanagaram
RoadAyanambakkam, Chennai-95.
Present Registered address at Plot
No.A28, SIPCOT Industrial Park
Pillaipakkam, Sriperumbudur Taluk,
Kancheepuram District 602 105
Petitioner(s)
Vs
1. Praveenraj
S/o.Raja, No.603, 8th Street, 4th Cross,
S.A.Colony, Vysarpadi, Chennai 600
039.
2.United India Insurance Co. Ltd.,
No.134, Greams Road, 4th Floor,Anna
salai, Chennai 600 006
3.K Balaji
S/o.Krishnan, No 20, 1st cross Street,
Gopal colony, Perambur, Chennai-82
Respondent(s)
CRP No. 1324 of 2026
PRAYER
To set aside the order dated 22.09.2025 passed by the Motor Accident Claims
Tribunal II Court of Small Causes, Chennai in M.P. No. 4 of 2023 in
M.A.C.T.O.P. No. 6565 of 2018 and allow in petition M.P. No. 4 of 2023 and
pass such further or other order as this Honble Court may deem fit and
necessary in the facts and in the circumstances of the case
https://www.mhc.tn.gov.in/judis
CRP No. 1324 of 2026
CRP No. 1324 of 2026
For Petitioner(s): MR.L Prabahar
For Respondent(s):
ORDER
The petitioner herein filed M.P. No. 4 of 2023 in M.A.C.T.O.P. No. 6565 of 2018 to implead proposed respondent K. Balaji. Upon hearing both sides, the Trial court dismissed the petition. Challenging the same, the petitioner filed this petition.
2. The learned counsel for the petitioner submits that the petitioner filed the petition to implead original owner of the vehicle but the same was not considered by the Trial Court. If the proposed respondent is not impleaded, it will lead to multiplicity of proceedings. Hence, he prays to allow this petition.
3. Admit. Issue notice to the respondent returnable by 22.04.2026. Private notice is also permitted. Post the matter on 22.04.2026, till then, MACTOP No. 6565 of 2018 pending on the file of Motor Accident Claims Tribunal II Court of Small Causes, Chennai, is ordered to be stayed.
25-03-2026 pbl Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To The Motor Accident Claims Tribunal II Court of Small Causes, Chennai.
https://www.mhc.tn.gov.in/judis CRP No. 1324 of 2026 T.V.THAMILSELVI J.
pbl CRP No. 1324 of 2026 AND CMP NO. 6522 OF 2026 25-03-2026 https://www.mhc.tn.gov.in/judis