Madras High Court
The General Manager vs S.Packianathan
Crl.A.(MD)No.82 of 2017 HIGH COURT LEGAL SERVICES COMMITTEE, MADURAI Madurai Bench of Madras High Court, Madurai - 625023 Saturday the 13th day of December 2025 NATIONAL LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided Over by The Honourable Mr Justice G. CHOCKALINGAM (Rtd.,) and Members Mr.K.R.Mathura Sekaran Rtd., District Judge and Advocate Mr.P.Ganapathy Subramanian CMA(MD) No.357 of 2024 (Appeal against the judgment and decree passed on 22/11/2023 in MCOP.468/2022 on the file of the Motor Accidents Claims Tribunal cum Special Sub Court dealing with MCOP cases, Tirunelveli) The General Manager Tamil Nadu State Transport Corporation Limited, Office at Vannarpettai, Tirunelveli.
...Appellant/s Versus S.Packianathan ...Respondent/s This case came up for settlement before the Lok Adalat. Both the parties present. The counsel for the appellant/s Mr.S.Micheal Heldon Kumar and the counsel for the respondent/s Mr.P.Gomal Sivaraam are present. After mutual discussion, negotiation, mediation and conciliation between both parties and with the assistance of the Bench, both sides consented for settlement.
AWARD 1/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/12/2025 01:24:38 pm ) Crl.A.(MD)No.82 of 2017 The Transport Corporation has filed the above appeal challenging the award passed by the Tribunal. Now, the parties have arrived at a settlement for a sum of Rs.5,50,000/- (Rupees Five Lakhs and Fifty Thousand only) as full quit. The same is recorded.
2.The appellant / Transport Corporation is directed to deposit the said amount within a period of eight weeks from today, less the amount already deposited, if any. If the amount is not deposited within that period, the award amount will carry interest at the rate of 9% per annum from the date of petition till the date of deposit. The claimant is entitled to withdraw the entire award amount by filing appropriate application before the Tribunal.
The General Manager Tamil Nadu State Transport Corporation Limited, Office at Vannarpettai, Tirunelveli.
Counsel for the Appellant/s S. PACKIYANATHAN Counsel for the Respondent/s 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 Tamilnadu 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.
2/3https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/12/2025 01:24:38 pm ) Crl.A.(MD)No.82 of 2017 The Original of the award shall be place in the court record and copy of the award, kept with High Court Legal Services Committee and one copy each is furnished to both parties free of cost.
In agreement of the above, both parties and their counsel have affixed their signatures/ thumb impressions in presence of the Lok Adalat Bench admitting the terms and today conditions and accordingly, the award is passed.
JUDGE MEMBER MEMBER To: The Parties/Advocate concerned Copy To
1. Motor Accidents Claims Tribunal cum Special Sub Judge dealing with MCOP Cases, Tirunelveli
2. The Officer-in-Charge, High Court Legal Services Committee, Madurai.
3. The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.
Typed By Rmk PA To The Hon'ble Judges 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/12/2025 01:24:38 pm )