Madras High Court
M/S. United India Insurance Co.Ltd vs S.Veeramani
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 Mrs Justice R. KALAIMATHI and Members Mr.V.Siva Subramanian, District Judge (Retired), Mr.K.Samidurai, Advocate CMA(MD) No.1140 of 2025 (Appeal against the judgment and decree passed on 24/07/2023 in MCOP.1778/2021 on the file of the Motor Accident Claims Tribunal/District cum Sessions Court, Communal Clash Cases Court, Madurai) M/s. United India Insurance Co.Ltd, By its Divisional Manager, No.7-A, West Veli Street, Madurai, Madurai District ...Appellant/s Versus
1.S.Veeramani S/o.Sankar, Narikuravar Colony, Ilamanur, Sakkimangalam 625 201, Madurai District
2.V.Pushpa, W/o.Veeramani, Narikuravar Colony, Ilamanur, Sakkimangalam 625 201, Madurai District
3.M.Chandran, S/o.Mahalingam, No.2/40-A, Singalan Cheri, Thandalai, Thiruvarur District (As no relief is claimed against 3rd respondent, notice is given up to him) ...Respondent/s This case came up for settlement before the Lok Adalat. Both the parties present. The counsel for the appellant/s Mr.B.Rajesh Saravanan and the counsel for the 1st and 2nd respondent/s Mr.A.Liaket Ali 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 Aggrieved by the award passed by the Tribunal, the appellant / Insurance Company has filed the present appeal.
2. After due deliberations, both the parties have entered into compromise and agreed to settle the award amount to a sum of Rs.7,00,000/- (Rupees Seven Lakhs only) with interest at the rate of 7.5% per annum from the date of claim petition till the date of realization and costs. The learned counsel for the appellant submitted that the entire award amount has already been deposited before the Tribunal. Hence, https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/12/2025 01:24:35 pm ) respondents 1 and 2 are permitted to withdraw the above said award amount as per the apportionment fixed by the Tribunal by filing formal application before the Tribunal. The appellant / Insurance Company is permitted to withdraw the excess amount, if any, by filing formal application before the Tribunal.
M/s. United India Insurance Co.Ltd, By its Divisional Manager Counsel for the Appellant/s S.Veeramani S/o.Sankar V.Pushpa, W/o.Veeramani M.Chandran, S/o.Mahalingam 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.
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 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/12/2025 01:24:35 pm ) To: The Parties/Advocate concerned Copy To
1. Motor Accident Claims Tribunal/District cum Sessions Court, Communal Clash Cases Court, Madurai
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 A.Pavithraa Devi (APD) PA To The Hon'ble Judges https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/12/2025 01:24:35 pm )