Madras High Court
Anuradha vs Ravindranathan.G
1 HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI National Lok Adalat-I organised by the High Court Legal Services Committee Saturday, the 11th day of December, 2021 LOK ADALAT AWARD (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987) Presided over by The Hon'ble Mr.JUSTICE MALAISUBRAMANIAN (Retd.) and Members
1. Mr.G.Dharmaraj
2. Mr.R.Karunakaran C.M.A.No. 211 of 2014 (This Civil Miscellaneous Appeal is filed against the fair and decreetal award passed by the learned IV Small Causes Court, Chennai dated 22.10.2013 in M.C.O.P.No.279 of 2012.
R.Madavan (Deceased)
1.Anuradha
2.Devanathan
3.Raja (Legal heirs of Mr.R.Madavan) .. Appellants Vs.
1.Ravindranathan.G
2.Future General India Ins.Co.Ltd., 1st Floor North Wing, Karumuthu Nilayam, No.192, Anna Salai, Chennai 600 002.
..Respondents This case came up for settlement before the Lok Adalat. The Appellant is present. The learned counsel for the appellants Mr.S.Udayakumar is present. The learned counsel for the second respondent Mr.M.B.Raghavan is present. After mutual discussion, negotiation, mediation and conciliation between both parties, they https://www.mhc.tn.gov.in/judis 1/5 2 arrived at a compromise to settle the matter as follows:
TERMS OF SETTLEMENT The parties and the learned counsels for both sides are present. The appellants represented that the claimant died. The death certificate and the legal heir certificate has been filed. The same shall form part of this order.
2. The other side has no objection for entering the legal heirs of the deceased claimant.
3. The learned Tribunal has awarded a sum of Rs.1,78,800/-, with interest at the rate of 7.5%. The said amount has already been deposited and the same was withdrawn by the deceased. Not satisfied with the same, the deceased claimant has come up with this appeal.
Pending appeal, he died.
4. Both sides agreed for the additional sum of Rs.1,50,000/- in full quit towards additional compensation.
5. The second respondent undertakes to deposit the amount within a period of eight weeks from the date of receipt of a copy of this order. On such deposit, the claimants/appellants are directed to withdraw Rs.50,000/-each.
6. Accordingly, the Civil Miscellaneous Appeal is disposed of.
https://www.mhc.tn.gov.in/judis 2/5 3 Consequently, the connected miscellaneous petition, if any, is closed.
1.Anuradha
2.Devanathan
3.Raja Counsel for the Appellant Future General India Ins.Co.Ltd., 1st Floor North Wing, Karumuthu Nilayam, No.192, Anna Salai, Chennai 600 002. Counsel for the respondent This Lok Adalat award is passed in terms of the above settlement.
The 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 IV Small Causes Court, Chennai
2.The Secretary, High Court Legal Services Committee, Chennai.
3.The Section Officer, V.R.Section, High Court, Madras.
https://www.mhc.tn.gov.in/judis 3/5 4
4.The Section Officer, Lok Adalat Section, High Court, Madras.
gsk https://www.mhc.tn.gov.in/judis 4/5 5 MALAISUBRAMANIAN, J.(Retd.) gsk C.M.A.No.211 of 2014 11.12.2021 https://www.mhc.tn.gov.in/judis 5/5