Madras High Court
P.Kanniyappan vs M/S.Rpp Infra Projects Ltd on 19 June, 2018
HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
Saturday, the 13th day of August 2022
NATIONAL LOK ADALAT AWARD
(Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
Presided over by
The Hon'ble Mr.JUSTICE D.BHARATHA CHAKRAVARTHY
and
Member :
Mr. R. Ravindra Bose (Retd.D.J.)
Mr. P.G. Kumaraguru (Advocate)
C.M.A.No. 2526 of 2018
(Appeal against the Judgment and Decree dated 19.06.2018 made
in M.C.O.P.No.4029 of 2013 on the file of Motor Accidents Claims
Tribunal, II Small Causes Court, Chennai by allowing this Civil
Miscellaneous Appeal.)
P.Kanniyappan ... Appellant
Versus
1. M/s.RPP Infra Projects Ltd.,
No.140, Perundurai Road,
P & C Towers III Floor,
Erode- 638 011.
2. The New India Assurance Co., Ltd.,
No.45, 2nd Line Beach, Moores Street,
Chennai- 600 001. ... Respondents
(1st Respondent set exparte
before the Tribunal)
This case came up for settlement before the Lok Adalat. Both parties
are present. Ms.Ramya V. Rao, learned counsel for the appellant and
Mr.J.Michael Visuvasam, learned counsel for the 2nd respondent are
present. After mutual discussion and negotiation between both parties
Page 1 of 4
https://www.mhc.tn.gov.in/judis
they arrived at a compromise to settle the matter as follows:
TERMS OF SETTLEMENT
Both parties along with their representatives are present.
2.As against the award of sum of Rs.1,76,000/- (Rupees One
Lakh Seventy Six only) with interest, today when the matter came up,
both sides settled for a total sum of Rs.5,00,000/- (Rupees Five Lakhs
only) over and above the award of the Tribunal, in full quit.
3.It is represented that the compensation awarded by the Tribunal
along with accrued interest has already been deposited by the 2nd
Respondent and the same has already been withdrawn by the Claimant.
4. The Appellant/Claimant is willing to accept the sum of
Rs.5,00,000/- (Rupees Five Lakhs only), now awarded before this forum
as full quit and the said sum of Rs.5,00,000/- (Rupees Five Lakhs only)
shall be deposited by the 2nd Respondent/Insurance Company on or
before 14.09.2022.
5.On such deposit, the Appellant/Claimant is permitted to
withdraw the entire award amount.
Page 2 of 4
https://www.mhc.tn.gov.in/judis
6.The Tribunal shall disburse the award amount to the Claimant
on proper identification and verification, without any formal application.
P.Kanniyappan Counsel for the Appellant
The New India Assurance Co., Ltd.,
No.45, 2nd Line Beach, Moores Street,
Chennai- 600 001. Counsel for the 2nd Respondent
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 Tamil Nadu Court Fees and
suits Valuation Act, 1955 and the Court Fees Act, 1870 as provided for
under sub Sec.1 of Section 2 r/w 25 of LSA Act 1987 as amended in
1994.
Judge
Member Member
Page 3 of 4
https://www.mhc.tn.gov.in/judis
D.Bharatha Chakravarthy,J.
arr To: The parties/Advocate concerned Copy to:
1.The Motor Accidents Claims Tribunal, II Small Causes Court, Chennai
2. The Secretary, High Court Legal Services Committee, Chennai.
3. The Section Officer, V.R. Section, High Court, Madras.
4. The Section Officer, Lok Adalat Section, High Court Madras. +2 copies arr C.M.A.No.2526 of 2018 13.08.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis