United India Insurance Co. Ltd vs Mrs.Rathna
2021 Latest Caselaw 10108 Mad

                                                                             C.M.A.No.3797 of 2008

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 20.04.2021

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                               C.M.A.No.3797 of 2008
                                              and Cros.Obj.No.1 of 2014

                      United India Insurance Co. Ltd.,
                      No.5, Big Bazaar Street
                      Dharapuram.                                                 ... Appellant
                                                          -vs-

                      1.Mrs.Rathna
                      2.Minor Prem Kumar
                      3.Minor Vishnu Kumar

                      Minor 2 and 3 are rep. by Guardian & N.F.
                      Mother Rathna

                      4.Mr.Sivakumar
                      5.M/s.Selvakumarasami Transport
                        No.1, Ponnu Nilayam,
                        Alangiyam Road,
                        Dharapuram.                                           ... Respondents




                      PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                      Vehicles Act, against the award and decree dated 11.06.2007 in


                      Page 1 of 4


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                                                                                  C.M.A.No.3797 of 2008

                      M.C.O.P.No.240 of 2006 (286 of 2004 - Sub Court) on the file of MACT

                      (ADJ - FTC III) Dharapuram.



                                          For Appellant       : Mr.M.Guruprasad

                                          For Respondents : No Appearance

                                                          *******


                                                     JUDGMENT

This Civil Miscellaneous Appeal filed as against the award and decree

dated 11.06.2007 in M.C.O.P.No.240 of 2006 (286 of 2004 - Sub Court) on

the file of MACT (ADJ - FTC III) Dharapuram.

2. For the sake of convenience, the parties are referred to hereunder

according to their litigative status before the Tribunal.

3. It is seen from the records already this Civil Miscellaneous Appeal

has been settled before the Lok Adalat by the award dated 12.11.2016 itself.

Accordingly, the claimants have aggrieved for an award of Rs.3,88,000/-

http://www.judis.nic.in C.M.A.No.3797 of 2008

(Rupees Three Lakhs Eighty Eight Thousand only) with interest at the rate

of 7.5% p.a from the date of petition till the date of realization.

4. Accordingly, this Civil Miscellaneous Appeal and Cross Objection

are disposed of. No order as to costs.

20.04.2021 Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order rna

To

1.The Additional District Judge, Motor Accident Claims Tribunal, ( III Fast Track Court) Dharapuram.

2.The Section Officer, V.R.Section, Madras High Court, Chennai.

http://www.judis.nic.in C.M.A.No.3797 of 2008

G.K.ILANTHIRAIYAN, J.

rna

C.M.A.No.3797 of 2008 and Cros.Obj.No.1 of 2014

20.04.2021

http://www.judis.nic.in