M.Anbu vs Nithya Sridhar
2021 Latest Caselaw 9285 Mad

                                                                1

                               HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
                         Lok Adalat-I organised by the High Court Legal Services Committee
                                       Friday, the 26th day of November, 2021
                                                LOK ADALAT AWARD
                           (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
                     Presided over by
                                 The Hon'ble Mr.JUSTICE G.CHOCKALINGAM (Retd.)
                                                     and
                     Member

                                  Mr.P.Ganesan

                                                     CMA.No.3136 of 2021
                                  (Appeal against the judgment and decree dated 08.04.2021 made in

                     MCOP.No.144 of 2019 on the file of the Motor Accident Claims Tribunal, II

                     Additional District Court, Ranipet, Vellore District)



                     M.Anbu                                                        .. Appellant

                                                                Vs.

                     1. Nithya Sridhar

                     2. Bajaj Allianz General Insurance Company Limited,
                        No.497/498, 5th Floor Isana Kattima Building,
                        Poonamallee High Road,
                        Arumbakkam,
                        Chennai.
                        (No relief sought against the 1st respondent

hence notice may be dispense with) .. Respondents

This case came up for settlement before the Lok Adalat. Both the

parties are present. Mr.P.Prabhakaran and M.Sivakumar, counsel for the

appellant and Mr.K.Poomalai counsel for the second respondent are

present. After mutual discussion, negotiation, mediation and conciliation

between both parties, they arrived at a compromise to settle the matter as

follows:

https://www.mhc.tn.gov.in/judis

TERMS OF SETTLEMENT

Both parties have filed a Joint Memo of Compromise and the same is

recorded. The aforesaid Joint Memo of Compromise shall form part of the

award.

2. The Tribunal is directed to transfer the amount through RTGS/NEFT to

the party concerned on proper identification in accordance with the terms of the

award, without insisting on any formal permission petition. The Civil

Miscellaneous Appeal is disposed of accordingly. The connected miscellaneous

petition is closed, if any.

3. The full Court fee 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

and there shall be no demand for additional Court fee.

M.Anbu Counsel for the Appellant

https://www.mhc.tn.gov.in/judis

Bajaj Allianz General Insurance Company Limited, No.497/498, 5th Floor Isana Kattima Building, Poonamallee High Road, Arumbakkam, Chennai. Counsel for the 2nd respondent

Judge

Member

To:The parties/Advocate concerned

Copy to:

1.Motor Accident Claims Tribunal, II Additional District Court, Ranipet, Vellore District.

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

adl

G.CHOCKALINGAM (Retd.)

https://www.mhc.tn.gov.in/judis

adl

CMA.No.3136 of 2021

26.11.2021

https://www.mhc.tn.gov.in/judis