Cholamandalam Ms General vs N.Arjunan
2021 Latest Caselaw 24863 Mad

                                                                        CMA.Sr.No.78398 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 16.12.2021

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                            C.M.A.Sr.No.78398 of 2021

                     Cholamandalam MS General
                     Insurance Company Ltd.
                     No.7, Rajaji Road
                     State Bank of Tiruvancore
                     (First Floor), Peramanur
                     Salem – 7.                                              ... Appellant

                                                       Vs
                     1.N.Arjunan
                     2.Management
                       S.T.Transports
                       No.270/1, Nehru Nagar
                       Karumalaikoodal
                       Mettur Dam-2
                       Salem District.

                     3.Management
                       J.S.W.Ltd.
                       Pottaneri
                       Mettur
                       Salem District.

                     4.M.Sampath                                           ... Respondents




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               CMA.Sr.No.78398 of 2021

                     Prayer:       Civil Miscellaneous Appeal filed under Section 30 of the
                     Workmen Compensation Act, against the order dated 15.12.2020 in
                     W.C.No.397 of 2012 on the file of the Commissioner of Workmen
                     Compensation (Deputy Commissioner of Labour) at Salem.
                                      For Appellant     : Mrs.R.Sree Vidhya

                                                    ********
                                                  JUDGMENT

The parties have entered into a compromise. A Joint memo of

compromise has been filed. Hence, this Civil Miscellaneous Appeal is

disposed of in terms of the compromise. No costs.

2. There will be an award in W.C.No.397 of 2012 for

Rs.3,90,000/- in full quit in favour of the claimant. The claimant is

permitted to withdraw the amount, which is already been deposited. The

joint memo of compromise shall form part of the decree.

16.12.2021 Index: No Internet : Yes Non-Speaking order dsa To

https://www.mhc.tn.gov.in/judis CMA.Sr.No.78398 of 2021

The Commissioner of Workmen Compensation, Deputy Commissioner of Labour, Salem.

https://www.mhc.tn.gov.in/judis CMA.Sr.No.78398 of 2021

R.SUBRAMANIAN, J.

dsa

C.M.A.Sr.No.78398 of 2021

16.12.2021

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