P.Elangovan vs M/S.T.S.M.Cargo Movers
2021 Latest Caselaw 2946 Mad

                                                                               C.M.A.No.2893 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 08.02.2021

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.A.No.2893 of 2019

                     P.Elangovan                                                  ..Appellant

                                                          Vs.
                     1.M/s.T.S.M.Cargo Movers,
                       No.25/1, Dr.Ambedkar Nagar,
                       100 feet Road,
                       Kolathur,
                       Chennai – 600 009.

                     2. M/s.The New India Assurance
                     Company Ltd.,
                     'Motor Third' Party Cell,
                     No.45, Moore Street,
                     Chennai – 600 001                                            ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Section 30 of the
                     Employees Compensation Act, against the order dated 20.09.2016 made
                     in W.C.No.331 of 2013 on the file of Commissioner for Workmen's
                     Compensation-II(Deputy Commissioner of Labour-II), Chennai.

                                      For Appellant   :         Mr.K.Varadhakamaraj
                                      For Respondents :         Mr.G.David
                                                                [For R1]
                                                                Mr.J.Michael Visuvasam
                                                                [For R2]



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https://www.mhc.tn.gov.in/judis/
                                                                          C.M.A.No.2893 of 2019

                                                                  S.M.SUBRAMANIAM, J.

                                                                                          kak


                                                  JUDGMENT

In view of the judgment passed in C.M.A.No.2007 of 2017, no

further orders is required in this appeal and accordingly, the Civil

Miscellaneous Appeal in C.M.A.No.2893 of 2019 stands dismissed. No

costs.

08.02.2021

kak Index: Yes/No Internet:Yes/No

To The Commissioner for Employees Compensation, (Deputy Commissioner of Labour-II) Chennai.

C.M.A.No.2893 of 2019

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