A. Ravichandran vs T.Prince
2021 Latest Caselaw 1088 Mad

                                                                           C.M.A.No.2514 of 2015 and
                                                                              C.M.A.No.1952 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED 19.01.2021

                                                       CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                         C.M.A.Nos.2514 of 2015 & 1952 of 2016
                                                         and
                                               C.M.P.No.14200 of 2016

                     C.M.A.No.2514/2015

                     A. Ravichandran                                             .. Appellant


                                                        Versus

                     1.T.Prince

                     2.United India Insurance Co. Ltd.,
                       No.134, Silingi Building, Greams Road,
                       Chennai – 6.                                          .. Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 30 of the Workmen
                     Compensation Act 1923, against the order dated 29th day of July, 2015,
                     made in W.C. No. 72 of 2013 on the file of Court of Commissioner for
                     Workmen's Compensation-2 (Deputy Commissioner of Labour-2), Chennai,
                     insofar as it relates to disallowed portion of quantum of compensation
                     claimed and be pleased to allow the above claim.


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https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.No.2514 of 2015 and
                                                                                  C.M.A.No.1952 of 2016




                                   For Appellant     : Mr. K. Varada Kamaraj

                                   For Respondents   : R1 – Notice sent - Vacated
                                                       R2 – Mr. J. Michael Visuvasam


                     C.M.A.No.1952 of 2016


                     M/s. United India Assurance Company Limited,
                     No.134, Silingi Buildings,
                     Chennai – 600 006.                                            .. Appellant


                                                         Versus

                     1.A. Ravichandran
                     2.T. Prince                                                  .. Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 30 of the
                     Employees Compensation Act 1923, to set aside the final award dated 29th
                     of July, 2015, passed by the learned Deputy Commissioner of Labour-II,
                     Chennai, in W.C.No.72 of 2013 and be pleased to dismiss the above claim
                     petition.


                                   For Appellant     : Mr. J. Michael Visuvasam

                                   For Respondents   : Mr. K. Varadha Kamaraj, for R1
                                                       R2 – Notice sent - Vacated


                     2/4


https://www.mhc.tn.gov.in/judis/
                                                                            C.M.A.No.2514 of 2015 and
                                                                               C.M.A.No.1952 of 2016



                                            COMMON JUDGMENT


                                   The respective learned counsel appearing on behalf of the

                     appellant as well as the respondent fairly made a submission that the entire

                     award amount had already been deposited and the said amount had already

                     been withdrawn by the claimant. In view of the fact that the claimant had

                     withdrawn the entire award amount and no further adjudication needs to be

                     undertaken in respect of the grounds raised in this appeal. Accordingly,

                     C.M.A.Nos.2514/2015 and 1952/2016 are closed. No costs. Consequently,

                     connected miscellaneous petition is closed.



                                                                                       19.01.2021

                     Index: Yes/ No
                     AT


                     To
                     The Deputy Commissioner of Labour-II,
                     Chennai.




                     3/4


https://www.mhc.tn.gov.in/judis/
                                                         C.M.A.No.2514 of 2015 and
                                                            C.M.A.No.1952 of 2016

                                                    S.M.SUBRAMANIAM,J.

AT

C.M.A.Nos.2514 of 2015 & 1952 of 2016 and C.M.P.No.14200 of 2016

19.01.2021

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