M/S.United India Insurance ... vs Mrs.N.Panchatha
2021 Latest Caselaw 1518 Mad

                                                                          C.M.A.No.1149 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 22-01-2021

                                                        CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                   CMA No.1149 of 2014

                     M/s.United India Insurance Company Ltd.,
                     A.R.Complex II Floor,
                     No.1090, Poonamallee High Road,
                     Chennai-600 084.                                    .. Appellant

                                                           vs.


                     1.Mrs.N.Panchatha

                     2.M/s.Innovative Concepts India Private Ltd.,
                       No.47, 8th Main, IV Block,
                       Jayanagar,
                       Bangalore-560 011,
                       Karnataka.                                        .. Respondents



                     PRAYER : Civil Miscellaneous Appeal is preferred under Section 30 of the
                     Workmen Compensation Act, against the Award dated 23.12.2013 (received
                     on 11.01.2014) made in W.C.No.81 of 2009 on the file of the Deputy
                     Commissioner of Labour-II, Chennai.
                                   For Appellant             : Mr.J.Michael Visuvasam


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                            C.M.A.No.1149 of 2014



                                   For Respondent-1           : Mr.K.Varadha Kamaraj

                                   For Respondent-2           : No Appearance


                                                      JUDGMENT

Learned counsel appearing on behalf of the appellant as well as

the respondents have made a submission that during the pendency of the

Civil Miscellaneous Appeal, the workman had withdrawn the entire award

amount deposited. Thus, no further adjudication needs to be entertained in

respect of the grounds raised in the present Civil Miscellaneous Appeal.

Accordingly, Civil Miscellaneous Appeal No.1149 of 2014 stands closed.

However, there shall be no order as to costs.

22-01-2021 Speaking Order/Non-Speaking Order. Internet : Yes/No.

Index: Yes/No.

Svn

To

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1149 of 2014

The Deputy Commissioner of Labour-II, Chennai.

S.M.SUBRAMANIAM, J.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1149 of 2014

Svn

C.M.A.No.1149 of 2014

22-01-2021

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