E.Ambika vs Voltas Limited
2021 Latest Caselaw 1870 Mad

                                                                     C.M.A.No.2556 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27-01-2021

                                                     CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                               CMA No.2556 of 2016


                     1.E.Ambika
                     2.K.Elumalai                               .. Appellants

                                                       vs.


                     1.Voltas Limited,
                       No.624, Anna Salai,
                       Teynampet,
                       Chennai-600 018.

                     2.Airtech Systems,
                       No.14/23, Pandaram Street,
                       Purasawalkam,
                       Chennai-600 084.

                     3.Ambiant Aircon,
                       Represented by Mr.Sudhakar,
                       No.14/23, Pandaram Street,
                       Purasawalkam,
                       Chennai-600 007.

                     4.B.Venkatachalam                          .. Respondents



                     1/5


https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.No.2556 of 2016




                     PRAYER : Civil Miscellaneous Appeal is preferred under Section 30 of the
                     Workmen Compensation Act, against the Award dated 18.04.2016 made in
                     EC No.566 of 2012 on the file of the Deputy Commissioner of Labour-II,
                     Chennai.
                                   For Appellant                : Mr.K.Varadhakamaraj

                                   For Respondent-1             : Mr.Mohammed Fayaz Ali

                                   For Respondents-2&3          : No Such Addressee

                                                      JUDGMENT

Learned counsel for the appellants as well as the respondent made

a submission that the Award dated 18.04.2016 passed in EC No.566 of 2012

was an ex parte Award. However, petition was filed to set aside the ex parte

Award and the said petition was allowed by the Trial Court.

2. In view of the fact that the claim petition was restored on file

for adjudication, the present Civil Miscellaneous Appeal deserves no further

consideration and accordingly, CMA No.2556 of 2016 stands closed.

However, there shall be no order as to costs. Consequently, connected

miscellaneous petition is also dismissed.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2556 of 2016

3. The Registry of the High Court is directed to send back the

original case papers immediately to the Lower Court, in view of the fact that

EC has already been restored.

27-01-2021 Speaking Order/Non-Speaking Order. Internet : Yes/No.

Index: Yes/No.

Svn

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2556 of 2016

To

The Deputy Commissioner of Labour-II, Chennai.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2556 of 2016

S.M.SUBRAMANIAM, J.

Svn

C.M.A.No.2556 of 2016

27-01-2021

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