S. Sivakumar vs S.V. Arumugam
2021 Latest Caselaw 21853 Mad

                                                                        C.M.A.No.3114 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 01.11.2021

                                                    CORAM:

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                             C.M.A.No.3114 of 2021
                                                       &
                                             C.M.P. No.7848 of 2021

                     1. S. Sivakumar
                     2. S. Ravikumar
                     3. T. Sriram                                          ...Appellants

                                                       Vs.

                     1. S.V. Arumugam
                     2. Managing Director,
                        Indian Metals and Alloy Castings,
                        No.6, Madhavaram High Road,
                        Sembium, Chennai – 600 011.
                     3. C. Kanagasabapathy
                     4. K. Manivannan
                                                                           ...Respondents

                        Prayer: Civil Miscellaneous Appeal filed under Section 30 (1) of the
                     Workmen Compensation Act against the order signed on 04.10.2018
                     (sent by registered post on 21.12.2018, to the Managing Director, Indian
                     Metals and Alloy Castings, a firm which has been dissolved as early as
                     04.06.2004) made in W.C. No.44 of 2005 on the file of the Deputy
                     Commissioner of Labour- I Cum Joint Commissioner of Labour,
                     Chennai–6.


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                                                                              C.M.A.No.3114 of 2021

                                              For Appellant : Mr. S. Vennimalai

                                             For Respondent : Ms. P. Anbazhagan
                                                              For R1


                                                        JUDGMENT

This Appeal has been filed against the order dated 04.10.2018

passed by the Deputy Commissioner of Labour- I Cum Joint

Commissioner of Labour, Chennai–6 in W.C. No.44 of 2005.

2. The Appellants as well as the first respondent, the contesting

respondent in this Appeal have jointly filed a Memo of Compromise

dated 23.10.2021 before this Court. The Appellants as well as the first

respondent have signed the Joint memo of compromise and their

respective counsels have also signed the same.

3. The Joint Memo of Compromise dated 23.10.2021 is recorded

and shall form part of this Judgment. In terms of Joint Memo of

Compromise filed by the parties to the appeal, this Civil Miscellaneous

Appeal is disposed of. No costs. Consequently, connected miscellaneous

petition is closed.

01.11.2021

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

C.M.A.No.3114 of 2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

To

1. The Deputy Commissioner of Labour- I Cum Joint Commissioner of Labour, Chennai–6

2. The Section Officer, V.R. Section, High Court, Madras.

ABDUL QUDDHOSE, J.

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

C.M.A.No.3114 of 2021

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C.M.A.No.3114 of 2021 & C.M.P. No.7848 of 2021

01.11.2021

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