S. Sivakumar vs S.V. Arumugam
2021 Latest Caselaw 21891 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 and decree. 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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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.

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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

http://www.judis.nic.in