Branch Manager vs Nagarajan
2022 Latest Caselaw 2043 Mad

                                                                         C.M.A(MD) No.1299 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.02.2022

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                           C.M.A(MD) No.1299 of 2011
                                                    and
                                             M.P(MD)No.2 of 2011

                     Branch Manager,
                     National Insurance Co. Ltd.,
                     92, Thevarpuram Road,
                     Near Court Buildings,
                     Tuticorin.                            .. Appellant/Respondent No.2

                                                     vs.

                     1.Nagarajan                           .. Respondent-1/Petitioner
                     2.Sivakumar                           ..Respondent 2/Respondent 1
                     3.Selvaraj                            ..Respondent 3/Respondent 3
                     4.Branch Manager,
                       United India Insurance Co.Ltd.,
                       924-A Main Road, CCC Complex,
                       Kovilpatti,
                       Tuticorin District.                 ..Respondent 4/Respondent 4

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, 1988, set aside the award, dated 16.09.2010 and made in
                     M.C.O.P.No.135 of 2009, on the file of the Motor Accidents Claims
                     Tribunal, Chief Judicial Magistrate, Tirunelveli.


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               C.M.A(MD) No.1299 of 2011




                                        For Appellant      : M/s.P.Malini
                                        For R1 & R3        : No appearance
                                        For R2             : Dismissed
                                        For R4             : Mr.N.Murugesan


                                                        JUDGMENT

Learned counsel appearing for the fourth respondent submitted that

arising out of the very same judgment, claimant Nagarajan has filed an

appeal in C.M.A(MD)No.1142 of 2011 and the same was allowed by this

Court by enhancing the compensation.

2. In view of the order passed in C.M.A(MD)No.1142 of 2011,

dated 24.01.2013 no further order is necessary since in the said order

compensation has been enhanced to Rs.3,50,000/-. Therefore, the sole

contention raised by the counsel for the appellant/Insurance Company

that there is a calculation error does not arise for consideration.

https://www.mhc.tn.gov.in/judis C.M.A(MD) No.1299 of 2011

3. In view of the above, this Civil Miscellaneous Appeal is

dismissed. No costs. Consequently, connected miscellaneous petition is

closed.

08.02.2021

Index:Yes/No Internet:Yes/No am

To

1.The Principal District Judge, Pudukkottai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD) No.1299 of 2011

RMT.TEEKAA RAMAN,J

am

JUDGMENT MADE IN

C.M.A(MD) No.1299 of 2011

08.02.2021

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