R.S.Development vs Selvi
2022 Latest Caselaw 10601 Mad

                                                                            C.M.A(MD)No.161 of 2022

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 20.06.2022
                                                          CORAM
                                      THE HONOURABLE MRS.JUSTICE R.THARANI
                                                 C.M.A(MD)No.161 of 2022
                                                         and
                                                 CMP(MD) No.1438 of 2022

                    R.S.Development
                    Construction India Pvt Ltd.,
                    H.133, 3rd Main Road,
                    Periyar Nagar,
                    Erode.                                                         ... Appellant
                                                             Vs

                    1.Selvi
                    2.Minor Arulkavitha
                    3.Minor Arul Lalitha
                    4.Minor Aji
                    (Minors 2 to 4 represented by their guardian
                    first respondent)

                    5.The Branch Manager,
                      National Insurance Company Limited,
                      Erode.                                                  ... Respondents


                    PRAYER :-

                                  This Criminal Appeal is filed under Section 30(1) of the Workmen

                    Compensation Act to set aside the award dated 28.08.2017 in W.C.No.64 of


                    1/4

https://www.mhc.tn.gov.in/judis
                                                                              C.M.A(MD)No.161 of 2022

                    2010, in so far as the liability of the appellant, on the file of Deputy

                    Commissioner of Labour, (Workmen Compensation Tribunal), Tirunelveli, by

                    allowing this appeal.


                                    For Appellant      : Mr.R.Pon Karthikeyan

                                    For R1 to R4       : Mr.P.Suresh


                                                       JUDGMENT

This Civil Miscellaneous Appeal has been filed to set aside the award

dated 28.08.2017 in W.C.No.64 of 2010, in so far as the liability of the

appellant on the file of Deputy Commissioner of Labour, (Workmen

Compensation Tribunal), Tirunelveli.

2. When the matter is taken up for hearing, it is stated that the matter

has been settled before the Mediation Centre and the mediation report has also

been filed before this Court. The first respondent and the minor fourth

respondent are present before this Court. The second and third respondents

are reported as blind and they could not make their presence before this Court.

The appellant, the first respondent and the learned counsel on either side,

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.161 of 2022

have signed in the settlement agreement. The appellant and the first

respondent are agreed for the terms of the agreement.

3.Hence, this Civil Miscellaneous Appeal is disposed of in accordance

with the terms of agreement. The terms of agreement shall form part of the

judgment. No costs. Consequently, connected miscellaneous petition stands

closed.

20.06.2022 Index: Yes / No Internet : Yes / No cp

To The Deputy Commissioner of Labour, (workmen Compensation Tribunal), Tirunelveli,

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.161 of 2022

R.THARANI, J.

cp

C.M.A(MD)No.161 of 2022

20.06.2022

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