The Managing Director vs Suresh Kumar
2022 Latest Caselaw 11113 Mad

                                                             1

                             HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
                       Lok Adalat-I organised by the High Court Legal Services Committee
                                         Friday, the 8th day of July 2022
                                             LOK ADALAT AWARD
                         (Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
                Presided over by
                             The Hon'ble Mr.JUSTICE B.GOKULDASS (Retd)
                                                 and

                Members
                    Mr.K.Balasubramanian, District Judge (Retd)


                                                C.M.A.Sr.No.25286 of 2022

                           (Appeal against the judgment and decree passed on 22.01.2021 made in

                M.C.O.P.No.120 of 2016 on the file of the Motor Accidents Claims Tribunal,

                Additional Subordinate Court, Mayiladuthurai)



                The Managing Director,
                Tamil Nadu State Express Transport Corporation,
                Chennai.                                                       .. Appellant


                                                             Vs.

                Suresh Kumar                                                .. Respondent

This case came up for settlement before the Lok Adalat.

Mr.K.Kathiresan, learned counsel for the appellant is present.

TERMS OF SETTLEMENT

The award passed by the Trial Forum for a sum of Rs.29,81,200/- is

under challenge. The case is represented by counsel for the appellant

Mr.K.Kathiresan, learned counsel for the appellant and as per the instructions of https://www.mhc.tn.gov.in/judis

the Managing Director TNSETC,

“that the case had already settled before the Taluk Legal Services

Committee, Mayiladuthurai dated 26.06.2022”.

2. In this view, nothing survives in this appeal and on that basis, the

appellant makes an endorsement that the appeal may be dismissed as not

pressed and the xerox copy of the Lok Adalat Award of the Taluk Legal Services

Committee, Mayiladuthurai was filed and recorded and shall form part of the

award. In view of the endorsement made, the appeal is dismissed as not

pressed. Confirming the order of the Trial forum.

The Managing Director, Tamil Nadu State Express Transport Corporation, Chennai. Counsel for the Appellant

This Lok Adalat award is passed in terms of the above settlement.

The Court fee paid shall be refunded to the parties in the manner provided under the Court Fees Act, 1870 as provided for under sub Sec.1 of Section 21 r/w 25 of LSA Act 1987 as amended in 1994.

Judge

Member

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

To:The parties/Advocate concerned

Copy to:

1. The Motor Accidents Claims Tribunal, Additional Subordinate Court, Mayiladuthurai.

2.The Secretary, High Court Legal Services Committee, Chennai.

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

4.The Section Officer, Lok Adalat Section, High Court, Madras.+2 copies

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

B.GOKULDASS, J.(Retd.)

drl

C.M.A.Sr.No.25286 of 2022

08.07.2022

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