C.Vigneswaran vs The Managing Director
2022 Latest Caselaw 15522 Mad

                                                                               C.M.A(MD)No.1943 of 2013

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  Dated        : 19.09.2022
                                                            CORAM
                                       THE HONOURABLE MRS.JUSTICE R.THARANI
                                                  C.M.A(MD)No.1943 of 2013


                    C.Vigneswaran                                               ... Appellant

                                                               Vs


                    The Managing Director,
                    Tamil Nadu State Transport Corporation Ltd.,
                    Division I,
                    Mettupalayam Road,
                    Coimbatore.                                                 ... Respondents


                    PRAYER :-

                                  This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicles Act to allow this appeal and enhance the award amount in
                    M.C.O.P.No.278 of 2011 on the file of the Motor Accident Claims
                    Tribunal(3rd Additional Subordinate Judge), Trichy dated 16.10.2012.



                                       For Appellant      : Mr.N.Sudhagar Nagaraj
                                       For Respondent     : Mr.D.Sivaraman




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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A(MD)No.1943 of 2013



                                                       JUDGMENT

This Civil Miscellaneous Appeal is filed to enhance the award amount

in M.C.O.P.No.278 of 2011 on the file of the Motor Accident Claims

Tribunal(3rd Additional Subordinate Judge), Trichy.

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

were filed against the award, one by the Tamil Nadu State Transport

Corporation and another by the claimants. The case filed by the TNSTC was

taken before the Lok Adalat and the matter was settled before the Lok Adalat.

3.In view of the settlement made in the Lok Adalat, this Civil

Miscellaneous Appeal is dismissed as infructuous. No costs.

19.09.2022 Index: Yes / No Internet : Yes / No pnn

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1943 of 2013

To

1.The Motor Accident Claims Tribunal (3rd Additional Subordinate Judge), Trichy.

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

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1943 of 2013

R. THARANI, J pnn

C.M.A(MD)No.1943 of 2013

19.09.2022

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