Madras High Court
The Managing Director vs Srinivasan on 12 August, 2023
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HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
National Lok Adalat organised by the High Court Legal Services Committee
Saturday, the 12 th August 2023
NATIONAL LOK ADALAT AWARD
(Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
Presided over by
The Hon'ble Mr.JUSTICE J.SATHYA NARAYANA PRASAD
and
Members
Mr.M.Sambasivam, Judicial Officer (Retd.,)
Mr.S.Muthukumar, Advocate
C.M.A.Sr.No.81543 of 2023
(Appeal against the judgment and decree passed on 01.11.2022 made in
MCOP.No.449 of 2018 on the file of the Motor Accidents Claims Tribunal cum
(In the IV Court of Small Causes, Chennai).
1. The Managing Director,
Tamil Nadu State Transport Corporation Ltd.,
Villupuram at
Kanchipuram.
2. The Managing Director,
Tamil Nadu State Transport
Corporation Ltd having head office
at Thiruvalluvar House, Pallavan Salai,
Chennai- 600 002. .. Appellants
/versus/
1. Srinivasan
2. Vasantha .. Respondents
This case is taken up for settlement before this Lok Adalat. Both the
parties are present. Mr.C.R.Sureshkumar, learned counsel for appellants and
Mr.M.Murugan, learned counsel for the respondents are present. After mutual
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discussion, negotiation, mediation and conciliation between both parties, they
arrived at a compromise to settle the matter as follows:
TERMS OF SETTLEMENT
The Tribunal has awarded a sum of Rs.13,36,100/- with interest at the
rate of 7.5% per annum as compensation to the respondents/claimants.
Challenging the same, the appellants/Transport Corporation have preferred this
appeal.
2. After due deliberation and consideration, both the parties have agreed
to enhance the amount of a sum of Rs.17,25,000/- as full quit without interest
as compensation.
3. It is represented that already a sum of Rs.25,000/- has already been
deposited before the Trial Court.
4.The Appellants are directed to deposit the above said accepted award
amount of Rs.17,00,000/- (Rupees Seventeen Lakhs Only) in full quit without
interest, within a period of eight weeks from the date of receipt of a copy of this
award.
5. On such deposit, the Respondents/claimants are permitted to withdraw
the aforesaid award amount without filing any formal petition. Award is passed
accordingly.
6. The Tribunal is directed to transfer the amount through RTGS/NEFT to
the parties concerned on proper identification in accordance with the terms of the
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award, without insisting on any formal permission petition. The Civil
Miscellaneous Appeal is disposed of accordingly. The connected miscellaneous
petition is closed, if any.
1. The Managing Director,
Tamil Nadu State Transport Corporation Ltd.,
Villupuram at
Kanchipuram.
2. The Managing Director,
Tamil Nadu State Transport
Corporation Ltd having head office
at Thiruvalluvar House, Pallavan Salai,
Chennai- 600 002. Counsel for the Appellant
1. Srinivasan
2. Vasantha Counsel for the respondents
This Lok Adalat award is passed in terms of the above settlement.
The full Court fee paid shall be refunded to the appellant in the manner
provided under Section 69-A of the Tamil Nadu Court-Fees and Suits Valuation
Act, 1955 and 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
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J.SATHYA NARAYANA PRASAD, J.
arr/kmm
To:The parties/Advocate concerned
Copy to:
1.The Motor Accidents Claims Tribunal,(IV Small Causes Court, Chennai)
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
C.M.A.Sr.No.81543 of 2023
Dated :12.08.2023
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