The Managing Director vs Thiruselvam ... 1St
2023 Latest Caselaw 1341 Mad

                                                                          C.M.A(MD)No.596 of 2022

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 02.02.2023

                                                      CORAM

                                    THE HONOURABLE MRS.JUSTICE N.MALA

                                             C.M.A(MD)No.596 of 2022
                                                     and
                                             CMP(MD)No.5106 of 2022

                The Managing Director,
                Tamil Nadu State Transport Corporation Ltd.,
                Pillai Thanneerpanthal,
                Thirumayam Road,
                Pudukkottai – 622 001.                    ... Appellant/Respondent
                                                    Vs
                1.Thiruselvam                                  ... 1st Respondent/1st Petitioner
                2.Rani                                         ... 12th Respondent/2nd Petitioner

                PRAYER :-
                           This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicle Act, 1988, to set aside the judgment and decree passed by the Motor
                Accident Claims Tribunal, Principal District Judge, Pudukkottai, in
                MCOP.No.379 of 2020 dated 05.10.2021.


                                  For Appellant    : Mr.D.Sivaraman
                                  For Respondents : M/s.A.Banumathi


                                                  JUDGMENT

This appeal is filed by the Tamil Nadu State Transport Corporation Ltd.,

challenging the quantum of compensation awarded by the Tribunal. https://www.mhc.tn.gov.in/judis

C.M.A(MD)No.596 of 2022

2.Both the counsels represent that the matter has been settled amicably

and the respondents have agreed to receive a sum of Rs.19 lakhs along with

7.5 % interest in full quit.

3.In view of the the settlement arrived at between the parties, this Civil

Miscellaneous Appeal is disposed of with a direction to the Transport

Corporation to deposit the settled amount of Rs.19 lakhs along with 7.5 %

interest within a period of six weeks from the date of receipt of a copy of this

order. The claimants are permitted to withdraw the said amount as per the

apportionment made by the Tribunal. Consequently, the connected

miscellaneous petition is closed. There shall be no order as to costs.

02.02.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No dss

To

1.The Motor Accident Claims Tribunal, Principal District Judge, Pudukkottai.

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.596 of 2022

N.MALA, J

dss

C.M.A(MD)No.596 of 2022

02.02.2023

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