Amma Kannu vs Prayer : Civil Miscellaneous ...
2023 Latest Caselaw 13616 Mad

                                                                           C.M.A(MD)No.1395 of 2011




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 06.10.2023

                                                   CORAM

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                        C.M.A(MD)No.1395 of 2011


                The Tamil Nadu State Transport Corporation,
                Periyamilaguparai,
                Trichy.
                                                                     ... Appeallant/Respondent

                                                      Vs

                Amma Kannu
                                                                      ... Respondent/Petitioner

                Prayer : Civil Miscellaneous Appeal filed under Section 173 of Motor Vehicle
                Act, 1988, praying this Court to set-aside the decree and Judgment, dated
                01.12.2006 passed in M.C.O.P No. 390 of 2004 on the file of Motor Accidentss
                Claims Tribunal (III Additional Subordinate Court), Tiruchirapalli, by allowing
                this appeal.
                                  For Appellant      : Mr.S.C.Herold Singh

                                  For Respondent     : No Appearance




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                1/4
                                                                              C.M.A(MD)No.1395 of 2011




                                                     ORDER

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

decree and Judgment, 01.12.2006 passed in M.C.O.P No. 390 of 2004 by the

learned Motor Accidents Claims Tribunal (III Additional Subordinate Judge),

Tiruchirapalli.

2.On a perusal of the records, this Court is of the considered

opinion that it is not necessary to interfere with the award amount passed by the

learned III Additional Subordinate Judge/Motor Accidents Claims Tribunal,

Tiruchirapalli in M.C.O.P.No.390 of 2004 to the tune of Rs.77,000/- with 7.5%

@ interest from the date of claim petition till the date of realisation along with

Advocate fee of Rs.3,560/-.

3.In view of the same, the award passed by the Tribunal is

confirmed and this Civil Miscellaneous Appeal stands dismissed. There is no

order as to costs. The claimant is permitted to withdraw the award amount

deposited in the Tribunal.

                                                                           06.10.2023
                NCC               : Yes / No
                Index             : Yes / No

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

C.M.A(MD)No.1395 of 2011

Internet : Yes PNM To

1.The Motor Accidents Claims Tribunal (III Additional Subordinate Court), Tiruchirapalli

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

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

C.M.A(MD)No.1395 of 2011

L.VICTORIA GOWRI, J.

PNM

ORDER IN C.M.A(MD)No.1395 of 2011

06.10.2023

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