Madras High Court
The Branch Manager vs Kala on 13 October, 2023
C.M.A.(MD)Nos.478 to 480 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.10.2023
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
C.M.A.(MD)Nos.478 to 480 of 2012
C.M.A.(MD)No.478 of 2012
The Branch Manager,
M/s. The Oriental Insurance Co.Ltd,
No.4, Promenade Road, IVth Floor,
Cantonment, Trichy. ... Appellant
Vs.
1.Kala
2.G.Ramadoss ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under section 173 of the
Motor Vehicles Act,1988, against the award dated 21.10.2009 and made in
M.C.O.P.No.1406 of 2000 on the file of the Motor Accident Claims
Tribunal, Principal District Judge, Trichirappalli and to set aside the same.
For Appellant : Mr.A.K.Baskara Pandian
For R-1 : No appearance
1/6
https://www.mhc.tn.gov.in/judis
C.M.A.(MD)Nos.478 to 480 of 2012
C.M.A.(MD)No.479 of 2012
The Branch Manager,
M/s. The Oriental Insurance Co.Ltd,
No.4, Promenade Road, IVth Floor,
Cantonment, Trichy. ... Appellant
Vs.
1.Minor.Kirithika,
(Rep. by her mother &
next friend Kala)
2.G.Ramadoss ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under section 173 of the
Motor Vehicles Act,1988, against the award dated 21.10.2009 and made in
M.C.O.P.No.2046 of 2000 on the file of the Motor Accident Claims
Tribunal, Principal District Judge, Trichirappalli and to set aside the same.
For Appellant : Mr.A.K.Baskara Pandian
For R-1 : No appearance
2/6
https://www.mhc.tn.gov.in/judis
C.M.A.(MD)Nos.478 to 480 of 2012
C.M.A.(MD)No.480 of 2012
The Branch Manager,
M/s. The Oriental Insurance Co.Ltd,
No.4, Promenade Road, IVth Floor,
Cantonment, Trichy. ... Appellant
Vs.
1.Periammal @ Ariyamalai
2.G.Ramadoss ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under section 173 of the
Motor Vehicles Act,1988, against the award dated 21.10.2009 and made in
M.C.O.P.No.2050 of 2000 on the file of the Motor Accident Claims
Tribunal, Principal District Judge, Trichirappalli and to set aside the same.
For Appellant : Mr.A.K.Baskara Pandian
For R-1 : No appearance
JUDGMENT
C.M.A.(MD)No.478 of 2012 is filed, against the award dated
21.10.2009 and made in M.C.O.P.No.1406 of 2000 on the file of the Motor
https://www.mhc.tn.gov.in/judis
C.M.A.(MD)Nos.478 to 480 of 2012
Accident Claims Tribunal, Principal District Judge, Trichirappalli and to
set aside the same.
2. Heard, the learned Counsel appearing for the appellant and
perused the materials available on record. No representation for the
respondents.
3. On perusal of the entire award, it is made clear that the Tribunal
has rightly assessed the oral and documentary evidence and arrived at the
just and reasonable compensation. In such view of the matter, I find no
merits in this appeal. Accordingly, these Civil Miscellaneous Appeals are
dismissed.
4. The Insurance Company is directed to deposit the entire
compensation amount as awarded by the Tribunal with accrued interest and
costs to the credit of M.C.O.P.No.1406 of 2000, M.C.O.P.No.2046 of 2000
and M.C.O.P.No.2050 of 2000 on the file of the Motor Accident Claims
Tribunal, Principal District Judge, Trichirappalli within a period of eight
https://www.mhc.tn.gov.in/judis
C.M.A.(MD)Nos.478 to 480 of 2012
weeks (8) from the date of receipt of copy of this judgment, less the
amount, if any already deposited. On such deposit, the claimants are
permitted to withdraw the said amount, less the amount, if any already
withdrawn, by making necessary application before the Tribunal. No
costs.
13.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes
Sml
To
1.The Motor Accident Claims Tribunal,
Principal District Judge, Trichirappalli.
Copy to
The Section Officer,
Vernacular Records,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
C.M.A.(MD)Nos.478 to 480 of 2012
L.VICTORIA GOWRI, J.,
Sml
C.M.A.(MD)Nos.478 to 480 of 2012
13.10.2023
https://www.mhc.tn.gov.in/judis
