Madras High Court
M/S.The New India Assurance ... vs Rajalakshmi on 16 October, 2023
C.M.A.(MD)No.418 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.10.2023
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
C.M.A.(MD)No.418 of 2012
and
M.P.(MD)No.1 of 2012
M/s.The New India Assurance Company
Limited,
Pillars Gate,
Opposite to Anna Stadium,
Nagarcoil,
Kanyakumari District.
Rep. by its Branch Manager. ... Appellant
Vs.
1.Rajalakshmi
2.Rama Mani
3.Usha Rani
4.V.Sudha
5.H.Ramachandran
6.R.Prasanth
1/5
https://www.mhc.tn.gov.in/judis
C.M.A.(MD)No.418 of 2012
7.M/s.Reliance General Insurance
Company Ltd.,
Vazhuthacad,
Opposite to Women's College,
Trivandrum-14.
Rep. by its Branch Manager.
8.C.Charles
9.V.Sahaya Carmel Rajan ... Respondents
PRAYER: Civil Miscellaneous Appeal filed under section 173 of Motor
Vehicles Act, 1988, against the award dated 03.11.2011 and made in
M.C.O.P.No.324 of 2009 on the file of the Motor Accidents Claims
Tribunal, Additional District Court, II Additional Sub Court, Nagarcoil.
For Appellant : Mr.K.Murugesan
For R-1 to R-3 : Mr.M.P.Senthil
For R-7 : Mr.V.Sakthivel
For R-9 : Mr.A.John Vincent
For R-5, R-6 & R-8 : No appearance
2/5
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C.M.A.(MD)No.418 of 2012
JUDGMENT
The present Civil Miscellaneous Appeal is filed, against the award
dated 03.11.2011 and made in M.C.O.P.No.324 of 2009 on the file of the
Motor Accidents Claims Tribunal, Additional District Court, II Additional
Sub Court, Nagarcoil.
2.Heard the learned Counsel appearing for the appellant, the learned
Counsel appearing for the respondents and perused the materials available
on record.
3. This Court is of the considered opinion not to interfere with the
award passed by the tribunal in accordance with law. Hence, the award of
the tribunal is hereby confirmed. In view of the same, the appellant 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.324 of
2009 on the file of the Motor Accidents Claims Tribunal, Additional
District Court, II Additional Sub Court, Nagarcoil within a period of eight
weeks (8) from the date of receipt of copy of this judgment, less the
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C.M.A.(MD)No.418 of 2012
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withdrawn, by making necessary application before the Tribunal.
4. With these observations and directions, this Civil Miscellaneous
Appeal is dismissed. There shall be no order as to costs. Consequently,
connected Miscellaneous Petition is closed.
16.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes
Sml
To
1.The Motor Accident Claims Tribunal,
Additional District Court,
II Additional Sub Court, Nagarcoil.
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)No.418 of 2012
L.VICTORIA GOWRI, J.,
Sml
C.M.A.(MD)No.418 of 2012
16.10.2023
https://www.mhc.tn.gov.in/judis
