Madras High Court
K.Mahalakshmi vs R.Indirani on 9 September, 2023
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HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
National Lok Adalat organised by the High Court Legal Services Committee
Saturday, the 9th September 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.K.Ramakrishnan, District Judge (retd)
Mr.K.V.Muthu Visakan, Advocate
C.M.A.No.1776 of 2022
(Appeal against the judgment and decree passed on 16.02.2022 made in
MCOP.No.1709 of 2019 on the file of the Motor Accidents Claims Tribunal/(II
Additional Sub Judge, Cuddalore)
K.Mahalakshmi .. Appellant
/versus/
1.R.Indirani
2.The Divisional Manager,
United India Insurance Co., Ltd.,
Divisional Office, No.13A,
Nethaji Road,
Cuddalore - 607 001. .. Respondents
This case is taken up for settlement before this Lok Adalat. Both the
parties are present. Mrs.Ramya V.Rao, learned counsel for appellant and
Mrs.R.Sree Vidhya, learned counsel for the second respondent are present.
After mutual discussion, negotiation, mediation and conciliation between both
parties, they arrived at a compromise to settle the matter as follows:
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TERMS OF SETTLEMENT
The Tribunal has awarded a sum of Rs.19,42,400/- with interest at the
rate of 7.5% per annum as compensation to the appellant/claimant. Challenging
the same, the appellant/claimant has preferred this appeal.
2. Not satisfied with the award of the Tribunal, the appellant/claimant
has preferred the present appeal for enhancement. Now, both the parties have
agreed to a sum of Rs.8,25,000/- (Rupees Eleven Lakhs Fifty Thousand only),
along with 7.5% interest, over and above the Tribunal award.
3. Mrs.Chandra Srinivasan, Regional Manager representing the insurance
company submitted the second respondent/insurance company has already
deposited the tribunal award amount of Rs.19,42,400/- (Rupees Nineteen
Thousand Fourty Two Thousand Four Hundred only).
4. The second respondent/insurance company is directed to deposit the
enhanced amount of Rs.8,25,000/- (Rupees Eight Lakhs Twenty Five Thousand
Only) along with 7.5% interest, within a period of eight weeks from the date of
receipt of a copy of this order. On such deposit of the aforesaid enhanced
amount by the second respondent/insurance company, the appellant/claimant is
permitted to withdraw the same, without filing any formal petition. The Award
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is passed accordingly.
5. 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 award, without insisting on any formal permission petition. The Civil
Miscellaneous Appeal is disposed of accordingly.
K.Mahalakshmi Counsel for the Appellant
1.R.Indirani
2.The Divisional Manager,
United India Insurance Co., Ltd.,
Divisional Office, No.13A,
Nethaji Road,
Cuddalore - 607 001. Counsel for the second respondent
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
Member Member
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J.SATHYA NARAYANA PRASAD, J.
vm/dpq
To:The parties/Advocate concerned
Copy to:
1.The Motor Accidents Claims Tribunal, Motor Accidents Claims Tribunal/(II
Additional Sub Judge, Cuddalore.
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.No.1776 of 2022
Dated :09.09.2023
https://www.mhc.tn.gov.in/judis
