Madras High Court
R.Indira vs The Insurance Ombudsman on 28 March, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A.(MD)No.2000 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.03.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.A(MD)No.2000 of 2021
and
C.M.P(MD)No.9190 of 2021
R.Indira ... Appellant /
Petitioner
Vs.
1.The Insurance Ombudsman,
Office of the Insurance Ombudsman,
Fathima Akhtar Court, 4th Floor,
453 (Old 312), Anna Salai,
Teynampet,
Chennai – 600 018.
2.Shriram Life Insurance Company Limited,
5th and 6th Floor, Ramki Selenium,
Plot No.31 & 32,
Beside Andhra Bank Training Centre,
Financial District,
Gachibowli,
Hyderabad – 500 032.
3.The Company Secretary &
Compliance Officer,
Shriram City Union Finance Limited,
No.144, Santhome High Road,
Santhome, Chennai – 4.
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:09 pm )
W.A.(MD)No.2000 of 2021
4.The Regional Manager,
Shriram City Union Finance Limited,
Karaikudi,
Sivagangai District.
5.The Authorized Officer,
Shriram Life Insurance Company Limited,
No.123, Angappanaicken Street,
Chennai – 1. ... Respondents 1-5 /
Respondents 1-5
6.The Branch Manager,
Shriram Life Insurance Company Limited,
2nd Floor, 241,
Chekkalai Road,
Karaikudi,
Sivagangai District. ... 6th Respondent /
6th Respondent
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside
the impugned order dated 05.10.2021 made in W.P(MD)No.17991 of
2021 on the file of this Court confirming the order of the first respondent
in Award No.IO/CHN/A/LI/0038/2020-2021 dated 19.10.2020 and allow
the Writ Appeal.
For Appellant : Mr.K.Appadurai
For Respondents : Mr.B.Prasanna Vinodh for R.1
Mr.A.Sivasubramanian
for R.2, R.5 & R.6
Mr.J.Barathan for R.4
2/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:09 pm )
W.A.(MD)No.2000 of 2021
JUDGMENT
(Judgment of the Court was made by G.R.Swaminathan J.)
The learned counsel for the appellant seeks permission to
withdraw this petition. He also made an endorsement to this effect.
2. In view of the endorsement made by the learned counsel for the
appellant, this Writ Petition is dismissed as withdrawn. No costs.
Consequently, connected miscellaneous petition is closed.
[G.R.S., J.] [M.J.R., J.]
28.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
MGA
To
1.The Insurance Ombudsman,
Office of the Insurance Ombudsman,
Fathima Akhtar Court, 4th Floor,
453 (Old 312), Anna Salai,
Teynampet,
Chennai – 600 018.
2.Shriram Life Insurance Company Limited,
5th and 6th Floor, Ramki Selenium,
Plot No.31 & 32,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:09 pm )
Beside Andhra Bank Training Centre,
Financial District,
Gachibowli,
Hyderabad – 500 032.
3.The Company Secretary &
Compliance Officer,
Shriram City Union Finance Limited,
No.144, Santhome High Road,
Santhome, Chennai – 4.
4.The Regional Manager,
Shriram City Union Finance Limited,
Karaikudi, Sivagangai District.
5.The Authorized Officer,
Shriram Life Insurance Company Limited,
No.123, Angappanaicken Street,
Chennai – 1.
6.The Branch Manager,
Shriram Life Insurance Company Limited,
2nd Floor, 241, Chekkalai Road,
Karaikudi,
Sivagangai District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:09 pm )
G.R.SWAMINATHAN,J.
AND
M.JOTHIRAMAN, J.
MGA
28.03.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:09 pm )
