Madras High Court
The Management vs V.Leela on 18 September, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
C.M.A.No.2237 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 18.09.2025
CORAM:
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
C.M.A.No.2237 of 2025
The Management,
Southern Textiles Limited,
Trichy Main Road,
Sulur Post, Coimbatore. ...Appellant
Vs.
1.V.Leela
2.Minor.V.Pavithran
3.R.Rajammal
4.The Management,
ACA Transports,
Ramanathapuram Post,
Coimbatore. ...Respondents
Prayer : Civil Miscellaneous Appeal filed under Section 30 of the
Employees' Compensation Act, 1923, to set aside the Award dated
26.11.2024 made in E.C.No.95 of 2018 on the file of the Commissioner
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:41:58 pm )
C.M.A.No.2237 of 2025
of Employees Compensation Tribunal/Joint Commissioner of Labour
(Full Additional Incharge), Coimbatore.
For Appellant : Mr.V.Anandhamoorthy
For Respondents : Mr.K.Balasubramaniam for R1 to R3
JUDGMENT
This appeal is filed by the appellant to set aside the Award dated
26.11.2024 made in E.C.No.95 of 2018 on the file of the Commissioner
of Employees Compensation Tribunal/Joint Commissioner of Labour
(Full Additional Incharge) Coimbatore.
2.Heard learned counsel for the appellant, learned counsel for the
respondents 1 to 3 and perused the materials available on record.
3.This Court vide order dated 06.08.2025, the matter was referred
to the Mediation and Conciliation Centre, Coimbatore for mediation.
4.When the matter was taken up for hearing today, it was submitted
that the matter was settled between the parties.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:41:58 pm )
5.On perusal of the settlement agreement, it is seen that a sum of
Rs.8,34,808/- has already been deposited by the appellant before the
Joint Coimbatore of Labour, Coimbatore and the said fact also agreed by
the respondents 1 to 3.
6.The claimants/respondents 1 to 3 are permitted to withdraw the
amount which was already deposited.
7.Learned counsel for the appellant seeks one week time to deposit
the balance amount.
8.In view of the submission made by the learned counsel for the
appellant, this Courts grants one week time to deposit the balance
amount. The appellant is directed to deposit the balance amount within a
period of one week from the date of receipt of a copy of this order.
9.It is also submitted that the name of the first respondent was
wrongly mentioned as V.Leela in the cause title instead of V.Sheela.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:41:58 pm )
Therefore, the Registry is directed to carry out necessary amendment in
the cause title.
10.In view of the above, the Civil Miscellaneous Appeal is
disposed of. No costs.
11.For reporting compliance, post the matter on 09.10.2025.
18.09.2025
Index: Yes/No
Speaking order: Yes/No
Neutral Citation: Yes/No
pam
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:41:58 pm )
To
1.The Commissioner of Employees Compensation Tribunal/
Joint Commissioner of Labour (Full Additional Incharge)
Coimbatore.
2.The Section Officer,
VR Section,
High Court of Madras, Chennai – 600 104.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:41:58 pm )
T.V.THAMILSELVI, J.
pam
18.09.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:41:58 pm )
