V. Rajeswari vs The Manager
2026 Latest Caselaw 287 Mad

Madras High Court

V. Rajeswari vs The Manager on 20 January, 2026

CMA No. 2518 of 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 20-01-2026

CORAM THE HON'BLE MRS.JUSTICE K. GOVINDARAJAN THILAKAVADI

CMA No. 2518 of 2025

V. Rajeswari D/o.Valayudham, Vembakkam Village, Cheyar Taluk and District, Now Residing at Sevilimedu Village, Kancheepuram Taluk and District.

..Appellant(s) Vs

1. The Manager, Chandra Sekarendra, Saraswathi Viswa Maha Vidyalaya Deemed University, Enathur Village and Post, Kancheepuram Taluk and District.

2. The Divisional Manager, New India Assurance Company Ltd.,Kancheepuram.

..Respondent(s)

Civil Miscellaneous Appeal filed under Sec.173 of Motor Vehicles Act, 1988, to set aside the Judgement and Decree dated 12.10.2012 made in M.C.O.P.No.563 of 2009 on the file of the Motor Accident Claims Tribunal (Sub Court) Kanchipuram.

For Appellant(s): M/s. C. Prabakaran

For Respondent(s): M/s.R.Sree Vidhya for R2

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 03:19:04 pm )

Judgment

The captioned Civil Miscellaneous Appeal is filed to set aside the

judgment and decree dated 12.10.2012 made in MCOP.No. 563 of 2009 on the

file of Motor Accident Claims Tribunal (Sub-Court), Kanchipuram.

2. The learned counsel for appellant submitted that this court remanded

back the connected claim petitions to the Tribunal and the same were settled

before the Lok Adalat. Hence, this matter may also be remanded back to the

Tribunal for amicable settlement. However, it is mentioned that the default

period may also be taken note of.

3. In view of the above, this Civil Miscellaneous Appeal is remanded

back to the Sub-Court, Kancheepuram to consider the claim of appellant and to

decide the case in accordance with law. However, the learned counsel for 2 nd

respondent seeking to waive the interest for the delay period. In such

circumstances, it is made clear the appellants are not entitled for interest for the

default period.

20-01-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

RPP To

1. The Divisional Manager, New India Assurance Company Ltd., Kancheepuram.

2. The Section Officer, VR Section, Madras High Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 03:19:04 pm )

K.GOVINDARAJAN THILAKAVADI J.

RPP

20-01-2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 03:19:04 pm )