The Oriental Insurance Company LTD vs. S.Siddaiah And 4 Ors - Telangana High Court, 17 September 2021

Cause title — parties, addresses and appearances

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE SEVENTEENTH DAY OF SEPTEIVBER TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE JUSTICE G. SRI DEVI M.A.C.M.A.NO. 1563 0F 2009 Appeal under Sectlon 173 of M.V. Act against the Order and decree made in O.P.No.1978 of 2001 dated 18.08.2006 on the file of the Court of the Chairman, Motor Accidents Claims Tribunal -cum- lll Additional District Judge, (FTC), Nizamabad. Between: The Oriental lnsurance Company Ltd., rep by its Divisional Manager, Tanuku. ...APPELLANTS/RESPONDENT NO.3 AND 1. S. Siddaiah, S/o. late S. Tirumalaiah, aged 38 years, Engrneer & Contractor 2. S.Lakshmamma, W/o. late S. Tirumalaiah, aged 56 years, Housewife 3. S.M. Nethaji, S/o. S.M. Naidu, aged 58 years, 4. S. Punyavathi, W/o. S.M. Nethaji, aged 56 years, Housewife, All are Fl/o. Pragathi Nagar, Nizamabad. RESPONDENTS/PETITIONERS ..RESPONDENTS/R.1 MACMA.MP. NO: 4808 OF 2007 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased stay all further proceedings in pursuance of the order and decree passed in O.P.No.197B of 2001 on the file of the lt/otor Accidents Claims Tribunal -cum- lll Additional District Judge, Nizamabad dated 18.8.2006, pending disposal of the main tvl.A.C.M.A. Counsel for the Appellant: SMT. A. ANASUYA Counsel forthe Respondents: NONE APPEARED

The Court delivered the following: JUDGMENT

P. Kasturi, W/o.Not Known, Owner of Lorry No.TN 23 E-4555, Rlo.1612, ESM Street, Arsamarapeta, Vellore.

H()NOURABLE JUSTICE G. SRI DEIJI M.A,C M.A.NO.1 563 0F 2009 Heard antl Perused the record' Vide order dated' 07.07.2021, the MACMA was rel'erred to Lok Adalat. On 1O.O7.2021, the matter was settled before the Lok Adalat and an l.ward was passed by the Lok Adalat' In view of the same, the MACMA is disposed of in terms of the Award d'atc:d lO.O7 .2O2 1 , passed by the Lok Adalat There shall be no order as to costs. Miscellar:.eous applications, if any, pending shall stand closed. //// K,SAILESHI ASSISTANT REGISTRAR SECTION OFFICER To,

The chairman. r\4otor Accident craims Tribunar (ilr Additionar District Judge FTC), Nizamab:rd. (with records)

One CC to Smt. A. Anasuya, Advocate tOpUCl

Two CD Copies

One Spare Copv . (Along with a Ccpy of Lok Adalat Award) gbr JUPS!4ENT: A,/ \}--

HIGH COURT DATED: 1710912021 JUDGMENT MACMA.No.1li63 of 2009 DISPOSING C.F THE MACMA IN TERMS OF LOK ADALAT AWARD ( tt\E S tAt$ 7 0neGi,I -)o iJ t \ ./ (1 S"v'

'tttttu ,tttl? BEFORE THE LOK ADALAT HELD AT HYDERABA,D [Orgonized by High Court Legol Services Committee High Court for the Slole of Telongono (Through Video Conference mode) Under Section l9 of lhe Legol Services Autholities Act, 1987 (Centrol Act)t MACMA No.1563 of 2009 (Before lhe Hon'ble High Court) (Against the order in o. P. No.1 978 of 2001 on the fi [e of the court of the Motor Accidents Claims Tribunat-cum'AdditionaI District Judge, Nizamabad) 4 S.PunYovothi, W/o. S.M.Noidu, cged oboui 56 Yeors, Housewife, All ore R/o.Pro oihi No or, Nizomobod P.Kosturi, 23 E-45 ,\rsomoro W/o.not known, owner of lorry TN el, Vellore' uri Legol Services Comrnittee: Doted 07-7-2021l 55, R/o. 1612, ESM Slreet, INo. of Proceedings of the Hi bnorn Boc.No.l 281 /HcLSC gh Co 12021, :: Presenl :: Nome of Choirmon Nome of Member : Hon'ble Justice G' Sri Devi' Jrds;, High Court for the Stote of Telongono' : Sri S.Chorrdro Sekhor, Advocote/ Soci<rl Worker' Appellonl/Respondent-3 The Orientol lnsuronce Compony Lim rep. by its Divislonol Monoger, Tonuku S. Siddoioh, S/o. loie S. Tirumoloioh, oged obout 38 Yeors, Engineer ited, Coniroctor. Respondenls/Petilioners S,Lo<srmo-mo, W/o. 'ote S. Tirumoloioh, o ed obout 56 eors, H ousewif e 2 S.M.Nethoji, W/o. S ed obout 58 Yeors, M. N oidu, cg 5 Respondents/R-1 &l L AWARD TheoboveCosebetween.lheportieshovingbeenrefenedfor determinotion io the LOK ADALAT ond the porlies hoving compromised the cose / motter, lhe following Aword is possed in terms of the setilement: I . This MACMA orises out of the order doted 1 8-8-2005 possed in O'P'No'1978 of 2OOl on the file of ihe Court of ihe Moior Accidents Cloims Tribunol-cum-Additionol District Judge' Nizomobod'

The Tribunol hos gronted compensotion of Rs'l '50'000/- {Rupees One tokh fifty thousonds only) wilh proporiionote cosis ond interest @ 24% per onnum from lhe dote of petition iill ihe dote of deposlt' i, '' . ongrieved by the order' the lnsuronce compony hos preferred ii: ,.-r,;r",- i , ihis oppeol. i-Ir.i/:,,, I i 3 - Orjentol lnsuronce Compony .,,.. ,... .,,: ,, , , .. Limited, represented by smt' N'Kolpono - Monoger-Legol', hos represented before lhe virtuol Lok Adolot ihrough online over the link provided by the High Court Legol Services Commitiee' t-tg!?ourt ror 1. t. ?

_'! +'*,' .trd BEFORE THE LOK ADALAT HELD AT I'YDERAEAD [Orgonized by High Court legol Se-rvices C-o-mmitlee High Courl for tho Slole of lelongono (Through Video Conference mode) underseclionlgoftheLegolservicesAulhoriliesAct,IgST(centrolAct)l MACMA No'1563 of 2009 (Before the Hon'ble High Court) tasainst the order in o.P.No.1978 0f 2oo'l on the file of the court of the Motor Accidents cleims Tribunat'cum'Additional District Judge, Nizamabad) Ap pello nl/ Respo r dent-3 Respondenls/Pelirioners S.Lokshmommo. W/o. loie S. Tirumoloioh, O ed obout 56 eors, Housewife Respondenls/R - 'l [No. of proceed ngs of the High Courl Legol Services Comrnitlee: OR DER ROC.No. I 28 I /HCLSC / 2021, DctIed 07 -7 -20211 :: Presenl :: Nome of Choirrrron : Hon'ble Juslice G. Sri Devi, Judge, High Court for the Slote of Telongono. Nome of Member : Sri S.Chondro Sekhor, Advocote/ Sociol Worker. AWARD The obove Cose between the porties hoving been referred for determinotion to the LOK ADALAT ond the porties hoving compromised the cose / motter, lhe followlng Aword is possed in terms of the setllement: I . This MACMA orises out of the order doled I 8-8-2006 possed in O.P.\o.1978 of 2001 on the file of the Court of the Motor Accidenls Cloinrs Tribunol-cum-Additionol District Judge, Nizomobod.

The tribunol hos gronted compensotion of Rs.l ,50,000/- (Rupees One lokh fifty thousonds only) wilh proportionote costs ond inleresl @ 24% per onnum from the dote of petition till the dote of deposit. ' 1' , I Agg'ieved by lhe order, the lnsuronce Compony hos preferred . '-: ' lhis crppeol. ,.,tr:r.l The Appellont/Respondent No.3 - Orieniol lnsuronce Compony Limited, represented by Smt. N.Kolpono - Monoger-Legol, hos represented before the virtuol Lok Adolot through online over the link prov ded by the High Court Legol Services Commiliee, Higi Court for e-n 't ", 3 The Orieniol lnsuronce Compony Llm rep. by its Divislonol Monoger, Tonuku S. Slddoioh. S/o. lote S. Tirumoloioh, oged obout 38 yeors, Engineer & Controctor. ited, 2 S.M.Nethoji, W/o. S.M.Noidu, cged obout 58 yeors, S.Punyovolhi, W/o. S.M.Noidu, cged oboul 56 yeors, Housewife, Ali ore R/o.Pro othi No :r, Nizomobod. 5 P.Kosturi, W/o.not known, owner of lorry TN 23 E-4555, R/o. 16/2, ESM Street. ,\r omoro et, Vellore l.

1 I I l t.

, lhe Slote of Ieiongono. tn vi<,,- ^t tt ^ , , 'i Hon'bre supreme courr oi ln view of the lofest Judgments of the compo n y in ien ds,o #::JT.' "!;JZ,* ffli!!i,,]]J:?..: Appellonl ls permilted to withdrow. The lnsuronce compony is reody to deposil ihe remoining decreetor omount with occrued interesl ofier giving due credit to ihe omount olreody deposited, wiihin {50) doys from the dote of receipt of copy of ihis oword Upon such deposit, the Respondents/pelitioners No.t ond 4 ore permiited to withdrow their respeciive shores os per the opportionment mode by the Tribunol / Lower Court. ln view of the obove representotion mode on beholf of the Appelloni/lnsuronce Compony, the oppeol stonds disposed os withdrown. The poriies ore informed thot the courl fee, if ony, poid by ony of them sholl be refunded. No order os to the costs of .lhe oppeol \ \r,t (-.*-,i Choirmon Member 4 5 6 7 B Dote: 10.2.2021 -., !::.i r' (Seol o ommitiee) Aulhcr sed S qiitory Appellont/Respondent No.2/ lnsuronce Com on I I