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  • MACAD Scheme to be enforced in Tamil Nadu - 1st October onwards

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MACAD Scheme to be enforced in Tamil Nadu - 1st October onwards

Courtesy/By: Shrishti Mittal  |  15 Aug 2019     Views:2397

The general rule in the Motor Vehicle Accidents Claim is the reimbursement by the Insurance Companies in a lump sum. The amount is generally calculated by giving due weightage to the injured’s salary, his family condition, the injury suffered and other such essentials. The amount is given in one single transaction only.

But recently in the month of March 2019 the Supreme Court of India initiated a new scheme known as the Motor Accidents Claim Annuity Deposit (MACAD) Scheme. The Supreme Court advised that this scheme should be applied in the entire country and to all the motor vehicle accident claims without any exceptions.

The main purpose of the MACAD is to make sure that the money received by the insured is not in a lump sum but is received in Equated Monthly Installments (EMIs). This would ensure that there is no leakage. This scheme would give a share of the principal amount and the interest to the insured in equal monthly installments.

The Scheme would function by opening a new bank account in the name of the insured in a nationalized bank in India. The insured would receive monthly payments from the bank. No debit cards or cheque books would be issued in favour of the insured connected to this bank. Also, this account cannot have the name of any other person associated withit as. All this will ensure that the insured gets the money he deserves but there would be no mismanagement of the money.

In the past couple days the Madras High Court was dealing with a matter relating to the double litigation in the courts and in the Motor Vehicle Accidents Claims Tribunal. The matter was to look into the frivolous litigation pending in the courts which already have a consequent matter present before the Claims Tribunal.

While dealing with the matter Hon’ble Mr. Justice P N Prakash held that the initiative taken by the Supreme Court shall be enforced in the state of Tamil Nadu as well. The MACAD Scheme will be made applicable in the State from 1st October 2019, and there will be no exceptions to the scheme unless the Scheme so mentions it. All the cases will be disposed off in the manner prescribed by this Scheme only.

Also, the Madras HC held that it is necessary to into the double litigation present in the courts and Claims Tribunal. For this reason Justice Prakash appointed Justice K Chandru, former judge of High Court to look into the matter. The expert committee has to look into the double litigation and find out whether the case briefs have been sold to the advocates for monetary purposes or not. The expert committee found 264 such cases whose claims amounted to rupees 48.22 crore.

While implementing the MACAD Scheme the High Court gave the following reasoning. In their view the scheme should be implemented for both practical and realistic reasons. The scheme should be uniformly applied leaving no exceptions behind. It shall be applicable to all the matters solved via Arbitration, Mediation, Lok Adalat or even by way of compromise between the parties.

Many nationalized banks have already started a different cell for the implementation of the scheme. The State Bank of India, Union Bank of India, Dena Bank are some of the examples of such banks.


Courtesy/By: Shrishti Mittal  |  15 Aug 2019     Views:2397

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Magistrate Shall Specify Whether Sentences Awarded...
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Long Pendency Amounts To A Special Reason For Impo...
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Successive Applications For Recalling Witnesses Sh...
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Autonomy Of the Bar Cannot Be Taken Over By The Co...
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Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2642
No Authority Can Claim Privilege Not To Comply Wit...
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Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2971
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Offences Under Section 307 IPC Can’t Be Quashed ...
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23 Oct 2018     Views:3990
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Extra-Judicial Confession Of Accused Need Not In A...
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Court Must Not Go Deep Into The Matter While Consi...
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SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2491
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3324
People Without A Degree Performing Surgeries: Utta...
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12 Year Old Girl’s Rape And Murder: Constitute P...
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MP HC To Debar Members/Office Bearers Of Bar Counc...
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Special Squad, Police Patrolling Every 24 Hours To...
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NRC Being Prepared Under Supreme Court’s Watch I...
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Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2278
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2324
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2300
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2611
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2574
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:2070
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:2208
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:2044
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3426
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3400
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3259
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2537
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1877
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1830
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2383
Remove Designations Like Police, HC, Journalist, A...
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Why Centre is Providing Security For Separatists B...
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Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
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Every Indian Should Salute Brave Soldier Aurangzeb...
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Uttarakhand HC Issues Directions To Curb Drug Pedd...
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Have A Functional National Law University Within 3...
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Establish Regional Bench Of AFT In The State Withi...
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Cancel Licences of Drivers Using Cell Phones; Helm...
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Uttarakhand High Court Puts Restrictions On Noise ...
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Supreme Court To Look Into Validity Of Amended Law...
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No Politics Please Over Plan To Assassinate PM Mod...
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Free Mentally Ill Children And Formulate Policies ...
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Landmark Ruling By Uttarakhand HC On Solitary Conf...
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Right Of Adult Couple To Live Together Without Mar...
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Why BJP Will Be Wiped Out In West UP And UP?...
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Why UP Has Just One High Court Bench And West UP N...
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Women Governed By Muslim Personal Law Can Invoke P...
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Why Is BJP Not Creating More Benches In UP?...
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Probation Period To Count For New Civil Servants B...
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SC Women Lawyers Association Seeks Chemical Castra...
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SC Finally Steps In To Expedite POCSO Cases...
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UP Former CMs Can’t Stay In Govt Bungalows: SC...
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Make BCCI A Public Body: Law Panel...
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Self-Styled Godman Asaram Awarded Life Until Death...
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A High Court Bench For West UP In Meerut Is Impera...
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People Of Karnataka Should Worship Congress...
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Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1840
Finance Act-2018 And Customs Act-1962 (Amendments)...
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Why No Death Or Life Term For Corruption?...
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Will Electoral Bonds Usher In Transparency?...
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How Long Will Lawyers Of West UP Keep Striking?...
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Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2345
Why Has Stone Pelting Been Legalised In Kashmir?...
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Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1763
Soldiers Have Every Legal Right To Kill Stone Pelt...
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Attack On Lawyers: Delhi HC Issues Notice To Delhi...
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Female Foeticide Must Be Punished Most Strictly...
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Soldiers Have Every Legal Right To Act In Self Def...
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New Consumer Protection Bill 2018 Will Entail More...
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CJI Brings Out A Roster To Allot Cases...
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Five Year Jail Term For Lalu In Third Fodder Scam ...
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SC Quashes All The 88 Mining Leases In Goa...
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Prevention Of Money Laundering Act -2002 (PMLA-20...
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Prevention Of Money Laundering Act-2002 Amended ...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
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