IN YER HIGH COURT OF KERALA AT ERNARULAM SERSENT THE HONOURABLE MR. JUSTICE SATRISE NINAN SWORSDAY, Tee 7°" pay oF JULY 2022 / IGTH ASHADBA, 1944 MACK NO. S626 OF 2023 AGAINS? HE JUDGMENT IN OPMY 544/2018 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, ROSHIEKODE DATED 16-07-2018. SHANNRDE UMMER © SEAMMAD, S/O. UNNER BLE... AGES ¢S YEARS, BAROTHIRERATTIN, MURAMBATET F.O., MELIPOTIG, MURAMBATES,. ROSETRODE ~ G72 S80. BY AMY DIVER B.NATR RESPONDENTS (RESPONDENTS & MURAMMED TOQRAL, S/O. MUBAMMED. 92, FASNA COTTAGES, BORROTTOR P.O., MALASPURAM ~ 875 S23. 2 RIRAR E.R, S/O. ABAMMED RUTTY E.R... AGED 28 YEARS POOLABBAMCHALIL HOUSE, VARTELAPISRA F.O., ARRERRODE VIA, MALAPROURAM ~ O73 639. 3 NATIONAL INSURANCE CO.nTD., DIVISIONAL OFFICE 1, HOR CONMPLAR, NEAR ARATTDATERALAN , NAVOOR ROAD, ROSETRORE - &73 004. REPRESENTED BY IYS DIVISTONAL MANAGER. RQ BY BY ADY FR BARD ERIS MOTOR ACCIDENT <CLATNMS APPEAL HAVING COME UPR FOR AONTSSTON ON O70) 2022, THE COURT ON URE SAME DAY DELIVERED SHR FOLLOWING : MLA.CA No. 2626 OF 2527 Kt Sathish Ninan, J.
YIPDNOGO PORLO9D NIA PIN IOID RIO GIO NH HK DONE HOD NON OK HAHN HN OOH WAN DOK RODD NIN OTT NNO DHT OOO IOND: DON ONO 20H DOO RITE OTD NON DOH AD HKG HOD. DOK GOT HIN IIL III IOI DOK LOG IDK OIL IIID NIK TOO RII! DON TOI ION GON IO OOK 0900 NACA No. 2026 OF 2021 HI OE ORE NIN AINE HON OREN ENTE BORE OKC REE ARE ARO SORT IRE SAE RENE ARO ADEE ODOT ORO IEE CONE WEES BOGE SNOO HNN OEE RODD WHEY SENT ADDO WANN DOD NAD ANN GED NNN MANE DENY RNY ERAT NOG MN QIN NOUN SANE BOD ENN NY Dated this the 7* day of July, 2822 UB GM EON UT Fending the appeal, parties have settled the disputes amicably. They have filed a joint memo of settlement to the said effect. The terms of settlement have been stated therein. A modified award i5 passed in terms therea?'. The joint memo of settlement will form part of the judgment. Saf -
Sathish Ninan, Judge anik siatoment ask MACA No 2280021 MA 2032-007 a7 3} 7 SAAN " BEFORE THE HONOUIRAnLE HIGH COURT OF KERALA AT ERWAKULAM MLA.C.A NO. 2026 OF 2021 Shamnadh Umuiner & Shanmad --. > Appellants Muharmed Iqbal & Cthers : Respondents JOINT STATEMENT FILED BY THE APPELLANT AND THE 3*° RESPONDENT i. The abeve sppeal ig fied against the award in OFP{MV3 Ne.544/2018 dated 10-07- 029 an the Me of the Motor Accident Claims Tyi hikede. The original petitien ompersation in respect 4A road traffic accident occurred on 5.020 pom while the appellant was travelling in the offendin B vehicle bering Reg. Ne, KL-lO/s AE-08 BS:
Kuttiady road wi nich way ree "Van along the Kozhikode - driven fash and negligent manner Phe & ot and hit upon a parked lorry. The Tribunal had gran wah
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Rs.6,98 200 /- as compensation als: mg with interest @ oS nb Pac :
é % t.a from the date of claim petition, i is challenging th quantum of compensation that the above appeal is Med. Appellant:-
Shamnadh Ummer @ Shamnad . £ NEL wh ue.
a aAuthericed Signatory, Respondent No.3:- National ins Neg TNR tent teitnitttenrentente HAMM OE eens ws . PSO VERIBIED -
Statement?
af? ALAC A No. 2628204) (CA-2O22ANPP EN? 5 FSO VERIFIED - 38 Since the 3* respondent had admitted the coverage of the imsurance policy in respect of the offending vehicle, the ability fo pay the Pompensstors ig an the O° respondent. Hence the setilemenr jg arrived at between the appeblant and the 3 respondens 2 The appellant above named and the respondent have negotiated the matter our of court and willingly arrived at a camipromixe settlement in Adi and final settlement of all the claims of the appellant against the respondent arising out of the accident and the original petition mentioned above. It is agreed that the 3° respondent insurance company shall Pay an additional amount of Rsi¢ of all the claims of hereby ager ees fo deposit the above amount before 'the. Triby al awithin & period of 2 months from the date of receipt of a copy of the fadement from the Honourable High Court, In case of defaultas stated above the J respondent is lable to pay interest g @ &% from the date of default.
Appoliant:-
Shamnadh Uramer @ Shanmad statement FSO VERIFIED -
ays AM4CA NO SUAGTT SUA I2 AHR? D $, There is no threat, SOercion cr udu & influence in arrive ing at the above settlement, This settlement will form parr of the Judgment of the Honourable High Court of Reraia.
Dated this the O* day of April, 2022 Appellant:
Shamnadh Umimer ¢ Respondent:- National | . er one wot Se Divya B Nair Counsel for the Appellant fod oe