IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN WEDNESDAY, THE 297" DAY OF JUNE 2022 / 8TH ASHADHA, 1944 MACA NO. 754 OF 2018 APPELLANT/PETITIONER: KURIAN @ KUNJU, AGED 55 YEARS S/O VARKEY, OLICKAL HOUSE, KATTAMPACK KARA, NJEEZHOOR VILLAGE, VAIKOM TALUK, KOTTAYAM DISTRICT. BY ADVS. SRI.P.M.NATESAN SRI.BOBBYMATHEW KOOTHATTUKULAM SMT.GIA MATHAI KANDATHIL RESPONDENTS /RESPONDENTS : 1 SALINKUMAR, S/O SASI. KARTHIKA HOUSE, K.R. PURAM P.O., PALLIPURAM KARA, CHERTHALA TALUK, ALAPPUZHA DIST-688524. 2 RAJU THOMAS, S/O THOMAS CHOLOTH HOUSE, PALLIPPURAM P.O., CHETHALA, ALAPPUZHA DISTRICT-688524, 3 THE BRANCH MANAGER, SHRIRAM GENERAL INSURANCE COMPANY LIMITED, KOTTAYAM- 686001. BY ADV SRI.R.AJITH KUMAR (128/84) THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: MACA NO. 754 OF 2018 Sathish Ninan, J. Dated this the 29* day of June, 2022 JUDGMENT
Pending 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 is passed in terms thereof. The joint memo of settlement will form part of the judgment.
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-Sathish Ninan, Judge rsr BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM M. A.C. A. No. 754 of 2018 Kurlan @ Kuniu : Appellant / Petitioner Vs.
Shriram General Insurance Co.Lid : Respondent/ Respondent JOINT MEMO OF SETTEMENT AND PRAYER FOR PASSING JUDGMENT IN TERMS OF THE SETTLEMENT The above Appeal is fled by the appellant for enhancement of the quanturn of compensation awarded. The matier has been discussed between the appellant arc ihe respondent and it has been agreed to settle the case on the following terms and CONTHIGNS, The appellant above named and the respondent have willingly arrived at a comp romise to settle the claim in full and final setiement for Rs.1,18,000/- (Rs. One vakh Eightean Thousand Only} inclusive of the cost & interest.
Te Appellant has agreed fo relinquish the entire further claim in the clairn petition and the appeal.
No threat, coercion or undue influence is applied. There is no mistake in arriving at the setflement cither We humbly request this H'ble Court to record this joint statement and to pass a Judigrnent in terms thereof We further state that the above named Respondent has agreed ta depesit cheque/cheques in the MACT or fund transfer to the account of the petitioner an armeunt oF Rs.1,18,000/- (Rs One Lakh Eighteen Thousand Only} as directed by this ible Court within SO days of the receipt of the Judgment of this H'ble Caurt.
AUNaR @ Kunju Shriram General Insurance Co. Ltd Appellant Petitioner Respondent ey x . ot "tog ai A --
PIM. Nafesan ~ J . R. Ajikumar Varma So \dvocate for the Appellant Advocate for the Respondént | Ret Ma WOES :
_--e g wee ? RAG . ~~ & ' Sot < BEFORE THE HON'BLE HIGH CCURT OF KERALA AT ERNAKULAM M. A.C. A. No. 754 of 2018 Kurian @ Kunju: Appellant / Petitioner Vs.
Shriram General Insurance Co..td : Respondent/ Respondent JOINT MEMO OF SETTLEMENT AND PRAY=R FOR PASSING JUDGMENT IN TERMS OF THE SETTLEMENT P.M. NATESAN & R. AJITKUMAR VARMA (K-128/84) SSS SRD n SaaS Sst ssa stare eae toenail teeter ete pp Advocates for the Appeliant & Respondent