Vasantha Kumari vs Madheedharan
2021 Latest Caselaw 11905 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       MACA.No.61 OF 2018(A)

AGAINST THE AWARD IN OP(MV) 290/2012 OF ADDITIONAL MOTOR ACCIDENTS
                 CLAIMS TRIBUNAL - II, ALAPPUZHA


APPELLANTS/PETITIONERS:

      1      VASANTHA KUMARI
             KALALAYATHIL VEEDU, PILAPPUZHA, HARIPPAD (NOW
             RESIDING AT PUTHUVAL VELI THOTTAPPALLY, AMBALAPPUZHA)

      2      VAISHAKH
             KALALAYATHIL VEEDU, PILAPPUZHA, HARIPPAD (NOW
             RESIDING AT PUTHUVAL VELI THOTTAPPALLY, AMBALAPPUZHA)

      3      VINEETHA
             KALALAYATHIL VEEDU, PILAPPUZHA, HARIPPAD (NOW
             RESIDING AT PUTHUVAL VELI THOTTAPPALLY, AMBALAPPUZHA)

             BY ADVS.
             SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
             SRI.P.J.JOE PAUL

RESPONDENTS/RESPONDENTS:

      1      MADHEEDHARAN
             MAROTTIPARAMBIL VEEDU, KOMALAPURAM, ARYAD, ALAPPUZHA
             - 688 542.

      2      THE MANAGING PARTNER
             POPULAR STORES, KANNUR - 670 001.

      3      THE MANAGER
             UNITED INDIA INSURANCE CO.LTD., BRANCH OFFICE,
             ALAPPUZHA - 688 001.

             R1, R3 BY ADV. SRI.N.S.MOHAMMED USMAN

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.61 OF 2018(A)

                             2

                        JUDGMENT

It is submitted by the learned counsel appearing

for the appellants and the learned counsel appearing

for the 3rd respondent that the subject matter in

dispute has been settled between the parties in

mediation.

2. I have perused the Mediation Settlement

Agreement dated 8.4.2021 signed by the appellants

and the 3rd respondent and counter signed by the

respective counsel for the parties and find the same

to be in accordance with law.

In the result, the appeal is allowed, in terms of

the Mediation Settlement Agreement dated 8.4.2021,

which shall form a part of the judgment.

ma/ 13.04.2021 Sd/- C.S.DIAS, JUDGE

/True copy/