Iiibin George Oi'Tateayiceai{ vs Unknown
2021 Latest Caselaw 4142 Ker

              IN THE EIGE             COT'RT OF KERAI,A           AT ERNAKTII,A}T
                                             PRESEIIT

                  TEE HONOI'RABI.E MR. JI'STICE IT.V.AI{ILK]T'I'AR

  THI'RSDAY, THE 04TH DAY OF FEBRUARY 2O2L                            /    15TE !.!AGEA,L94?

                                  I'IACA.No.2904 OF 2014

   AGATNST TEE AVIARD IN OP (141I] 6L3/2OL3 DATED 20-06-2014 OF
            MOTOR ACCfDENT CIAff'$ TRfBITNAIT, PALA


APPELI.AI{T/ PETITIONER           :


                      iIIBIN   GEORGE OI'TATEAYICEAI{
                      S/O. GEORGE, EDAVATHOTTIYIL EOUSE KADAPI..AIIA,TTOM
                                                        '
                      POST, IBRTDOM KARA, KTDAITGOOR VTLT,AGE

                      BY ADVS.
                      SRI.I'IATEEW JOEN (K)
                      SERf . DOI'|SiON .t. VATTAKUZBY


RE S PO!{DE!{TS   /   RE S POllDEt{T S :


                      JIiE.N.AIITON:T
                      s/o.Al[ToNY,   NEDUPURATEU HOUSE, PRTYADARSETNT
                      NAGAR , PEROORKADA , CErrErVrr,AKjN{, KUDAPPAIIAKUNNU ,
                      TEIRWA}IAI{TTEAPT'RAI.T 695 OO5, Ii[O9iT RESIDII{IG AT
                      NEDUPITRATH HOUSE, IIARTDOM KARA,
                      KIDATi[[email protected] VIII,AGE-685 592 .

                      SONIYA RAVI
                      WlO . JIiII N.ANTOTiff, NEDUPT'RATEU EOUSE,
                      PRIYADARSEINI NAGAR, PEROORKADA,
                      cErrErvrr,ArclAM, KI'DAPPAIIATCUNNU, TETRIIITAIIANTEAPITRAI{
                      695 005
                      TEE IdAI{AGER
                      SBI   GENERjAL INSURjAI{CE COMPAT{!' 101-301'NATARjA.I
                      JT'NCTION OF T{ESTERN EXPRESS EIGEIilAY AI{D AIIDEERI,
                      -rcttRr,A RoAD, AIfDEERI EjLST,I4I'MBAI 400089

                      R1 BY ADV.       SRT   .   Lr.T   .   J.VADAICEDOM
 M.A.C.A.No .2904/20L4
                              z-2-z

             R1 BY ADV. SRI.R.A,.TITE KU!,IAR L2884
             R3 BY ADV. SRr.R.A*rrrE IruMAR (L28184'

     THIS   Irc)TOR ACCIDETiIT CLAIT{S APPEiAI EAVING BEEN FfNALLY
EEARD ON 04 .O2.202L, TgE COITRT ON TEE SAI\|E DAY DELI\ZERED THE
FOLLOIIING:
 M.A.C.A.No .2904/20L4
                                   .

-?-.

Dated this the 4s day of February, 2O2L

iTUDGMENT The parties to this appeal settled the matter and submitted a j oint sLatement dated 25 .0L .2020

reducing the terms of compromj-se i-n writing -

2. I heard the learned counsel- appearing on

both sides and am satisfied that the compromise

made is voluntary. The compromise is accepted-

In the result/ this appeal is disposed of in terms of compromise. In the event of the amount payable as per the award is not paid within time' it will- be open to the appellant to execute the award of compromise in accordance with law- The j oint statement dated 72 .08 .2020 will- form part of this j udgment .

A11 pending interlocutory applications are closed.

sd/-

                                          T   .   \/. AI{ILKUI'IAR
                                                     .lIrDGE
am:-   /
                                  -\



)                                                           Presented   on | 5 'q '20?A

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM

M. A. C. A. No. 2904 of 2014

Jibin George @ MathaYichan : AppellanV Claimant

Vs.

SBI General lnsurance Co. Ltrl : Respondent/ 3'd ResPondent

o

l+t L;V'"t*ry ta,1"-

                          AND PRAYER
                         OF THE SETTLHMENT




                    re                                                     It4*{-^O
                                                      c-to.AJ"r.        tY:eiihe^r C ohn'

                            MATHEW JOHN
                                  &

R. AJITKUMAR VARMA (1G1281841 ========================================================== .Sr' ERNAKULAM BEFORE THE HON'BLE HIGH COURT OF KERALA AT

M. A. C. A. No. ' 2904 of 2014

Jibin George @ MathaYichan : AppellanU Claimant

Vs.

SBI General Insurance Co" Ltd : Respondent/ 3'd ResPondent

quantum.of The above Appeal is filed by the appellant for enhancement of the and the the appellant compensation awaid'ed. The matter has been discussed between terms and 3d respondent and it has been agreect ro settle the case on the following conditions.

The appellant above named and the 3'd respondent_has_w^illingly(Rs' arriveg I t the claim in full and final settlement for Rs. 65,000/- Sixty Five compromise to setfle Thousand Onty) inclusive of the cost & interest' in the claim petition The Appellant has agreed to relinquish the entire further claim and the appeal.

in arriving at No threat, coercion or undue influence is applied. There is no mistake this joint statement the setlement either. We humbly request this H;ble Court to record and to pass a Judgment in terms thereof'

We further state that the above named 3rd Respondert has agreed to deposit Thousand only) before the cheque/cheques for an amount of Rs. 65,000/- (Rs. sixty Five receipt of the Judgment H,ble Motor Accident Claims Tribunal, Pala wittrin 30 days of the of this H'ble Court.

Dated this the 12th day of August, 2020'

g^r".t .r,.$o ,/ ApPellant G. l.Eo. Ltd Jibin George @ MathaYichan

a7/o., R. Ajitku Mathew John Advocate for the APPellant Advocate for the 3'd ResPondent