Shine Chakkappan vs Rocky
2021 Latest Caselaw 6529 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       MACA.No.2247 OF 2010

   AGAINST THE AWARD IN OPMV 246/2007 DATED 21-04-2010 OF MOTOR
             ACCIDENT CLAIMS TRIBUNAL , IRINJALAKUDA


APPELLANT/PETITIONER IN OP(MV):

             SHINE CHAKKAPPAN,
             S/O CHAKKAPPAN,
             MECHERY HOUSE,
             KAVVAKKATTUKUNNU DESOM, MELOOR VILLAGE,
             KAVVAKKATTUKUNNU P.O., MUKUNDAPURAM TALUK,
             THRISSUR DISTRICT.

             BY ADVS.
             SRI.P.V.BABY
             SRI.A.N.SANTHOSH

RESPONDENTS/RESPONDENTS 1 TO 3 IN OP(MV):

      1      ROCKY,
             S/O POULOSE,
             PAYYAPPILLY HOUSE,
             MURINGOOR P.O., THRISSUR DISTRICT.

      2      GOPI,
             S/O KUTTEN,
             PARAKKA HOUSE
             CHERPUMKUNNU P.O., PULLOOR,
             THRISSUR DISTRICT.

      3      NEW INDIA ASSURANCE COMPANY LTD.,
             IRINJALAKUDA, IRINJALAKUDA P.O.,
             THRISSUR DISTRICT.

             R3 BY ADV. SRI.RAJESH THOMAS
             R3 BY ADV. SRI.JOHN JOSEPH VETTIKAD
             R3 BY ADV. SRI.C.JOSEPH JOHNY

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.2247 OF 2010

                                      2




                               JUDGMENT

Dated this the 23rd day of February 2021

The counsel for the appellant as well as the

3rd respondent submits that the matter has been settled

and the joint memo has been filed. It is seen from the

records that joint memo dated 13-01-2021 has been

filed.

Accordingly, this appeal is disposed of in

terms of the joint memo.

Sd/-

BECHU KURIAN THOMAS JUDGE SSK/23/02