Kerala High Court
Judgment vs Unknown on 20 January, 2021
IN THE ETGB COT'RT OF KERAI.A AT ERNAICT,I,AM
PRESENT
TgE EONOTIRABLE MR. JTJSTTCE SATETSE NINA}T
!|EDNESDAY, THE 2OTE DAy OF drANttARy 2O2L / 3OTE POUSEA, Lg42
MACA,.No.2040 OF 2012 (F)
AGAINST fEE ATIARD TN OP[4T' 2440/2OL4 DATED 11-08-2016 OF }OTOR
ACCTDENTS Cr,ArMS TRTBITNAL , ERNAKITT,AM
lPPErrr,tl*f / PET rT rOt{ER :
GOPAKTIIdAR G @PINATEA}I
S/O. EI,AITKOYAI{,AGED 36, T.IAEALTYAM EOUSE,
PALLTMUGEATJ coLoNr,BRjaEldAPttRjN{ P.o, PtrrEENcRuz
Vf LLAGE KIINNATEITNADU TALI K, ERNAKUITAI{ DISTRICT .
'
BY ADVS.
SRI .!N,THE9TS K. PHTLIP
ST.IT.MINISEA K DAS
RES PONDENTS /RESPONDENTS :
1 GINSON KIURIAI(OSE
NEETTTNKARjA EOUSE, TEAI{ARjACEAL,
KrZEAr(KAI{BAr,AM p.O,ERNAKULAM DISTRICT - 693 562.
2 KALESAI\T
PTAEAI{APPTTIJY EOUSE E. NO. 2-27A,
EROOR p.O, TERTPINTTEIIRjA - 692 305.
3 TEE DIVISIONAL }ATAGER
hl/s.NEW IIIDIA ASST'RAI{CE COMPENY IJrMr[ED,
KOTTAI(KAL ARYA VAIDYASATA BUILDING,
M.e ROAD,ERNAI(ILAII{ - 692 016.
* IRESPONDETiTT NOS.I Al{D 2 ARE DELETED AS PER JI'DGMEI{IT OF TETS
conRT DATED 20 . 01 .202L1
R3 BY ADV. SRI.A.A.ZIYAD RAEII{A}I
R3 BY ADV. SRT.I,AIJ K.dTOSEPE
R3 BY ADV. SRI.V.S.SEIRAZ BA\TA
TEIS I'01IICR ACCIDENT CI,ATMS APPEAT EAVING BEEN FINALLY EE.ARD
ON 20.01 .202L, TEE COURT ON TEE SAI{E DAY DELI\TERED TEE
FOLLO9IING:
SATHTSH NTNAN, J.
==================
M. A. C. A. No.2O4O of 2OL7
==================
Dated this the 2otn day of Janudty, ZO21-
JUDGMENT
s appeaf i s fi Ted by the cTai mant, cTai mi ng
rhi
enhancement of compensatt on. rhe pol i cy 'is admi tted
by the insurance company. eending the appeal, the
claimant and the thi rd respondent-rnsurance company
has ente red i nto a settl ement. A j oi nt memo has
been fi led by the claiffiant-appel 1 ant and the
rnsurance company-3'd respondent incorporating the
terms of settlement. rhe appeal is disposed of in
terms thereof. rhejoint memo dated LE.07.2020 with
the terms thereof will form part of this judgment.
L and 2 are deleted from the array
Respondents
of paFties, 'in the light of, the abeve.
sd/ -
SATHISH NINAN
JUDGE
kns/-
llTrue AopV//
P.S. to Judge
BEFOITE THE HONOURliItl r
FiiGH COURT Ol-- KERALA
AT ERN:\K.ULAM
MACA No 2040 I 2017
[email protected] : ;\ppellant/Petitioner
, 'u'"' ta.r,r.,nclent
Joint memo filed by the appellant and J"' r'csrrorrclent in the above case.
The above appeal is filed fiorr thc judgrnent in O.P.(MV) 244012014 on the
file of Motor Accidents Claims -fribuni'1, Ernakulam seeking enhancement in the
award amount. The court below passerj :rn arvard for an amount of Rs.32.000/-
with 9o/o interest and cost.
The matter involved in the appeui iras been settled between the parties. The
respondent, insuret' o1'th.' ol'l'b,rciing rt i'iclc irg.i'cccl to pay a tirrlher aniount of
Rs.32,000i- u,ithin two r.l.rr.r"lths 1i'or-ii ll c iirrtr trl' r'eceipt of thc .iudgnrent failing
which the saicl arnount will calrl' 99ii irr,i:r'csl.
The said enhetncement arriveci Ln-rier the icllc''vvins heads.
Interest at the rate o1''4.5 o lilr ,s vdd!'.: ' a\7,lJ
Total rouncled to Rs.32,000
The respondent agrced to pi.',r'l:rr lirrther amollnt of lts. 32,000/- to the
appellant within trvo monlhs fl'onr 1ii;' r.ilrtr tr!' rcceipt of the judgment failing
4+ arn ft q EF€qr qsrqhFs 6fd.
which the said amount will carr-v 9)h irit,:re:;t liom ttre date of defaul,tr t
f' r and on Bchalf of:-
Dated this the lgh dry ot'.lr,r!i,. :tr'iC. i he New lndia Assurance Company Ltd.
tJt-;-
ftfurd qfd'd qffi
Appellant: l{.esporrclent : Cdy Constituted Attorney
[email protected] o p i n ath art Neu' Inclia A:;surance Co,Ltd
counse I tbr t'tr4dppdltrrr-
Advocate: Mathew's K. Philip
fi IJil'lEtsv$. l(. Pifil' i P
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