Kerala High Court
Ammini Chacko & Others vs New India Assurance Company : 3'O on 21 January, 2021
IN THE EIGH COT'RT OF KERAI,A AT ERNAKT'I.AI{
PRISElqlI
ITIHE EONOT'RABIE MR. i'USTTCE SAIT'EISE NINEN
TIIITRSDAY, THE 21ST DAY OF JAI.IUARY 202L / 1ST ldAcEA, L942
MACA.No.3086 OF 2018 (C)
AGAINST TEE AYIARD DATED L5/2/20L8 IN OP!{T' 935/20L6 OF }OTOR
ACCfDENTS CLAndS TRTBUNAL,KOTTAYAII{
APPEI,I,ANTS I CLAIIdANIrS :
1 A}IMINICEACKO,
AGED 63 YEARS
TIIO I.ATE C..].CEACKO,CEETEIPUZEA EOUSE,
PERT MBAIIACEY PO, CEAIIGAI{ACEERRY, KOTTAYAIT{.
2 Briru,
s /o .r.ATE c . ,t. cEAcKo, CEETEIPUZEA EOUSE, PERUMBAT.IACEY
P.O., CEAr{GAr{ACEERRY, KOTTAYAM.
3 BENCY,
D /O . LATE C . J. CEACKO,
CEETETPUZEA EOUSE, PERI'MBAI{ACEY
P.O., CEAIIGAI{ACEERRY, KOTTAYAM.
4 BEENA,
DlO.I.ATE C.J.CEACKO, CHETEIPUZEA EOUSE, PERT'MBNIACEY
P.O.,m, KCr:nf,aYIS{.
BY ADVS.
SRI.MATEET{S K.PEILIP
SMT. T.I4AI{ASY
RE S PONDENTS /RES PONDENI S :
SREEiTITE T. S. ,
S1O. SASIDEAR;AI{ T.D,TEADATEILPARAI.IBIL
EOUSE, POOVAIi|1TEURTITEU PO, KOTTAYAD{ DTSTRTCT 686012 .
2 stttlt{Y GEoRGE,
KOIIDODTCKAT EOUSE, UMBTDT P.O., TEOTTAT(KAD-686 539.
lt!Ac.A,.No.3086 oF 2018 (c)
3 TEE DMSIONAL IBNAGER,
M/S.NEI[ I]|DIA ASSURjAT{CE COMPAIIY LIMITED,
KOTTAYEM-2.
* IRESPONDENTS 1 AI{D 2 ARE DELETED AS PER d'I'DGMENT OF TEIS COI'RT
DATED 2L.OL.2O2L7
R3 BY ADV. S}IT. P.K. SAI{TEA}IidA
TEIS MOTOR ACCIDE}.IT CIJLTMSI APPEJAT HAVING BEEN FTNATLY EEJARD
ON 2L.OL.2O2L, TEE COT'RT ON TEE SET.'E DAY DEIWERED TEE
FOI.LOWING:
SATHISH NINAN, J.
=4G===============
M. A. C. A. No.3O86 of 2018
==================
Dated this the 2l"t day of Janu dty, ZA21-
JUDGMENT
T?ris appeaf is fiTed by the cJaimant, seeking
enhancemeRt of compensation. eending the aBBeal the
appel I ants and the rance company have entered
rnsu
i nto a settl ement. rhe appeal i s di sposed of i n
te rms the reof. rhe of settl ement wi I l
memorandum
form part of this judgment. The poricy is adffiitted.
rn vi ew of the above, respondents j- and z who are
not necessary parties, are deleted from the array
of parties.
sd/ -
SATHISH NINAN
JUDGE
kns/-
llTrue Copyll
P.S. to Judge
k
$N Presentedon:
BEFORE THE HONOURABLE FIIGH COURT OF KERALA
AT ERNAKULAM
t- t I -JdJ-s
ffi
MACA No. 3086 I 201 B
Ammini Chacko & others : Appellants
Vs.
New India Assurance Company : 3'o Respondent
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Joint merno filed by the appellant ancl 3'o respondent in the above case
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Counsel for the appellant : Adv. Mathews K. Philip
Counsel for the respondent : Adv. P.K. Santhamma
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BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
MACA No. 3086 I 2018
Ammini Chacko & others : Appellants
Vs.
New India Assurance Company : 3'd Respondent
Joint memo filed by the appellant and 3'd respondent in the above case.
The above appeal is filed from the judgment in o.p.(MV)
935/2016 on the file of Motor Accidents claims Tribunal Kottayam
seeking enhancement in the award amount. The court below passed an
award for an amount of Rs.5,05,000/- with 8% interest and cost.
The matter involved in the appeal has been settled between the
parties. The 3'd respondent, insurer of the offending vehicle agreed to
pay a further amount of Rs.1,95,0001- within two months from the date
of receipt of the judgment failing which is the said amount will carrv Byo
interest.
The said enhancement arrived under the followins heads.
Head Amount awarded bv the Enhanced amount agreed
court below by the parties in appeal
Compensation for 50,000 70,000
love & affection
Pain and suffering No amount awarded 10,000
Loss ofdependency 9,000x Yzxl2xT=378000 11,000 xt/zxl2x7 :
4,62,000-379000
=84,000
Total 11641000
Interest 4.5 for 4 29,520
years
Gant total 1,93,520 (Rounded to
1,95,000
Total amount enhanced to Rs.1,95,000/- (Rupees One Lakh Ninety
4W
Five thousand only)
The respondent agreed to pay the further amount of Rs.1,95,000/-
to the appellant within two months from the date of receipt of the
jtrdgment failing which is the said amount will carry 9o/o interest from
the date of default.
J
A.ppellants : 3'd Respondent : Duly Constituted AttorneY
l. Ammini J-F, New India Assurance
2. Biju l7jy9
3. Bency B*)L 1
4. Beena bP'
Counsel for the appellant
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Counsel for the respondent
Advocate : P.K. Santhamma
A'dvocate: Mathews K. Philip
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