Pushpan vs National Insurance Co. Ltd
2021 Latest Caselaw 13638 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 157 DAY OF JULY 2021 / 10TH ASHADHA, 1943

MACA NO. 3301 OF 2019

AGAINST THE AWARD IN OP(MV) 2376/2015 OF MOTOR ACCIDENTS CLAIMS
TRIBUNAL, ERNAKULAM

APPELLANTS/PETITIONERS IN OP (MV)NO.2376/2015 OF MACT, ERNAKULAM:

PUSHPAN,

AGED 54 YEARS,
S/O.DAMODARAN, VELUTHEDUTH HOUSE, SOUTH PARAVOOR,

MANAKUNNAM VILLAGE.

BY ADV V.A.OMANAKUTTAN

RESPONDENT/3RD_ RESPONDENT IN OP (MV) NO.2376/2015 OF MACAT, ERNAKULAM:

NATIONAL INSURANCE CO. LTD. BRANCH II, 92, DEVARPURAM ROAD, TUTICORN-628003.

BY ADV SMT.DEEPA GEORGE

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

UDGMENT

The learned counsel appearing for the appellants and the learned counsel appearing for the respondent submitted that the subject matter in dispute between the parties have been settled between them as per the terms and conditions in the joint memo dated 12.3.202 1, which has been signed by the parties and counter signed by the respective counsel.

In the result, the appeal is allowed in terms of the joint memo dated 12.3.2021, which shall form part of the judgment.

Sd/-

C.S.DIAS, JUDGE

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