Sivarama Pfillal vs Thee Branch Manager
2021 Latest Caselaw 10802 Ker

 

IN TRE RIGR COURT OF ERERALA AT ERNARDLAM

PRESENT
TRE BONGQURABLE MR .JUSTICER &.8 OITAS
TUESDAY, THE SOPH DAY OF MARCH 2621 / STH CRATTERA, 1943
MACA No S780 OF Z2O16 iF}
AGAINST THE AWARD IN OP (MVNO. 822 /2013 ON TRE FILE OF ADDI TIOMAL
MOTOR ACCIDENTS CLAIMS TRIBUNAL ~ ITI, BATRANAMTHITTA
APPELLANT / PETITIONER :
SIVARAMA PFILLAL,
S/O. KRISHNA PILLAY, VALLATPUVILAYIL VEEDU, THASHAVA
VADARBRUMRI, REYTRITBAPANERT B.2. RASUNAGAPRALLY
ROULAN
BY ADV. SRI.A.N. SANTHOSS
RESPONDENT SRD RESPONDENT:
THEE BRANCH MANAGER ,
ORIENTAL INSURANCE CO. LTD. VV. ARCADE, PILAMON
B.G., ROWPARARRABA ~ 697 508.
Bl BY ADV. SRI.S KM. AJAY ROUMAR

TRIS MOTOR ACOYTDENT CLAINS APPEAL HAVING BEEN FINALLY HEARD on
36.03.2031, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

 

 
 

 

MACA.No. 2780 OF SOLS UP} a

JUDGMENT

The learned counsel appearing for the appellant and the learned counsel appearing for the respondent submit that the subject matter in dispute In the appeal has heen settied between the parties as per the joint statement dated 16.3.2021.

i have perused the joint statement dated 16.23.2021 signed by the parties and counter signed by the respective counsel and find the same to be In accordance with law. Hence, the appeal is allowed in terms of the joint statement dated 16.35.2021, which shall form part of the

judgment.

say C.S. DAS, JUDGE

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