Kerala High Court
Sunil Priris vs A Ajal Nambiar on 9 March, 2021
IN TEE HIGH COURT OF KERALA AT ERNAKULAN
PRESENT
TRE HONOURABLE ME.SJUSTICE ©.5 DIAS
TURSDAY, TRE OSTH DAY OF MARCH 2021 / ISTH PRARGUNA, 19428
MAGA Ne 1384 OF 2016 iC)
AGAINST THE AWARD IN OF (NV) 40/8009 DATED 09-12-2014 OF MOTOR
ACCIDENT CLAIMS TRIBONAL, THOOUPUZRA
APPELLANT (PETITIONER :
SUNIL PRIRIS
S/O. PHILIP, MALAMUNDAYIL HOUSE, ENTHAYAR KARA,
RARMISAPPSLLY TAI, NOS RESIDING AY MALANNEAY TI:
BOUSE, RPERUVANTHANAN MARA & YILGAGE, TRURERY DISTRICT.
BY ADYS .
SRI .MAYREN JORN (8)
SEES .DOMSOW J. VATTARUSRY
RESPONDENTS (RESPONDENTS :
a AJAL NAMBIAR
S/O dJANARDRSNAN NAMBIAR, SRESPADAM, ULLIYERT POST,
EOQURANDY, VES ROSS-DROOE, NOY BESLSRING. AT &. 5. SRCLANE,
PONRARARA KARA, EOARPALLY NORTH VILRAGE , BRNARDIAN
DISTRICT, BIN-882 O24.
a BAUAS ALIANS GENERAL INSURACNE COMPANY EOD. ,
REPRESENTED RY ITS BRANCH MANAGER, IUIRD
FLOOR, FINANCE TOWER, NEAR NEW TNDTAN EXPRESS, RALOOR,
ERNARULAN, BOCHI<982 O17.
Ri-2 BY ADV. SRI.ARSIL K.MADRAY
FATS MOYOR ACCIDENT COAIMS APPESL RAVING BERN FINALLY KRARD ON
O93 .032.2021, THE COURT ON TRE SAME DAY DELIVERED THE FOLLOWING:
MACA. No. ESSE SF ZOLS EC)
hy
ITURDGMENT
Ibis submitted by the learned counsel appearing for the
appellant and the learned counsel appearing for the 2°
respondent that the subject matter In dispute in the appeal
has been settied between the parties as per the joint
compromise petition dated 21.1.2021.
2 i have perused the joint compromise petition and
find the same to be in accordance with law.
Inthe resull, the appeal is allowed in terms of the joint
compromise petition dated 21.1.2021, which shall form part
of the judgment.
Scd/-
C.S.D
JUDGE
x
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT
a ore
ERNAKULAM te
IANo. Of 2021
in
MACA No. 1584 of 2016
iS" PETITIONER/ 2° RESPONDENTNSURER
Bajaj Allianz General insurance Company Limited. a company
incorporated under the Companies Act, having its registered office at
GE Plaza, Airport Road, Yenwada, Fune- 414 006 and Branch Office af
HW' Floor, Anugraha, TC 28/9222/5), MG Road. Pazhavangadi,
Thiruvananthapuram, represented by fs Senior Legal Executive,
Priyanka Prasad, aged 25 years, D/o Rajendra Prasad.
2 PETITIONER/ APPELLANT /CLAIMANT
Sun! Phifig,
Aged 42 years, S/o Philip, Malamundayil House, Peruvanthanam Kara.
idukki District, Pin- 685532.
JOINT COMPORMISE FETITION FILED UNDER ORDER XxIH RULE
| 3. READ WITH SECTION 151 OF THE CODE OF CIVIL
a PROCEDURE, 1968
7 1. The above appeal is filed agzinst award dated 9.12.2014 in
O.P(M.V.)No. 40/2009 of Motor Accidents Claims Tribunal,
Thodupuzha. The i petitioner herein is the insurer/2™
respondent in the appeal and the 2° petitioner herein is the
claimant' Appellant in the appeal,
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Alhang Geqeral insuraneg Go. oo
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Soa St Beiiinuacy Yeh
Counsel for 1'Petitionsr
2. The petitioners have entered into a settlement out of Court
after filing of the appeal. As per the terms of settlement the 3
petitioner' Claimant has agresd to accept a total amount of Rs.
7,50,000/ (Rupees One Lakh Fifty Only} in full and final
satisfaction of all her claims in the above case including the
compensation, interest and costs throughout,
. The 1° petitioner' insurance company shall pay the said
amount of Rs. 1,50,000/- (Rupees One Lakh Fifty Only} fo the
2° petitioner/claimant within 30 days of allowing this
compromise petition and passing of final order in the appeal.
_ In the circumstances, the above appeal may be disposed in
terms of this compromise petition, making this compromise
petition as part of the final order, without costs.
Facts stated above are true and correct.
Dated the 21Sday of January 2021
Akhil & Madhav
2°" Petitioner
aaa
Mathew John
Counsel forthe 2° Petitioner
ae.
OK x +
