Fonmalat ¥ vs Bsarty Aza General Insurance ...
2021 Latest Caselaw 8061 Ker

 

IN TRE SIGH COURT OF RERALA AT ERRNARINLAN

PRESENT
THE HONOURABLE ME. GUSTICE C.S8 DIAS
TUESDAY, THE OSTR DAY OF MARCH 20¢1 / ISTH PRALGUNA, 1942
MACA Ne. 4329 OF 2019 {A}
AGAINST THE ANARD IN OP IMV}) 313/S017 DATED 21-05-2018 OF MOTOR
ACCIDENT CLAIMS TRIBUNAL, PALAKRAD
APPELLANT / PETITIONER :

FONMALAT ¥,

AGES §0 YEARS,

SQ VELAYODEAN, BONDASAMY LAYOUT, AMMANRULAM. NY
STREET, PULIEAROLAM P.O. , COIMBATORE, TAMTLNADD-

G8L0aS.
BY ADY. SRI. BARY MATREW

RESPONDENT END RESPONDENT :

BSARTY AZA GENERAL INSURANCE CO.LTDO.,
RESRESENTED BY ITS BRANCH MANAGER, IST PLOOR, FERNS

ICON, SURVEY NO. 28, DODDANARUNDI, BANGALORE -
SGQO37 .

Ri BY ADV. SRI.R.ATITE ROMAR (128/84)

TRIS MOTOR ACCIDENT CLAINS APPEAL BRAVING BEEN FINALLY REARD

GN O8. 035.2621, TRE COURT ON TSE SAME DAY DELIVERED THE
POLLGWINS ;

 

 
 

 

MACA.No 4339 OF 2013 CA} 2

JUDGMENT

it is submitted by the learned counsel appearing for the appellant and the learned counsel appearing for the respondent that the subject matter in dispute in the appeal has been settied between the parties by fling a joint memo of settlement dated 42.2021,

2. [i have perused the joint memo af settlement and find the same to be in accordance with law. In the result, the appeal is allowed in terms of the joint memo of settlement dated 4.2,2021, which shall farm part of the

judgment.

ocd

2.S.DIAS, JUDGE

pnt

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM

M.A.C.A.No. 4329 of 2049 PonmoalarV : Appellant / Petitioner -- Vs.

Bharti Axa General Insurance Co.Ltd --- Respondent/ 2° Respondent

OF THE SETTLEMENT

The above Appeal is filed by the appellant far enhancement of the quantum of compensation awarced. The mater has been discussed between the appellant and the respondent and it has been agreed to settle the case an the following terms and conditions.

The appellant above named and the respondent have willingly arrived at a compromise fo setiie the claim in full and final settlement for Rs. 1,50.000/- (Rs. One Lakh Fifty Thousand Oniy} inclusive of the cast & interest.

The Appellant has agreed to relinguish the entire further claim in the claim petition and the appeal.

No threat, coercion or undue influence is applied. There is no mistake in arriving at the setiement either. We humbly request this H'ble Court to record this joint Statement and to pass a Judgment in terms thereof.

We further state that the above named 3° Respondent has agreed to deposit cheque/cheques in the MACT or fund transfer to the account of the petitioners an amount of Rs. 150.00G/- (Rs. One Lakh Fifty Thousand Only) as directed by fis H'ble Court within 30 days of the receipt of the Jucdoment of this Hble Court

ae

. Dated this the @° day of February, 2024. i & ge® eye Fo owye .

Appellant'Patitioner Bharti Axa General insuirat ce Ponmalal ¥ Respandant

Tetiad Lesrdtahvies oS SSAA RC ied 8

x3 * Shaw oes Lo = Sigg oe :

Baby Mathew RAltkumar Varma Advocate for the Appellant Advocate for the Respondent