Kerala High Court
Judgment vs Unknown on 22 March, 2021
rN TEE HTGE COI'RT OF KERAI,A AT ERNAI(UI,AI{
PRESEIflT
TEE EONOT'RABIE MR..'['STICE C.S.DIAS
!O![DAY' TEE 22llD DAY oF ]nRcE 2o2L / lsT cEArrERA, 1943
I,IACA.No.1Z65 OF 2Otg (C)
AGAINST THE AVSARD IN OP(IdV)NO. L247/2015 DATED 27.,02-2OL8
OF }IoTOR
ACCfDENT CLAfIT{S TRIBI NAL , IRfN,IALAKI DA
APPELI,ANTS / PETI TIONERS :
1 sEAr,tr
W /O . SEAiN', TEAIiIDAYTNKATTTL EOUSE,
KOR,A,TTY EjAST DESOM,
\TELLIKULAIIGARA VILLAGE, pADDy p.O.
2 i'IBIN T. S
s/o. sgAJtt, fEA!{DAyrNKATTrt EOUSE,
KORATTY EjAST DESOM,
VELLTKUT,ANGARA, VrLr,AGE, pADDy p . O.
3 iIIBITEA T. S
D/O . SEA,JTI; TEAIIDAYINKATTIL EoUsE,
KORATTY E.AST DESOM,
VELLTKULAI{GARA VILLAGE, pADDy p.o.
BY ADV. SRI.A.N. SAI.ITHOSE
RESPOIIDENTS/RESPONDENTS 3 ATiID 4 :
1 TEE NEII INDIA ASSURAT.ICE COMPAITY LTD.
BRjAlrcE oFFrcE, ERODE 638 OO2
SEAJT
TEANDAYINKATTTL EOUSE,
CHoI{KKA DESOM, ELIN,'TPRA p.o 5go 72L.
Rl BY ADV. SMf . JESSY GEORGE
R2 BY ADV. SRI.{IOSEY TE.ATiNICKAI{ATTEM
THIS !'OTOR ACCIDENT CLAIMS APPEiAL EAVING BEEN FINALLY EEARD
ON
22 '03 '202L, TEE COttRT ON TEE SAIdE DAY DELTVERED THE FOLLOTIING:
l'tACA.No.1765 OF 2018 (C)
c.s.DIAS,J
MACA No. L 765 of 2018
Dated this the 22nd day of March, ZOTL
JUDGMENT
It is submitted by the learned counsel for the
appellants and the learned counsel appearing for the
respondents that the subject matter in dispute between
the parties has been settled as per joint statement dated
18.02 .202L filed by the parties before this court
2. I have perused the joint statement 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 18.02.20L1_, which shall form part of the
judgment.
Sd/.C.S.DIAS.JUDGE
dLK22.03.2021
%$s
Pre. on : 65t0]t2021
BEFORE THE HONOURABLE HIGH COURTOF KERALA
AT ERNAKULAM
M.A.C.A.No. 1765 ot 2018 . C
Shaiji & ors Appe lla n ts /Pet it io ne rs
Vs.
surance Company Ltd o. Respondents /
Respondents
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JOINT STATTMENT rILF'D BY THE APPILLANTS AIYD THE RTSPONDENTS
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BEFORE THE HONOURABLE HIGH COURTOF
KERALA AT
ERNAKULAM
M.A.C.A.No. iZ65 of 2018
Shaiji & ors : Appellants/petit ioners
Vs.
The New India Assurance Company Ltd & : Respondents /
anr
Respondents
1' The above appeal is filed against the award dated
2T /2/2arg in o.p. (MV) No.
r247/2ors of the MAcr, Irinjalakuda. The original petition
is filed by the
appellants claiming compensation in respect of the
death of the husband of the
l*t appellant who sustained injuries in a road traffic accident occurred
on
l5/9/2o14 at about 2-30 am while the deceased was driving
an auto rickshaw
through Angamaly-chalakudy NH-47 road and when
the vehicle reached near
Parambayam a lorry bearing Reg. No. TAP-3666
came in a rash and negligent
manner and hit upon the auto rickshaw. The Tribunal
had granted Rs.
ro'72,8oo/- as compensation along with interest 8/o p.a.
@ from the date of claim
petition' It is challenging the quantum of compensation
that the above appeal is
filed' since the l't respond,ent had admitted the coverage
of the insurance policy
in respect of the offending vehicle, the liability to pay the
compensation is on the
1*t respondent. Hence the settlement is arrived
at between the appellants and the
respondents.
q, $ru.qr qa*w 6. tu.
Appellants: $u.*.*uu
on Behatf of:-
rhe :lo
5:i New rrJiJ'ellr"rji""
Appellants: ,u?mpany
c
l.shaiji fu
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the
2. The appellants above named and the respondents have negotiated
in full and
matter out of court and willingly arrived at a compromise settlement
final settlement of all the claims of the appellants against the l't respondent
above. It is agreed
arising out of trre accident and the original petition mentioned
amount of Rs'
that tlire l"t respondent insurance company shall pay an additional
of all interest
10,7O,O00/- (Rupees ten Lakhs seventy Thousand only) inclusive
411d 6rost appellants and the 2nd respondent by way of full and final
to the
against the
settlement of all the claims of the appellants and the 2'd respondent
l't respondent.
before the
3. The 1"t respondent hereby agrees to deposit the above amount
Tribunal within a period of 2 months from the date of receipt of
a copy of the
judgment from the Hon'ble High court, in case of default as stated above the
respondent is liable to pay interest @ 8o/o from the date of defaulter'
4. T?rere coercion or undue in{luence in arriving at the above
is no threat
settlement. This settlement will form part of the judgment of the
Hon'ble High
court of Kerala.
Dated this the 18tt' day of Februaryf
/{ J p;rnn.fu q,sP€qrq$+c{?i. ifi.
1 . Shaiji vffi'";';,,: ." Beharf of:- htf '-:,' I
India Assurancq company Ltd. f.\ .*r .,::: tY
.,
'r /:,:
2. Jibin T.S Vry[he-New Z, \ii'',i'u''nit
3. Jibithat.s;4tg[- ^^W-- %^ z
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Respondent: New India o*u'.n8ffiffi"
'"t
2nd Respondent : Shajl P4-
W
JESSY GEORGE
co6-nibt tor th e 11|f, r\Pondent
Counsel for the APPellants
( t-1.-^^" tb/
Jo-hy rna-nrcr<am5ttom
Counsel for the 2no resPondent
