Kerala High Court
Beview vs Raneen .B.R. Kumar on 24 March, 2021
SN THE HIGH COURT OF RRRATLA ar ERNAROLAN
BRESENT
SHE HONGURABLE MR JUSTreR v.¥. ANTLREOMAR
WEDNESDAY, THE 24PN pay OF MARCH 20¢i / 23RD GHAITHRA, 12843
BE .No. 232 OF 202] IN Maca. 2984/2017
AGAINST TRE JUDGMENT DATED Li.02,.23021 IN
MLA.C LANG. 2984/2017 (8) OF ETON COURT OF RERALA
BEVIEW PETITIONER /APPELLANT -
TRE MANAGER ,
BAUAS ALLIANCE GENERAy, INSURANCE CoO.LTD,
SALOOR , ROCHI~682017 , REPRRSeNrEen BY
RANEEN .B.R. KUMAR, MANARER-LEGAL, BAGAT ALLIANCE
GENERAL INSURANCE COMPANY LYD ,
SRD FLOOR, FINANCE TOWER, RALOOR ,
ROCHI-8SGL7,
BY ADV, SRI. LATHBESH SEBASTIAN
RES FONDENTS /RESPONDENTS -
i THOMAS ABRRANAM,
&/O. ABRARAM , KUNNTL HOUSE ,
POLLARD. P.O, THIRUVALLA,
PATHANAMTRITTA DISTRICT~sRORasS,
2 SESELA THOMAS ,
AGED 60 YEARS.
W/O. THOMAS SSRARAN, KUNNIL HOUSE,
BULLAD PLO, THERUVALLA ,
PATHANAMTEITPA DISTRICT~S8S54R |
3 LALITHA,
W/O MORAN NO 1S MAHATMA cannRT
STREET, NAGALRENT , CHROMPET ,
CHENNAT~600044.
a SANTHA KUMAR,
S/O, SHANMUGAM,NO.9 | MUMOORTRY NAGAR, 4TH
STREET, CHROMPET ,
CRENNAT~8O004¢ |
THIS REVIEW PRTITIOW HayING COME UP FOR ADMYSSTon on
#$.03.2021, TRE COURT oN pax SAME DAY PASSED THE FOLLOWING:
Dated this the 24° day of March, 2023
OR BER
f heard the learned counsel for the review
petitioner and the respondents.
é. This review petition js Filed by the
appellant dn M.A.C.VANO. 2984/2017, The appeal was
ismissed as not pressad.
3. The review petitioner points out that in
Fact the matter was settled between parties and
appellant had agreed to pay ah amount of
RS.18,75,000/- tn full and final settlement of the
claim made in the case,
3. A joint memo dated 20.01.2021 was Piled
by parties in this respect. The request now being
made by the review petitioner is to record the
JoOTNte memo and dispose of the appeal in Terns
thereof.
in the result, this petition is allowed and
the judgment dated 11.02.2024 dismissing the
appeal 3s reviewed. The JQint memo submitced by
parties is hereby recorded, MAC. ANG. 2984/2017
1s disposed of accepting Joint memo
aforementioned. It is made clear that the joint
ROS Nes PSP SP 3 c FOSP So?
RL PUNG 23222033 Ga MOA CARO SORRY POL?
memo shall form part of the judgment in the
appeal,
Al} pending interlocutory applications wil}
Stand closed,
Sd f~
T.V.ANTLKUMAR , JUDGE
RAT ffY¥rue copy,
?.&. TQ. Judge
me et
al
ZPONENT
AE at my
Berne
we
~ oe oa
sbastian,
\TE
Peete neinpee
Weeetedtsorttetineco tories
? wr .
ey SIAC OR
we eaennnenner nnn
MLA. A Noe 2984 OF 2017
The Branch Manager,
Baia} Atianz General beninanee Company Ltd, : Appellant
Thames Abraliam and others ; Reepandents
JOINT MEMO
ed the above appeal challenging the qnantum of compensation awards a 1G
MACT, Pathanamthita in O.PAMV) No. 1804/2091.
3}
Craig the pendency of the above appeal, the case gag settled bepesen the appellant anc
"
the claimants fa OFUMV) No. 08/2007 far Bs. 18,73, 000% as
ney
fall and final setilement Including
the already deposiied sho compliance amount deposited hefore MACY and 173 deposit of Rs,
s8000/- and the respondent claimants are allowed fe withdraw the = aid deposits Grom cost and
fhalance arnount shall be paid im the claim. fp euch cireumetances. the appellant amd the
climanis'respondents | and 2 ia the case does nif want fo pursue the appeal futher and may
record the settlament and dispose the appeal,
Dated this the 20° day of Jannary 2021
The ae three han
LOOT SAT
ee XR SERRE
t* Respordent/(* claimant
Caunsel for the Respondent Ghache Sham, ws
JCHORS
2™ Respondent') claimant
KL PUNG. 23843021 ta MOAT LA GND POST SRGT?
APPENDIX
PETITIONER'S EXETRYTS -
ANNEXUBE 32 COPY OF THE SETTLER ARRIVED BETWEEN
THE REVIEW PETITIOWER AND THE
RESPONDENTS 1 AND 2 DATEn 20.01, 26021.
RESPONDENTS! EXETATTS - NIL
