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C.P.Thankappan vs Rahul G. Nair
2021 Latest Caselaw 22039 Ker

Citation : 2021 Latest Caselaw 22039 Ker
Judgement Date : 3 November, 2021

Kerala High Court
C.P.Thankappan vs Rahul G. Nair on 3 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT

TRE HONOURABLE MR. JUSTICE P.SOMARAJAN

WEDNESDAY, THE 3° pAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943

MACA NO. 2540 OF 2027

AGAINST THE AWARD DATED 30/12/2020 IN OPNY 8836/2019 OF MOTOR

ACCIDENTS CLAIMS TRIBUNAL, MUVATTUPUZHA
APPELLANT /PETLITIONER :

©. P. THANKAPPAN, AGED 62 YEARS,

S/O. PAROTHY, CHARAPPAT HOUSE, THRIKKALATHOOR B.6,
MULAVOOR VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAN
DISTRICT - 683541.

BY ADY 3. JLIT

 

1 RAHUL &. NAIR,
S/O. SREEDHARAN NAIR, MANGATTU HOUSE, RAYAMANGALAM P.0,
ERNAKULAN DISTRICT - 689545.

z JISIN PLR
S/O. JOSEPH, PUTHENPURACKAL HOUSE, PATTATHUBHAGATH,
CHEERAL P.O, WYNAD DISTRICT, - @[email protected]

3 BAJA ALLIANZ GENERAL INSURANCE CO.LTD,
RAAGAVIS CENTRE, 22A., NETHAJI NAGAR, NANJUNDAPURAM
MAIN ROAD, RAMANATHAPURAN, COIMBATORE, TAMIL NADU -
§41045., REPRESENTED BY ITS BRANCH MANAGER, .

BY ADY LINTO FRANCIS

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING
ON 83.21.2021, THE COURT ON THE SAME DAY DELIVERED TME FOLLOWING:
 

 

msp

JUDGMENT

The matter has been settled between the parties. The compromise petition is filed. Hence, the appeal is allowed in terms of the compromise. The compromise arrived at will form part of the

decree,

Sd/-

P. SOMARAJIAN JUDGE

SA nan

SN MAAS

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