Subaida T.K vs Tata Aig General Insurance ...
2021 Latest Caselaw 21203 Ker

MACA NO. 1049 OF 2012
                                  1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
  WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                        MACA NO. 1049 OF 2012
AGAINST THE ORDER/JUDGMENT IN OP(MV) 764/2008 OF MOTOR ACCIDENT
                 CLAIMS TRIBUNAL VADAKARA, KOZHIKODE
APPELLANT/PETITIOINER:

            SUBAIDA T.K
            AGED 42 YEARS
            W/O. PAKKU, THATTANKANDY, P.O.KAKKANCHERY, ULLIYERI,
            KOZHIKODE DISTRICT.

            BY ADV SRI.V.N.RAMESAN NAMBISAN



RESPONDENT/RESPONDENT NO.3:

            TATA AIG GENERAL INSURANCE CO.LTD, MUMBAI
            AHURA CENTRE, IVTH FLOOR, 82, MAHAKALI CAVES ROAD,
            ANTHERI EAST, MUMBAI, PIN-400 001.

            BY ADV SRI.R.AJITH KUMAR (128/84)




     THIS   MOTOR   ACCIDENT   CLAIMS    APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 1049 OF 2012
                               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 settled between the parties as per the

Joint Memo of Settlement dated 16.9.2021.

2. I have perused the Joint Memo of Settlement

signed by the appellant and the respondent and counter

signed by the respective counsel for the parties 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 16.9.2021, which shall

form a part of the judgment.

ma/20.10.2021                      Sd/- C.S.DIAS, JUDGE