Suresh @ Radhakrishnan vs Nazar P.H
2021 Latest Caselaw 21205 Ker

            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. 3811 OF 2019
AGAINST THE ORDER/JUDGMENT IN OPMV 1438/2016 OF MOTOR ACCIDENT
                     CLAIMS TRIBUNAL ,KOTTAYAM
APPELLANT/S:

           SURESH @ RADHAKRISHNAN, AGED 52 YEARS
           S/O.RADHAKRISHNA PANICKER, VRINDAVAN(PAZHOOR) HOUSE,
           KOTTAYAM PO, KOTTAYAM PIN-686001

           BY ADV JOSSY KURIAN

RESPONDENT/S:

     1     NAZAR P.H., S/O.PS.MOHAMMED HANEEFA THOPPIL HOUSE,
           THIRUNAKKARA KOTTAYAM POST, MC ROAD, KOTTAYAM -686001

     2     HARIDAS,S/O.BHASKARAN ACHARI, KALAYICKALPADEETTETHIL
           HOUSE, KANNAMANGALAM VILLAGE, MALAPPURAM PIN-676304

     3     THE MANAGING DIRECTOR,KSRTC FORT, THIRUVANANTHAPURAM PIN-
           695023

     4     DIVISIONAL MANAGER THE NEW INDIA ASSURANCE COMPANY
           LIMITED,KOTTAYAM -686002.

     5     DIVISIONAL MANAGER THE NATIONAL INSURANCE COMPANY LTD
           KOTTAYAM PIN-686001

           BY ADVS.
           SRI.P.C.CHACKO, SC, KERALA STATE ROAD TRANSPORT CORPN.
           SRI.VIJU THOMAS
           SMT.DEEPA GEORGE
           SMT.M.MEENA JOHN
           SMT.MIKHIYA ANNA VIJU

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION
ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       2
MACA No.3811 of 2019

                            C.S DIAS,J.
                       ---------------------------
                    MACA No.3811 of 2019
                       -----------------------------
            Dated this the 20th day of October, 2021.

                               JUDGMENT

The learned counsel appearing for the appellant and

the learned counsel appearing for the fourth respondent

submit that the subject-matter in dispute between the

parties has been settled as per the joint statement dated

15.9.2021 signed by the appellant and the fourth

respondent and countersigned by the respective Counsel.

2. I have perused the joint statement dated

15.9.2021 and found the same to be in accordance with

law.

In the result, the appeal is allowed as per the

conditions in the joint statement dated 15.9.2021, which

shall form a part of the judgment.

Sd/-

sks/20.10.2021                                    C.S.DIAS, JUDGE