M.Said vs Mujeeb Rahman.C.P
2021 Latest Caselaw 21380 Ker

IN TRE HIGH COURT OF KERALA AT ERNARITLAM
PRESENT
THE HONGURABRLE MR. JUSTICE C.S .DTAS
FRIDAY, vue 29°" DAY OF OCTOBER 2021 / TYE RARTHINA, 1943
MACA NO. 1783 OF 2020

AGAINST TRE AWARD DATED 21.05.2019 IN SP OvOND 4793/2017 or
MOTOR ACCIDENT CLAIMG TRIBUNAL, TALIPARAMBA, KANNUR

APPELLANT / BETTTIONER :

M. SAID,

AGED SO YRARS,

W/O. ABDULLA, MUTTARARAN HOUSE, KUPPAM P.O,
TALIPARAMBA AMSOM,

TALIPARAMBA TALE,

KANNUR DISTRICT, BIN 670 141

BY ADVS.SRILR.N. ABRILASH
SRI. SUNTE NATR PALARRAT
SRI .M.A.AHANMAD SABEER
SRI.P.R.MURAMMED AJEESH

4 MUIEER RASMAN.C.P.,
AGED 5O YEARS,
S/O. MOIDEEN HAJT,
VALACHETTIVIDT BOUSE,
MELANGADY P.O, RONDOTTY,
MALAPPURAM DISTRICT, PYN S73 848

dS

JAMALUDBEEN T.A,

AGED SQ YEARS,

S/O. ABAMMEDRUTTY ,

AZHURKATY ROUSE, ANDIYUREUNNIT B.o,
ROTTAPURAM, MALAPPURAM 673 637

3 SHS MANAGER ,
TRE NEW INDIA ASSURANCE CO. LIMNTTED,
ADSITRITA TOWER, OPP. RT OFFICE,
RANNOR FIN a70 O02

BY ADV SRI. RAGAN PF. KALIVATE
THTS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR

AONTSSTON O8 29.10.2021, THE COURT ON THE SAME DAY DELIVERED
TSE FOLLOWING :
 

MLA ANa. DISS RU

Dated this the 29" day of October,202!
LU DGMENT

The learned counsel appearing for the appellant
and the learned counsel appearing for the third
respondent submil that the subject matter in dispute

between the parties has been settled as per the joint memo dated 23.09.2021, which is signed by the appellant and the third respondent and countersiqned by the respective counsel.

I have perused the joint memo dated 23.09.2021 and found the same to be in accordance with law.

In the result, the appeal is allowed as per the conditions In the joint memo dated 23.09.2021, which

shall form a part of the judgment.

C8 01AS, PODGE

DST/S8, 10.2021 UTrae cayyy

te Yn teeeteen BATs Rackges

IN THE HON'BLE HIGH COURT OF KERALA AT ERNKAULAM

e MACA No: 1783/2020

é é

/ Appellant : M. Said, 8

Respondents : Mujeeb Rahman C.P & others

IOINT MEMO FILED BY THE APPELLANT AND THE THIRD RESPONDENT INSURANCE COMPANY LTD, SETTLING THE DISPUTES IN THE ABOVE --

a § wo tn afeeel & .

: : one Sos} eto et EE Ss bob] Sahat PLE SY tor € & ee ss oy Ah OPS, yee, { ' \)

KN. ABHILASH (A-849)K/239/99 _« €qunsel for the Appellant

|

/ IN THE HON'BLE HIGH COURT OF KERALA AT ERNKAULAM MACA No: 1783/2020

Appellant ; M. Said, S/o. Abdulla, aged 50 years, Muttukaran House, Kuppam P.O, Talilparamba Amsom, Taliparamba Talok, Kannur District-676 141

Respondents Mujeeb Rahman CP & others Third Respondent : The Manager, The New India Assurance Com pany Ltd,

Achithiya Tower, Opp.R.T.Gifice, Kannur, Pin- 670 001

[OINT MEMO FILED BY THE APPELLANT AND THE THIRD RESPONDENT INSURANCE COMPANY LTD, SETTLING THE DISPUTES IN THE ABOVE 1, [tis submitted that the appellant/petitioner and the thirds respondent Insurance Company has decided to settle the above appeal on the

following terms.

2. The appellant has agreed to accept a sum of Rs. 35,000/- {Rupees Thirty Five Thousand only} in addition to the already awarded amount by the Motor Accident Claims Tribunal, Taliparamba in fall and final

settlement of all claims raised in the above appeal,

3. The third respondent Insurance Company has agreed pay the above sum of Rs, 35,000/- (Rupees Thirty Five Thousand only} in addition to th already awarded in award dated 21-05-2019 in OP. (M.V) Ne. 479/2017 of the Motor Accident Claims Tribunal, Taliparamba in full

and final settlement of the dispute raised in the above appeal within

a @ ee a

auld? > me le

De

swe months fram the date of judgment of the Hon'ble High Court of

Kerala in the a shove matter.

4, In case the above amount is not pald within two months of the date of

judgment, the apy sellant entitied to interest at the rate of 7% per annum

on the above amount from the date of defaull.

& itis humbly prayed that the above appeal may be disposed of recording

the above settlement between the parties.

Ali the facts stated above are true and correct

Dated this the 23° d

a ade AE

ae

Appellant: M. Said

: a Pes e = s sy * ee a a : > aw a oy ¥ ow "

y é ; & ke a * ih = ae KN, Abbiash

Sri Rajart P. Kaliyath

Counsel for the Appellant Counsel fer the third Respondent

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