Kerala High Court

M Ahammed vs M H Haneefa on 3 September, 2021

IN YEE HIGH COURT OF KERALA AT ERNARILAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R. RAVI
FRIDAY, THE 3° DAY OF SEPTEMBER 2021 / 12TH BRADRA, 1943
AGAINST THE ORDER/ JUDGMENT IN OPMV 97/2004 OF SPECTAL COURT
FOR EBC ACT CASES SMOTOR ACCIDENT CLAIMS TRIBUNAL , TSE,
THRISSUR

APPELLANT SS :

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The owner of vehicle, which was involved in an accident
has fied this appeal,

2. The 1* respondent was driving the vehicle and the
vehicle hit one Velayudhan. The 1° respondent as well as
Velayudhan were injured in the accident and two claims were
Rled before the Tribunal as O.P. (M.V.) No. 1698/2002 by
Velayudhan and O.P. (M.V.}) No. 97/2004 by the 1°
respondent. The Tribunal passed an award in both the cases.

3. The appellant has already settled the amounts dus
in the award in O.P. (M.V) No. 1098/2002. Regarding the
claim In G.P, (MLV). No. 97/2004, an execution petition was
Aled before the Tiibunal as E.P No. 3003/2009 In which the
property belonging to the appellant was attached.

4, Parties have Aled LA No. 1/2021 under Order XXIII
Rule 3 of the Cade of Civil Procedure, 1908 stating that the
claim involved in the case has been settled between the

parties, that the 1" respondent records Al satisfaction of the
 

award and that the Execution petition can be closed. The
petition also says that 1° respondent has no obiection
regarding refund of statutory deposit remitted as well as
directing the Sub Registrar, Andathode to take steps to
remove the entires regarding attachment as seen in
Annexure-[.

3. In the ight of the settlement arrived at in between
the parties, the appeal is disposed of in terms of the
compromise. The compromise petition shall be made part of
this Judgment. The appellant will be entitled to refund of the
statutory deposit F any, made in the case. The Sub
Registrar, Andathode shall take necessary steps to remove
the entries regarding attachment of the properties of the
appellant as seen in Annexure-l. Registry is directed to
intimate the Sub Registrar, Andathode regarding the direction
aiong with a copy of this fudgment.

Saf

T.R.RAVI

JUDGE
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REPORE PHE HONS BLE LRG HCOUREP OF RERALA AT ERNARELAM
rR : PRs} ;
far

MACA No. 2987 (2018

sinst the Award OQ? MEV, No 82004 dated 26.6. 2008 en

 

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the Hies ofthe Motor Accidents Claims Pribunul. PReissur}

Appellant Respondent:

 

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ME Afarmomecd. aged 48 vears, Sia Mama,

 

RESPONDENTS RESPONDENT
P, Mid Honeela. Seo Siddique. Mukrivakathu House, Veliankode Desom
and village. acar Forman, Malappurars Dbstrict

The New India Assurance Company lid. Branch Office, Per: nchers x

RBuidiag, Reund Nomh. Uhrissur [hstries,

 

dhe above appeal is fled challenging the awurd passed fn OLP AMV)

Ud of Marar Accidents Claims Tribunal. Phrissue. fhe above claim

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petition rs Filed by the 1° respondent who is the driver af the motor evele
i : : § ba aaiy preventeatiow Meck P BER FOB CPE qlaegeres
belong to the appellant having registration No. RPS'/S §238. The above

SH petiion was tricd wleng with OFY MEV Mo POOR S007.

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* Party MLEL Hanee!s >"Party. M. Ahammed

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} oe aad chee con "EA YR TAT ae aes . Yee
he case af the ior sspondent | s that on P48 2001 at about fy 30 am,

weed
wenn

belonging fo the appatiany an tne Chavakkad

Suthuparmanl Read. when the i gespondent reached Pdakavhtyaor, he Bu
AR ALAN PEL & Tete PPeds .

ona person called Velayuahan whe was standing on the side of the public

wy bork Velayudhan and the 1° respondent

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pare oe a re me wm, Sh, fs ~ oe rene ens Sa oe aes we ey Pore oe oe rs me Ths ro ot

Gerein sustained Severe ayjuries, The claim in respect GP OLP. (MN).

My ey tp $ rm

' PSE aldag asad Pharereeris bees Ne fGO8 2007 befare tke Motor Accident Claims 'Pribunal Uhrissurnas

already been settled.

* Ip the mpuencd award. an wmount ol Re | 14.400. along with 7

caterest has been awarded to the 1" respondent 'hanecta herem and there is a

; : vatecepenect Gop Pe Pryagy direction ta the appellant io deposit the mount with mferest GF ee HOM 16.0} 2004 Gf the setual date of payment,

respi ere has filed P.P.No.dO3/207) uy

ot ewe Te Cp

+ : a " 7 7 - » "Ee RE oo Peay. gay ty fs Ss CEPEMIV No.9 2008 te execute ihe award. The attac 'hrment effected in ihe

ye ro ¢ oo ey a.

a wn = ty wee at e:

o~ iw woos, 'ant re pas noe eet % FS ey wy "ey oo a we Ly we

above execution pean is alsa reece tue copy of the enembrance conifiegig exidencing ihe said fact is produced herewith and ts marked as Annexure-[ .

a. The above maticr has been settled aut af court between the appellant and the 1 respondent. The 1 resperient has received the entire amount from ibe appsstant and has no further claim as against the appellant or anyone tr

'this subject matter, Phe 1° 5 respondent records [ull satistaction Ol

ne ' % f wr "eat

ty poe a coal ot

i 7 Pes ge BEPEM HET oY PADIS D Ne he G04 hermes the vware and has no ablection PoP GROG ET CL POM NGA 2aO4 he my.

closed,

§ Both the appellant and [° Respondent agree that the court fee remiivd in this MACA by the appellant can be refunded ty the Appelient and the respondent has no pbjection for the samme. [ods further praved that Uus Hoanbie Court may be pleased je direet the Sub Reeistrar Andathade to take necessary steps to remeive the entries of attachment up Anmoxun |

encumbrance certificate, in the ifterest of pushes.

Pared utes 23

"dav of fuly 202 |

I"Paroysl" Respordent MJ}. flanecfa, Sfo Siddique. Muknyakathu

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JOC Uy ven x xo Hel

House, Vehenrikeade

MM Abammed,

nal, : . .

2°" Party! Appellant-

Mannatiaray House, bdakkara PO). Akalad, Chavakkad Taluk. Thrissur

"nary Appellant Cotusel fer 1° Bartys i Respondent

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