Noushad @ Noudhad Alikutty vs Sujesh Mohan
2022 Latest Caselaw 9285 Ker

L844

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2 * 19TH SRAVANA
ROTTALAM

JUSTICES SATRISH NINAN

L812 OF 20386

FRESENT

THE RONOURABLE NR.

 

MACA NO.

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XN THE HIGH COURT OF RERALA AT ERNARULAM

, ®eRE 108 pay of augeT 202

MOTOR ACCIDENTS CLAIMS TRIBUNAL,

 

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WEDNESDAY

AGAINST THE AWARD IN OB (MY) .NO.2862/2019 DATED 18.42.2018 OF TRE

APPELLANT / PETITIONER

 

RESPONDENTS / RESPONDENTS

 

 
 

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MACS MO. 26393 OF S028

Sathish Ninan, J.

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Dated this the 16° day of August, 2022
JUDGMENT

Pending the appeal, parties have settled the disputes amicably. They have filed a Joint memo of settlement dated 20fa7f2822 to the said effect. The terms of compromise have been stated therein. A modified award is passed in terms thereat. The joint memo of settlement will form part of the Judgment.

Sd f-

Sathish Ninan, Judge

BEFORE THE HON'BLE HIGH COURT GF KERALA AT ERNAKULAM MACA No. 1611/2016

[email protected] Noushad Allkutty vn Appellants | Vs Sujesh Mohan & others vs Respondents JOINT SETTLEMENT MEMORANDUM FILED BY THE PARTIES IN THE

ABOVE MOTOR ACCIDENTS CLAIMS APPEAL SETTLING THE APPEAL

ire above appeal is against award in OP MP. No.19623/2013 dt. IB/L1/2045

f the Motor Accident Claims Tribunal, Kottayam, The original claims is one A/S 166 of the Motor Vehicles act for the death of the appellants father and husband respectively.

The learned tribunal after finding negligence on the insured vehicle awarded 8 compensation of Rs.6,86,800/- with 9% interest and proportionate cost from the 3'° respondent insurance company. Dissatisfied with the quantum the claimant is in appeal. .

The appellant and the 3° respondent insurance company had discussed

matter during the settlement held on 19/03/2022. The appellant has agreed to receive Rs.6,44,000/- Including interest In addition to the compensation already award by the tribunal as full and final settlement of the all claims in the appeal, The respondent insurer as agreed to depasit the above amount inthe sccount of appelignt.

The appellant shall furnished the bank account particulars of the appellant within one month from the date af the judgment. The respondent shall deposit the amount within one month from the date of the receipt of the account particulars. Incase the insurer fail to deposit the amount after receip of the account particulars a5 stioulated above the amountshall, cacyinterest as 7% after the date of default. .

Dated this 20" day of July 2022 Respon i

counsel for the Respon

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A. A. Kanby wh

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