Chacko vs Boby Jacob
2022 Latest Caselaw 9286 Ker

IN THE HIGH COURT OF KERALA AT ERNARULAM

PRESENT

JUSTICE SATHISH NINAN

WEDNESDAY, TSE 107° pay oF AuGueT 2022

BONOURABLE MR.

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f ISTH SRAVANA, 1944

§i8 OF 20358

AGAINST THE AWARD IN OF (MV) .NO.LO7SG/2011 OF MOTOR ACCIDENT CLAIMS

MACA NO.

 

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MACA NO.
 

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MACA NO. S218 OF 2035

BELL POE BEE BOD BEL DEY, BEEN BOE NEO BEES DOTY OEY AOE BOGE BON BOK GOL OOO. DOD VOD! 2001 DOO. ROG DDD NITE RAE IONE DONC DOK BITE
AAAI AAR AAT AI IN NRRE ARIE WE INA AIAG AAO AE AARNE ANG AORN ANE ANE NOES ARENT ANG FONG 1098 [DO O00 OOD C0 OO COO OOD

20D 900.9001. 200 LON GOH BI OOD. QOH IH ION BOA OK DW DOP GO. IYO DOT FOR BO FHA GOR POH DON IO PO
AROE NONE NOOK WOE AONE NONE SHOE WOOT TONE WOK: HARE TOOT HOE NO HOT WEE WOT OT HOT OC HOS NS DS OG OOP GOO

bated this the 16" day of August, 2022
JUDGMENT

Fending the appeal, parties have settled the disputes amicably. They have filed a joint memo of settlement to the said effect. The terms of compromise have been stated therein. A modified award is passed in terms thereof. The joint memo of

settlement will form part of the Judgement.

Sa f+

Sathish Ninan, Judge

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BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

MACA No, 41B/ 2035

CHACKO : Petitioner

BOBY JACOB . Respondent

Contents Face Nos

POINT MEMO > TOINT MEMO FOR SETTLEMENT 1-2

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af Mathew John Ae x - - - fee CEE Counsel for Appellants . ABAEY NES Counse for the Respondent \ ent.

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