Kerala High Court
Asharaf vs Purushothaman on 10 August, 2022
JUSTION SATRISE NINAN
STR SRAVANA, L844
2aS2 OF 2018
AGAINST THE JUDGMENT AND AWARD DATED O8.96.2014 IN
OP (MV) .NO. S87 /2008 OF MOTOR ACCIDENT CLAIMS PRIBUNAL . THALASSERY
BRESENT
MACA NO.
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IN TSE BIGH COURT OF RERALA AY ERNARUDAM
TRE HONOURABLE MR.
WEDNESDAY, THE id7= pay of AuGUST 2092 / 1
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RESPONDENTS (RESPONDENTS
MACA NO. 2482 OF 2016
Sathish Ninan, 2.
NONE BOE NOK ROOK SOT ROOT RODE BONE TOOK DOK DOK DOK OOK JOU. UO. A AK AA A ADA AAR OA ASE OE 00) 200 BOGT ROO OL OOD
OI BRE BED COO COO GOD OOO OOD COD GOO O90 OOO SOS OOO WOU UU SOU UNE LAA AAT AN GARE AAR Ante Wine It 00 1000 GOO Oe
26 9 2006 208K 29K 3OK OOK FIR WI IIE A URL AAA AWA AAR AA, ARS BOO ABE G6 BE BOO) O00: 600" 900 200
SNS 000 C00 SOS COD OOD Od SOF OOD GON BUR.20 OBO DUN Aey aN Aan? SAAD MAR Ane Site Mine Inoe NNe Ge RS
Dated this the 16° day of August, 2822
JUDGRENT
Pending 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 thereef. The joint memo of
settlement will form part of the judgment.
Sd f-
Sathish Ninan, Judge
PSO VERIFIED
E-CA NG: CA-2022-070 12
BEFORE THE HONQURABLE HIGH COURT OF KERALA AT ERNAKULAM
NE Nowa THAD
_. OF Year 2022
tn
No 2452/2016
ASHARAF and athers
Petitloner/Apneliants
PURUSHOTH
ARAAN
AMA
Resnondent/Respondents
JOINT SETTLEMENT MEMO FILED BY THE PARTIES IN THE ABOVE MOTOR
7 pesos netts
nen Atl blP tO EE y
. r £ mA. .
Ce, Bee ed moe pa {
. <b Men ba us
Se PS
L.
aoevenetios Fo
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNARULAM
Of Year 2022
xy
MACA No 2492/2016
ASHARAF : Petitianers/Anpellants
PURUSHOTRAMAN ' Respondant/Respandents
INDEX
St Pantanieo Pesca Rte
a Contents Pads Nas
, joint settlement menis «joint seltiament memo fled by the parties im the above an
Lo aed . . 2
MACA.
Sd/-
E-YERIRIED
FSO VERIFIED-6
foird. sellement meine MAD No.
PBR}
BEFORE THE HONOURABLE HIGH COURT OF KERALA, AT
ERNAKULAM
MACA Noa Fad? Sool s
4shnaf and are. : Agpedomts/Pattioriars
NS,
THe Manager,
Cderdol insurance Compeuny Lidl: Rese
dentiSrd Respan
joint Seffiement Memio filed by the parties in the above Motor
Accidenis Claims Appeal, Sefiling the Appeal
1 The above Anpeal has been filed agains! the award datec
OF. 06.2014 in OP{MYV} No. 8987/2008 on the file of the Metor
Accidents Clainns Tribunal. Thalassery. The ordinal claim is u/s 16
rn
of ine MY Act for the death of the son of Apoalants.
'2. The Learnes Tibunal, offer fincing negligence oan the
insured vehicle. awarded a carmnmersation of Rs. 3,82,900/-. The
resoondent insurer was fable fc pay the same wilh interes! at ins
rate of BY interest fromm fhe date of pettion with oroparhonnte
cost. Dissofisied with The quardum, the claimant preferred thu
Appecdk.
3. The Aopediants/ciaimants and jhe third respondent, ©
Insurance Company Lid. had ciscussed the mater curing Tre
sattiement posting on 07.04.2022. The appellant has agreed fo
receive Rs. 1,44,000/irugees one lakh sixty six thasssand only)
which is inclusive of inferest component, in addifion fo the
compensation oready awarded by the Tbunal as full and finct
sefflernen! of all claims in the Appeal. The rescondent! insurer hes
agreed to deposit the above amount in the account of The
Ned
Appellants,
"hy, -.
~ Sg Sf Sy
SITY FARR ce Ses CES iS
er VON
NP manent
PSO VERIFIED - 5
Joint settlement EMO 2/2 at 8€ A No. 2452 2/2G HlA-2G22 REDE 3
4. The appellant shall furnish the Bank accoy ri particulars of
the appellant within one month from the date of judgment. The
respondent insurer shall depasit the arnount within one month
from the date of receipt of the account particulars. in cose the
insurer fol to deposit the amount after receipt of account
pariculam as slpulated above, the amount shail carry interes!
ater the date of default.
Appellants
1. Ashraf
£
ae oR
wy fe _ a spt \ ee
2. FOUSIYa chew AN oa
, i
Counsel for fhe Appellants. Counsel for the Respondent
\ ae Ma
PSO VERIFIED - 6
