Kerala High Court
John V.P vs Anil Kumar on 10 August, 2022
iN THEE BIGR COURT OF RERALA AT ERNARULAM
BRESENT
THE RONOURARLE MR.
JUSTICR SATRISR NINAN
DAY OF AUGUST 2022 / ISTHE SRAVANA.
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WEDNESDAY, Tee io?
2838 OF 26028
AGAINS? THE AWARD DATED 22.09.2015 IN OMY L2d2/201i OF MOTE
MACA NO.
ACCIDENT CAINS TRIBUNAL , FERUMBAVOOR
APPELLANT /CLATMANT
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MACA NO. 1818 OF 2016
Sathish Ninan, 3.
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DORE AIDE 20K DOK DODE DOO OL DOL AA UO OO. OOS ANA JUL AA AIA AAA ABA OBA DAA BAD ADO, AR ANY ARS
Dated this the 19° day of August, 2622
JUDGMENT
Pending the appeal, parties have settled the disputes
amicably. They have filed a joint mamo of settlement to the
said effect. The terms of compromise have been stated therein.
& modified award is passed in terms thereof. The joint memo of
settlement will form part of the judgment.
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Sathish Ninan, Judge
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Presented on: SVOe/2022
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
MACA No. 1615 of 2016
John VP ' Appellants
Vs.
Anil Kumar and 2 others : Respondents
Joint memo filed by the Appellant and the 3° Respondent
in the above appeal
Counsel for the Appellant Adv. Pramod J Dev
Counsel for the 3° Respondent: Adv. Raji T. Bhaskar
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
MACA No. 1615 of 2016
APPELLANT
John V.P.,
S/o Pathrose,
Vayanavalayll House,
Pothy, Thalayolaparambu,
Kottayam District.
3 RESPONDENT
The National Insurance Company Lid.,
Regional Office,
1% 2 Floor, Omana Building,
M.G. Road, Ernakulam-082 035.
JOINT MEMO FILED BY THE APPELLANTS AND THE THIRD
RESPONDENT IN THE ABOVE APPEAL
The above appeal is fled against the award in O.P (MV) 1202/2011 on
the files of the Hon'ble Motor..Accidents Claims Tribunal, Perumbavoor
seeking enhancement of conipensation'
an amount of Rs.1,66,790 - w
he court below passed an award for
d costs.
"For NATIONAL INSURANCE OG, LY
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PN et ™
Appellant Ss 3 Respondent
John V.P ~
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Counsel for the Appellant Counsel for tHe . 'Respondent
Adv. Pramod J Dev Adv. Raji T. Bhaskar
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The matter involved in the appeal has been settled between the parties. The
respondent-insurer of the offending vehicle agreed fo pay a further amount of
Rs. 75,000/- within one month from the date of receipt of a copy of the
judgment failing which, it is agreed between the parties that the said amount
will carry interest @ 8% p.a,
The Appellant has agreed to relinquish all his further claims and there is
no threat, coercion or undue influence in the same. It is most respectfully
submitted that a judgment be passed by this Hon'ble Court, recording the
above settlement.
The 3" respondent in the Appeal has agreed fo deposit a cheque in the
Hon'ble MACT, Perumbavoor or transfer the funds to the account of the
Appellant to the tune of Rs. 75,000/ (Rupees Seventy Five Thousand only)
within one month from the date of receipt of a copy of the judgment, failing
which it is agreed that the said amount will carry 8% interest from the date of
default.
Dated this the 5" day of April, 2022.
'Se ae NATIONAL INSURANCE CQ, LD.
wae if
Authoriséd Signatory,
See ondent
The National Insurance Company Lid.
Counsel for the Appellant Counsel for the iF A oncont
Adv. Pramod J Dev Ady, Raji T. Bhaskar
