Kerala High Court
Mrs.Shyla Mathew vs The Divisional Manger, Oriental ... on 31 August, 2022
IN THE RIGH COURT OF KERALA AT ERNARULAM
PRESENT
THE HONQURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, TRE SLS* pay oF AIRQUST gO22 / STH BRADRA, 1944
MACA NO. 2231 oF 2017
AGAINST TRE JUNGMENT AND AWARD DATED 64.11.2016 IN OPMY NO.
P72 /S018 OF MOTOR ACCIDENT CLAIMS TRIBUNAL , ROTTAFAN
APPELLANT / PETITIONER :
MRS. SHYLA MATHEW
AGED 48 YEARS
W/O. MATHEW, RARAYIL KUNNUMPURAM, O©ESSA
P.O. ,AYMANAM, ROTTAYAN DISTRICT.
RY ARVS.
SRI.P.M. GOST
SMT. SIOT KE. PAG
RESPONDENT (SRD RESPONDENT :
SHE RIVISTONAL MANGER, ORTENTAL INSURANCE CO LG
KOTTAYAM, EIN - 686 002.
BY ADY SRI.PMM.NAJERS ERAN
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSTON ON 31.08.2022, THE COURT ON TRE SAME DAY DELIVERED
THE FOLLOWING :
sathish Ninan, 3.
SSS SE HR SS ee ee ee ee ee oe ge ac oe er nee eee wot ee ne cel
SARE ERR OR AAA AAI ane: BOD Cow SOU WA UN
SUDGRENT
Pending the appeal, parties have settled the
disputes amicably. They have filed a joint memo of
settlement to the said effect. The terms of settlement
have been stated therein. A modified award is passed
in terms thereof. The Joint memo of settlement will
form part of the judgment .
sd/-Sathish Ninan, Judge
isn
settlement memo i
ve) T/i MACA Nod 2s heGLT (CA-2022-027 664 3
BEFORE THE HON'BLE HIGH COURT OF KERALA, AT ERNARULAM,
MACA NO. 1231 OF 2017
SHYLA MATHEW vive Appellant/Petiiioner
ORLENTAL INSURANCE se Respondent/3" Respondent.
CO.,LTD
fOINT SETHE. EMEN] MEMO FILED BY THE PARTIES IN THE ABOVE
MOTOR ACCIDENTS CLAIMS APPE: AL SETTLING THE APPEAL.
The above IS 4 nappes 'Bgat at the award ¢ dated 4-11-2016 in OP(MY)
No. PIGS ofthe "Motor A f widens Claims Tribunal, Kottayam. The original
claim is one under Section 6 6 of the Motor Vehicles Act 1988 for injuries
suffered by the appellant'claimans
sence on the insured vehicle
pondent Insurer was made
: port jonate cost Dissatisfied
The learned Tribe
a arded & CON ypensat
liable to pay the same
with the quantum ¢
4 rerorpn dent "Oriental Company Ltd., had
discussed the matter durin ting on 13-07-2022. The appellant
has agreed to receive Rs, £9,004 v (Rpoes ighty Nine Thousand only) (which
is Inclusive of imferest cot aponend), in addition te the compenss jon already
awarded by the Tribunal as full and final settlement of all claims in the appeal.
The respondent insurer has agreed to deposit the above amount in the account of
the appellant.
The ar pellant/ciaimal
The appellant shall furnish the bank account particulars of the appellan
within one month from the date of indgment. The espondent insurer shal!
deposit the amount within one month from the date of receipt of the account
particulars. fn case the insurer fail to deposit the amount after receipt of the
3O8
account particulars ¢ as stipulated above the amount shall carry usterest at re
afier the date of default
Dated this the 13° day of August - 2022 at Egpakivianie
¢ ar * EMM US PY Ree
WA ia 22. at a cg THE DREN
le NS ~ . x 4 é
Counsel for the Appellant. Counsel for the Responcent * .\
c| osbt 2
To. otk
FSO VERIFIED - 1
