Kerala High Court
Shanmughan vs I.C.I.C.I. Lombard General ... on 2 December, 2022
TH TER BYGH CUBE OF KERALA AT ERNAKULAN
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, tee 2° pay oF DECEMBER 3622 / 119R AGRAHAYANA, 1944
MADA NO. 1139 OF 2014
AGAINST TER AWARD DATED 30-11-2615 me omy 8406/2609 oF MOTOR
ACCIDENT CLAIMG TRIBUKAL, BERUMBAVOOR.
MYTVIONET IN OBNE Gag '5a:
2 SRANMUGHAN
a SUEPL 2. VISALD
AGED SS YRARS
{SOUGHT YO BE INSREADED)
3 SUPPL . 3. SHARMTLA
(SORT TO BE EMPLERDED}
a SUPPL. 4. SHALT .M.8.
(SQ0UGHT TO BE IMPLEADED}
5 SOUPS... SHANILY M.S.
{SQOUGET PO BR INPLEADED}
BY ADVS.
SEI.REIT GEORGE
SY. ANUPAMA TORNY
RESPONDENT ( (RESPONDENT NO. 3 EN OPMY 640/08 2
£.6.23.6.2. DLOMBARR GENERAL DINSURANGE CO. S73. ,
RANNANRERI ESTATE, QRR PROGR,
SRANMUGHAM ROAD, MARINE DRIVE, COCEIN -~ 682 O31.
BY AGY SRY. SR. ATTTE REWRR (128/84)
THIS MOTOR ACCTORENT CLAIMNG APPEAL BRAVING COME UF FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING ¢
S.A.C.A Ne. LISS ef Seals
OOD WOOL OE DOO HOO DONE ROOD DON OOD ANID. ODOT OOOO AWWA DOPE 2900 DOR OOS
SUDGRENT
Pending the appeal, parties Rave settied the
disputes amicably. They have filed a joint memo
of settlement to the said effect. The terms of
settlement heave been stated therein. A modified
award is passed in terms thereof. The joint memo
of settlement will form part of the judgment.
Sd -
Sathish Ninen, Judge
amk
BEFORE THE HON'BLE HIGH COURT OF KERALA AT
ERNAKRULAM
M. A.C. A. No. 1139 of 2014
Shanmughan (died) and others ; Appellants
¥s,
icicl Lombard General Insurance Co.Ltd > Respondent
JOINT MEMO OF SETTEMENT AND PRAYER FOR PASSING JUDGMENT IN
TERMS OF THE SETTLEMENT .
The above Appeal is Hled by the appellant for enhancement of the
quantum of cornpensation awarded. The 1 appellant died on 26.01.2019
during the pendency of appeal. The legal heirs of the deceased appellant are
impleaded as additional appellants No.2 te 5. The matter has been discussed
between the appellanis and the respondent and it has been agreed to settle
the case on the following terms and conditions.
The appellants and the respondent have willingly arrived at a
compromise to settle the claim in full and final settlement for Rs. 8,25,Q00/-
{Rupees Eight Lakhs Twenty Five Thousand Only}.
The Appellant has agreed to relinquish the entire further claim in the
claim petition and the appeal.
No threat, coercion or undue influence is applied. There is no mistake
in arriving at the settlement either. We humbly request this Honourable Court
to record this joint statement and to pass a Judgment in terms thereof,
We further state that the above narned Respondent has agreed to deposit
cheque/cheques in the MACT or fund transfer to the account of the petitioner
an amount of Rs. &,25,000/- {Rupees Eight Lakhs Twenty Five Thousand
Only} as directed by this Honourable Court within 30 days of the receipt of the
Judgment of this Honourable Court.
Dated this the 27% day of October, 2622.
Visalu Viele
Sharmila S
Shahi M.S,
Shamily M.S.
Appellants ICICI Lombard General i
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Anupama Johny R. AjitkumarValma <<"
Advocate for the Appellant Advocate for the Respondent
