Solly vs Sreejith M.P
2022 Latest Caselaw 1672 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                          MACA NO. 491 OF 2018
   AGAINST THE JUDGMENT IN OPMV 9/2016 OF MOTOR ACCIDENT CLAIMS
                         TRIBUNAL MUVATTUPUZHA
APPELLANT:

             SOLLY
             W/O. BABU, AGE: 36 YEARS, MATTAKKODY HOUSE,
             KUTTAMANGALAM, ONNUKAL P.O., KOTHAMANGALAM.
             BY ADV DR.GEORGE ABRAHAM


RESPONDENTS:

    1        SREEJITH M.P
             S/O. PETHAMPARAN, MELATTUKUNNEL HOUSE, KUMARAMANGALAM
             VILLAGE, VENGALLOOR P.O., THODUPUZHA, IDUKKI DISTRICT.
    2        SASI A. T.
             S/O. THANKACHAN, 6/127, AMBARAPPALLIL HOUSE,
             KONNATHADY, PANICKANKUDY P.O., IDUKKI DISTRICT.
    3        NEW INDIA ASSURANCE CO. LTD.
             PUTHIYAKUNNEL BUILDINGS, THODUPUZHA.
             BY ADV SRI.RAJAN P.KALIYATH


    THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
   MACA 491/2018                        2




                          K.VINOD CHANDRAN, J

             ----------------------------------------------------
                          M.A.C.A No.491 of 2018
            -----------------------------------------------------
            Dated this the 15th day of February, 2022

                               JUDGMENT

The dispute is only on quantum of compensation. There is

no disagreement with regard to the disability in the accident.

Considering the over all circumstances, both parties are

agreeable to settle the issue for an enhanced amount of

Rs.5,000/-. The enhanced amount shall carry interest @ 5%

from the date of accident. The claimant/appellant shall give the

bank account number to the Insurance Company within a period

of two weeks and the Insurance Company shall transfer the

amount within a period of two weeks therefrom. If the account

number is not given, then after one month there shall be no

interest running on the enhanced compensation.

The settlement recorded as above.

Sd/-

K.VINOD CHANDRAN, JUDGE

lgk