Kerala High Court
Bindu vs Oriental Insurance Company Ltd on 6 July, 2022
{N FRE AIGH COURT OF RERALA AT SRNARULAN
PRESENT
THR HONOURABLE MR. JUSTICE SATHEISS NINAN
weowmepar, tes é™ nay or cULY 2022 / ISTH ASBADHA, 1944
MACA NO. 2486 OF S022
AGAINST THE AWARD IN OPMY 2892/2015 OF MOTOR ACCTOENT CLAINS
YRIBUNAL , TALI PARAMBA
APPELLANTS (PETTIETONERS MO. PT PO §:
4
a3
ts
RBINDY
AGED 45 YRARS
W/O LATE SEBASTIAN,
ROLLAMEUNNESL HOUSE, BAYAROM P.O, ALANONE ANSON
ARRANGAM DESOM, TALIBARAMBA TALUR,
KANNUR DISTRICT, PIN-ATOSTI.
CHING SEBASTIAN
AGED $5 YEARS
OO LATE SEBASTIAN,
KOLLAMRUNNES ECQUSE, BAYAROM F.O, ALARODE ANSOM
ARANGAM DESOM, TALIPARAMBA TALI,
RAMNUR DISTRICT, PIN-STOST. .
SERIN SEBASTIAN
AGED 21 YRARS
WsO LATE SEBASTIAN,
KOLLAMNUNNET HOUSE, RAYAROM P.O, ALAKRODE AMSOM
BRANGAM DESON, TALIBARAMBA TALUE,
KANNUR DISTRICT, RIN-STOSTL .
SELLQ SEBASTIAN
AGED 19 YEARS
S/O SEBASTIAN,
ROLLAMRUMNEDL HOUSE, RAYAROM P.O,
ALAROQDE AMSOM ARANGAM DESOM,
TALIPARAMBA TALUE,
KANNUR DISTRICT, PIN-STOSTL.
SEBASTIAN § DRVASIA
AGED 62 YEARS
RAYORAM P.O, ROLLAMRUMNED ROUSE,
ALARODS AMSOM ARANGAM DESOM, YALIPARAMBA TALUK,
KANNUR DISTRICT, BIN-S7OS71.
BY ADVS.
¥ A, SATHEESE
¥ of MADRAVANONNT
MLA. CUA No. 2496ef 2624
RESPONDENT /RESPONDENT NO. 3:
ORIENTAL INSURANCE CONBANY LTR
DIVISIONAL OFFICE, LST FLOOR,
TYOTHT SUBER BAZAR, THONUPUEHA, IDUREI OLSTRICT,
PIN-GHSHS4 |
REPRESENTED BY DIVISIONAL MANAGER .
BY ADY © BHARATRAN
THIS MOTOR ACCIDENT CLAIMS ADPRBAL HAVING COME UP FOR
ABDMISSTON OW G8.07.2022, 'TRE COURT ON TRE SAME DAY
DELIVERED THE FOLLOWING :
MO A.C.A No. ZA9G0F 2021
Sathish Ninan, 3.
Bee 9ey ey aa re A AAA iW Sint NN NR NOY NOON AND NOD DORE DOO IDOE DOD DOL RAN DOL BIOL ZO ORL OL AI WA Aa
SOO RU SUA AA AAA IRR A ORNS EAA NAD GO ARADO RID OD OO Dee
NARS SCE ANA SR SEN MIN SORE ADOT AIOE IO DOL ITO ARON DOT BOGE IDEA VOL BOR BIOEIDOL II FOV A A
CAAA CARA WAAR RAR AAAS SSA AR SACL ORR EOD ARR AND RROD AE QR A Oe Oe
Deted this the 66° day of July, 2622
IUOGMENT
Pending the appeal, parties have settled the
disputes amicably. They have filed a Jolrt meso 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 settiement will
form part of the judgment.
Sd/~ Sathish Ninan, Judge
ifs DEACA Na. 2488/2027 $CA-2OR2-007782 }
font statement 3
Fied on 22.4 2022
BEFORE THE HONALE HIGH COURT OF KERALA AT ERNARULAM
MAC A No, 2496 207 4
Bindu and others Appellants! Petifionars
Onental fnsurance Co. Lig. Respondent/ Respondent
JOINT STATEMENT FILED BY THE APPELLANT AND THE RESPONDNET
INSURANCE COMPANY
VT Madhavanunni
Caunsel for the Appellant
P, Bharathan
Counsel for the Respondent
FSO VERIFIED - 21
MACA No.2496/2021 (CA-2022-007702 )
bas
Re
faint statement
BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM |
MAC A No. 2496 2024
Petitioner / Appellant
4. Bindu, Wo iste Sebastian,
Aged $6 years S,
2. Chinju Sebastian, Dio lale Sebastian,
Aged 26 years.
3. Sebin Sebastian _ Slo iste Sebastan,
Aged 2) yours
4 Sello Sebastian, O/o late Sebastian,
Aged 20 years,
5, Sebastian
@Devasia, D/s late Sebastian,
Aged 85 years
All are residing at Kollamkus nnel House; Rayarom PO,
Alakode Amsom ARangsm Desom, _
aba Taluk, Kannur Dt 870 $71.
Ne
APRS
Faliparam:
Respondents/Re
Onental Insurance Co.Lid.. Rep by ite Divisional manager
Divisional ©
Jyothi sups
Thodupuzha, i
oy SCD BY THE APPELLANT AND THE 3°° RESPONDNET
INSURANCE COMPANY
JOINT STATENS:
4. The above appeu: Mec by the appellants for enhancement of compensation in a
tos
motor vehicle acciden{ cose. The appellants are the claimants in O.P (MV) 392/2015
on the fle of MACY os
ina mediation talk Uys m
2. The incident in 'hc above case haopened on 13.06.2011 and the Sebastian die
in the accident, Asoolsris are the wie, children and father of the deceased
Sebastian
FSO VERIFIED - 21
be
Sas,
point statement MACA No 24982629 (C48-2022-007 702 }
3. The appellants and the insurance company have negotiated the matter outside the
court and arrived into a compromise settlement in full and final seftlement of all
claims of the appellants. 4 is agreed that the respondent insurance company shail
pay an additional amount of Re.6,89,680/- ( Rupees Six lakh eighty nine thousand
six fifty }. The said amount of 6,89,680/- Is including the interest also
4.The respondent insurance company hereby agrees fo depasit the above said
amount before the Tribunal within a period of two manths from the date of receipt of
copy of the Judgment. in case of defaull of payment within two months as stated
above the respondent insurance company is lable to pay the interest @ 9% from the
date of default
5. There is no threat or coercion or undue influence arriving in the above settlement.
The setiement wil form part of fhe Judgment: of this Hon'ble Court
Dated this the 23" day of May, Ogee. -
Appeliarss 14 & iw
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Respondent. Sw INES OREN INSURANCE CO. LTD,
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Pe OLS
alter § Fei patneied Signatery eae Sy
OUNSEL FOR THE APPELLANT om NTT, Wrovdinaansnni'
Polvo (ie [gaalaes )
FSO VERIFIED - 21
