Jaseer.C vs Muhammed
2022 Latest Caselaw 8800 Ker

IN THE RIGH COURT OF KERALA AT EBNARULAM
PRESENT
YER HOMGURABLE MR. SUSTICE SATEISH NINAN
THURSDAY, Ter 7°? pay oF JULY 2092 / LOTR ASBADRA, 1944
MACR NO. S836 oF 2o18
AGAINST TRE AWARD DATED 28-11-2018 IN OPMY LO7S/20T5 OF MOTOR
ACCIDENT CLAIMS PRIBUNAL, TIRUR.

APPELLANT /PETTTTONER

JASERR.C, AGED 24 YEARS,
S/O BASHEER C, CRENMALA ROUSE, RUTIPOURAM P.O.,
MALADPURAN EISTRICT, BIN GYS S72.

BY ADDY ¥.BINOY RAM

RESPONDENTS /RESPONDENTS
X MUBAMMED. S/O MANMAPD BATT, SS,

AORTRARATH HOUSE, ATEAVANAD VILLAGE.
ATRAVANAD F.O., MALAPRURAM PIN 676 UL.

a ABDUL SAMAD, §/O MAMMU, ¥ 20/15,
VARIRRAPULARRAL HOUSE, RISDNIIEURAM P.O. ,
MALAPPORSM PIN G72 S'2.

3 TRE MANAGER .
NEN INDIA ASSURANCE CO.ETD, BROKER OFFICE,
KRYR AUTO CARS PVT. LTD, THIRURERAD,
MALADPURAN, BIN 679 351.

RS BY ADY SMY.RAUT T. SHASRAR

TRIS MOTOR ACCIORENT CRATING APPEAL HEAVING COME OF FOS
ADMISSION ON OF 07.2042, TRE COURT ON TRE SAME RAY DSLIVERED
TRE FOLLOWING :
 

M.A. CA NO. 838 OF 2819

Sathish Ninen, J.

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Dated this the 7" day of July, 2822

U8 & BE ON FT

Pending the appeal, parties Rave 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

amk

C) BEPORE THE HON BLE nd COURT OF KERALA, AT ERNAKULAM

MLA.CLA, Nor 836 of 2019

Jaseern CO Appellant § Cla

Qe

New India Assurance Co.Ltd. Respandent / 3° Respandent JOINT ME MO OF SETTLEMENT ANID P i Ay ER] FOR PASSERG UDGMENT [IN TERMS OF THE SETTLEMENT

|. The above appeal is Aled by the appellant challenging the quantum of compensation awarded. the matter has been discussed and settled between the appellant and 2° cespondent and if has been agreed to settle the case on the following terms and conditions.

2. The appellant above named and the respondent have willingly arrived at a compromise to settle the claun in fal and final settlement for Ks.J 10,000 (Gne Lakh Ten Thousand R

Aupees only) mclaugive af cost and interest.

? AD now sdant Ket 3" Respondent:

3. The appellant have agreed to relinquish the entire further claim in the claim petition and appeal.

4. There is no threat, coercion or undue influence in arriving at the above settlement. We humbly request | this Hon'ble Court ta record shis joint slatement and to pass a judgment in forms th ereal,

5. We further state that the above name respondent has agreed to deposit an amount of Rs.1 10,000 (One Lakh Ten Thousand Rupees only) before the Motor Acvidents Claims Tribaaral. frinjalakuda as directed,

The said arrount shall be deposited within one month's time of the date of receipt of the judgment from this Hon' ble Court, failing which interest at the rate of 8% shall be paid.

&

Dated on this the 26" day of May, 2622

Appellant C

New India Assurance Co, Lid aye

O°" respondent

A prey i os at =e .

Binoy Ram.V Raji & Bhas Counsel for the Appellant Counsel for the 3° responde