Kerala High Court
Andrew Chako vs Biju Thomas on 27 July, 2022
IN TRE HIGH COURT OF RERALA AT ERNARULAM
PRESENT
TRE BONQURABLE MER. JUSTICE MURALI POURUSHOTSANAN
wennespay, pee 27°" pay oF JULY 2022 / STR SRAVANA, 1944
MACK NO. 307 OF 2028
AGAINST THE AWARD DATED 22.07.2014 IN OPMY NO.1550/2009 OF
MOTOR ACCIDENTS CLAIMS TRIBUNAL, ERNAKULAM
ANDREW CRARO
AGED 28 YEARS,
S/O. CHARS, CREENGAYINL VEEDU,
ETTIVAPARA KARA, BAZBAVANGADI VILLAGE,
RANNT TAU.
PATRANANTE ITPA .
BY ADVS.
SRI. B.VISWARATEA MENON
SRI. BR MGORAMED
SBI. © CHANDRASERRARAN
RESPONDENTS / RESPONDENTS :
3 BIG TROMAS
S/O. TROMAS, PULINTSOUTITYIR ROUSE,
WEHAVOOR P.O, BADA,
ROTTAYAM ~ S86 634.
CRANDRAN
S/O. TRAMPT, KALLUVETTUMARAYIL HOUSE,
NEAR BURA VELI L.P SCHOOL,
b>
RALLARA B. O, MUTPUCEIRA VILLAGE,
VAIKROM TALUK,
KOPTAYAM ~ 686 611.
3 CROLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITER
CRENNAT ~- 600 002.
BY ADS.
SRI. ». JACOS MATERY
SRI. MATEENS TACOS &R.
SMP. PREETEY R. MAIR
THIS MOTOR ACCTOINNT CLAIMS APPEAL BAVING COME UF FOR
ADMISSION ON 27.07.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
MACA NO. 907 OF 2016
The Jearned counsel for the appellant has
produced settlement dated 26.11.2021 signed by the
appellant and respondents and countersiqned by the
respective counsel to the effect that the subject matter
of the [ls invelved In the appeal has been settled
between the parties.
é. 1 have perused the settlement dated
26.11.2021 and found the same to be in accordance
with law.
Recording the said settlement, this M.A.C.A Is
disposed of. The terms of settlement shall form part of
the judgment.
Presented an: 0.02.03 20220000.
BEFORE THE HON'BLE
HIGH COURT OF KERALA AT ERNAKULAN
LA. Na. of 2023
nm
MASA NO: 307 OF 2016
PETITIONER APPELLANT : Andrew Chaeko
RESPONDENTS/RESPONDBENTS _: Biju Thomas and others
COMPROMISE PETITION
FILER UNDER ORDER XXITT RULE 3 OF THE CODE OF CIVIL
PROCEOURE, 1908
ANS, Raj {A-246},
PO Viswanatha Menon (V-532),
Moya Kurlakose K (M-1245},
Rajan KN CR-518),
P, Radhika Rajasekharan (R-718}
Anila Peter (A-999}
M/s RAJ ASSOCIATES
Counsel for the petitioner/appellant
Ne
BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNARULAM
iA. Nor OF 2022
IN
MASA NO: 907 OF S016
PETITIONER/APPELLANT:
Andraw Chako, sam of Chako, Cheangayill VeRGL, ietiyapara Kara,
Pashavangad! Vilage, Rann! Taluk, Pathanarmthit
RESFONDENTS/RESPONDENTS:
i, Biu Thomas, Sfo Thomas, Pulimthuttiyd House, Uzhavaor P.O.,
Pala, Kotfayam 686 634
2. Chandran, Sfo Thampi, Kalluvettumadayil House, Near Madhura
Vel LP School, Kallarakara, Kallara P.O., Muttuchira Vilage,
Yaikkorn Taluk, Kottayam 686 S11.
3. Choleamendalam MS General Insurance Company Limited,
Chennai 600 GOL, represented by its Manager.
COMPROMISE PETITION
FILED UNDER ORDER XXITT RULE 3 OF THE COOE OF CIVIL
PROCEDURE, 1908
We, the appellant and the 3'° respondent Insurance Company mutually
agreed to settle the claim for Rs.3,00,000/- (Rupees Three Lakhs only}
in full and final settlement of the claim. There is ne ceercinn or undue
influence, The 3° respondent shall pay the compensation to the
appellant within a period of SO days fram the receipt copy of this
order, failing which Che above armount shall carry interest at the rate of
9S per anrium fram the date of default ornwards.
This Fumbly orayed that this Hon'ble Court may be pleased to
dispose the appeal recording the above compromise.
Dated this 26" day of NeGehe
Andrew Chake Ingu rance company Limited
oy APPELLANT 38° RESPONDENT
Barn
ee Ue ew TEAR eay
ie
Counsel for the appellant Counsel for the 3" respondent
