Kerala High Court
K.T.Varghese @ Raju vs Babu Thomas on 23 June, 2022
IN THE HIGH CoURT oF RERAln AT EmmKulrm
PRESENT
TEIE HONouRABLE im. OUSTICE SATE[ISH NINAN
THURSDAy, THE 23RE DAy OF ]uNE 2o22 / 2ND ASHAI]m, ig44
lfflcA NO. 438 0F 2012
AGAINST THE ARARD DATED o7/ol/2ol2 IN OpMv 968/2oo4 OF roTon
AcclDENT cl,AIMs TRIBUNAL , pATHANunHITTA
±ppELLan/pETITloNER:_
K.T.VARGHESE @ RAJU
s/o. ITTlyAvlRAH THom4y, MANNARupARAMplL HousE, THENGELI
P.O. , KUTTOOR, THIRUVALljA.
BY ADVS.
V . V . S HAJI
SUSANTH SHAJI
RESPONDENTS/ RESPONDENTS _:__
1 BABU THOMAS
S/O. ITTIYAVIRAH THO"Y, MANNARUPARAMPIL HOUSE, THENGELI
P.O., KUTTOOR, THIRUVALLA-689101.
ANIL M.M.
S/O.K.T. MATHAI, THENGELI P.O., KUTTOOR, THIRUVAILA-
689101.
NATIONAlj INSURNCE CO.LTD.
BRANCH, THIRUVALIA-689101.
BY ADV SRI.RAJAN P.KALIYATH
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING :
&4ACA NO. 438 0F 2012
Sathish Ninan, J.
------------------------------
MACA No.438 of 2012
---------I-----------.I------
------,I,I,-------------------
Dated this the 23rd day of June, 2022
JUDGMENT
Pending the appeal, parties have settled the disputes
amicably. They have filed a ].oint memo of settlement to the
said effect. The terms of settlement have been stated therein.
A modified award is passed in terms thereof . The ].oint memo of
settlement will form part of the ].udgment.
Sd/-
Sathish Ninan, Judge
rsr
HE.]H
E-CA NO : CA-2022-007110
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM
Of Year 2022
MACA No.438/2012
K.T.VARGHESE @ RAJU
BABU THOMAS
®
OINT STATEMENT SUBMITTED BY THE APPELLANT AND 3RD RESPODNENT
Sd/-
E-VERIFIED
SUSANTH SHAJI
K/1566/2018
FSO VERIFIED-22
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM
Of Year 2022
ln
MACA No.438/2012
K,T.VARGHESE @ RAju Petitioner
V
Page Nos
and3rdrespondent 1-6
Sd/-
E-VERIFIED
SUSANTH SHAJI
K/1566/2018
®`
FSO VERIFIED-22
' .'oint Statement MACA No.438|2012 (CA-2022-007110 )
H}fiFORE THE rroN*ESirfE H`lGH COURT OF KERALA,
AT ERT`YAKULAM
M.A.C.A. RE®. 438/2$12
@r mj RE •.. Appellamt
Vg,
BELha Tho"as and 2 others ... Respondents
a
`]c3`iftT STATEMF.f`'T rE=±ED By I_HE A.p_pEL`L`_de"|
RA.IAN P. KAI.,IYATH (K/439/19$7}
® C`otlnsel for the .1rd respondcmt
FSO VERIFIED -22
Joint Statement MACA No.438/2012 (CA-2022-007110 )
BHFORE THE ^t¥Om'H`LE H¥rrH COUR'r {}F RERALAS
AT ERNAKUI~AM
M.A.£'.A. *nytt. 4`i872O] 2
@, Hmjtl a.. Apped]amt
Vs,
send 2 others ... R€sp®nden ts
tFOHNT STATEMENT FI\r.~HIS By i`HF, AppEI`,LANT
i A_"`" THE.1rd ra_F±_Spa_H_E}RE|±E
I . 'ThiS iiha`.ve appeal is fifed a:ga*ins€ the ifeward c!aifi:ed 07,01.3¢ }3
in 0.P. {&#`V} No` 96S/2ue4 a,i` the ^MhA.C,T. Pathaarninitta. The
Original p#titi¢n is filed the ?ppellztnt cl&iming c`i}mpensation oil
a#Gount (}t` thtLa injLiri `gusTsaiffiL`_ b5` b`im in a in()t{)r vii}iic`1e accident
ScSufred ®m 17.t2 &tng`;e a`ftyardg the Tribunal had
grm€ed Rs, 1 ,36,See 3m alSjSg with interList {¢} 7.5%
p*a. fcam the a alienging the quantum
Qfcamp€nsatiS eftl is fit
tfae i s¢ £nd respondents i`{1 the
app£`a¥- S&n¢e the \ng? as zrdrmS#ted the cciverage of trze
insuran#@ p¢iic}' in'**espeL`t of the of*`Snding vehic;`l|*, Sh€ liabilify fo
Pay the compense¥ien fr3RE`9n thee3rct mdent`. rlgnee, thS* sett!q^;meEii
is arriveijd at between the apSst the 3rd respondent~
RIATio"AU3S£:JF:(.¢\l.;C
®
Ampellant: K+T. Varghese @ Raju
Ii`t3i3f.ancc;' l`'t`i. I ,t£I.
FSO VERIFIED -22
• |alut Statement MACA No.438/2012 (CA-2022-007110 )
.3. The appe{1ant and ine 3rd raspondenE have neg®Siated the
mauer i!ut ot- court and wmingly arrived at a cormprormise Ssttl£ment
in fu±i and final Settl©ment Gf all the flairms of the appellant ngainst
ths Sed respendemt aLfising atSt ®F the asSidgnS and the origiflal psfitiGn
m€ntiened 8fooftyr€. 1t is agreed that the 3rd re§p®ndeut shall pay an
edclit3anal amc!unt fff Rs.74,GOO/~ {Rupee£ Severty Four thousand
only i inL`iusi`re of. an intergsit affid cexsSs tQ tlee appetlrmf by way of full
and fmal settlfimem of aH the claims Qf the appenat against the 3rd
resprsmd€nt.
4. The 3!`{! respondent` hereby agrees to transfer by w`ay of
® i`-I;;}r~}` the &bovl. arii(]unt i>{` RLs.74tooo/`~ (Rupees Set;ant,V F.ou,r
th¢usancl onl}z,') to tile appctia`nl. The transfer of the said am®un{ shall
t3c rmade hay the Sid nesprnd&nt t{j the respQCLive bank ace,aunt oi` the
frGm the dat¥ of receipt Qf the
app611ant within a
copy ®f the jedgm igh C`o'utt. The appellant
sh&il produce the `Afidhanr card and bank
acGc"nt dataiig c acrfeffifa numt*er arid tine IFsc
code gtiex2ig wi€h thg`Joint #t`fec:ki§g§§;Qts<paym€nt. In any event
the said am{}unit ig fi{ext d€¥ i"®resai'dr3*1:be amourife would Gam3;
® RE`s. National {nsuran¢€ Co. L`td,
FSO VERIFIED -22
)oint Statement MACA No.438/2012 (CA-2022-007110 )
5. Tll,ere is no thrsat, co€rcirm c[r Lmduc inffluei'`ce jn arriving at
ths atrSve settiemgnt. `rher€ is no mis€cke im ar~riving at thq: sctrk`mSnt
either.
We hug¥}bly requesl this ¥IQra3ble ¢?Gull to r€>cDrd this jt`tint
sLLiLi#mem <rind to pa+ss z} juc!gme!it ill {€3rm.* thei`tL`o{``
Dated this ##givd®y®"une`2022.
®
FSO VERIFIED -22
Joint Statement 5/6 MACA No.438R012 (CA-2022J)07110 )
KcOT¥¥
•r»m ai®aa. / Yicar Of B;!Iitt! : 196=
I-HERE
3917 0€3€ 4eei
[email protected] - (n)ocoe©onaeaeou3 coanrfue®® E RE yry+'
\
FSO VERIFIED -22
Joint Statement MACA No.438/2012 (CA-2022-007110 )
a
FSO VERIFIED - 22
