T.S. Sabu vs K.P.Syed Mohammed Salim
2022 Latest Caselaw 7179 Ker

                     IN THE HIGH COURT 0F RERALA AT EENAKUIIAM

                                           PRESENT
                    TErn E[cINOuRABIE MR. TusTlcE sATHlsH NnEN
          THURSDAY, THE 23ro DAY or ]t]NE 2022 / 2ro ASHDRA, 1944

                           !facA NO. 2ig OF 2QiE
       nGAINST TEIE j¥VARI] IN opMv 777/2oll oF Mc>TOR AcclDENT cIAlrs
                                      TRIBUNAL , ENJERI
APPEIIILENT/PETITIONER:

                T.S. SABU
                AGED 47 YEARS
                AGED 47 YEARS, S/O SADANANDAN, THOTTUPURATH HOUSE,
                PAYYAPARAMBU AMSOM DESOM, ERNAD TALUK, PANDIKRAD P.O. ,
                MANJERI P.O. MALAPPURAM DIST.


                BY ADVS.
                SRI . K . M . FIROZ
                S R I . V . ENAS
                SRI.E.C.AHAMED FAZIL
                SRI.A.ABDUL RAQUIB
                SMT . M . S HAJNA
                SMT.U"UL FIDA



REsroNDrms/ REsponl>ENT§_i

                K.P.SYED MOHA"ED SALIM
               S/O KR. K. P.MOHAMMEDKUTTY, KOTTAPADATHPALLANAZHIYIL
               HOUSE, ZEENATH MANZIAL, PATTAMBI, PALAKKAD DIST (OWNER)


               SHAJI N.
               S/O MADHAVAN,           JISHA NIVAS HOUSE,   VAYAPPARAPADI,       ENJERI
                (DRIVER)-676121


               NEW INDIA ASSURANCE CO. LTD
               VARIKKKODAN BUILDING, NILAMBUR ROAD,             MANJERI   P.O,
               MALAPPURAM DIST (INSURER)-676121


               BY ADVS.
               SRI . K. P . SUDHEER
               SMT . M . HEMALATHA


THIS   MOTOR ACCIDENT         CLAIMS APPEAlj   HAVING   COME   UP   FOR ADMISSION ON

23.06.2022,   THE COURT ON THE SAME DAY DELIVERED THE                FOLLOWING:
 imcA No. 219 oF 2017




                            Sathish Ninan, J.
                 ------------------- I -----------
                 -------------.--------.----------
                          MACA No.219 of 2017
                    -------------------.
                    ---------.------.,,.-     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 joint memo of

settlement will form part of the judgment.

Sd/-

Sathish Ninan, Judge rsr EiHE E-CA NO : CA-2022-006119

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

Of Year 2022

MACA No.219/2017

T.S. SABU

K.P.SYED MOHAMMED S

1® MEMO FILED AFTER SEITLEMENT IN ADALATH

Sd/-

E-VERIFIED E.C.AHAMED FAZIL K/555/2016

FSO VERIFIED-26 E=FE BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM Of Year 2022

ln

MACA No.219/2017

T.S. SABU : Petitioner

V/S

K.P.SYED MOHAMMED SALIM Respondent

SL Contents Page NOs MEMO FILED AFTER SETTLEMENT IN ADAIATH : nd 0 FILED AFTER flm SETTLEMENT IN ADAIATH Sd/-

E-VERIFIED

®1

FSO VERIFIED-26 1I1 MACA No.21912017 (CA-2022-00611g )

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT

ERNAKULAM

M.A.C.A. No. 219 of 2017

T.S. Sabu Appellant

K.P.Syed Mohammed salim & others : Respondents

MEMO FILED AFTER SETTLEMNT IN ADALATH

1. The above matter was considered in Adalath held in High Court of Kerala and bot:h parties mutually agreed to settle the matter by

'\®

FSO VERIFIED - 26