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Parameswaran Nair vs Oriental Insurance Company Ltd
2022 Latest Caselaw 7722 Ker

Citation : 2022 Latest Caselaw 7722 Ker
Judgement Date : 28 June, 2022

Kerala High Court
Parameswaran Nair vs Oriental Insurance Company Ltd on 28 June, 2022
IN THE AIGH COURT OF RERBALA AT ERNARUTAM
PRESENT
THE BONCURASLE MR. JUSTICE SATHISH NINAN
yToESHAY, THE ge"" HAY OF JUNE 2022 / FPR ASHADNA, 1944
MACA NO. S25 OF 2019
AGAINST THE ORDER /SUDGMENT IN OPMY §72/2016 OF MOTOR
ACCIDENT CLAINS TRIBUNAL , IRTMJALARUDA
APPRLIANT (PETTY PTONER ;
PARAMESNARAN NAIR
AGED 72 YEARS
S/O STVASANKABA PILLAI N, PALLIPURATE HOUSE, soUuTER

BOUVASSERY DESOM AND F.O., BRUNNURARA VILLAGE,
NOQRTR PARAYOR TALUR, ERNAKULAM RISTRIC?.

BY AMY AN. SANTROSE

 

RESPONDENT /2ND RESPONDENT:

ORIENTAL INSURANCE COMPANY ISD .,
ROOM NO.5¢ €, BRAMDA COMPLEX, ERNARULAM-GR3578 .

BY ADY SM? .RERHA NAIR

TRIS MOTOR ACCIOENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 28.06.2025, THRE COURT ON TRE SAME DAY DELIVERED

TRE POLLOWING <

 
 

Sathish Nisan, I.

200 00 ayer goR We dann WOv Waw way we wan way wat wy Dov wa oy va wa eye wa wa Uv a Uw a aA a

WANA ACOA A A ANN a A ve AAA AAO AA a aa ann
TAA SAR ORR AAAS ARAN AE SAAS RA

Dated this the 28° day of June, 2822

JUDGMENT

Pending the appeal, parties Rave settled the disputes amicably. They Rave Filed a Joint memo of settlement to the said effect. The terms of settlement have been stated therein. A modified award is passad im terms thereof. The joint memo of settlement will

form part of the judgment.

Sd/-Sathish Ninan, Jiadge

THE RESPONDENT

Appelian 2 respondent

COURTOF KERALA AT ERNAKULAM

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JOINT STATEMENT FILED BY THE APPELLANT AN

BEFORE THE HONOURARL

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