Joicy Joby vs The Oriental Insurance Company ...
2022 Latest Caselaw 7832 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
   TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                     MACA NO. 1075 OF 2017
  AGAINST THE AWARD IN OP(MV) 1075/2013 OF MOTOR ACCIDENT
                 CLAIMS TRIBUNAL , IRINJALAKUDA
APPELLANT/PETITIONER:

          JOICY JOBY
          W/O.JOBY, THEKKUMPURAM HOUSE, KANNAMBATHOOR DESOM,
          THORAVU VILLAGE, CHENGALOOR P.O., MUKUNDAPURAM
          TALUK.
          BY ADV SRI.P.V.BABY


RESPONDENT/3RD RESPONDENT:

          THE ORIENTAL INSURANCE COMPANY LTD
          THODUPPUZHA-685584.
          BY ADV SRI.S.K.AJAY KUMAR


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 28.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 M.A.C.A No.2418 of 2009

                           -:   2   :-



                     Sathish Ninan, J.
             ==============================
                 M.A.C.A No.1075 of 2017
               ==========================
          Dated this the 28th day of June, 2022


                           JUDGMENT

Pending the appeal, parties have 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

lsn