Muhammed Aflah P. E vs Sirajudheen
2022 Latest Caselaw 8104 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, THE 297 pay OF JUNE 2022 / 8TH ASHADHA, 1944
MACA NO. 3292 OF 2020
AGAINST THE ORDER IN OPMV 2098/2018 OF MOTOR ACCIDENT CLAIMS
TRIBUNAL , KOZHIKODE

APPELLANT /PETITIONER:

MUHAMMED AFLAH P. E.

AGED 20 YEARS

S/O.SAIDALAVI, KALLIKKANTHODI HOUSE, KALLIKKODAM,
FEROKE P.O., KOZHIKODE 673 631

BY ADV ANIL KUMAR K.P.

RESPONDENTS /RESPONDENTS :

1 SIRAJUDHEEN
S/O.ABDU RAHIMAN, CHERIKKODE HOUSE, MARIYAD P.O.,
MALAPPURAM 676 122

2 ABDUL AZEEZ K.P.
AGED 41 YEARS, S/O.MOIDEEN K.P., ATHIKUNDIL HOUSE,
VATAMANGALAM, OTAMATHIL P.O., MALAPPURAM 673 642

3 ORIENTAL INSURANCE COMPANY LTD.
REP.BY THE MANAGER/AUTHORISED SIGNATORY, SEEMA TOWER, G
H ROAD, KOZHIKODE 673 001

BY ADV SMT.REKHA NAIR

ADV.K.S.SANTH

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 

MACA NO. 3292 OF 2020

Sathish Ninan, J.

Dated this the 29% 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 rsr

BEFORE THE HON'SLE NiGH COURT OF RERALA AT ERNAKULAM MACA No. 3882 of S020.

Aposilant /Reiitioner

Muhammed Afiah P&E Sig, Saidalavi alixanthod! Hause, Kalikkodam, Fernke PlO., Koshikocie O73 631.

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Respondent 3" Raespandent

Oriental insurance Gampany Lid,

Repreasniad f byt the Manacerfaufhorized signatory, Ssama Tower, G H Road,

Moshikode 673 007.

JOINT STATEMENT OF SETTLEMENT FILED BY THE APPELLANT AND THE 3 RESPONDENT THE ORIENTAL INSURANCE CO. LTO IN THE ABOVE MATTER.

The abovs goneai is satied by the Appel lant and the &° Raspondent the Oriental

insurance Oa. Lid, fora sum of Rs. 33,000) (Rupees Thidy three thousand ony} inclusive of interest and cost on comproanige basis

Therafore this Hon'ble Court may be pleased fo pages a setiiement award recording the seifisnent :

Matedd this the 1° ' day af dune 303?

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Counsél lor the Appellant Counsel for fhe 3° Respondant\.

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