V.P.Manoj vs Antony Thomas (Deleted)
2022 Latest Caselaw 10939 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 3" pAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
MACA NO. 500 OF 2016
AGAINST THE AWARD DATED 30-09-2015 IN OPMV 8/2015 OF MOTOR
ACCIDENT CLAIMS TRIBUNAL, 'TALIPARAMBA.
APPEL PETITIONER

V.P.MANOJ, AGED 41 YEARS,
S8/O.BALAKRISHNAN V.P., JANAKI NIVAS,
THOTTADA PO, KANNUR DISTRICT.

BY ADV SRI.K.RAJESH SUKUMARAN.

RESPONDENTS /RESPONDENTS

*1 ANTONY THOMAS (DELETED)
S/O.THOMAS, AGED 30 YEARS ,MATTATHIL HOUSE,
PULINGOME AMSOM DESOM, TALIPARAMBA, KANNUR-670141.
(DRIVER OF THE LORRY NO.KL-13-F-6672) .

*2 P.S.PRAVEEN, (DELETED)
HOUSE NO.6/214, PARAKANDIYIL HOUSE, EAST ELERI,
PALAVAYAL PO, KASARAGOD DISTRICT, PIN-671 121.
(RC OWNER OF THE LORRY NO.KL-13-F-6672) .

3 THE ORIENTAL INSURANCE COMPANY LTD.,
BRANCH OFFICE, JYOTHI SUPER BAZAR,
THOPDUPUZHA, PIN-685 584 (INSURER OF
THE MOTOR CYCLE NO.KL-13-F-6672, POLICY
NO. 441701/31/2008/9762) .
* RESPONDENT NOS.1 AND 2 DELETED FROM THE PARTY
ARRAY AS PER ORDER DATED 03-11-2022.

R3 BY ADV SRI.P.JACOB MATHEW.

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:


M.A.C.A No.500 of 2016

Sathish Ninan, J.

Ee ne Se ee SS
SS SS SS eds Sh eis eh

M.A.C.A No.560 of 2016

Dated this the 3 day of November, 2022

JUDGMENT

Pending the appeal, parties have settled the disputes amicably. They have filed a compromise petition to the said effect. The terms of settlement have been stated therein. A modified award is passed in terms thereof. The compromise

petition will form part of the judgment.

Sd/-

Sathish Ninan, Judge

amk

I IA 1/2022 IN MACA 500/2016-Petition

(2022 0

V.P. Manoj.

7 vd Oriental Insurance Co. os 3 hasponnent/3 Respondent

COMPROMISE PETITION FILED UNDER ORDER XX111 RULE 3 OF THE CODE OF CIVIL PROCEDURE CODE

I, the Appellant and the Respondent Insurance Company mutually agreed to settle the claim for Rs. 50,000/- in 'full: final settlement of the claim. - ipaiesde - he Respondent shall pay the of a6-days from the date of he above amount shall carry

There is no coercion or undue | An compensation to the Appellant' "within -pe receipt of a copy of this Order jfailing whi 7 interest at the rate of 9% per Annum from theidate of dete fault onwards.

Therefore it is respectfully prayed that this Honble Court may be pleased to. dispose off the Appeal recording the abovelcompromise.

N. Ss TERT?

Dated this the 19th day of Septemier,2022., ae °

* acl

CO las TAL ant Ae co. LTO.

oy KSpondent.

& Appellant: V. P Manag , e WNAT/Actnorised Signatory _ a Oriental Insurance Co.Ltd.

RATESH SUKG Mm ARAN 'kK - z _-- 2. COUNSEL FAR APPELLANT 4 Ade Faws Maqnac . Js fim, TASWRER, : Cou wget

FSO VERIFIED -35