Sarathkumar.V.C vs Sreekanth.B
2022 Latest Caselaw 10644 Ker

          IN TED EIIGEI cOuRT OF KERZLIA zu ERNZLRI}I]an

                                     PRESET
             TEH E[cINOuRABLE MR. rusTlcE sATHlsH NINaN
   mlmT, TEE 2isT I]Ar oF ocroBm 2o22 / 29TH AswlRA, 1944
                         lthcA NO. 750 0F 2014
 AenlNST THE       AmRD mHD 17-o4-2oi3 IN OpMv 2o/2oii OF MOTon
                ACCIDENT CIAIMS TRIBtJNI , KOTTAYAM.
APPEI.ILENT/PETITIONER       :

            s      THRInnR.v.c, VAzmTII. (E[) ,
            RETELELLcOR BEIAGOM,              URACEIAI.. P.O. , HOTTAY".
            BY ADVS .
            SRI. c. sREEKtnmR (CREI,uR)
            SRI.NANDAGOpAI, s.rmup


REsporoENTs/REspONDrms           :

     1      sREEKaNTH. B ,
            cm4pIAvlREnl, (pALzizEI) , I.ALmT",
            KARUKACHAI. P.O. , PIN-685 001.


           THE ICICI ImaARD GENERAI. INSuRANCE co. I,TD. ,
           COCHIN -682 031.


           R2 BY AI)V SRI.ILATHRESE[ SEBASTIEN.



      THls roroR AcclDENT cl,AIMs AppEAI, HAVING cchG up FOR
ADMlssloN oN 21.io.2o22, THE couBT oN Tin sAiE DAr DELlvErun
TED FOLI.OWING :
  M.A.C.A   No,750   of    2©14


                                  :2:




                         Sathish Ninan, J.

============================== M.A.C.A No.750 of 2014 ========================== Dated this the 2lst day of October, 2022

ELENE«I Pending the appeal, parties have settled the

disputes amicabl.y. They have filed a joint memo

of settlement to the said effect. The terms of

settl.ement have been stated therein. A modified

award is passed in terms thereof . The joint memo

of settl.ement wiu form part of the judgment.

Sd/-

Sathish Ninan, Judge

amk qcin;.13=Giii

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM

M. A. C. A. No. 750 of 2014

Sarathkumarv c: Appellant/ Petitioner

Vs.

ICICI Lombard General Insurance co.Ltd : Respondenv Respondent

n JOINT MEMO OF SETTEMENT AND PRAYER FOR PASSING JUDGMENT IN TERMS OF THE SETTLEMENT

The above Appeal is filed by the appelfant for enhancement of the quantum Of compensation awarded. The matter has been discussed between the appelfant and the respondent and it has been agreed to settle the case on the following terms and conditions.

The appellant above named and the respondent have willingly arrived at a compromise to settle the claim in full and final settlement for Rs.3,00,000/-(Rupees Three iakhs orty) .

The Appellant has agreed to relinquish the entire further clain in the claini petition and the appeal.

No threat, coercion or undue influence is appHed. There is no mistake in arriving at the settlement either. We humbly request this H'ble Court to record this joint statement and to pass a Judgment in terms thereof.

a We further state that the above named Respondent has agreed to deposit cheque/cheques in the MACT or fund transfer to the account Of the petitioner an amount Of Rs.300000/- (Rupees. Three lakhs Only) as directed dy this H'ble Court within 30 days Of the receipt Of the Judgment Of this H'ble Court.

Datedthisthe l0TH dayofoctober, 2022. ' \'

CSAIirarINirllurparirvc

A,p::";n#;'io,ne+ Respondent

'NAN DAGOPA S KURUP

Advocate for the Appellant '`/q%l-z`'z