Midhun Raj vs Yohannan
2022 Latest Caselaw 10207 Ker

oN TRE RIGH COURT OF KERALA AT ERNAKULAM

BRESENT

THE HONOURABLE aR.
THURSDAY, Tae is" pAY OF SEPYEMBER 2032 / 2498 BHADRA, 1944

JUSTICE SAPSISH NINAN

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AGAINST THE AWARD IN OPMY S28 /S025 BATSO 35.08.2018 oF Moro

MACA NO.

 

» SOUTATAN

ACCIDENT CLAIMS TRIBUNAL

APPELLANT {PETT STONER

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MACA NO. 3392 OF 2018

Sathish Ninan, J,

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Dated this the 15° day of September, 2022 JUDGNENT Pending the appeal, parties have settled the disputes amicably. They have Filed a joint memo of settlement to the sald effect. The terms of compromise have been stated therein. A modified award is passed in terms thereof. The Joint memo of settlement will form part of the Judgment.

Sof-

Sathish Ninan, Judge

E-CA NO : CA-2022-011878

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

. Of Year 2022 in

MACA No.3192/2018

MIDHUN RA} Petitioner

YOHANNAN & OTHERS -- espondents/Respondents

JOINT SETTLEMENT MEMORANDUM FILED BY THE PARTIES IN THE ABOVE MOTOR ACCIDENTS CLAIM APPEAL SETTLING THE APPEAL

sdf E-VERIFIED

RA. HASHIM K/O00231/1987

FSO VERIFIED-1

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

_. __ OF Year 2022 in MACA No.3192/2018 MIDHUN RA} >; Appellant/Petitioner VIS YOHANNAN & OTHERS :« Respondents/Respondents

SL Contents i Statement ; joint statement

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E-VERIFIED

KA.HASHIM

KVOD02 31/1907

BSO VERIRIED-1

ifi SMACA No Fig2gele (CA-2O22-02 F878 }

BEFORE THE HONGURABLE HIGH COURT OF KERALA AT ERNARULAM

IEP OORALESOLILOSPELELISIDIDILIDAPULLELVDL ED MO

MAGA No. 3192 of Jorg

Mithun Re} spadiant/Petit thu Rel Aspetant/Pettioner

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Vosacs & ativace vhanan & others Resporgents/Responents

JOINT SETTLEMENT MEMORANDUM FILED BY THE PARTIES IN THE ABOVE MOTOR ACCIDENTS CLAIM APPEAL SETTLING THE APPEAL

The above appeal fa filed against award ia OP {MV} No. 28/2915 DATED 35.05.2038 of the Motor Accidents Gaims THbuast » Kottayam. The Original clairas is one UsS 256

& of the Meoptear Vet t Ree & Motor Vehicles Act for the iniury sustained bythe appellant ina Motor vehicle arcidest occurred an 26.09 20416.

The learned tribunal after fi compensation of fs.5 ok Obs

fi the insured vehicle awarded 9 and proportionate cost from the 3° enfunt thie claimant is iq appeal,

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the appetent within one fepogt the amount within culars. Incase, the insurer fait tu depasit the arnount after receipt of hea RCCGUNT warticutars as SUpulated above the amount hall cacry interest at PS after the date of the default,

one moath from the date of t the ¢

ALADEPLLELEL PIO DLE L ELAS ALES SEEDED:

Rated this 16" day wf aunast 2022 at Ernakulam

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FSO VERIFIED - 1

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

MLA.GA No, 3192 of 2018

Mithun Ral Appelant/Petitioner

Yohanan & others Respondents/Respandenis

JOINT SETTLEMENT MEMORANDUM FILED BY THE PARTIES IN THE ABOVE MOTOR ACCIDENTS CLAIM APPEAL SETTLING THE APPEAL

The above appeal is filed against award in OP IMV} No.628/2015 DATED 25.06.2078 of the Motor Accidents Claims Tribunal, Kottayam. The Criginal claims is one U/S 166 of the Motor Vehicles Act for the injury sustained by the appellant ina Motor vehicle accident

occurred an 20.09 2076.

The learned tribunal after finding negigence om the insured vehicle awarded a compensation of Rs.5,13,063/- with 9% isterest and proportionate cost from the 3°

respondent insurance Company. Dissatisfied with the quanturn the claimant is in appeal.

The appellant and the 3° respondent insuvance Campany had discussed the matter on

13.08.2022 and the appellant has agreed fo receive Rs.2,20,000/- including interest in addition to the cornpensation already awarded by the tribune! as full and fina! settiement

of the all claims in the appeal. The respondent insurer as agreed to depasit the above

amount in the account of appellant.

The appellant has furnished the bank account particulars of the appellant within one manth fram the date of the Judgement. The respondent shail deposit the amount within one month from the date of the receipt of the secount particulars. incase, The insurer fail to deposit the amount after receipt of the account particulars as stinudated above the

amount shall carry interest at 7% after the date of the default,

Dated this 16° day of ausust 2022 at Ernakulam

SS BYR RK.

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