Chidambaran vs Binoy George
2022 Latest Caselaw 10210 Ker

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AGAINST THE AWARD IN OPMY LO36/2012 OF MOTOR ACCIDENT CLAIMS

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MACA NG. 730 OF 2015

 

Sathish Ninan, J.

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Dated this the 15° day of September, 2622
JUDGMENT

Pending the appeal, parties Aave settied the disputes amicably. They have filed a joint memo of settlement ta the said effect. The terms of compromise have been stated therein. A modified award is passed in terms thereof. The joint mamo of settlement will form part of the judgment.

Saf Sathish Ninan, Judge

E-CA NO: CA-2022-010710

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNARULAM

MACA No.730/2015

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CHIBDAMBARAN

BINOY GEORGE

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\ me - i E-VERIFIED ' amet TT MATHEW JOHN {K) Faas KA255/1987.

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FSO VERIFIED49

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BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

MACA No.730/2015 CHIDAMBARAN os Petitioner VIS BINGY GEORGE : Respondent

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« Page Nos i. joint meme for settlement : joint ar 1-7 eS Sd E-VERIFIED

FSO VERIFIED-49

gf2 SIACA No. TIO/2U19 (CAB L2AN TES }

BEFORE THE HONOURABLE Higy court OF KERALA AT ERNAKULAM

MACA No, 736 of 2015

Against the award of Motor Acci cant Claims Tribunal,Pala ia OP w V3 1038; of 2012

} ~ Appellants : chidambaran & Another Respondent 3 The Manager,

Raia} Aliens Generst insurance Ca. Lari.

JOINT COMPORMISE PETIT, TON FAILED UNDER ORDER XXT RULE 3 READ WITH SECTION ist OF THE CODE OF CIVEL PROCEDURE, 1908 -

We the Appellants and Respondent insurance company 'Y mutually 3 agreed to settle the claim for Rs.12,18, ma {R

from the date of receipt of amount shall carry interest!

dispose the appeal retarding the al ve oaioprtice,

Dated. the 20" day of July, 2022

- Cloncknthe Authorised Sigata?

Chidambaran Chandrika. Respondent 1" Appelant 2™° Appellant Baia} Allianz General Insurance oo. itd.

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Counsel for Appellants

MOL: oo Ad Mathew John | . counsel fo Nay Ae

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» PSO VERIFIED - 48