Ajithkumar G vs Shiram General Insurance Co.Ltd
2022 Latest Caselaw 10211 Ker

IN SSE RIGH COURT OF RERALA AT ERRNARULAN
PRESENT

TSE BONQURABLE MR. FUSTICE SATRISH NINAN

THURSDAY, Tae is" pay OF SEPTEMBER 2022 / S4TR BRADRA, 1944
MACA NO. 3780 OF 2518

AGAINST TRE AWARD DATED 21.01.2015 IN OBMY S08/2013 OF MOTOR

ACCIDENT CLAIMS TRIBUNAL~ ITT, PATRANAMTPET PETA
APPRLLANT / PETITIONER :

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MATA NO. 3750 OF 202%

Sathish Ninan, J.

ROE WBE WOR Wee Yee eee gue MeN AN Me AR AN Re Se eR SRO I AR AEE NRE NON NOON DOE BORK NORE NOK OO OOK O0L 200 SOA DOR, GOD URR SOL VOU, VOM TTA AA ZL AAA RA AA AML AA AA RR ARG OD ORD OD GOD O00 OOO, OOD OO 000.

AA AW AARC ANA AAAS SAA AAC ARAL AOAC MARE AADC AOE MONT DON NOON AON NODE NOOK ITO BOD NONE RIO AIL OK IK OOK VARA AAR ANA AARC AAA AAA ARE AR AA OE DIRE BE TD OO ND OOD OO 000 OOD GOD GOD ONTOS

Dated this the 15° day of September, 2822 JUDGHENT Pending the appeal, parties have settied the disputes amicably. They have filed a joint memo of settlement to the Said effect. The tepms of campramise 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

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM

M. A.C. A, No. 3750 of 2019

AjitkumanG =; Appellant / Petitioner VS.

Shriram General insurance Co.Lid . Respondent/ Respondent

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

The above Appeal is fled by the appellant for enhancement of the quantum of compensation awarded. The matter has been discussed between the apnoeliant an " ihe respondent and it has been agreed to settle the case on the following terms anv CONCHIGNS,

The appellant above named and-ihe respondent have willingly arrived at s ae arene ise to seen the claim in full and fina! settlement for Rs.7 44 000/- (Rs Seven Lakhs Thirty Four Thousand Only} inclusive of fhe cost & interest.

The Appedant has agreed to reinquish the entire further clairn in the claim petition and the appeal.

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

We further state that the above named Respondent has agreed to deposit cheque/cheques in the MACT or fund fr anerer to the account of the petifioner an amount of Rs. 7,34, 000/ (Rs. Seven Lakhs Thirty Four Thousand Only) as directed by this H'ble Court within 30 days of the receipt of the Judgment of this H'ble Court.

Dated this the 15" day of h

& 4 15/4 jes SN .

rE wen Apikumar . Shriram General insurance Co. Ltd Appeiiant/Pethoner Respondent \ fe yy x " Xe, wh Ny

KN. Radhakrishnan R. Agtkumar Varme" Advocate for the Appellant Advocate for the Res pandent

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM ©

M.A. C. A. No. 3750 of 2019

Ajtkumar.G Appellant / Petitioner VS.

Shriram General insurance CoLid - Respondent/ Respondent

INT MEMO OF SETTLEMENT AND PRA "ER FOR PASSING JUDGMENT IN TERMS OF THE THE SEN TLEMENT

KN. RADHAKRISHNAN & R. AJITKUMAR VARMA (K-128/84)

"Advocates fort the Appallant & Reg Spon dent