Citation : 2023 Latest Caselaw 5131 Ker
Judgement Date : 13 April, 2023
IN THE NIGH COURT OF KERALA AT ERNAKULAS PRESENT THE HONOURABLE NR. JUSTICE DEVAN RAMACNANORAN THURSOAY, THE 13° pay OF APRIL 2629 / 23Rn CHAITHRA, 1845 MACA NO. 19907 OF 2619 AGAINST THE JUDGMENT IN OPMY @88/2045 OF MOTOR ACCIDENT CLAIMS TRIBUNAL , PERUNBAYOOR APPELLANT (PETITIONER « BYU NK, ASED SO YEARS W/O. KURTAKOSE, MOOMIELT HOUSE, APPLE RESTDENCE PLAT, MATTQOR, KALADY F.0,, BRNASULAM. BY ADV A.N.SANTHOSH THE MANAGER, NEW INDIA ASSURANCE COMPANY LTD. DIVISIONAL OFFICE, KOLLANNUR® BUTLDING, P.B.NG.54S, PALACE ROAD, THRISSUR-880 eed, PERUMBAVOOR-683 S42, BY ADV SRI.PMM.NAJEER KHAN THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME up FOR ADMISSION ON 19.04.2023, THE COURT ON THE SAME DAY DELIVEREQ THE FOLLOWING: MACA LEGT 2018 When this matter was called today, the learned counsel! for both sides were ad jgem that the disputes between the parties have been settled and that a joint Statement has been Ried. 2. ¢? Rave examined the joint Statement and see that the claim of the claimant has been settied by the Insurance Company for an additienal amount of Rs.1,50,000/-, inclusive of all interest and costs: and that they have agreed to remit it before the Tribunal within a period of fvo manths, in the afore circumstances, | allow this appeal in terms of the Joint Statement/Compromise Petition dated 24.02.2023 filed by the garties: with a direction ta the Insurance Company fo deposit the said amount before the Tribunal, within a period oF two meonths from the date of receipt af a copy of this fudgment: falling which, the aopellant wil be entitled to interest on the afore said sum at the rate of S% oer annum from this date, until fis paid or recevered, Saf DEVAN RAMACHANDRAN, JUDGE ACR RESPONDENT BLEANT AND ASP NT STATEMENT FILED BY TH =
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