Kerala High Court
Balakrishnan P.G vs Vinaya on 1 August, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 1** DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
MACA_ NO. 896 OF 2016
AGAINST THE AWARD DATED 20.11.2015 IN OP(MV) No. 493/2011 OF
ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL, NORTH PARAVUR
APPELLANT/CLAIMANT:
BALAKRISHNAN P.G., AGED 47 YEARS,
S/o GANGADHARAN, PERUMTHITTA PARAMBIL HOUSE,
KADAKKARA, EZHIKKARA, NORTH PARAVUR-683 513,
BY ADV SRI.T.K.RADHAKRISHNAN
RESPONDENTS /RESPONDENTS:
1 VINAYA, S/o KRISHNAKUMAR,
VALIYAVEEDU, VARAPUZHA-683 517.
2 P.S.BOSE, S/o SIVAN P.K,
PUTHENPURAKKAL, MEENTHODUBHAGAOM,
CHIRAKKAKOM KARA, VARAPUZHA-683 517.
3 RELIANCE GENERAL INSURANCE CO. LTD.,
XL/3599, 4TH FLOOR, ELIZABETH ALEXANDER MEMORIAL
BUILDING, SHANMUGHAM ROAD, MARINE DRIVE,
ERNAKULAM-682 031.
BY ADVS. SRI.K.B.RAMANAND
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING ON
01.08.2023, ALONG WITH MACA.1160/2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
MACA Nos.896 & 1160 of 2016 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 1** DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
MACA NO. 1160 OF 2016
AGAINST THE AWARD DATED 20.11.2015 IN OP(MV) No. 492/2011 OF
ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL, NORTH PARAVUR
APPELLANT /CLAIMANT:
MAHESHKUMAR V.A., AGED 49 YEARS,
S/o APPUKUTTAN NAIR, RAM NIVAS,
KADAKKARA, EZHIKKARA PO, NORTH PARAVUR- 683513
BY ADVS, SRI.T.K.RADHAKRISHNAN
SMT.CHITHRA R.SHENOY
SMT.S.SREEDEVIALP
RESPONDENTS /RESPONDENTS :
1 VINAYA, S/O KRISHNAKUMAR,
VALIYAVEEDU, VARAPUZHA - 683517
2 P.S. BOSE, S/o SIVAN P.K,
PUTHENPURAKKAL, MEENTHODUBHAGOM,
CHIRAKKAKOM KARA, VARAPUZHA 683517
3 RELIANCE GENERAL INSURANCE CO. LTD.,
XL/3599, 4TH FLOR, ELIZABETH ALEXANDER MEMORAIL BUIDLING,
SHANMUGHAM ROAD, MARINE DRIVE, ERNAKULAM 682031
BY ADVS. SRI.K.B.RAMANAND
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING ON
01.08.2023, ALONG WITH MACA.896/2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
MACA Nos.896 & 1160 of 2016 3
JUDGMENT
The matter is settled between the parties. A settlement
signed by both the parties is produced. Hence, the same is
accepted. Both the appeals are disposed of in terms of the
settlement arrived at by the parties and the settlement
will form part of this judgment.
Both the appeals will stand allowed accordingly.
Sd/-
P. SOMARAJAN
JUDGE
DMR/-
[9 Se!
BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM
M.A.C.A. No. 896 of 2016
Balakrishnan P G : Appellant.
. Vs .
Vinaya and others : Respondents
JOINT MEMO OF SETTLEMENT AND PRAYER FOR PASSING
JUDGMENT IN TERMS OF SETTLEMENT
The above appeal was filed by the appellant challenging them
quantum of compensation. The matter has been settied between
the appellant and 3" respondent on the following terms and
conditions with the free consent of both the parties. |
1. The appellant above named and 3" respondent has settled the
Claim as full and final settlement for a sum of Rs.50,000/-( Rupees
Fifty Thousand only)
2. The appellant has agreed to relinquish any further claims in
the appeal.
3. We humbly request this Hon'ble Court to record this joint
memo of settlement and pass judgments in terms thereof.
4. We further states that the above name 3" respondent shall
deposit Rs.50,000/- before the Motor Accidents Claims Tribunal,
North Paravoor within one month fror the date of receipt of the
Balakrishnan P G
Appellant C= '
TK nee 32
Counsel for Appellant
A , fa ' Romnavrend ,
- Cornns.c f = Aha /Seapernetod
[9 3] 2-
BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM
M.A.C.A. No. 1160 of 2016
Maheshkumar VA : Appellant.
VS
Vinaya and others : Respondents
JOINT MEMO OF SETTLEMENT AND PRAYER FOR PASSING
JUDGMENT IN TERMS OF SETTLEMENT
The above appeal was filed by the appellant challenging them
- quantum of compensation. The matter has been settled between
the appellant and 3" respondent on the following terms and
conditions with the free consent of both the parties.
1. The appellant above named and 3™ respondent has settled
the claim as full and final settlement for a sum of Rs.50,000/-(
Rupees Fifty Thousand only}
2. The appellant has agreed to relinquish any further claims in
the appeal.
3. We humbly request this Hon'ble Court to record this joint
memo of settlement and pass judgments in terms thereof.
4, We further states that the above name 3" respondent shail
deposit Rs.50,000/- before the Motor Accidents Claims Tribunal,
North Paravoor within one month Vor of receipt of the
judgment from this Hon'ble Court.
Dated this the 22™ day of July 202 S/aGiCLiRo?
Sap --™ 1) KERALA) ae
; 2
% Strutory
%
Mahesnkumar V.A Wy : ee Insurer
Appellant Reliance Ganzral insurance Co. Ltd,
TK ona 22
Counsel for Appellant K: B: Rorreanrend
Covinnsect &~ Khe. Re pers
