Alamma vs Shafik
2023 Latest Caselaw 8379 Ker

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. 742 OF 2015
AGAINST THE AWARD DATED 19.08.2013 IN OP(MV) No. 1/2010 OF MOTOR
ACCIDENTS CLAIMS TRIBUNAL, THODUPUZHA

APPELLANT/ PETITIONER:

ALAMMA, W/o MATHEW, PARAVARAHATHUL HOUSE,
SWARAJ KARA, THOPPIPALA PO, AYYAPPANCOVIL VILLAGE.

BY ADVS. SRI.C.M, TOMY
SRI.MATHEW SKARIA

RESPONDENTS/RESPONDENTS ;

1 SHAFIK, 8/o MUHAMMEDALT, KUDILIL HOUSE,
NEDUMTHODU BHAGOM, VENGOLA VILLAGE,
KUNNATHUNADU TALUK, ERNAKULAM DISTRICT, PIN-683 556

2 NISSAR MUHAMMED, S/o C.K. ABU, CHENGENCHERRY HOUSE,
NEDUMTHODU, PERUMBAVOOR, ERNAKULAM DISTRICT, PIN-683 556

3 RELIANCE GENERAL INSURANCE CO.LTD, FIRST FLOOR,
VISHNU BUILDING, KP VALON ROAD, KADAVANTHRA, KOCHI-682020

BY ADVS. SRI.M.A.ABDUL HAKHIM
SRI.K.B.RAMANAND
SRI.C.A.ANAS

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING ON

01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE POLLOWING:


MACA No.742 of 2015 2

JUDGMENT

The matter is settled between the appellant and the third respondent. A settlement signed by both the parties is also filed. Hence, the same is accepted. The settlement' arrived at by the parties will form part of this Judgment.

The appeal will stand allowed accordingly.

Sd/-

P . SOMARAJAN JUDGE

DMR/-

IF ASO

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM MACA No. 742/2015

Appellant : Alamma, W/o.Mathew Vv.

Respondent No.3: Reliance General Insurance Co. Ltd.

JOINT MEMO FOR SETTLEMENT

We, the appellant and the respondent insurance company mutually agreed to settle the claim for Rs.1,59,000/- (Rupees one lakh and fifty nine thousand only) in full and final settlement of the claim. There is no coercion or undue influence. The respondent shall pay the compensation to the appellant within a period of 60 days from the date of receipt of this order failing which the above amount shall carry interest at the rate of 9% per annum from the date of default onwards.

It is humbly prayed that this Hon'ble Court may be pleased to dispose of the appeal recording the above compromise.

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