Kerala High Court
Sekharan vs The New India Assurance Company Ltd on 8 December, 2023
Author: Mary Joseph
Bench: Mary Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
FRIDAY, THE 87" DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
MACA NO. 2221 OF 2021
AGAINST THE AWARD DATED 25.02.2021 IN O.P(M.V) NO.1286/2018 OF
MOTOR ACCIDENT CLAIMS TRIBUNAL, IRINJALAKUDA
APPELLANT/ PETITIONER:
*1 SEKHARAN, AGED 62 YEARS
S/O. KALI, VELLARIKKAL HOUSE, ANAPARA DESOM,
ANNALLUR VILLAGE AND P.O., CHALAKKUDY TALUK,
THRISSUR DISTRICT-680731, (DECESAED)
2 LAKSHMI SEKHARAN, W/O. LATE SEKHARAN, AGED 56 YEARS,
VELLARIKKAL HOUSE, ANAPARA DESOM, ANNALLUR VILLAGE &
P.O, CHALAKKUDY TALUK, THRISSUR DISTRICT 680731
3 SALEESH V.S, S/O,LATE SEKHARAN, AGED 32 YEARS,
VELLARIKKAL HCUSE, ANAPARA DESOM, ANNALLUR VILLAGE &
P.O, CHALAKKUDY TALUK, THRISSUR DISTRIC 680 731.
4 RESHMI V.S, D/O. LATE SEKHARAN, AGED 28 YEARS,
VELLARTKKAL HOUSE, ANAPARA DESOM, ANNALLUR VILLAGE &
P,O, CHALAKKUDY TALUK, THRISSUR DISTRICT 680 731
* (THE LEGAL HEIRS OF THE DECEASED APPELANT ARE
IMPLEADED AS ADDITIONAL A2 TO A4 AS PER ORDER DATED
20.11.2023 IN I.A.NO.01/2023,)
BY ADV ADV.A.N.SANTHOSH
RESPONDENT/3RD_ RESPONDNET:
THE NEW INDIA ASSURANCE COMPANY LTD.,
2NDFLOOR, PERINCHERRY BUILDING, ROUND NORTH,
THRISSUR DISTRICT-680001, REPRESENTED BY ITS MANAGER.
BY ADV SRI.SEBASTIAN VARGHESE (K/141/2000)
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
M.A.C.A.No.2221 of 2021
JUDGMENT
Dated this the 08" day of December, 2023
The appeal on hand is originated from an award
passed by Motor Accidents Claims Tribunal,
Trinjalakuda (for short 'the Tribunal') on 25.02.2021 in
O.P (M.V) No.1286/2018. The original appellant is the
petitioner/injured before the Tribunal. He seeks for
enhancement of compensation in the appeal. Original
appellant died during pendency of the appeal and his
legal heirs were brought on record as additional
appellants 2 to 4.
2. During pendency of the appeal, the matter
has been settled among the additional appellants and
the respondent and a joint statement is filed signed
by all parties and their respective counsel. The case
has been settled for a sum of %3,00,000/- (Rupees
Three lakh only) as additional compensation inclusive
of interest and costs payable, in full and_ final
settlement of all claims raised by the additional
appellants in the appeal against the respondent. The
respondent has agreed to deposit the amount before
the Tribunal within a period of two months from the
date of receipt of a certified copy of the judgment that
would be passed based on the joint statement. In case
of default, the respondent has also agreed to pay
interest at the rate of 8% per annum, from the date of
default.
3. In the result, the appeal is allowed and the
sole respondent is directed to deposit %3,00,000/-
(Rupees Three lakh only) as additional compensation
inclusive of interest and costs, in full and final
settlement of all claims of the additional appellants
against the respondent, in favour of the additional
appellants, within a period of two months from the
date on which a certified copy of this judgment is
received. In case of default, the respondent is also
liable to pay interest at the rate of 8% per annum
from the date of default.
The joint statement shall also form part of this
judgment.
Sd/-
MARY JOSEPH
JUDGE
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