Pushpavally vs Muhammed Ansal E.A
2023 Latest Caselaw 7202 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 238° DAY OF JUNE 2023 / 2ND ASHADHA, 1945

MACA NO. 16017 OF 2019
AGAINST THE AWARD DATED 30.10.2017 IN OPMV 6608/2015 OF

MOTOR ACCIDENTS CLAIMS TRISUNAL, ERNAKULAM
APPELLANT/CLAIMANT :

PUSHPAVALLY

AGED 55 YEARS

W/O. KUNJAPPAN, H.NO.7,
LAKSHMVEEDU COLONY, KOONAMTHAI,
EDAPPALLY P. 0, KALAMASSERY.

BY ADVS.
SRI. MATHEWS K. PHILIP
SMT. T.MANASY

P NDENTS:

1 MUHAMMED ANSAL E.A
S/O. ABDUL KHADHER,
ELAVUMKUDY HOUSE, PONJASSERY P. 0,
PERUMBAVOOR.

2 IRFAN,
S/O. SHEREEF.K.H,
H.NO.5/231, KUZHIKANDATHIL HOUSE,
BSS ROAD, MATTANCHERRY.

3 THE DIVISIONAL MANAGER,
RELIANCE GENERAL INSURANCE COMPANY LIMITED,
KOCHI - 31.

BY ADVS.

SRI. SHARAN SHAHIER

SRI. C.ANILKUMAR (KALLESSERIL )
SRI. C.Y.VINGD KUMAR

SRI. P.M.MANASH

SMT. K.S SANTHI

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 23.96.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:



MACA.NO.1617 OF 2019

JUDGMENT

The learned counsel for the appellant and the 3" respondent have filed a joint statement to the effect that the subject matter of the lis involved in the appeal has been settled between the parties. The settlement dated 15.06.2023 signed by the appellant and the 3 respondent and countersigned by the respective counsel is produced along with the statement.

2. Ihave perused the statement of settlement and found the same to be in accordance with law.

Recording the said statement, this M.A.C.A is disposed of. The terms of settlement shail form part

of the judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

MACA No. 1017 = /2019 Pushpavally + Appellant Vs.

Reliance General Insurance 3™ Respondent

JOINT STATEMENT FILED BY THE APPELLANT AND THE 3°? RESPONDENT

It is respectfully submitted that the respondent insurer having agreed to pay a sum of Rs.2,30,000/- (Rupees Two Lakhs Thirty Thousand only) in full satisfaction of the claim without interest or costs and that the Appellant/Petitioner having agreed to accept the offer in full satisfaction of the claim within two months from the date of receipt of copy of award to the bank account of the appellant failing which the amount will carry interest @ 9% per annum. The Honourable High Court may be pleased to pass an award accordingly. Bank : Indian Overseas Bank, Kaloor Etranch. Account No.161301000005227 IFSC Code :TOBA0001613

Dated this the 15" day of JunefQ®fSM*CE senera. Insurance co, '

Appellant : Pushpavally wht Reliance General Insurance

Advocate : Mathews K. Philip Counsel for the respondent

Counsel for the appellant