Ammini vs The Divisional Manager
2023 Latest Caselaw 7210 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT |
THE HONOURABLE MR. JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 23" DAY OF JUNE 2623 / 2ND ASHADHA, 1945
MACA NO. 3417 OF 26019
AGAINST THE AWARD DATED 06.92.2019 IN OPMV 1651/2015 OF
MOTOR ACCIDENTS CLAIMS TRIBUNAL, ERNAKULAM

APPELLANT/CLAIMANT:

AMMINTI

AGED 74 YEARS

W/O. VISWAMBHARAN, PULICKAL HOUSE,
KOPPARAMBU BHAGOM, EROOR P. O,
NADAMA VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT.

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

RESPONDENT/3RD_ RESPONDENT :

THE DIVISIONAL MANAGER,

M/S. RELIANCE GENERAL INSURANCE COMPANY LIMITED,
4TH FLOOR, ALEXANDER MEMORIAL BUILDING,

MARINE DRIVE, SHANMUGHAM ROAD,

ERNAKULAM DISTRICT - 682 631.

BY ADVS.
SRI. TAPAS VARMA A.
SMT. K.S SANTHI

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 23.06.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:



MACA.NO.3417 OF 2019
2

JUDGMENT

The learned counsel for the appellant and the respondent have filed a joint memo to the effect that the subject matter of the lis involved in the appeal has been settled between the parties. The settlement

dated 16.06.2023 signed by the appellant and

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 shall form part

of the judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR

|

BEFORE THE HONOURABLE HIGH COURT OF KERALA

AT ERNAKULAM _ MACA No. /2019 /-

Ammini Appellant Reliance General Insurance 3° Respondent

JOINT STATEMENT FILED BY THE APPELLANT AND THE 3" RESPONDENT

The above appeal is filed from the judgment in O.P. (MV) No. 6.2.2019 on the file Motor Accidents Claims Tribunal Ernakulam. The court

below passed the award for an amount of Rs.3,95,900/- with interest and

costs.

The matter involved in this appeal has been settled between the

parties. The respondent insurer of the offending vehicle agreed to pay a

further amount of Rs.1,05,000/- within one month from the date of

receipt of judgment, failing which, the said amount will carry 9% interest

from thereafter.

Dated this the 16" day of June,

Appellant : Ammini

Advocate : Mathews K. Philip Counsel for the appellant

20235. RELIANCE GENERAL INSURANCE CQ(A20

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Respondent: CY 118%) Reliance General tnsuran Soe

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Counsel for the respondent