Jayanath vs Sasikala Muraleedharan Pillai
2023 Latest Caselaw 3166 Ker

Citation : 2023 Latest Caselaw 3166 Ker
Judgement Date : 23 March, 2023

Kerala High Court

Jayanath vs Sasikala Muraleedharan Pillai on 23 March, 2023

IN THE RIGH COURT OF EERALA at ERNARUILAN
BRESENT
TRE HONOURABLE MR. GUstTrees prvaw RANACHANDRAN
THURSDAY, THE 23°" pay owe MARCH 2023 / 2ND CHAITERA, 1945
MACK NO. 1100 oF 3018
AGAINST THE AWARD DATED 15.09.9012 ry ORNY 47/2009 oF

MOTOR ACCIDENT CLAIMS TRTHUWAY, , ROTTAYAN

APBELLANT (CLAIMANT :

JAYANATS

AGED S31 YEARS

$/0, SOMANADBAN , KAVIL HOUSE, REKUNNUMMA, KANNADY,
RUYTANADU, ALAPSUSEA

BY ADS.
SRI. S MANTIAL
SRI .S .NIDREESH

RESPONDENTS / RESPONDENTS -

i SASTRALA MURALEEDHARAN PILLAT CSATHONATIN, MITRRARART FO, MUTTAR, ALAPPUSHA S89 558

PRASANTH CHATHANATTU BOQUSE MITHRARARIPO, MUTTAR, ALAPPUZBA 889 59:8

3 BAJAJ ALLIANES GENERAL INSURANCE CO. LTD ROTTAYAM €86 001

BY ADV SRI.ARRIL HK. MADRAY

Poh

THIS MOTOR ACCIDENT CLAIMS APPEAL. HAVING COME UP BOR ADMISSION ON 23.03.2023, THE couRT on vEE SAME DAY DELIVERED TSE FOLLOWING:

MAGA NO. 2490 cer 8075

DEVAN RAMACHANDRAN, }.

200 282 NE 109.0001 200 20d OH SBE NOD! OBC OE 20 ORR. SN Bs BE NOE DO GOL BOT ANY DAN 96 OR: OC 90K: 200 ODL OD OE 306 50D GL

Dated this. "the 23" day of March, 2023

When this matter was called today, the learned counsel for the parties were ad idem that the disputes between their clients have been settled and that a joint Statement has been Ned.

2. | have examined the Joint Statement and see that the claim of the claimant has been settled by the Insurance Company for an additional amount of Rs.6,00,000/- in fall and

fnal settlement inclusive of all interest and costs.

3. The learned counsel for the Insurance Company further stated that his client agrees to deposit the afore sum within a period of 30 days, from the date of receipt of a copy of this Judgment

in the afore circumstances, | allow this appeal in terms of the Compromise Petition dated 07.03.2023 Sled by the parties:

with a direction to the Insurance Company to deposit the afore

MATA NO. 2100 oF 2025

said amount before the Tribunal, within a period of 30 days from the date of receipt of a copy of this judgment; failing which the appellant will be entitled to interest on the afore said Sum at the rate of 9% per annum from the date of this

judgment, until it is paid or recovered.

¢q/-DEVAN RAMACHANDRAN, JUDGE isn

Hon

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