Ponnamma vs Liberty Videocon General ...
2023 Latest Caselaw 3654 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                    MACA NO. 2681 OF 2021
   AGAINST THE ORDER/JUDGMENT OPMV 797/2017 OF ADDITIONAL
 DISTRICT COURT & MOTOR ACCIDENT CLAIMS TRIBUNAL, THODUPUZHA
APPELLANT/PETITIONER:

          PONNAMMA
          AGED 72 YEARS, W/O. KESAVAN,
          NEDUTHANICKAL HOUSE, MOOLAKAD P.O,
          PERINGASSERY, UDUMBANNOOR VILLAGE, IDUKKI
          DISTRICT, PIN CODE - 685595, WARD NO. IX/39A.
          BY ADVS.
          MATHEWS K.PHILIP
          T.MANASY
          MINISHA K DAS

RESPONDENT/3RD RESOPONDENT:

          LIBERTY VIDEOCON GENERAL INSURANCE COMPANY LIMITED
          REPRESENTED BY ITS MANAGER, C6,D6,E6,F6 5TH FLOOR,
          NO. 88, ANMOL PALANI BUILDING, G.N. CHETTI ROAD,
          T.NAGAR, CHENNAI - 600017.
          BY ADV P.JACOB MATHEW - SC



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 29.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 M.A.C.A.No.2681 of 2021

                              :2:




                  DEVAN RAMACHANDRAN, J.
               =========================
                    M.A.C.A.No. 2681 of 2021
              ==========================
              Dated this the 29th day of March, 2023


                           JUDGMENT

When this matter was called today, Sri.P.Jacob Mathew -

learned Standing Counsel appearing for the Liberty Videocon

General Insurance Company Limited ('Insurance Company', for

short), submitted that the claim of the appellant has been

settled by his client for a further figure of Rs.1,25,000/-,

inclusive of interest and costs.

3. Sri.Mathews K.Philip - learned counsel for the appellant,

affirmed the afore; and added that the Insurance Company has

agreed to deposit the afore amount within a period two months

from today, which is not disputed by Sri.P.Jacob Mathew either.

In the afore circumstances, I allow this appeal in terms of

the settlement between the parties; with a direction to the

Insurance Company to deposit an amount of Rs.1,25,000/-,

inclusive of interest and costs, before the Tribunal, within a

period of two months from the date of receipt of a copy this

judgment.

M.A.C.A.No.2681 of 2021

Needless to say, if the afore deposit is not made as above,

then said amount will carry interest at the rate of 7.5% per

annum, as granted by the Tribunal, from the date of this

judgment until it is actually realized.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm