Anitha vs Sajan George
2023 Latest Caselaw 3678 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. 339 OF 2023
 AGAINST THE ORDER/JUDGMENT OPMV 750/2019 OF MOTOR ACCIDENT
                      CLAIMS TRIBUNAL, PALA
APPELLANT/CLAIMANT:

          ANITHA
          AGED 46 YEARS, W/O P. K. SHAJI,
          RESIDING AT PALAMOOTTIL HOUSE, PARATHODU P. O,
          VELICHIYANI, EDAKKUNNAM, KOTTAYAM, PIN - 686512
          BY ADV ADHIL P.

RESPONDENTS/RESPONDENTS:

    1     SAJAN GEORGE
          S/O P. P. GEORGE, PUTHENPEEDIKAYIL (H),
          PAINGANA BHAGOM, MUNDAKKAYAM P. O,
          MUNDAKKAYAM, PIN - 686513
    2     LIBERTY GENERAL INSURANCE COMPANY LIMITED
          DOOR NO. 39/4166A, 2ND FLOOR, SHEMA BUILDING,
          M. G. ROAD, RAVIPURAM, ERNAKULAM - 682 016.
          REPRESENTED BY ITS DIVISIONAL MANAGER.
          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.339 of 2023

                               :2:




                  DEVAN RAMACHANDRAN, J.
               =========================
                     M.A.C.A.No. 339 of 2023
              ==========================
              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 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.65,000/-, inclusive of interest

and costs.

3. Sri.Adhil P. - 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.65,000/-,

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.339 of 2023

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

then said amount will carry interest at the rate of 7% per

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

judgment until it is actually realized.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm