Subeesh.A vs Liberty General Insurance Co. Ltd
2023 Latest Caselaw 3741 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. 4026 OF 2022
 AGAINST THE ORDER/JUDGMENT OPMV 1206/2019 OF MOTOR ACCIDENT
                 CLAIMS TRIBUNAL, KOZHIKODE
APPELLANT/PETITIONER:

          SUBEESH.A
          AGED 35 YEARS, S/O SUKUMARAN,
          RESIDING AT ADICHIKATTU, AMMANJERIPARAMBU,
          P.O.KOMMERI, KOZHIKODE, PIN - 673007
          BY ADV K.V.RASHMI

RESPONDENT/3RD RESPONDENT:

          LIBERTY GENERAL INSURANCE CO. LTD.,
          10TH FLOOR, TOWER A, PENISULA BUSINESS PARK,
          GANAPATH RAO, KADAM MARG, MUMBAI,
          MAHARASHTRA-400013.
          REPRESENTED BY ITS 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.4026 of 2022

                             :2:




                  DEVAN RAMACHANDRAN, J.
               =========================
                    M.A.C.A.No. 4026 of 2022
              ==========================
              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.1,10,000/-, inclusive of interest

and costs.

3. Sri.Rashmi K.V. - 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.1,10,000/-,

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.4026 of 2022

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

then said amount will carry interest at the rate of 8% per

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

judgment until it is actually realized.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm