Sheena V @ Sheena Biju vs Kannan V
2023 Latest Caselaw 4066 Ker

iN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

TRE HONOURABLE MR. JUSTICE BEVAN RAMACHANDRAN

THURSOAY, THE 36" paAY GF MARCH gaze / eTe CHAITHRA, 1945

NACA NO. 2067 OF 2695

AGAINST THE JUDGMENT IN OPNY 496/2613 oF MOTOR ACCIDENT

CLAIMS TRIBUNAL , KOLLAM

APPELLANTS (PETITIONERS ;

2

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RESPONDENTS /RESPOK

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SHEENA V @ SHEENA BIJU

ASED 37 YEARS

WO. LATE BIIU D., HOUSE NG. L/S66( 7/39), CHERYL PALACKODE PUTHEN VEEDU, NEAR KUMMALLOOR TRANSFORMER, KUMMALLOOR P.O., CHATHANNDOR, ADICHANALLOOR VILLAGE, KOLLAM DISTRICT, SIN-SS1573

MASTER ARUN RIJU MINOR

IB: 23-16-2002, S/O.LATE BIJu o., CHERU PALACKODE PUTHEN VEEDU, NEAR KUMMALLOOR TRANSFORMER, KUMNALLOOR P.O, , CHATHANNGOR, ADTCHANALLOOR VILLAGE, KOLLAM DISTRICT, PIN- cecnte

SEPRESENTED BY HIS GUARDIAN THE IST APPELLANT. BY Avs.

ORE. NAGARAS NARAYANAN

SRI.BENDI C AUGUSTIN

SHYT. J, SASTHUST

SRI.PRATHAP PILLAT

SRI. SATIO HASSAN

SRI.SEBIN THOMAS

aki. VIVEK V. KANNANKERT

DENTS :

KANNAN ¥V AMBADT FOODS, SAREENA BHAVAN STRA-~48, NADUNCAUD, KARAMANA P.Q,, THIRUVANANTNAPURAN

DISTRICT-8950G8 .

MACA LOGT O18

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SHANKURHA SUNDARAN

S/O. BALA SUNOARAM, T.C.50/838{8), THOPPTL VEEDU, KALADT, KARAMANA P, o.,

THIRUVANANTHAPURAN DISTRICT - 695002.

3 MS. RELIANCE GENERAL INSURANCE COL. LTD.

SRD FLOOR( LEVEL 5), TRANS TOWERS, VAZHUTHACAUD., THYCAUD P.O., THIRUVANANTHAPURAM.695074,

BY ADVS.

SRT. V HARTSH

SRI, &.B, RAMANAND

SRI.RAJAN VISHNURA}

SRI. .G, SURESH

SRI. SUDHEER THURAVOOR

THES MOTOR ACCIDENT CLAIMS APPEAL HAVING GONE UP BoR ADMISSION ON 30,98.2023, THE COURT ON YRE SANE DAY DELIVERED THE FOLLOWING:

MACS LOST 2015

iIUDGMENT

When tus matter was called today, the learned counsel for bath sides were sd idem that the disputes between the parties Have bean settied and that a joint Memo has been Aled.

2 ? have examined the joint Memo and see that the claim of the claimant has been settled by the insurance Commany for an additional amount of Rs.3.10.00G/, In full and final settlement of the claim, The insurance Company has agreed to deposit the same before the Tribunal or into the bank account of the 1° appellant.

in the afore circumstances, | allow this aopeal in terms of the joint Mema/Compromise Petition dated O1.05.2023 filled by the parties: with a direction to the Insurance Company to deposit the saki amount before the Triounal ar inte the bank account of the 1" appellant, within a period of two months from the date of receipt of a copy of this judgment falling which, the annellants will be entitied to Interest on the afore said sum at the rate of 8% mer annum fram this date, unth if is paid or recevered.

Sd)

DEVAN RAMACHANDRAN, JUDGE

ACR

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fain' Meme

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