Kerala High Court
Parieedpilla vs Thomas.K.P on 31 March, 2023
IN THE HIGH COURT OF KERALA AT -ERNARULA®
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 225° pay GF MARCH 2823 / LOTR CNATTHRA, 1945
MACA NO. 2828 GF 2018
AGAINST THE JUDGMENT IN OPMV 1592/2014 OF MOTOR ACCIDENT
CLAIMS TRIBUNAL , ERNAKULAN
APPELLANT /PETITIONER ;
PARTERDPILLA
AGED 47 YEARS
S/O ANSNMED, KDOLTYATHU HOUSE,
C/O MALLAPPARANBIL, VATTERKUNNAN,
EQAPPALY NORTH PO.
BY ADYS.
NATHEWS K PHILIP
TT. MANASY
RESPONDENTS RESPONDENTS:
4 THOMAS. K.P
S/0,PAULOSE, KARINGEN HOUSE, MALAYATTOOR,
NEELEESWARAM, NAQUVATTOM PO, ANGAMALY,
ERNAKULAN GB3574
2 ABIN THOMAS,
KARINGEN HOUSE, MALAYATTOOR, NEELEESWARAM,
NAQUVATTON FO, ANGAMALY, ERNAKULAM A83574.
3 TRE LEGAL-CLATMS MANAGER,
N/S.UNTTED INOTA INSURANCE COMPANY LIMITED,
T.P,CELL, JOS TRUST BUILDING, CHITYOOR ROAD,
KOCHI-882031.
RY ADV V. JAYAPRADEEP
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP
POR ADMISSION ON 32..03,2028, THE COURT ON TNE SANE Day
DELIVERED YNE FOLLOWING:
MACA 2BI8/2028
eae
When this matter was called today, the learned counsel for
both sides were ad idem that the disputes between the parties
have been settied and that a joint Memo has been fled,
é. 7? Rave examined the foint Memo and see that the
claim of the claimant has been settled by the insurance Company
for an additional amount of Rs.a0,000/,, in full satisfaction of the
claim without interest or coasts. The Insurance Company has
agreed to deposit the same into the bank account of the
appsiant,
in the afore circumstances, | allow this appeal in berrns of
the joint Memo/Compromise Petition dated 23.02.2023 filed by
m3
the parties; with a direction fo the Insurance Company fo
depasi the said amount into the bank account of the
appellant, within a period of Lwo months fram the date of
receipt of a copy of this Aadgment; failing which, the appellants
will be entitled to interest an the afore sahil sum at the rate of
8 per annum from this date, unt if is paid or recovered.
Sa/-
DEVAN RAMACHANDRAN,
JUDGE
ACR
ae
veettes
BEPORE THE HONS BLE HUGH COURT OF RERALA,
ERNAKULAM
MACA Na. 2828 of 2018
if
OP{MY) Ne. 1592 of 2014
Pettioner + Parieedpiila, S3 years, 5/9 Ahammedhoollivatte (H),
Cla Matlepperambil, Vatichunnan,
Exinppally Sarth PO
Respondents ° Untied India InsCa. Lad TP Cell, 3 3 Floor,
Vetiphaihl Bide, Jase Ja, Kachi-i6
JOINT MEMO FILED ON BEHALF OF THE appenant /PETITIONER
ANDTHE 3 RESPONDENT
it is respeetfully submitted that the 3° respondent insurcr having agreed ta
pay assum a? Ks, 80,000 4 (Rupees Ninety Thousand only } in fall
satisfaction af the claim without interest ar costs and that the Appellant /
petitioner having agreed te accept the offer in fall satisfaction of the claim
and the amonni to be transferred fa the hank aeeannt af the appellant within
fiwe memths from the date of receipt af copy af award failing which the
amount will carry interest. ago Se per ang san. The How'ble High Court may
be pleased é9 pass an award aecorsingly.
Dated this the ave dayof Febyaory 2023
Petitioner
es
Co
Counsel for thes peritionse"
