Vishnu.K vs Lawrence
2023 Latest Caselaw 10090 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAN
PRESENT
THE HONOURABLE MR. JUSTICE P. SOMARAJAN
MONDAY, THE 187 DAY OF SEPTEMBER 2023 / 27TH BHADRA, i945
MACA NO. 1286 OF 2es6
AGAINST THE AWARD DATED 91.94.2826 IN OPMV 688/2618 OF PRINCIPAL
MOTOR ACCIDENT CLAINS TRIBUNAL , KOZHIKODE

APPELLANT V PETITIONER:
VISUNU.K, AGED 21 YEARS, $/0. PREMARAJAN,
1/538, KOTTAPURATH HOUSE, IRINGALLUR, G.A COLLEGE P.0.,
ROZNIKODE.678 O44.

SY ADV ANIL KUMAR K.P.

RESPONDENTS /RESPONDENTS
LAWRENCE, S/O.FRANCIS, PARANMAL HOUSE, VENGERT P.0.,
KOZHIKODE -873 640.

ug

ARUN .T, AGED 28 YEARS, S/O.SUNTL KUMAR, THAMARATH NOUSE ,
KOTHAKULAM PARANBA, CHALAPPURAM P.0., KOZNINODE -87S 862.

3 UNITED INDIA INSURANCE COMPANY LTD, RES BY THE
MANAGER/AUTHORISED SIGNATORY HOLIDAY CITY CENTRE, 4TH
PLGOR, OPP RURISUPALLY, KOZHIKODE -673 9@4.

BY ADV SMITHA.S.PILLAT

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSTON
ON 18.89.2623, THE COURT ON THE SANE DAY DELIVERED THE FOLLOWING:


MACA No.d286 of 2020

2

JUDGMENT

The matter has been settled. a joint statement signed by beth parties and the respective counsel is produced. Hence, the appeal will stand disposed of in terms of the joint statement arrived at by the parties and it will form part of the judgment of this Court. The award passed

by the Tribunal will stand modified accordingly.

Sd -

P. SOMARAJIAN

JUDGE

Msp

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM

MACA Na, 1286 of 2020

Vishnu. K Vis

Respondent (3° Respondent

United India Insurance Campany Lid.

COMPROMISE PETITION FILED UNDER ORDER XXHE RULE 3 OF THE CODE OF CIVIL PROCEDURE

We, the Appellant and the 3° Respondent the United India Insurance Company Ltd., mulugily agreed io setiie the claim for Rs. 1,85,000/- (Rupees One Lakh Eighiy-Five Thousand Gniy), in full and final setiement of the claim. There is no coercion of undue influence. The 3° Respondent shall pay the compensation to the Appellant wihin @ period of 6@ days fram the cate of receipt of the copy of the Judgment, falling which the above amount shall carry interest G 5% ner annum from the date of default onwards.

Therefore, is humbly prayed that this Nan'ble Court may be pleased to dispose of

the sppeal recording the above campromise.

Dated tus &. athe ee" day of August 2023