Ramesh vs United India Insurance Company
2023 Latest Caselaw 10092 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONQURASLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 287" DAY OF SEPTEMBER 2023 ¢ 277TH BHADRA, i948
MACA NO. 2029 OF 2023
AGAINST THE AWARD DATED 88.83.2022 IN OPMY 2226/2018 OF ADOTTTONAL
MOTOR ACCIDENT CLAIMS TRIBUNAL-~IT, PALAKKAD

APPELLANT / PETITIONER:
RAMESH, AGED 54 YEARS, S/O RAMASWAMI KURUKKAL,
ULLAS NAGAR, S V STREET, KOLLENGODE, PALAKKAD DISTRICT,
PIN - BY8 S66

BY ADV BAY MATHEW

RESPONDENT/S8D RESPONDENT:
UNITED INDIA INSURANCE COMPANY, REP BY ITS BRANCH
MANAGER, I G TOWERS, NEAR BUS STAND, NEMMARA,
PALARRAD DISTRICT, PIN - a7gses
(INSURER OF MOTOR CYCLE REG NO KLY?O/A'1318, POLICY NO
LOLZV43L17PASSGAELAR VALIO FROM 2Q/4G/2017 TO 19/10/2818,

SY ADY DEEPA GEORGE

THIS MOTOR ACCIDENT CLAINS APPEAL HAVING COME UP FOR ADMISSION
ON 28.09.2823, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:



MACA No. 1029 of 2025 r
JUDGMENT

The matter has besn settled. « Joint statement signed by both parties and the respective counsel is preduced , Hence, the appeal will stand Gisposed of in terms ef 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

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