Vishnu A.K vs Divisional Manager
2023 Latest Caselaw 10095 Ker

IN THE HIGH COURT OF KERALA AT ERNAKULAN
PRESENT
TNE HONOURABLE MR. JUSTICE ® . SOMARAJAN
MONDAY, THE a8! DAY OF SEPTENBER 2923 / 27TH BHADRA, 1948
NACA NO. 3005 OF 2020
AGAINST THE ORDERS JUDGMENT IN OPMY 2267/2017 OF MOTOR ACCIDENT CLAINS
TRIBUNAL, ERNAKULAN

*

LATMANT :
VESHAU A.K., 3/0. ROCHANIVAN, 28, BMAVANA HOUSE, IRIMPANAN
P.0., THIRUVANKULAN VILLAGE, KANAYANNUR TALUE,

ERNARULAMN, PINCODE - €82 2369.

BY ABYS.
MATHEWS K.PRILIP
SST. 7. MANASY

ant NOENT:
Ox

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¥ISTONAL MANAGER, MSS .UNTTED INDIA INSURANCE COMPANY
LIMITED, JOSE TRUST BUILDING, CHITTOOR ROAD, ERNAKULA,
BINCODE - G82641 REPRESENTED SY ITS DIVISIONAL MANAGER,

SY ADY SST. 8.8. SANTHANMA

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING CONE UP FOR ADMISSTON
ON 18.99.2023, THE COURT ON THE SAME BAY DELIVERES THE FOLLOWING:



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MACA No. 3095 / 2030

ishnu ALB. : Appellant/Petitioner

mited India India Insurance : Respondent/Respondent

JOINT STATEMENT FILED BY THE APPELLANT AND THE RESPONDENT

. The above appeal is filed from the judgment in O.P. (MV) No.

elO7/2017 on the file Motor Accidents Claims Tribunal Emakulam, The cwurt below passed the award for an amount of Rs. 1 2y59,000/-

with interest and costs.

, Being aggrieved by the award, the claimant has filed this appeal

before this court for enhancement of the compensation, During the pendency of the case, the matter has been settled between the appellant and the insurer of the offending vehicle. The respondent insurer agreed to pay a firther amount of Rs.50,000/- as additional!

compensation in the above appeal,

. The respondent hereby agrees to transfer by way of NEFT, the above

amount of Rs.50,000/- (Rupees Pitty Thousand only} to the bank account of the appellant (Vishnu AK.) within a period af two months from the date of receipt of the copy of the judgment from the Honourable High Court of Kerala, failing which the said amount will

carry mnferest at 9% from the date of default,

There is no threat, collusion, coercion or undue influence in arriving at the above settlement. There is no mistake in aiTiving at this

settlement either.

Dated this the 21" day of August, 2023,

' ; ree) Appellant: "& Vishnu AK.

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Advocate "Mathews K. Philip Counsel for the appellant Advocate : PK. Santhamma