Kerala High Court
Joseph Joseph vs The Divisional Manager on 4 April, 2024
IN THE HIGH COURT OF KERAIA AT ERNAKULZD4
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
THURSDAY, THE 4TH DAY 0F APRIL 2024 / 15TH CHAITHRA, 1946
MncA No. 849 oF 2023
AGAINST TEE AlmRD DATED 11-o4-2o22 IN opMv No.1894 oF 2oi8
0F MOTOR ACCIDENT CLAIMS TRIBUNAI., KOTTAYAM.
APPEliLZENTS/PETITIONERS:
1 JOSEPH JOSEPH,
AGED 69 yEas,
S/0 JOSEPH KAYYAIAKAM HOUSE, CHETHIPUZHA,
CHEERANCHIRA, CHANGANACHERRY , KOTTAYAM,
PIN -686101.
JULIA JOSE,
AGED 37 YENS,
D/O dosEPH JOSEPH, KZIYYAIIAKAM HOUSE, CHETHIPUZHA,
CHEERENCHIRA, CHANGANACHERRY, KOTTAYAM, NOW
RESIDING AT Pal)INdAREKKtJTTU HOUSE ,
imRUTHOMKARA p.o. , KozHIKODE, plN -6861ol.
JIBIN JOSH,
AGED 34 YENS,
S/O JOSEPH JOSEPH, RAYYAILAKAM HOUSE, CHETHIPUZHA,
CHEERANCHIRA, CHENGENACHERRY , KOTTAYAM,
PIN -686101.
ROSY TOSE,
AGED 32 YEARS,D/o TosEPH OOSEPH, RA¥¥AlnKae4
HOUSE , CHETHIPUZHA CHEEENCEIIRA, CHENGENACHERRY,
KOTTAYAM, PIN -686101.
8¥ anvs .
P . M . JOSHI
SIJI K.PAur
Bonny Ene¥
VISHNU PRASAD
RESPONI)ENT/3RE RESPONDENT :
TEE DlvlsloNAL imNACER,
NEW INDIA ASSURANCE CO. IITD. , OPPOSITE CO.OP.
BANK BUILDING, CENTRAII JUNCTION,
PB NO,.83.KOTTAYAM 686 001.
BY ADV K. S . SANTHI
"Is MOTOR AcclDENT clAIMs AppEAI, HAVING COME up roR
ADMISSION CAN 04.04.2024, THE COURT 0N THE Same DAY
DELIVERED THE FOLLOWING :
MACA No.849 of 2023
C.S.SUDHA, J.
MACA No.849 of 2023
Dated this the 04th day of April 2024
JUDGMENT
The matter is settled between the parties. Joint statement dated
12/03/2024 filed is taken on record. The appeal is disposed of in terms
of the joint statement. The joint statement shall form part of the
judgment and decree.
Interlocutory applications, if any pending, shall stand closed.
SD/-
C.S.SUDHA
JUDGE
ak
BHFORH THE HON'BLE HIGH COURT OF KERALA, AT ERNAKULAM.
MACA NO. 849 0F 2023.
JOSEPH JOSEPH AND OTHERS ... Appellant(S).
Vs,,
EE#¥kvD[[S£%$5#ANNcfaGCEo?Ltd.....Respondent(s).
I¥[gp,TgES¥±TELLE¥¥E¥¥B¥E:REB*E
The above appeal filed against the award dated 11-04-2022 in OP(MV)
No.1894/2018 of the Motor Accidents Claims Tribunal, Kottayam has been settled by the
above patties on the following term:
1) The appellant(s) has agmed to accept a sum of Rs I,7S,000/-(One Lath seventy five
thousand only) as additional compensation inclusive of interest, etc. from the respondent
New India Assurance Co. Ltd., in full and fin,il settlement of all claims arising from the
above cl.iim. The Respondent insurance company has agieed to deposit the above amount.
2) The appellant(s) shall furnish the account particulars and pan card details of the
claimant(s)inwhosenanietheamountistobedepositedwithinonemonthfromthedateoI
judgment.
3) The Insuinlice Company shall effect the deposit by transfer to the respective
account (s) of the Appellant(s)/Claimant(s) within 90 days from the date of receipt of the
account pa]1iculars antl pan card details.
4) ln case the appellant/claimant ffil to fuimish the account details as per colidition
no.2 above, the running of inteliest .would storr and if the insurer fail to deposit tlie amount
as pei. condition 3, even after furnishing the details by the appellant(s)/Claimant(s),
intel.est shall be payable at tlie same late .is contained in the awar.d from the date of
default.
5) The above settlement is reached bet`iJeen the parties at theii. free will and it is
humbly prayed that this hon'ble coull may be pleased to record the above settlement and
pronounce a judgment in teims of the above settlement.
Dated this the 12th day of IV]'arch, 2024 at Ernakulam ..,. _._
APPELLAVT(s): :#Ee&dEaot%g,.t'£.:ueANCEcO.LTD.
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NEW INDIA ASSURANCE CO. LTD.
(AI)V. P.M. JOSHI(J-409)
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COUNSEL FOR THE APPELLANT. COUNSEL FOR THE RESPONDENT
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