P.Prajith vs United India Insurance Company Limited
2024 Latest Caselaw 9764 Ker

Kerala High Court

P.Prajith vs United India Insurance Company Limited on 4 April, 2024

            IN THE HIGH COURT 0F KERALZI AT ERNAKUIAM

                                 PRESENT

             TIRE HONouRABI,E ims. rusTIch= c.s. suDElzi
 THURSDAY,     THE 4TH DAY 0F APRII. 2024 / 15TH CHAITHRA,        1946

                       Mach NO. 3250 0F 2020
AGAINST THE AHARD DATED 01.10.2019 IN OPMV NO.1709 0F 2016

        OF MOTOR AcclDENT clAIMs TRIBUNAL, ERIunKulAM.
APPELLZINT/PETITIONER:

            P . PFLNITH ,
            zw5ED 35 ¥Fas,
            S/0. PRABHAKARAN , RADIIALZIYAM, (PALAKKATTU
            PADINJARE VELI) , K.R.PURAM P.0. , CHERTHALA ANI)
            NOW RESIDING AT C/0 USHAKARAN, M/S LAKSHMI TOUR
            OPERATORS , OPPOSITE BI.OCK OFFICE , PALLURUTHY ,
            COCHIN -682 006.

            BY ADVS.
            RAHUL SASI
            SMT.REETHU PREM




RESPONI)ENT/ 3RD RESPONDENT :

            UNITED INI>IA INSuRANCE ccheAN¥ I.IMITED ,
            I.P.CEI.I., 4TH FLOOR, JOS TRUST BUII.DING, CHITTOOR
            ROAD, ERNAKtJliAM, COCHIN -682 035,
            REP. BY ITS AUTHORIZED OFFICER.

            8¥ ADv SRI.pno4.NAdEEB KHAN




      THIS MOTOR ACCII)ENT CIAIMS APPEAL HAVING CODE UP FOR
ADMlssloN    oN    o4.o4.2o24,   THE   couRT   oN   THE    sinG   DAY
DEI.IveRED THE Fol.I.owlNG :
 MACA No.3250 of 2020




                            C.S.SUDHA, J.

                        MACA No.3250 of 2020

                  Dated this the 04th day of April 2024


                           JUDGMENT

The matter is settled between the parties. Joint statement dated

21/02/2024 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 BEFORE TllE IIONOURABIE IIIQII CO(JET OF KERAIA, ENE- .r

In O.D(MV) Ho.1709 of 2016 of the Motor JLecident Claim Tribunal, ErnakNLha

P. Prajith Appellant/Petitioner Vs. United India Insurance co. Ltd : Respondent/Respondent

JOINT-MEMO F`ILED BY THE COUNSEL FOR THE APPELLANT a COUNSEL FOR RESPONDENT TO REPORT THE SETTuBMBNT

We, the appellants/ claimants and the respondent/ Insurance Company above named, have willingly arrived at the Compromise to settle the claim at Rs. 2,00,000/- (Rupees Two Lakhs Only) including interest.

1. No coercion or undue influence is applied. We request this Honble Court to record this joint settlement and to pass an award in terms thereof.

2. We, further state that the respondent/Insurance Company above named is willing to transfer the settled amount of Rs. 2,00,000/-(Rupees Two Lakhs Only) including interest within 60 days from the date this Honble Court records this Statement of Settlement and passes the award in terms thereof.

3. The appellant has already provided to the respondent Insurance Company the details of the bank account along with photocopies of Aadhar Card and PAN Card.

Dated this the 21St day of February, 2024

=@,, `.

Signature of the Appenant

`\ 'RrmvLSngFCHfro±h) ^Ab^Aa+Afor Signature of Advocate f^, AppeHant