Aleykutty vs K.Saroja
2024 Latest Caselaw 15436 Ker

Kerala High Court

Aleykutty vs K.Saroja on 5 June, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                        MACA NO. 489 OF 2016
AGAINST THE AWARD DATED 14.09.2015 IN OPMV NO.1672 OF 2010 OF
MOTOR ACCIDENT CLAIMS TRIBUNAL ,PERUMBAVOOR
APPELLANTS/PETITINERS IN THE OPMV:

1 ALEYKUTTY
  AGED 59 YEARS
  W/O. LATE JOSEPH, NJATTUMKALAYIL HOUSE, CHENGARA KARA,
  PATTIMATTOM P.O., KIZHAKKAMBALAM VIA, ERNAKULAM DISTRICT-683
  562.

2 SINI
  AGED 36 YEARS
  D/O. LATE JOSEPH, NJATTUMKALAYIL HOUSE, CHENGARA KARA,
  PATTIMATTOM P.O., KIZHAKKAMBALAM VIA, ERNAKULAM DISTRICT-683
  562.

3 SIJI
  AGED 32 YEARS
  D/O. LATE JOSEPH, NJATTUMKALAYIL HOUSE, CHENGARA KARA,
  PATTIMATTOM P.O., KIZHAKKAMBALAM VIA, ERNAKULAM DISTRICT-683
  562.

4 SIMY
  AGED 28 YEARS
  D/O. LATE JOSEPH, NJATTUMKALAYIL HOUSE, CHENGARA KARA,
  PATTIMATTOM P.O., KIZHAKKAMBALAM VIA, ERNAKULAM DISTRICT-683
  562.

   BY ADV SRI.BENNY VARGHESE


RESPONDENTS/RESPONDENTS IN THE OPMV:

1 K.SAROJA
  W/O. A.R.KULANDAIVEL, NO.2/25-D, ALANKATTUVALSU, KALLANKATTU
  VALSU P.O., KUPPANDAPALAYAM PANCHAYATH, TIRUCHANGODE T.K.,
  NAMAKKAL DISTRICT, TAMILNADU-637 211.

2 ANANDARAJ
  AGED 58 YEARS
  S/O. ANKAPPAN, DOOR NO.20/33, METTOOR DAM DESOM, KAVERI NAGAR,
                                   2

M.A.C.A. No. 489 of 2016




   SALEM DISTRICT, TAMILNADU STATE-639 001.

3 MANAGER
  M/S. ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD., 8/H1-MANGALAM
  BUILDINGS, 4 ROAD, SALEM-636 009, TAMILNADU.

   BY ADV MATHEWS JACOB (SR.)



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                             3

M.A.C.A. No. 489 of 2016




                                  SOPHY THOMAS, J.
                                 =====================

                                 M.A.C.A. No. 489 of 2016

                               ========================

                                   JUDGMENT

Dated this the 5th day of June, 2024

Learned counsel for the appellants would submit that the matter

has been settled between the 1st appellant and the 3rd respondent

insurer and memo of settlement filed by them is on board and it is

recorded. Appellants 2 to 4 have endorsed their no objection in

disbursing the award amount to the 1st appellant.

2. In view of the settlement arrived between the appellant and the

3rd respondent, this MACA is allowed in terms of the settlement

memo. The 3rd respondent has to pay Rs.35,000/- to the 1st

appellant within one month from today. The amount shall be

transferred to the bank account of the 1st appellant, details of which

will be furnished by her to the 3rd respondent, within one week from

today.

The appeal stands allowed to the extent as above, and no order

as to costs.

Sd/-

SOPHY THOMAS

JUDGE RMV