Kerala High Court
Abdulla@Abdul Rafeeq vs The Manager on 27 March, 2024
IN THE HIGH couRT oF RERAIA AT ERNAKulnM
PRESENT
THE HONouRABLE ins. dusTlcE c.s. SUDHA
wEDNESDA¥, THE 27TH DAY oF rmRCH 2o24 / 7TH CHAITHRA, 1946
incA No. 2511 oF 2019
AGAINST THE AlqARD DATED o6.o3.2olg IN om¢v No.4 oF 2ol6 oF
MOTOR Accll]ENT clAIMs TRIBUNAI] , KASARAeoI>.
APPElillANT/PETITIONER:
ABDULIA@ABDUII RAFEEQ ,
AGED 32 ¥Eas,
s/O MoosA EIArl, REslDING AT RAHIM MANzlL, K.M
imzTID ROAD, uppALA GziTE, uppAIA (p.o.) ,
KZISARAGOD TALUK, KASARAGOD DISTRICT.
BY ADVS.
HEn4rmTHA
SRI . BINU GEORGE
RESPONDENT/RESPONDENT:
THE -,
Iclcl I,ChaARD GENERAI. INsuRANCE cO. I.TD. , Iclcl
I.OMBARD HouSE 414, VEER SAVARKAR imRG, NEAR slDHI
vlNArAK TEMPLE, pREHADrvl, MunnAI-4oo o25.
BY ADV JACOB MATHEW P
THIS MOTOR ACCIDENT CIAIMS APPEAI. HAVING COME UP FOR
ADMISSION 0N 27.03.2024, THE COURT 0N THE SAME DAY
DELIVERED THE FOLliowING :
MACA No.2511 of 2019
C.S.SUDHA, J.
MACA No.2511 of 2019
Dated this the 27th day of March 2024
JUDGMENT
The matter is settled between the parties. Joint statement dated
07/03/2024 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.
Sd/-
C.S.SUDHA
JUDGE
ak
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT
ERNAKULAM
I,A. No. of 2024
in
MACA No. 2511 of 2()19
PEHTIONER/ RESPONDEEEI
TheManager,ECICILombardGeneral!nsuranceCo.Ltd.,
ICICI Lombard House 414, Veer Savarkar Marg,
NearSidhiVinayakTemple,Prabhadevi,Mumbai-400025.
Vs.
RESPONDENT./APPELIAN|
Abdulla @ Abdul Rafeeq, Aged 32 years,
S/o.MoosaHaji,ResidingatRahimManzil,
K.M Mazjid Road, Uppala Gate, Uppala (P.0)
Kasaragod Taluk, Kasaragod District.
WITH SECTION 1510F THE C_ODE OF CIVIL PROCEDURE. 19Q8
1) The above appeal is filed against award dated 06.03.2019 in
O.P(M.V.)No. 04/2016 of Motor Accidents Claims Tribunal, Kasaragod.
The petitioner is the Insurer/ respondent in the appeal and the
respondentistheappellantintheappeal.
2)ThepartieshaveenteredintoasettlementoutofCourtafterfillingof
theappeal.Asperthetermsofsettlementtherespondenthasagreedto
acceptatotalamountofRs.4,00,000/-(RupeesFourLakhsOnly)in full
and final satisfaction of all their claims in the above case including the
compensation,interestandcoststhroughout.
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PLAZ,.\\
OCHIN-682
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3) The settlement amount shall be deposited through NEFT in the
account in the name of the respondent/appellant in Bank Of Baroda,
Mulinje Branch, Uppala, Kasaragod Place having Account No;
68720100016281 and IFSC Code; BARBOV|MULI
4) In the circumstances, the above appeal may be disposed in terms of
this compromise petition, making this compromise petition as part of
the final order, without costs[
Facts stated above are true and correct]
Datedthe7#ayofMarch2024
Petitioner
AC?g-W?p,g7 #al;tha f3/ /2 8 ? /'fi ??
Counsel for Petitioner Counsel for the Respondent
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