Kerala High Court
Jagadeesha Varma Thampan vs Sujith on 27 March, 2024
IN THE HIGH COURT OF KERAIA AT ERNAKtJIIAM
PRESENT
TEE HONOURABIiE MRS. JUSTICE C.S. SUDEIA
wEDNESDA¥, THE 27TH DAY oF mRCH 2o24 / 7TH CHAITHRA, 1946
Inch No. 1136 oF 2021
AGIAINST THE A)mRD DATEI] 26.o6.2o2o IN oEMv No.13o6 oF 2oi7
0F MOTOR ACCIDENT CIAIMS TRIBUNAII, KOTTAYAM
APPEliliANT/PETITIONER:
eAGADRESHA vARIm THrmEN ,
jreED 53 ¥±,
s/o. RAvlvIiRIm TELrmEN, REslDING AT coKULZD4
MtJTTAIHIL KOVILAKOM, VADAKRENADA BHAGOM, NADUVILE
VII.IIACE, VAIKOM, KOTTAYAM NOW RESIDING AT USHUS @
LEELA SADHANAM, VADAKKENADA BHAGOM, ETTumNooR
P.0. KOTTAYAM 686 631.
BY AI)VS .
K.A.IASHIM
SRI . JABIN MtJHZu04EI)
SRI . M . I . I SmllJ
RESPONDENTS/RSPONDENIS:
SUJITH ,
s/o. puRusEN, EDAPRaelL HousE, ARcOR vll.LziGE,
ALLappuzEIA. 688 534.
ENAGING I)IRECTOR,
RERAIA SRTC, THIRUVENENTHAPURAM 695 001.
THE NEW INDIA ASSURCNE COREENY IilMITEI),
REPRESENTED BY ITS DIVISI0NAli ENAGER, DIVISIONAL
OFFICE, KOTTAYAM 686 002.
8¥ anv SERASTIAN VARGHESE
SC-SRI. IIAI..K. JOSEPH
TEIIS MOTOR ACCIDENT CLAIMS APPEAli HAVING CORE UP FOR
ADMISSION 0N 27.03.2024, THE COURT 0N THE SAID DAY
DEI.IVERED THE FOLLOWING :
MACA No.1136 of 2021
C.S.SUDHA, J.
MACA No.1136 of 2021
Dated this the 27th day of March 2024
JUDGMENT
The matter is settled between the parties. Joint statement dated
11/03/2024 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
lt.3L+
BEFORE THE HON'BL.E HIGH COURT OF I(ERALA AT ERNAKULAM
ln
OP MV N;:1306/2017 of the MACT, I(OTTAYAM
Jagadeesha varma thamhaan Appellant/petitioner
Sujith & others Respondents/Respondents
JiolNT SETTLEMENT MEMO FILED BY THE PARTIES lN THE ABOVE
MOTOR ACCIDENTS CLAIMS APPEAL SE`ITLING THE APPEAL
The above appeal is against award in OP MV. No.1306/2017 dated. 26/06/2020
of the motor Accident Cia:ims Tribunal, Kottayam. The original claims is one U/S
166 of the Motor Vehicles Act for the inj.uries sustained by the appellant in the
motor vehicle accident o:curred on 03/04/2017.
The learned tribunal after finding negligence on the insured vehicle awarcled a
c(`jmpensation of Rs.3,25,.770/- with 8% interest and proportionate cost fi'om
the 3r'J res}',Iondent New I-ndia assurance Company. Dissatisfied with the
qi.i3nt`ulm the claimant is in appeal.
Th(: appa:j!lantL ant.I the 3rd r.espondent New India tissurance Company had
d:s(:ussti?d the m<itter on 07/03/2024 The €``ppellant has agreed to receive
Rs.3,75,i)00/n(I.upee5 three lakh seventy five th()usand only)including interr!st
in acldil.ion to the comper]sation already award by the Tribunal as full and fmal
sf..`.ttlemcJnt of the all clair;.is in the appeal. The respondent insurer has agreed
to deposit the above amo,unt in t.he account of appellant.
within
The appe!lant she{!l furnish the bank account particulars of the appel!ant
oni`: month from the datL] of the judgment .i.he respondent shall deposit th,e
amoimt within one month from the date {)f the receipt of the account
particui£]rs` lncase the insirrctr fail to deposit the amount after receiving the
ac`coimt particulars of the account particulars as stipulated tlE
theHFrtheermunt
I,|I|| |Llh,JL ltll I,I
"E utw miel^ A.eu.A..c. cO. Lro.
shall carry interest as 9% after the date of default.
I)ate this ay of march 2024 at Ernakulam
Cwhltv`d AIto.coy
App(.3llant: Jagadeesh hambaan Respondent
Coun5{.}l for the app ellant
ounsel for the respondent
EEiDm I k\.j±1Q.`lfo-
`4;a" ne#sh`aova6trho&`
