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Kerala High Court
Raveendran @ Ravi vs National Insurance Company on 20 December, 2025
2025:KER:98549
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
SATURDAY, THE 20TH DAY OF DECEMBER 2025 / 29TH
AGRAHAYANA, 1947
MACA NO. 1951 OF 2021
AGAINST THE AWARD DATED IN OPMV NO.105 OF 2018 OF
MOTOR ACCIDENT CLAIMS TRIBUNAL//RENT CONTROL APPELLATE
AUTHORITY, PALA
APPELLANT/PETITIONER/CLAIMANT:
RAVEENDRAN @ RAVI
AGED 60 YEARS
S/O. KUTTIL, MATHAMKIYIL HOUSE, MANNACKANADU
KARA, MARANGATTUPALLI, KOTTAYAM DIST
BY ADVS.
SRI.CYRIAC KURIAN
SRI.SUJITH MATHEW JOSE
RESPONDENT/3RD RESPONDENT:
NATIONAL INSURANCE COMPANY
REP BY ITS BRANCH MANAGER, PALA P.O., PIN-686
575
BY ADV SRI.S.K.AJAYAKUMAR
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN
FINALLY HEARD ON 20.12.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:98549
2
MACA NO. 1951 OF 2021
JUDGMENT
The appellant is the claimant in O.P.(MV) No.105 of
2018 on the file of the Motor Accidents Claims Tribunal, Pala.
The said claim petition was filed by the appellant claiming an
amount of ₹4,00,000/- as compensation in a motor accident on
13.04.2017. The tribunal awarded an amount of ₹1,81,593/-
as compensation under different heads, directing the
respondent insurer to deposit the said amount along with
interest @ 8% per annum from the date of filing the claim
petition till realization. Being dissatisfied with the
compensation awarded, the claimant has come up in appeal.
2. Today, when the matter came up for
consideration, the learned Counsel for the appellant as well as
the learned Standing Counsel for the respondent insurer
submitted that they have filed a joint statement dated
08.12.2025, wherein it is stated that the claim of the
appellant has been settled by the respondent insurer,
agreeing to deposit a further amount of ₹1,60,000/- inclusive
of all interest and cost to the appellant by way of full and final
settlement of all the claims of the appellant against the 3 rd
respondent, within a period of 90 days from the date of
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MACA NO. 1951 OF 2021
receipt of a copy of this judgment, failing which, the said
amount will carry interest at the rate of 8% per annum from
the date of default.
3. In the light of the joint statement filed by the
parties, the impugned award is modified by directing the
respondent insurer to deposit an additional amount of
₹1,60,000/-(Rupees One lakh sixty thousand only) inclusive of
all interest and cost to the appellant by way of full and final
settlement of all the claims of the appellant against the
respondent, within a period of 90 days from the date of
receipt of a copy of this judgment, failing which, the said
amount will carry interest at the rate of 8% per annum from
the date of default. The claimant shall furnish copies of the
PAN Card, AADHAAR Card and bank details before the
respondent insurer within a period of 15 days from the date of
receipt of a certified copy of this judgment so as to enable the
insurance company to make the deposit as ordered above. In
case of failure to furnish details as above, it shall be open for
the insurance company to deposit the said amount before the
tribunal.
The appeal is disposed of, in terms of the joint
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MACA NO. 1951 OF 2021
statement as above. The joint statement will form part of the
judgment.
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
STB
\ `,, +'1 I
BEFORE THE HON'BLE HIGH COURT OF KERALA AT
ERNAKULAM
Appellants/Claimant : Raveendran @ Ravi
Vs.
Respondents/3rd Respondent : National Insurance Co. Ltd
JOINT MEMO OF SF,TTLEMENT FILED BY THE
APPELLANT AND THE IN THE ABOVE CASE
We, the appellant and the respondent insurance Company
mutually agreed to settle the claim for Rs. 1,60,000/-(Rupees One
I,&kh and Sixty thousand only) in full and final settlement of the
claim. There is no coercion or undue influence. The:
respondent./Insurance Company shall pay the compensation to the
appellant within a period of 90 days from the date of receipt of copy
of this order falling which the abowie am_ount shall carry interest at
the rfite of 80/o per annum from the date of default onwards.
{t is l`Lii`mbl.y prayed that this Honble Court may .'i)e pleased to
dispose the appeal recording the above compromise.
Dated this the 8th day of Dccembcr, 2025.
A#pellamts
Raveendran @ Ravi
Cyriac SKAj
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klul ar
Cc>unsel for the ellant Counsel the Respondent
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