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Kerala High Court
Nabeesath vs Radhakrishna Pillai on 14 January, 2026
2026:KER:2906
MACA Nos.646/2020 & 3006/2021
..1..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 14TH DAY OF JANUARY 2026 / 24TH POUSHA, 1947
MACA NO. 646 OF 2020
OPMV NO.1208 OF 2013 OF MOTOR ACCIDENT CLAIMS TRIBUNAL,
THIRUVANANTHAPURAM
APPELLANTS/ADDL.RESPONDENTS 5 & 6:
1 NABEESATH, AGED 65 YEARS
W/O LATE ABDUL AZEEZ, S.S.COTTAGE, CHUNDA, CHERUKULAM
P.O.ANCHAL, KOLLAM.
2 SINI, AGED 46 YEARS
D/O LATE ABDUL AZEEZ, S.S.COTTAGE, CHUNDA, CHERUKULAM
P.O.ANCHAL, KOLLAM.
BY ADV SHRI.B.MOHANLAL
RESPONDENTS/CLAIMANT & RESPONDENTS 2-4 & 7:
1 USHAKUMARI
AGED 48 YEARS
W/O RADHAKRISHNA PILLAI, UDAYA BHAVAN, PANIMOOLA,
ANDOORKONAM P.O.POTHENCODE, THIRUVANANTHAPURAM-695 584.
2 RAJU T,
S/O THAMPI, 11/153, PUTHUVAL VEEDU, MANNARA, KAVUVILA
POTHENCODE P.O.THIRUVANANTHAPURAM-695 584.
3 RADHAKRISHNA PILLAI,
S/O SANKARA PILLAI, UDAYA BHAVAN, PANIMOOLA,
ANDOORKONAM P.O.POTHENCODE, THIRUVANANTHAPURAM-695 584.
4 THE DIVISIONAL MANAGER,
UNITED INDIA INSURANCE COMPANY LIMITED, MALANKARA
2026:KER:2906
MACA Nos.646/2020 & 3006/2021
..2..
BUILDING, V.J.T.HALL ROAD, PALAYAM, THIRUVANANTHAPURAM-
695 001.
5 SIJI(DELETED)
AGED 48 YEARS
D/O LATE ABDUL AZEEZ, S.S.,COTTAGE, CHUNDA, CHERUKULAM
P.O.KOLLAM-691 306.
(RESPONDENT NO.5 IS DELETED FROM ARRAY OF PARTIES AS
PER ORDER DATED 19/10/2020 IN IA 2/2020 IN MACA
646/2020)
BY ADVS.
SRI.G.RAJEEV
SRI.S.K.AJAY KUMAR
SMT.LEKSHMI RAMAKRISHNAN
SHRI.MUHAMMAD JASHEEN J.
SHRI.REJITH RAJENDRAN
OTHER PRESENT:
SRI. R T PRADEEP -R
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING
ON 14.01.2026, ALONG WITH MACA.3006/2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
2026:KER:2906
MACA Nos.646/2020 & 3006/2021
..3..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 14TH DAY OF JANUARY 2026 / 24TH POUSHA, 1947
MACA NO. 3006 OF 2021
OP(MV) NO.50 OF 2014 OF III ADDITIONAL MACT, THIRUVANANTHAPURAM
APPELLANTS/ADDL.RESPONDENTS 4 & 5:
1 NABEESATH, AGED 65 YEARS
W/O. LATE ABDUL AZEEZ, S.S COTTAGE, CHUNDA, CHERUKULAM
P.O., ANCHAL, KOLLAM.
2 SINI, AGED 43 YEARS
D/O. LATE ABDUL AZEEZ, S.S. COTTAGE CHUNDA, CHERUKULAM
P.O., ANCHAL, KOLLAM .
BY ADVS.
SHRI.B.MOHANLAL
SMT.P.S.PREETHA
SRI.MANSOOR ALI
SMT.A.KUMARI MINI
RESPONDENTS/CLAIMANT & RESPONDENTS 2, 3 & 6:
1 RADHAKRISHNA PILLAI,
S/O. SANKARA PILLAI, UDAYA BHAVAN, PANIMOOLA,
ANDOORKONAM P.O., POTHENCODE, THIRUVANANTHAPURAM 695
584.
2 RAJUT.,
S/O. THAMPI, 11/153, PUTHUVAL VEEDU, MANNARA KAVUVILA
POTHENCODE P.O. THIRUVANANTHAPURAM 695 584, (DRIVER OF
TIPPER LORRY BEARING REG.NO. KL-24-A-2505).
3 THE DIVISIONAL MANAGER,
2026:KER:2906
MACA Nos.646/2020 & 3006/2021
..4..
UNITED INDIA INSURANCE COMPANY LIMITED, MALANKARA
BUILDING, V.J.T. HALL ROAD, PALAYAM, THIRUVANANTHAPURAM
695 033, (INSURER OF SCOOTER BEARING REG.NO. KL-22-D-
6869).
4 SIJI (DELETED)
D/O. LATE ABDUL AZEEZ, S.S. COTTAGE, CHUNDA, CHERUKULAM
P.O., ANCHAL, KOLLAM 691 306
(R4 IS DELETED FROM PARTY ARRAY AT THE RISK OF THE
APPELLANT AS PER ORDER DATED 03.02.2022 IN IA 1/2022 )
BY ADVS.
SRI.R.T.PRADEEP
SRI.G.RAJEEV
SHRI.RAJAN P.KALIYATH
SMT.M.BINDUDAS
SRI.K.C.HARISH
SHRI.REJITH RAJENDRAN
SMT.BINCY JOB
SHRI.AJITH KUMAR.S
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING
ON 14.01.2026, ALONG WITH MACA.646/2020, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2026:KER:2906
MACA Nos.646/2020 & 3006/2021
..5..
JUDGMENT
The learned counsel on both sides submit that the impugned
award in both appeals has been satisfied by the appellants in terms of a
settlement arrived at between the parties on 18.11.2025 before the
tribunal. The appellants also filed a memo dated 20.11.2025 in both
appeals to that effect.
Recording the submission of the learned counsel on both sides
and also, the memo dated 20.11.2025 in both appeals, the appeals are
closed as settled.
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
bka/-
