Kerala High Court
Accident Claims Trisunal vs By Ady. Sre. Baby Mater! on 25 March, 2021
IN TSE RIGH COURT OF RERALA AT RRMARULAM
PRESENT
SEE RQNOURABLE MR TUSTICE C.S OTAS
THURSDAY, THE SSTR DAY OF MARCR 3021 / 48 CRAIVHRA, 1943
MACA. No 896 OF 2020 (0)
AGAINST TRE AWARD IN OFNY L8SS/2017 DATED 2S-i10-2018 oF MOTOR
ACCIDENT CLAIMS TRISUNAL , PALARWNAD
APPELLANT ( PRP LP TONER ;
MOBAMMEN NISAM. HM
AGED 21 ¥EARS,
S/O, ABDUL NAZAR &,
MARUKARA, FIRST MAIL,
PERIMADART BOOST,
MANNARRRAD~ 2
PALANKAG S7R Feo
BY ADY. SRE. BABY MATER!
RESPONDENTS SRG RESPONDENT :
BAJAT ALTANZ GENERAL INSURANCE CO Lv.
REPRESENTED BY ITS BRANCH MANAGER,
RAAGAVIS CENTER, IST AND SND FLOOR, 21 A, NETERIT
NAGAR, NANJUODAPURAM MAIN ROAD,
RANANATHASURAM §.O, COUMBATORE .
SANTIE NADU 842 O45
INSURER OF BUS REG NG. YTN- 37-BE-S86o,
BQLICY NO. TPT SOS-185i~oonsoids
VALIO FROM La-08-2028 Te 12-08-2017
SF ANY, SRI LLINEFO PRANCIS
TRIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN BINALDLY REARD
25.03.2081, TRE COURT ON THE SAME DAY OSSLEVERRD VER
FOLLOWING >
MAGA..No. 685 OF S020 (D} ~e*
Ro
if is submitted by the learned counsel for the appellant
and the learned counsel appearing for the respondent that
the subject matter in dispute bebween the parties has beer
settied as per jot compromise petition dated 19.03.2021
filed by the parties before this Court
2. 1 have perused the joint statement signed by the
parties and counter signed by the respective counsel and
find the same to be In accordance with law,
Mence, the appeal is allowed, in terms of the joint
compromise petition dated 19.03.2021, which shall for part
of the judqmaent.
Sd SOLAS FUDGE
ale. 2893 2001
Filed on £ 8703-2021
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT
ERNAKULAM
x
X
x
X\
x
x
%
s
LA Nea.
o
oe,
ha
oa
ma
ort
agent,
"oa, J
in
MACA No, 695 of 2020
JOINT COMPORMISE PETITION FILED UNDER GRDER XRT RULE °
READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEBURE.
1908
hapa
Linte'Francis (R/14@/2011)
RE
Counsel for 1°" PETITIONER! RESPONDENT) INSURER
Baby Mathew (B-473}
Counset for 28° PETITIONERY APPELLANT /CLAIMANT {ftv
swt
BEFORE THE HONQURABLE HIGH COURT OF RERALA AT
ERNARULAM
Y
x
<
3
LA No. vor 20a]
i
MACA No. 696 of 2020
1°! PETITIONER) RESPONDENT) INSURER
Baja} Allianz General Insurance Company Limited, a company incorporated
under the Companies Act, having its registered office at GE Plaza, Airport
Road, Yerwada, Pane- 411 006 and Branch Office at 3° Floor, Coastal
Chambers, MG Road, Ravipurarn.Emakulam, represented by its Senior Legal
Pxecative, Privanka Prasad, aged 25 years, Dio Rajendra Prasad.
28° PETITIONER APPELLANT /CLAIMANT
Mohammed Nizam M,
Aged 31 years, So Abdul Nazar M, Marnkara, First Mail, Perimdari Post,
Mannarkkad-1, Palakkad- 678 762.
JOINT COMPORMISE PETTTION FILED UNDER ORDER RAIN RULE 3
READ WHITH SECTION [3 L OF THE CODE OF CIVIL PROCEDURE,
L908
i. The above appeal is filed against award dated 25.10.2019 in O.PUM VONo.
1825/2017 of Motor Accidents Claims Tribunal, Palskkad. The 1"
petitioner herein is the Insurerrespondent in the appeal and the 2"
petitioner herein is the claimant' Appellant in this appeal.
4
The petitioners have entered into a scillement out of Court after filling of
hs
the appeal. As per the terms of settlement the 2"° petitioner' Claimant bas
agreed to accept a total amount of Rs.50,0004 (Rupees Filly Thousand
£
Ne
"xinhasizad Signet:
Only} in full and final satisfaction of all his claims in the above case
imcluding the compensation, interest and costs throughout.
The 1" petitioner' Insurance company shall pay the said amount of Rs.
Lip
S0,000/- (Rapees Fifty Thousand Only) to the 2° petitioner'claimant
within 30 days from date offeceipt of Judgement, after allowing this
compromise petition and passing of final order in this appeal.
'
4, In the circumstances, the above appeal may be disposed in terms af this
compromise petition, making this campromise petition as part of the final
order, without costs.
Facts stated above are true and correct,
Dated the flay; of March 2021 "
Lints Francis i* Petitioner Counsel for 1° Petitioner BRAS SAO my 7 , : Mae g he Baby Mathew 2°" Petitioner "4 Counsel for the 2" Petitioner ay ANeng General igumaise Ga. 8.
é