Kerala High Court
S.Ramalingam vs The Oriental Insurance Co. Ltd on 17 February, 2025
2025 : KER: 13070
IN THE HIGH COURT 0F KERAIA AT ERNAKUIAM
PRESENT
THE HONouRABI,E in. eusTlcE ooENsoN -OEN
MONDAY, THE i7TH DAY oF REBRunR¥ 2o25 / 28TH RAGm, 1946
imcA No. 1034 oF 2020
AcalNST THE AomRD DATEI) 25.11.2olg IN opMv No.15 oF
2014 0F MOTOR ACCIDENT CIAIMS TRIBUNAL, KOTTAYAM.
APPElillANT/PETITIONER :
s.RmmLINGEN, AGED 45 ¥EARs,
S/0. SREERANGARAYAN, DOOR NO.R/38 ,
vELIAppA NAlcKAN vAlnsu p.o. , VEI;InKOvll,,
"IRI7ppOOR, TAMlnaz\Du, NOw RESIDING AT
IrocHUMt7Rlyll, HOusE , wll.SCIN STREET ,
ERA¥II.KADAVu, KOTTArAM rosT-686 ool.
BY ADV JOSSY KURIAN.
REspormENT/3RE RESpoNDENT
TRE ORIENTAL INSURANCE CO. I.TD. ,
KOTTA"-686 00, REPRESENTED BY ITS
DlvlsloetAI, in)tzLGER
BY ADV SMT.IATHA SUSAN CHERIEN.
THIS MOTOR ACCIDENT CIAIMS APPEAI. HA:VINO BEEN
FINELI,I HEmD oN 17.o2.2o25, THE count oN THE sinG Day
DELIVERED THE FOIil.OWING :
2 0 2 5 : KER : 13 0 7 0
JOHNSON JOHN, J.
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MACA No.1034 of 2020
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Dated this the 17th day of February, 2025.
JUDGMENT
Heard. Perused the ].oint statement dated ©7 -©1 -2©2 5 .
2. The matter is settled between the appellant and the respondent/insurance company.
The respondent/insurance company agreed to pay an additional compensation of Rs.9,©©,0©©/- (Rupees Nine Lakh only) to the appellant by way of full and final settlement of the claim. Compromise is recorded. Appeal is disposed of as per the compromise. Joint statement dated ©7-©1-2©25 will form part of the ].udgment.
Sd/-JOHNSON JOHN, JUDGE. amk
BEFORE THE HON'BLE HIGH COURT OF KERALA AT EENAKULAM M.A.C.A.No 1034 of 2020 S. Ramalingan Appellant Vs The Oriental Insurance Company Limited Respondent JOINT STATEMENT FIE;ED BY THE APPELLANT AND THE REroNDENT
1. The above appeal is filed against the quantum of award dated 25.11.2019 in O.P.(M.V.)No 15 of 2014 on the file of the Motor Accidents Claims Tribunal, Kottayam. The tribunal erroneously awarded an amount of Rs_ _9,24,59QJi]Hiftn|e±g=£ @&per annum with proportionate cost from the date of petition till the date of realization.
2. During the pendency of the above case, the appellant and the respondent Insurance Company agreed to mutually settle the claim for an amount Rs 9,00,000/- in full and final settlement of the claim in addition to the award amount of Rs 9,24,590/-.
3. The respondent insurer agrees to pay the compensation amount of Rs 9,00,000/-to the appellant within a period of 60 days from the date- of receipt of copy of this judgment falling which the above amounts shall carry interests at the rate of 9°/o per_a`nriurp from the date of q€jF TtT {,',t[`, I ---, i i -,-, {ti q-ap~fi faFTfa default onwards. For e-` - : , JJ:J|-..f'`NCE CO. LTD.
3irT`,TT;`T 1-.``. ,J `t, , ` .i ;,.iriscil signatc>ry
A¥pefa Respondent
4. There is no threat, coercion or undue influence in arriving at th.e above settlement. There is no mistake in arriving at this settlement either.
It is humbly prayed that this Honble Court may be pleased to dispose the appeal recording the above joint statement.
Dated this the 7th day of January, 2025 T``r iir . `'T` i I -.`-.-.,- \: TTTf} faei2ig CO. LTD.
.I,-i ,/„,''\L,.:ict.rirued Signatory 40dyJtA Appellant Respondent ctr Lepr •OSSY KURIAN LATIIA SUSAN CHERIAN K 2189/ 1999 K 412/2008 Counsel for the Appellant Counsel for the Respondent 1