Kerala High Court
Geethu vs Farm/£1] 5Mm on 12 October, 2018
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.D.RAJAN FRIDAY ,THE 12TH DAY OF OCTOBER 2018 / 20TH ASWINA, 1940 M.A.C.A.No. 2871 of 2009 AGAINST THE AWARD IN OP(MV) 1200/2004 of MOTOR ACCIDENTS CLAIMS TRIBUNAL, KOLLAM DATED 28--02-2009 APPELLANT/PETITIONER: 1 GEETHU, . AGED 8 YEARS D/O.PRASAD, ANOTHERVILAYIL PADINJATTETHIL,, PUTHUCHIRA CHERRY, THAZHUTHALA VILLAGE,, KOLLAM. (MINOR REP. BY 2ND PETITIONER) 2 PRASAD SO.ARJUNAN VILAYIL PADINJATTETHIL,, PUTHUCHIRA CHERRY, THAZHUTHALA VILLAGE,, KOLLAM. BY ADV. SRI.T.P.PRADEEP RESPONDENTS
1 1 A.KASSIM SAIT I . VILAYIL VEEDU, UNITY LANE, LEKSHMAINADA, KOLLAM. 1 2 SHAJI.G. so.G0PALAKRISHNA PILLAI .
, SAJEEV MANDIRAM, KIZHAVOOR MUKHATHALA, , KOLLAM. i 1 3 THE BRANCH MANAGER UNITED INDIA INSURANCE CO.LTD, S.R.P.BUILDING, BEACH ROAD, KOLLAM.
\ \ BY ADV. SMT.S.JAYASREE 1 THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON 12.10.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
M.A.C.A.No. 2871 of 2009 _2_ w This appeal is preferred against the award in O.P.(M.V.) No. 1200 of 2004 of the Motor Accidents Claims Tribunal, Kollam. The appellant sustained injuries in a motor accident and the learned Tribunal awarded a sum of Rs.40,000/-- (Rupees Forty thousand only) with interest and proportionate coSt. Being dissatisfied with that, she preferred this appeal.
2. When the matter came up for hearing, the learned counsel appearing for the appellant submitted that the parties have settled the matter for a total sum of Rs.1,ll,000/-- (Rupees One lakh eleven thousand only) in addition to the award amount. The above settlement amount includes 4.5% interest and cost. In the circumstance, the above compromise is recorded and the case is settled for Rs.l,11,000/- (Rupees One lakh eleven thousand only). The insurer shall deposit the amount within 60 days (from the date of receipt of a copy of this judgment, failing which it will carry 12% interest from the date of default. The terms and conditions of the compromise shall form part of the judgment.
Sd/--
P.D.RAJAN ACM/15.10.2018 JUDGE IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT:
THE HONOURABLE MR; JUSTICE PTD;RAJAN FRIDAY! 12TH OCTOBER( 2018/ 20TH ASWINA, 1940 MACA.No.RSFiEI.. of.e?99:.7 coMPRoMISE AGYREEMENT Appellants U 6""!"0' @)O (Panama! . :2. Pom"! 31:: 4'7)" M") Maggy pacwgarrcdbcflwl 3' 1a 041%? kallm.
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The dispute between the parties have been settled out of court and a compromise has been entered into between them as per the following . conditions.
Parties agreed to settle the dispute for an amount of Rs..l,l.',.0.0.¢./- ..... ..)in addition to the award amount; The above amount includes 4.5% interest and cost. The insurer agreed to deposit the amount within 60 days from the date of receipt of a copy of this judgment. 0, 7 V. Farm/£1] 5mm " P. .
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