Kerala High Court
Agatnst The Alard Dated ... vs Sunil Kumar Fenn And Others on 17 February, 2021
Iti[ THE EIGE COT'RT OF KERAI.A AT ER}IAKIILAII
PRESENT
THE HONOT'RJABLE MR. JI'STICE T.V.ATiIILKUIITAR
WSDNESDAY, THE 17TIt DAy OE' FEBRUARY 202]- / 28TH !{AGHA,L942
I{ACA. No . 524 OF 2007
AGATNST THE AWARD DATED 31-01-2006 rN O.p. (!{rr)NO.68/2002 OF
MOTOR ACCIDENT CLAI}'S TRIBT'TiIAL,TIIIRT'VAIIAIITEAPI'RAII
AP PELI.AI{T,/AP PL I CAIIT :
LILLY PUSHAPA!{ G ASIIA,
w/o. r,ATE. v. SREEKIIIAR,
vADAyrL VEEDU, K.p.-rrr/LL1, BEACH p.O.,
TH I RWANATiITHAPT'RJAM .
BY ADV. SRI.G.P.SHINOD
RESPONDENTS/RES PONDENTS :
1 SUNIT KT'MAR FEIIN,
IIAr{AGING PARTNER, M/S. GATEWAY SYSTEM,
TC-LL / 18L , VAyAr, ROAD , PLAI{OODU , PATTOM,
TH I RWANATiITHAPT'RJAM .
T'NITED INDIA INST'RA}ICE COMPA}IY LTD. ,
DIVISIONAI, OFE.ICE NO. III,
MAI,A}IKARJA BUILDINGS,
PALAYA!{, THIRWAIiIATITHAPURjN'! .
GTBU ABRAHAM JOSEPII,
TC-21 / 549, Ar{DOOR, TIIAI{PURjAI{MUKKU,
VATiTCHIYOOR,
KT'NNT'KUZHY P. O. ,
TH I RWAI{AIiITHAPT,RJAII'. 37 .
4 THE ORIENTAL INSI'RJA}ICE COMPAI{Y LTD. ,
RAMAKRISHNA BUILDINGS,
ARTSTO .][,NCTTON,
TIIAI{PATiIOOR,
T H I RWA}IATTT HAPURJN'I .
q PEERU MOHAMMED,
TC-35 /L245, P. D.NAGAR,
VALLAKKADAW P.O.,
THI RT'VAIiINiITHAPT'RAII- 8 .
6 M. SAI{THOSH,
S/O. MURT'KAbI,
tc-32/ 680, PUTHI'VAT COLONY,
lv.A.c.A.Nos .524 & 559/2007
VETTUKAD,
TH I RTTAilTAIiITHAPI'RA}I .
THE !!AI[AGER,
NEW INDT.E INSTJRA}ICE COMPA}IY
BRAIICH-r,
TC-26/L436, @VERNMENT PRESS ROJAD,
TH I RT'VA}IANTIIAPT'R;AM .
R4 BY ADV. SRI.GEORGE CHERIATiI THIRT'VAII.A
THIS MOTOR ACCIDENT CI,AIMS APPEJAL HAVING BEEN FINALTY
HEjARD ON L7.02.202L, ALONG WITH M.A.C.A.NO.559/2OO7, rHE
COT'RT ON THE SA!{E DAY DELIVERED THE TOLLOWING:
M.A.c.A.Nos. 524 & 559/2007
IN THE HIGH COttRT OF KERjALA AT ERNAKITT.A!,!
PRESENT
THE HONOURABLE MR. JI'STICE T.V.AT.{IILKUMAR
WEDNESDAY, TIIE 17TH DAy OF FEBRUARY 2O2L / 28TH ![AGHA,L942
MACA.No.559 OF 2007
AGATNST THE ALARD DATED 31-01-2006 rN O.p.(!nr)NO.424/200L
OF MOTOR ACCIDENT CI,AIMS TRIBUNAT, THIRTryA}IA}ITI'API'R.A}I
APPELI.AIIT:
LILLY PUSHPA!{ G ASHA,
W/O LATE V.SREEKT'!{AR, VADAYIL VEEDU,
K.P-rrr/L[1 rBE.LCH F.O.,
THIRWANANTHAPURAII'.
BY ADV. SRT.G.P.SHINOD
RES PONDENTS /RES PONDENTS AIiID APPLICATiITS :
1 SUNIL KUMAR E:ENN A}ID OTHERS,
M/S. GATEWAY SYSTEM, T .C-LL/7SL ,
VAYAL ROAD,
Pr,eMooDU , PAtroM,
TH I RWA}IAIITHAPT'RAIT .
I'NITED INDIA INST'RJA}ICE COMPATiIY LTD.
DIVISIONAI OFFICE NO. III,
MATATiIKARJA BUII,DINGS,
V. iT. T . IIAIL ROJAD,
PAI,AYAM /
T H I RTryAI{A}IT HAPI'R;AII .
PEERU MOIIAI{MED,
T. C. 35/L245 ,
P. D . NAGAR
VAII.AKKADAW P. O.
THIRIryA}IAI{TIIAPI'RAM- 8 .
4 M. SA!{THOSH KEERr,
S/O MT'RT'KA}I ASSARI,
G. G. NII,AYAI{,
T.C 32/680,
PUTHWAIJ COLONY,
VETTUKAD, ,
M.A.c.A.Nos .524 & 559/2007
-:4: -
TH I RWANAN TIIAPT'RJA!{ .
MS.NEW INDIA ASST'RJAIICE COMPAIiIY LTD.
DrvrsroNAt oFFrcE,
KOTTARATHTL BUTLDINGS .AIINEXE,
PAI,AYA!{,
TH T RUVA}IA}IT IIAPURJAM .
JAYAKUMART,
D/O OMAlrA,
SIVAPADOM,
KAII,AS I,A}IE,
KttDAPParmKXUmVu P. O,
T H I RWAI{AIiITIIAPT'RJAII .
ATiIITHAI(I'IIARI ,
D/O O!{A!{A,
POOVATHOOR HOUSE,
r.c.3L/620,
S.N.NAGAR,
PETTAIT P.O. ,
TH T RWAIiIA}IT IIAPT'RAII .
AI{IL KU!!AR,
S/O I;ATE VASU,
A!{EESH BHAVAI{,
K. P. rrr/232 ,
KARIKKAKOM,
BE.ACH P.O.,
TIT TRWAIVAT.{ITIIAPT'R.;AII'- 7 .
9 SREEKAT.A, D/O OMAIiIA,
RESIDING AT DO. DO.
R2 BY ADV. SRI . P.V. JYOTHI PRASAD
R6, 7 & 8 BY ADV. SRI.NAGARJA\' NARJAYATiIA}I
R5 BY ADV. SRI.RENIL A}ITO KATiIDA!{KI'IATHY
R1 BY ADVS. SRI. SAIiIO ITASSA}I
SRI.A. S. SABU
THISMOTOR ACCIDENT CI,AIMS APPEJAL HAVING BEEN FINALTY
HE.ARD ON L1 .02.202L, AroNG WrrH
!'ACA.52A/2O07 ,
MACA.524/2007 (B) , THE COLRT ON THE SAME DAy DELTVERED THE
FOLLOWING:
N4.A.c.A.Nos .524 & 559/2007
-.' 5: -
Dated this the 17th day of February,202l
JUDGMENT
oi sputes between parti es i n these appeal s
were settled at Ernakulam Medi ation centre
attached to tti gh Cou rt of Ke ral a . rhe te rms and
conditions as to the compromise have been reduced
to wri ti ng i n the form of Memorandum of Agreerfieflt
under Section 89 of the Code of Civil procedure
Procedu re (al ternati ve o'i spute Resol uti on) , Rul es ,
2008 .
2. I heard the I ear"ned counsel for" the
parti es on either side.
3. r am sati sfi ed that compromi se entered
i nto by es i s vol untary. rhe terms and
parti
conditions in the Memorandum of Agreement are
recorded. Parti es rel i nqu'i shed thei r cl ai m for
enhancement of compensation and agreed to
apportion the amount payable under the award in
terms of what has been reduced to writing.
4. rn the resul t , these appea'l s are di sposed
of by passi ng a common award accepti ng the terms
and conditions in the Memorandum of Agreement. rhe
M.A.c.A.Nos .524 & 559/2007
-:6: -
terms and conditions in the Memorandum of
Agreement would form part of the award.
Al I pend-i ng i nte r'l ocuto ry appl i cati ons wi I I
stand closed.
sd/_
T.V.ANILKUMAR, JUDGE
DST / /true copy/
P.A.To rudge
j\
i
:
I
ERNAKULAM N'IEDIATION CENTRE
(H[GH COURT I{ALL}
(2no floor, above SBl, High Court Building, Emakulam, Kodri-31.(ph:04U2S62Z3gl
/2,, Dated: ,*r/Z
The NdalOfficer,
Emakulam Mediation Cenfe (H.C.),
Emakulam.
To
The Registrar (Judicial),
High Court of Kerala,
Emakulam.
Sir,
Sub:- Mediation of refened cases - Reg.
-
Ref:- Referral orderin..H.A . ssz/* c./
aatea... ... .
{/4 //. .7. ..rt the Hon, bte High Cou rt of Kerata.
l The report of the Mediator in the **r. d*n with fre enclosures is fumished herewith for
(* information and necessary action.
r,
0to
c A1-\,,
Ernakulam Mediation Centre
Encl:- 1. Report of the Mediator, Settlement Agreement.
lt
2. copy of refenat order dated 5/u//3... of the High courtof Kerata.
3. Copy of Petition.
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
M.A.C.A. No,55912007
Lilly PushPam Alias Asha Appellant
':
Vs.
Sunil Kumar Fenn and others Respondents
REPORT SUBMITTED BY THE MEDIATOR
ADV. CHINCY GOPAKUMAR
Mediated., matter is settled'
Terms and conditions are attached herewith'
Dated this the 4ay
"/ of November' 2019'
Adv. ChincY GoPakumar
Mediator
t
Ernakulam Mediation Centre
I
BEFORE THE HONOURABLE HIGH OF KERALA AT
ERNAKULAM
MACA 5s912007
Lilly Pushpam Alias Asha : Appellant
Vs.
Sunil Kumar Fenn & Others : Respondents
MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE
CODE OF CIVI PROCEDURE READ WITH RULES 24 &25 OF THE
crvrl PROCEDURE (ALTERNATM DISPUTE RESOLUTION),
RULES,2OOS:
1. The appellant in MACA :559/07 and MACA:524/2007 is the
person claiming to be the wife of the deceased Sreekumar, who
died from the injuries sustained in the motor accident. The party
respondents are the siblings of the aforesaid Sreekumar.
Both the aforementioned MACAs were filed by Lilly Pushparn @
Asha, seeking the entitlement of compensation awarded by the
motor accident claims Tribunal, Thiruvanathapuram to her.
g-
3. The appellant - namely, Lilly Pushpam @ Asha and the contesting
respondents (R6 to R9 in MACA 559/200n and their counsel,
presented themselves before the Nodal Officer Emakulam,
Mediation Centre, High Court of Kerala on1'4.1'l'.20L9 and resolved
settle that disputes on the following terms and conditions.
,,""*,o
,.<ut'. a. The parties agree and affirm that the compensation awarded or /
the enhanced compensation liable to be determined /'and
"":R
*.*loler* adjudicated by this honourable court shall be apportioned in
such a manner that the appellant and the contesting respondents
ag""^."";i
odr'+='+" No.6,7,8 &.9 in MACA559/20017 shall be entitled to 1/5th
*s* / [email protected]
ffl;r":ff[i:il:ensationawar]ed
tnls nonouraple courr. , r';
.\\\4, ( t#'[,ff:i_ p"r'
-'*ff; .
ffi;
;itt0l.*rr*
;ffitr'd- \
Thepartiesdeclarethatallsubdistingdisputesbetweenthe
MACA
appeiant and respondents 6 to 9 in MACA 559 /2007.and
shall not raise
s[q/zooz have been settled amicably and that they
any claims in future as between them'
c. Theterms&conditionsofthisagreementshallbebindingon
MACA524/200Tonapparentandconductingrespondents6to9
inMACAssg/2007andMACA524/200Tandthetermsand
conditionsshallbebindingandapplicabletotheabovesaid
is also'
parties with respect to the issues in MACA 524/2007
d'Thiscompromiseisvalidonlyfortheissuesbetween.the
and the
appellant and the respondents 6 to 9 in MAC A559/2007
issues between the same parties inMACA 524/2007'
e. This comPromise
APPALANT :
LILLY PUSHPAM @
V
ALIYAS ASHA
@"1,,\lo_
ADVACATE FOR APPELANT: RESPONDANTS:
t /
AJIT G. ANJARLEKAR 1. JAYAKUMARI J*T',','--
2. ANITHAKUMARI ,At"\C
3. ANILKUMAR ft!$h--
4. JAYAKUM RT
Holder 6f Sr&kala)
ffi
|_-j_-__
(Power of Attorney
,rd
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