Kerala High Court
Judgment vs Joint Compormise Petition Filed ... on 21 January, 2021
IN THE EIGE COI'RT OF KERAI,A AT ERNAIIUI.AM
PRESEIW
TEE EONOT'RABLE MR. .'USTICE SATEISE NINAI{
rEttRsDAy, TEE 21ST DAy OF itAI{UARy 2O2L / 1ST }nGEA, L942
!{ACA.No.1748 OF 2020 (A)
AGAINST THE AY{ARD TN OP[dl' L4OO/2OL4 DATED 27-LL.2O19 OF ADDITIONAI
I4ACT-rv, THTRIwAIIAIUrEAPIIR,AM
APPELI.AI{TT/3RD RESPONDETiIT IN OP (IAT) :
BAJIJ AIf,IAI\fZ GENERAf, INSIIRAI.ICE Cq.{PANg I.IMfTED
A COMPAIiTY INCORPORATED I'NDER TEE COMPAIIIES ACT,
EAVTNG rTS REGTSTERED OFFTCE AT GE PT.AZA, ATRPORT
ROAD, YERIIADA PttNE 411 006 AI.ID BRAI{CE OFFICE AT 11TE
FLOOR, AI{UGRAEA, TC 28/2222(51 , MG ROAD,
PAZEA\IAIiTDAGI, TEIRIIYATiIN$EAPI'RAD{ REPNESEIWED BY IlS
DEPUTY I'{Af.IAGER-LEGAL, LfNfO FRAI.ICfS, AGED 34 YEiARS,
s/o.v.r. E:RiAr{crs 3RD Fr.ooR, coAsTAt cEAtdBERs oPP.
MERCY ESTATE M.G. ROAD RAVTPIRAM, COCETN 682 015,
RESTDING AT CASA SELESTTNA, VAT,TYAPARjAMBIL EOUSE,
PE.RjA NO. 87 , POOZEITEODEU FERRY ROAD, SOIIIE CEITOOR
P.O. COCETN 682 027.
BY ADV. SRI . TEODIAS M. iIAC€B
RESPONDETiITS/APPLICATiTT AND 1ST & 2I[D RESPONDENTS IM OP (TAT) :
1 i'AYASREE
AGED 49 YEARS
D/O. GOLNSEY AMMA, SREE EARI, MOONA!{OODU,
VELLIKADAVII, KODIINGAI{OOR P. O.
TEIRWANAilT:TEAPIIRAI{ 695 013 .
SI'RESE K]UI'!AF[,
AGE NOT KNOtltN, S1O. AppU, EOUSE NO. 21229r }OOr,AYrL
\ZEEDU, NArrAr{CEIRA KUDAPAT{AKUNNU P.O.
TEIRWAI{AI{TEAPI'RAM 695 043.
MACA.No.1748 oF 2020 (A)
cBRrsTu DAS,
AGE AltD NOT KNOWN, S/O. RjAJAYAT{, KTZEAI(KEKARA,
Ptt':rHEN VEEDU, MEr,ARrYODE, KOO\'Ar,ASSERY p.O.
TEIRWAI{AI{TEAPI'RAII{ 695 5L2 .
* IRESPONDENT NOS.2 AI{D 3 ARE DELETED AS PER .'I'DGMEI{T OF TEIS
cottRT DArED 2L . AL . 2A2Ll
R1 BY ADV. SRI . B . ARI'N BABU
Rl BY ADV . S}8 . M. ARDRA KRISENA}I
R1 BY ADV. SMT.R.LEKSSI'IY PRIYA
THIS I4CTTOR ACCIDEIiIT CI,ATMS' APPTAJT EAVING COME UP FOR
ADMTSSTON ON 21 .OL.?O2L, TEE COITRT ON TBE SAME DAY DELI\IERED TEE
FOLLOITING:
SATHTSH NTNAN, J.
==================
M. A. C. A. No.1748 of 2O2O
Dated this the 2l"t day of Janudtyr 2O2L
JUDGMENT
ng the appeal the fnsurance Company and
Pendi
the claimant has entered into a settlement. They
have filed a joint compromi se petition
i nco rpo rati ng the te rms of settl ement . rhe appea'l
i s di sposed of i n terms thereof. compromi se
petition rA L/2O2L with the terms of coffipromise
w'i I I form part of thi s j udgment. nespondents 2 and
3 are deleted from the array of parties.
sd/ -
SATHISH NINAN
JUDGE
kns/-
llTrue CopVll
P.S. to Judge
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Filed on: - rg.r.202r
UrT'I'
BEFORE TIIE HONOURABLE HIGH COURT OF KERALA AT
ERNAKULAM
IA No. I
I
of 2021
in
MACA No. 1748 of 2020
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JOINT COMPORMISE PETITION FILED UNDER ORDER )OilII RULE 3
READ WITH SECTION I5I OF TI{E CODE OF CIVIL PROCEDURE.
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THOMAS M. JACOB [T-e7] We44tr9e2l
PETITIONER/ APPELLANT/ INSURER
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COUNSEL FOR 1ST
COUNSEL'"-': ;il;JJ ffi ff#"*I[HK",,,S
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DATA ENMY
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BEFORE THE HONOURABLE HIGH COURT OF KERALA AT
ERNAKULAM
IA No. I of202L
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in
MACANo. 1748 of 2A20 ^ .o\/
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o Bajaj Allianz General Insurance Company Limited, a company incorporated
o under the Companies Act, having its registered ofhce.at GE Plaza, Airport
Road, Yerwada, Pune- 411 006 and Branch Office at IIno Floor, Anugraha, TC
2512222(5), MG Road, Parhavangadi, Thiruvananthapuram, represented by its
Senior Legal Executive, Priyanka Prasad, aged25 years, D/o Rajendra Prasad,
3'u Floor, Coastal Chambers, Opp. Mercy Estate, M.G. Road, Ravipuram,
Cochin, Pin- 682015.
2m pptlttoxgv lsr RgspowopNt /cLAttrlaNt
Jayasree,
Aged about 49 years, Dlo Gomathy Amma, Sree Hari, Moonamoodu,
Vellikadavu, Koduganoor P. O., Thiruvananthapuram, Pin- 6950 1 3.
JOINT COMPORMISE PETITION FILED UNDER ORDER )CKIII RULE 3
o READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE.
o l. The above appeal is filed against award dated 27.11.2019 in O.P(M.V.)No.
140012014 of Additional Motor Accidents Claims Tribunal IV,
Thiruvananthapuram. The I't petitioner herein is the Insurer/ Appellant in
the appeal and the 2"d petitioner herein is the claimant/ l't respondent in
the appeal.
2. The petitioners have entered into a settlement out of Court after filling of
the appeal. As per the terms of settlement the 2nd petitioner/ Claimant has
agreed to accept a total amount of Rs. 14,00,000/- (Rupees Fourteen Lakhs
Only) in full and final satisfaction of all her claims in the above case
including the compensation' interest and costs throughoul-.,,...',F,r,
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3. The I't petitioner/ Insurance company shall pay the said amount of Rs.
14,00,000/- (Rupees Fourteen Lakhs Only) to the 2"d petitioner/claimant
within 30 days of allowing this compromise petition and passing of final
order in the appeal. The I't petitionerl Insurance company shall pay the
said amount of Rs. 14,00,000i- (Rupees Fourteen Lakhs Only) to the 2"d
petitioner/claimant within a period of 30 days from the passing of the
sefflement award to the 2nd petitioner/claimant bank account.
4. The Execution Petition filed by the 2nd petitioner/ claimant as E.P No. 13
of 2020 before the Additional Motor Accidents Claims Tribunal IV, o
Thiruvananthapuram, shall be closed recording full satisfaction of the o
award.
5. In the circumstances, the above appeal may be disposed in terms of this
compromise petition, making this compromise petition as part of the final
order. without costs.
Facts stated above are true and correct.
Dated the 30ft day of December 2020
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Thoma)'lM. Jacob n
Counsel for l't Petitioner
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2nTEiitioner
Counsel fo
B. Arun T&bq fx/'serfaoor
