Kerala High Court
Rehabilitation Plantations Ltd vs Selvakumari on 1 February, 2023
IN THE HIGH cOuRT OF KERALA AT ERNAKuun
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
wEDNESDAy, THE isT DAy OF FEBRuny 2®23 / ae" MACHA, 1944
NEA_ {ECC) NO. 129 0F 2L922
AGAINST THE ORDER DATED 08.®2.2®22 IN ECC 41/2®16 0F EMPLOYEES
COMPENSATION cOMMlssloNER, KOLun
AEEELLANT/1STOPPOSITEP4LTY
REHABILITATION PLANTATIONS LTD
REPRESENTED BY ITS MANACINC DIRECTOR, PUNALUR,
KOLLAM DISTRICT, PIN-691 3®5.
BY ADVS.
SAJI VARCHESE T.C
MARIAM MATHAI
BESEQAIDENTS/APPLICANT 1 & 2 AND 2ND OPPOSITE_±
1 SELVAKUMARI, W/0 LATE SHENCODAN, RESIDING AT QUARTERS
NO H-2/4 BLOCK IuO IV, AIRANALLUR ESTATE OF RPL LTD,
UNIT NO. 2, MANIYAR(PO), PUNALUR VILLAGE, PUNALUR
TALUK, KOLLAM DIST. -691333.
SURANYA, D/0 LATE SHENGODAN, RESIDING AT QUARTERS NO
H-2/4 BLOCK N0 IV, AIRANALLUR ESTATE OF RPL LTD, UNIT
NO. 2, MANIYAR(PO), PUNALUR VILLAGE, PUNALUR TALUK,
KOLLAM DIST-691333.
DISTRICT INSURANCE OFFICER,
STATE INSURANCE OFFICER, DISTRICT OFFICE,
«OLLAM-6913®5 .
BY ADV S.SREEJITH (R1 & R2)
THIS MFA (Eec) HAVING COME UP FOR HEARING 0N ®1.®2.2©23, THE
COURT 0N THE SAME DAY DELIVERED THE FOLLOWING:
MFA (Eec) Mo. 129 oF 2e22
2
EL§MEH
The matter has been settled out of court between
the parties and a compromise signed by both the
parties submitted, The same is accepted. Hence, the
appeal is disposed of in terms of the compromise and
it will form part of the judgment. The appeal is
disposed of accordingly,
Sd/.
P . SOMARAJAN
JUDGE
msp
IA 1/2023 IN MFA (ECG) 129/2022-Index Presented on 30-01-2023
CDUMLNO.58,-jfaiv¢.iI
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM
IANo I OfYear2023
In
MFA (ECC) No 129 0f Year 2022
M/S REHABILITATION Petitioner
PLANTATIONS LTD.
®
V/S
SELVAKUMARI SuKANYA, Respondent
DISTRICT INSURANCE OFFICER,
INDEX
SL Contents Page NOs
1 COMPROMISE PETITION 1-2
Sd/-
E-VERIFIED
SAJI VARGHESE
K/427/1990
L„ i2~d ftyEL
I A i. 2t,ar
h, !+-,T.-ttit
#+=\T±#=::9|
FSO VERIFIED -16
IA 1/2023 IN MFA (ECC) 129/2022-Docket Presented on 30-01-2023
E-IA NO : IA-202303262
BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM
lANo I OfYear2023
ln
MFA (ECC) No 129 0f Year 2022
®
M/S REHABILITATION Petitioner
PLANTATIONS LTD.
SELVAKUMARI
SUIIANYA,
DISTRICT INSURANCE OF CER,
RECORD COMPROMISE
FEES PAID & STATUS -10 (Success)
Sd/-
E-VERIFIED
SAJI VARGHESE
K/427/1990
FSO VERIFIED -16
1 IA 1/2023 IN MFA (ECG) 129/2022-Petition
EiE
BEff®KE T¥I£ Hoi¥SisL£ HIGH cOuRT ®F Iial!:iRALA AT
EENAL"ARI
I.A.No. ` ®f 2823
In
MFA (ECC} No 129 of 20Z2
(From the ender dased 8.2.2022 parsed by the Clout of Employees
Compeas{i®n Commissioner, Kollam in ECC No 4 I of 2016)
R±habititation Plantatjous Lid.. Appellant/ I - Opposjle Party
Putur, represenrd by its
Manging DireetoT
Vs
I . Sslvalmrmari Wfo Sheiigodan
Residing at Quarters No H-2/4 .
Blcelc No IV. Airanallur Estate of RPL Lid
Urfu No 2, Mani3r:ar PO, PunaJur Village
Prmalur TalulL Kolha DisL 691333 Respondent No I/Applicant I
2. Sukanya Dfo LBte Shengodan
Residing at Qiiarters No H-2/4
Blcek No IV. Airanallur Estate of RPL Ltd. aponden I No'.gr
Unit No 2, Maniyar PO, PunaJur Vi||a8?i ` Apptican( RTo. 2
Punalur TalLLk. Kollam Dirt. 691333
3. District insurance Ofricer
Slate Insurance Officer
Dialcl Office 2d opposite party
Kouan 691305
|0MPROMIsf.PET]T.JPNFELEDBYIIEAPPELLANT.4±B2.
RESPONDENTS I AND 2 I>r .... Tr]E ABOVE MFA(PCO under Order X){[±]
RiJJe 3 read with Section ]51 CPC
®
The issues involved in the abevc MFAa3CC) have been settled between the
appellanl and respondents I and 2 on the following terms.
±€twRkuay^¢rfe . rd Jar Fo,REueiurmenS L-|-I-
€whawla+>. s # Dhe.
FSO VERIFIED -16
2 IA 1/2023 IN MFA (ECG) 129/2022-Petition
I.Respondents1and2in~MFACCC)129of2022,whoarethe
applicants in ECG 41/2016 before the Employees Compensation
CommissionerKollan,haveagreedtoreducethesinpleinterestawarded
bytheEmployeesCompen8ationCommis§ioaerKollaninEK=CNo41Of
2016 on the compensation awarded to them in the ECG 4lz2016 from
12 % to 6%.
2. The order of the Employees Compensation Comnis§ioner Kouan in
ECG No 41 of 2016 may be modified to the above extent.
3. Respondeats I and 2 in MFA(ECG) 129 of 2022, who are the
applicaLnts in ECC 41/2016, can withdraw the amount based on the
modified order as above, from the.amount deposited by the appellant
before the Employees .Compensation Cornndssioner Kollam in ECG No
41 of 2016.
4. The appeuant withdraws the reliefs claimed by it against the third
®
respondent in the above appeal.
5. The appeal may be disposed of in the above tens
Dated this the 27th day of January 2023.
Rehabiritation Plantations Ltd
Punalur represented by its
Managing Director
Appellant
1. Selvakumari W/o Shengodan
Respondent No 1
2. Sukanya D/a Late Shen-godan
Resporident No 2.
Cousel for Appellant Counsel for Respondents 1 & 2
--=_?i_=: •!
ife:t`:s
FSO VERIFIED ~16
