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Kerala High Court
Prince Thomas vs The Manager on 20 December, 2025
2025:KER:98596
MACA No.747/2020
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
SATURDAY, THE 20TH DAY OF DECEMBER 2025 / 29TH AGRAHAYANA, 1947
MACA NO. 747 OF 2020
OPMV NO.431 OF 2018 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, KALPETTA
APPELLANT/PETITIONER:
PRINCE THOMAS
AGED 32 YEARS
S/O.T.D.ANTONY, THALIYATH HOUSE, VYTHIRI POST,
CHUNDALE, VYTHIRI TALUK, WAYANAD DISTRICT-673123.
BY ADV SMT.CELINE JOSEPH
RESPONDENT/RESPONDENT:
THE MANAGER
SRIRAM GENERAL INSURANCE COMPANY LTD., E-8, RIICO
INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTAN-302022.
BY ADV SHRI.P.JACOB MATHEW
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING
ON 20.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:98596
MACA No.747/2020
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JUDGMENT
The appellant is the claimant in OP(MV) No.431 of 2018 on the file
of the Motor Accidents Claims Tribunal, Kalpetta. The said claim
petition was filed by the appellant claiming an amount of ₹3,00,000/- as
compensation for the injuries sustained by him in a motor accident
occurred on 23.10.2017. The tribunal awarded an amount of ₹3,55,600/-
as compensation under different heads, directing the respondent
insurer to deposit the said amount along with interest at the rate of 8%
per annum from the date of filing the claim petition till realization.
Being dissatisfied with the compensation awarded, the appellant has
come up in appeal.
2. Today, when the matter came up for consideration, the learned
counsel for the appellant as well as the learned Standing Counsel for
the respondent insurer submitted that they have filed a compromose
petition dated 20.11.2025, wherein it is stated that the appellant and
the respondent insurer mutually agreed to settle the claim for
₹3,00,000/- in full and final settlement of the claim and the respondent
insurer shall pay compensation to the appellant within a period of sixty
days from the date of receipt of a copy of this judgment, failing which,
the said amount will carry interest at the rate of 8% per annum from the
2025:KER:98596
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date of default.
3. In the light of the compromise filed by the parties, the
impugned award is modified by directing the respondent insurer to
deposit an amount of ₹3,00,000/- (Rupees three lakh only) in full and
final settlement of the claim, in the account of the appellant within a
period of sixty days from the date of receipt of a copy of this judgment,
failing which, the said amount will carry interest at the rate of 8% per
annum from the date of default. The claimant shall furnish copies of the
PAN Card, AADHAAR Card and bank details before the respondent
insurer within a period of one month from the date of receipt of a
certified copy of this judgment so as to enable the insurance company to
make the deposit as ordered above. In case of failure to furnish details
as above, it shall be open for the insurance company to deposit the said
amount before the tribunal.
The appeal is disposed of, in terms of the joint statement as above.
The joint statement will form part of the judgment.
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
bka/-
BEFORE THE HONOURABLE HIGH COURT OF
KERALA AT ERNAKULAM
M.AC.A. NO. 747 OF 2020
Prince Thomas : Appellants
Vs
The Manager, : Respondent
Shriram General Insurance Co. Ltd., Calicut
MEMO SUBMITTED BY THE COUNSEL FOR THE
APPELLANT
I am the counsel appearing for the appellants in the above appeal.
It is submitted that the above matter has been settled between the parties
and to that effect a joint statement has been executed between the
parties. The true copy of the joint statement is produced herewith.
Dated this the 17th day of December, 2025
Counsel for the Appellant
BEFORE THE HONOURABLE HIGH COURT OFKERALA
0.P.(MV) 431/2018
Prince Thomas. :Appellant
Vs.
The Manager, :Respondent
Shriram General Insurance Co.Ltd.
COMPROMISE PETITION FILED UNDER ORDER 23 RULE3 OF CPC 1908
We, the appellant and the respondent Insurance Company mutually agreed to
settle the claim for Rs. 3,00,000/- (Rupees Three Lakhs only) in full and final
settlement of the clainm. There is no coercion or undue influence. The respondent
shallpay the compensation to the appellant within a period of 60 days from the
date of receipt of copy of this order failing which the above the amount shall carry
interest a@ 8% per annum from the date of default onwards. It is humbly prayed
that this Hon'ble Court may be pleased to dispose the appeal records in the above
compromise.
Dated this the 20 day of November 2025
NERAL
INSU For Shriram General Insurance Co. Ltd.
COCHIN-16)) Vnth
Authorised Signatory
Shriram General Insurance Co.Ltd. Prince Thomas
Respondent Appellant
Counsel for the respondent Counser for he appellant
