(1.) The petitioner seeks implementation of Exhibit P1 from the date on which the same was brought out.
(2.) Exhibit P1 is a communication issued by the General Insurers' (Public Sector) Association of India [for brevity "GIPSA"], listing out the recommendations made by the Committee for revision of fees of Surveyors, Advisors/Investigators, which also included the revision of fees applicable to Advocates under Clause 16 who defend the Insurance Companies in motor third-party claims.
(3.) The petitioner, admittedly, was a Counsel in the panel of lawyers engaged to defend the respondent-Insurance Company before the Motor Accidents Claims Tribunal, Thiruvananthapuram. The petitioner had also been conducting cases and receiving fees in accordance with the individual engagements entrusted by the Company to the petitioner. The petitioner by virtue of his inclusion in the panel of advocates also undertook that he would not appear against any of the subsidiaries of the General Insurance Corporation. He asserts that this was on the basis of a Circular which stipulated allotment of cases on rotation. This Circular is not produced.