Mini vs Sambhu
2021 Latest Caselaw 16987 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                   OP (MAC) NO. 77 OF 2021
(SEEKING EARLY DISPOSAL OF THE CLAIM APPLICATION VIDE OP(MV)
NO 1461 OF 2018 PENDING BEFORE THE HONOURABLE MACT, THRISSUR)
PETITIONER/FIRST APPLICANT IN THE ORIGINAL OP:

      1   MINI,
          AGED 41 YEARS
          W/O. LATE RANADEV P.V, PALA HOUSE, HERBERT NAGAR,
          KURKANCHERY, NEDUPUZHA P.O, THRISSUR 680007.

          BY ADVS.
          RINU. S. ASWAN
          KARTHIK RAJAGOPAL

RESPONDENTS/RESPONDENTS AND APPLICANTS 2 TO 3 IN THE ORIGINAL
OP:

      1   SAMBHU,
          AGE UNKNOWN
          S/O. MOHANDAS, MANGALATH HOUSE, CHANDAPURA,
          THANDAMKULAM, LOKAMALESWARAM, KODUNGALLUR,
          THRISSUR-680 664

      2   THE NEW INDIA ASSURANCE COMPANY LTD.
          REP. BY ITS MANAGER, 1ST FLOOR, NALUMAKKAL
          BUILDING, CHANDAPPURA, ERIYAD ROAD, KODUNGALLUR,
          THRISSUR-680 664

      3   PRANAV P.R,
          AGED 20 YEARS
          S/O. LATE RANADEV P.V, PALA HOUSE, HERBERT NAGAR,
          KURKANCHERY, NEDUPUZHA P.O, THRISSUR-680 007

      4   HRIDHYA P.R,
          AGED 17 YEARS
          D/O.LATE RANADEV P.V, MINOR REP. BY HER MOTHER AND
          NEXT FRIEND, MINI, AGED 41 YEARS, PALA HOUSE,
 OP (MAC) NO. 77 OF 2021
                                       2

             HERBERT NAGAR, KURKANCHERY, NEDUPUZHA P.O,
             THRISSUR-680 007

             BY ADV. SC LAL K JOSEPH


      THIS    OP     (MAC)    HAVING       COME   UP   FOR   ADMISSION   ON
12.08.2021,        THE    COURT   ON   THE    SAME     DAY   DELIVERED   THE
FOLLOWING:
 OP (MAC) NO. 77 OF 2021
                                  3




                           JUDGMENT

Dated this the 12th day of August, 2021

The petitioner herein is the first applicant,who is the

wife of one deceased person, who died in a motor

accident. O.P.(M.V)No.1461 of 2018 was filed and is

pending before the M.A.C.T., Thrissur. The grievance of

the petitioner is that due to unforeseen financial burden

that has caused consequent to the death of the husband,

petitioner and her family members finds it difficult to pull

on with the family. The petitioner has approached this

Court for a direction for an early disposal of OP(MV).

2. After hearing learned Counsel for the petitioner

and the learned Standing Counsel for the second

respondent, I am inclined to dispose of the Original

Petition itself, without issuing notice to the remaining

respondents with a direction that the learned M.A.C.T.

shall take up OP(MV) No.1461 of 2018 and dispose it of,

as expeditiously as expeditiously as possible, at any rate,

within a period of seven months from the date of receipt OP (MAC) NO. 77 OF 2021

of a copy of this judgment or from the date of completion

of service and pleadings, whichever is later.

The Original Petition is disposed of, accordingly.

Sd/-

SUNIL THOMAS

JUDGE SKP/12-8 OP (MAC) NO. 77 OF 2021

APPENDIX OF OP (MAC) 77/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF CLAIM APPLICATION IN O.P.

(M.V.) NO.1461 OF 2018 ON THE FILES OF LD. M.A.C.T., THRISSUR DATED 20.07.2018.

EXHIBIT P2 A TRUE COPY OF THE FINAL REPORT IN FIR NO.183 OF 2018 OF NEDUPUZHA POLICE STATION.

EXHIBIT P3 A TRUE COPY OF NOTICE FROM THE NEDUPUZHA SERVICE CO-OPERATIVE BANK LTD DATED 04.01.2019.

EXHIBIT P4 A TRUE COPY OF THE CASE PROCEEDINGS IN O.P.(M.V.) NO.1461 OF 2018 ON THE FILES OF HON'BLE M.A.C.T., THRISSUR DATED NIL

RESPONDENTS EXHIBITS: NIL TRUE COPY P.A. TO JUDGE