Kerala High Court
Soumya vs Rajan V.V on 13 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
OP (MAC) NO. 79 OF 2021
AGAINST THE ORDER/JUDGMENT IN OPMV 180/2018 OF SPECIAL COURT FOR
EC ACT CASES &MOTOR ACCIDENT CLAIMS TRIBUNAL ,TSR, THRISSUR
PETITIONER:
SOUMYA
AGED 34 YEARS
W/O. LATE BIJU, ERAKKATH HOUSE, KALATHODE P.O.
OLLUKKARA, THRISSUR - 680655.
BY ADVS.
RINU. S. ASWAN
KARTHIK RAJAGOPAL
RESPONDENT:
1 RAJAN V.V
S/O. VELAYUDHAN, 9/396, VETTUKKATTILH OUSE,
PANGARAPPILLY, CHELAKKARA, THRISSUR- 680586.
2 ABDUL AZZEZ,
S/O. SULAIMAN, KUNNATHU PEEDIKAYIL HOUSE, PULAKODE,
CHELAKKARA, THRISSUR - 680586.
3 RELIANCE GENERAL INSURANCE CO.LTD
REPRESENTED BY ITS MANAGER, 570, NAIGAUM CROSS ROAD,
NEAR ROYAL INDUSTRIAL ESTATE, WADALA (W), MUMBAI -
400031, HAVING ITS BRANCH OFFICE AT VISHNU BUILDING, II
FLOOR, KP VALLON ROAD, KADAVANTHRA, ERNAKULAM, KERALA -
682020.
4 ARYALAKSHMI,
AGED 10 YEARS
D/O. LATE BIJU, MINOR, REPRESENTED BY HER MOTHER NEXT
FRIEND, SOUMYA, AGED 34 YEARS, W/O. LATE BIJU, ERAKKATH
HOUSE, KALATHODE P.O, OLLUKKARA, THRISSUR - 680655.
BY ADV K.S.SANTHI
O.P.(MAC) NO.79/2021 2
THIS OP (MAC) HAVING COME UP FOR ADMISSION ON 13.08.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(MAC) NO.79/2021 3
JUDGMENT
Petitioner herein is the claimant in O.P.(MV) No.180/2018 on the files of MACT, Thrissur.
Application was filed claiming compensation consequent to the death of the husband of the
petitioner. Grievance of the petitioner is that, consequent to the death of her husband, family is
facing extreme financial difficulties and she desires to have an early disposal of O.P.(MV)
No.180/2018 pending before the MACT, Thrissur.
2. Heard the learned counsel for the petitioner and Adv.K.S.Shanthi who took notice on
behalf of the third respondent.
3. Considering the limited prayers sought by the petitioner, which is for a direction for early
disposal of O.P., I am inclined to dispose of the writ petition itself with a direction to the MACT,
Thrissur, to take up O.P.(MV) No.180/2018 and to dispose it of as expeditiously as possible, at any
rate, within period of seven months from the date of receipt of a copy of this judgment or from the
date of completion of pleadings whichever is later.
The writ petition is disposed of as above.
Sd/-
SUNIL THOMAS
JUDGE
APPENDIX OF OP (MAC) 79/2021
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE CLAIM APPLICATION IN
OP(MV) NO.180 OF 2018 ON THE FILES OF LD.
M.A.C.T, THRISSUR DATED 27.01.2018.
Exhibit P2 A TRUE COPY OF THE FIR IN CR. NO. 981 OF 2017
OF WADAKKANCHERY POLICE STATION.
Exhibit P3 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY
THE 3RD RESPONDENT DATED 23.08.2018.
Exhibit P4 A TRUE COPY OF THE CASE PROCEEDINGS IN OP(MV)
NO. 180 OF 2018 ON THE FILES OF HON'BLE
M.A.C.T.THRISSUR DATED NIL.
