Rukkiya Beevi vs Seenath
2021 Latest Caselaw 3380 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      OP (MAC).No.13 OF 2021

 (SEEKING EXPEDITIOUS DISPOSAL OF OP(MV)NO.1298/2018 OF MOTOR
              ACCIDENTS CLAIMS TRIBUNAL, KOLLAM)


PETITIONER/PETITIONER:

             RUKKIYA BEEVI,
             AGED 74 YEARS
             D/O. KHADIJA BEEVI AND W/O. LATE EBRAHIMKUTTY,
             THOTTATHIL VEEDU, EDAVATTOM CHERRY,
             PERINAD VILLAGE, MAMOODU, CHANDANATHOPE P.O.
             KOLLAM DISTRICT 691 014.

             BY ADVS.
             SRI.M.KIRANLAL
             SRI.MANU RAMACHANDRAN
             SRI.T.S.SARATH
             SRI.R.RAJESH (VARKALA)
             SHRI.SAMEER M NAIR

RESPONDENTS/RESPONDENTS/PETITIONERS 2 TO 5:

      1      SEENATH, AGED 39 YEARS
             W/O. ABUBEKKER SIDDIQUE, MALIKA VEEDU PURAYIDOM,
             KADATHUR MURI, KADATHOOR P.O. THAZHAVA VILLAGE,
             KOLLAM DISTRICT 690 523.

      2      SALMAN BASHEER,
             AGED 19 YEARS
             S/O. BASHEER, KAKKANTAYYATHU VEEDU,
             VATTAPPARAMBU, KADATHOOR MURI,
             THAZHAVA VILLAGE, KADATHOOR P.O. KARUNAGAPPALLY,
             KOLLAM DISTRICT 690 523.

      3      THE BRANCH MANAGER,
             ORIENTAL INSURANCE COMPANY LIMITED,BRANCH OFFICE,
             KAYAMKULAM, ALAPPUZHA DISTRICT 690 502.

      4      BASHEER,
             AGED 65 YEARS
             S/O. LATE IBRAHIMKUTTY MUMTHAZ MANZIL,
             L.E. THAZHAVA, MANAPPALLY P.O. KARUNAGAPPALLY,
             KOLLAM DISTRICT 690 574.
 OP (MAC).No.13 OF 2021
                                2

      5     SALAHUDEEN,
            AGED 59 YEARS
            S/O. LATE EBRAHIMKUTTY, THOTTATHIL VEEDU,
            EDAVATTOM CHERRY, PERINAD VILLAGE, MAMOODU,
            CHANDANATHOPE P.O. KOLLAM DISTRICT 691 014.

      6     ABDUL LATHEEF,
            AGED 57 YEARS
            S/O. LATE EBRAHIMKUTTY, THOTTATHIL VEEDU,
            EDAVATTOM CHERRY, PERINAD VILLAGE, MAMOODU,
            CHANDANATHOPE P.O. KOLLAM DISTRICT 691 014.

      7     RAHIYANATH,
            AGED 51 YEARS
            D/O. LATE EBRAHIMKUTTY, CHERUPANA KIZHAKKATHIL,
            KIZHAKKEKKARA VADAKKU, THRIKKUNNAPUZHA,
            KARTHIKAPPALLY, ALAPPUZHA 690 516.

      8     SULBATH.E.,
            AGED 50 YEARS
            D/O. LATE EBRAHIMKUTTY, FOUSIA MANZIL, NEELIKULAM,
            VAVVAKKAVU P.O. OACHIRA, KARUNAGAPPALLY, KOLLAM
            DISTRICT 690 528.



            SC,ADV.K.S SANTHI

     THIS OP (MAC) HAVING COME UP FOR ADMISSION ON 29.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (MAC).No.13 OF 2021
                                3




                           JUDGMENT

The petitioner herein is the first petitioner in

OP(MV)No.1298/2018 pending before the MACT,

Kollam. The above application was filed claiming

compensation consequent to the death of the husband

of the petitioner in a road accident. The petitioner

claims to be a senior citizen and at present has no

means of livelihood. Hence she seeks for a speedy

disposal of OP(MV)No.1298/2018.

2. The data regarding the pendency of cases in

MACT, Kollam is not available. There is no material at

present to show whether the court is bound to take up

other matters pursuant to directions of this court. Still,

having regard to the nature of the grievance set up by

the petitioner as is available from the Original Petition,

I am inclined to direct the MACT, Kollam to take up

OP(MV)NO.1298/2018 pending before it and to dispose

it of on merits, as expeditiously as possible, at any rate, OP (MAC).No.13 OF 2021

within a period of four months from the date of

completion of service as well as the pleading, or from

the date of production of a copy of this judgment,

whichever is later.

Original Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE

R.AV OP (MAC).No.13 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ORIGINAL PETITION IN OP (MV), 1298/2018 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, KOLLAM.

   RESPONDENT'S/S EXHIBITS           NIL