Padmini M. N vs Abhishek Anand
2021 Latest Caselaw 14944 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                  OP (MAC) NO. 70 OF 2021
  AGAINST THE ORDER/JUDGMENT IN OPMV 2321/2018 OF SPECIAL
  COURT FOR EC ACT CASES &MOTOR ACCIDENT CLAIMS TRIBUNAL,
                            THRISSUR
PETITIONER:

         PADMINI M.N
         AGED 50 YEARS
         W/O. NAGARAJ K , 278/C MARUTHIKRUPA, 4TH CROSS, J
         P NAGAR , 5TH PHASE, VINAYAKA NAGAR, BANGALORE
         SOUTH, KARNATAKA 560078.

         BY ADV RENJINI.R



RESPONDENT/S:

    1    ABHISHEK ANAND,
         AGE NOT KNOW, S/O. SADANANDAN, VALIYAPARAMBIL
         HOUSE, PANAMUKKU P.O. NEDUPUZHA, THRISSUR 680015.

    2    THE NATIONAL INSURANCE CO.LTD.,
         REP. BY ITS MANAGER, 2ND FLOOR, AMBIKA ARCADE,
         M.G. ROAD THRISSUR 680 001.

    3    THE MANAGING PARTNER,
         ASMA STEELS, 7/112, ANAKULAM LANE, A.G. ROAD,
         CALICUT 673 001.

    4    ASHRAF V.,
         AGE NOT KNOWN, S/O. SEYADALAVI V., MANNILTHODI
         HOUSE, FEROKE P.O. CHANDA, KOZHIKODE 673 631.

    5    THE UNITED INDIA INSURANCE CO.LTD.,
         REP. BY ITS MANAGER, DIVISIONAL OFFICE, PARK
         HOUSE, ROUND NORTH, THRISSUR 680 001.


OTHER PRESENT:

         SC,SRI.LAL GEORGE FOR R2,

         SC ,SRI.P.K MANOJ KUMAR FOR R5
 O.P.(MAC) No.70/2021             2

      THIS OP (MAC) HAVING COME UP FOR ADMISSION ON 15.07.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(MAC) No.70/2021                      3

                                     JUDGMENT

Petitioner is the claimant in O.P.(MV) No.2321/2018 pending before the

MACT, Thrissur. Petitioner had sustained personal injuries and application was

filed for compensation. According to the petitioner, injury has resulted in loss of

earning and he finds it extremely difficult to survive due to financial difficuties.

Hence, the petitioner requires that the original petition be heard and disposed of at

the earliest by the Tribunal.

2. Having heard the learned counsel for the petitioner and the learned

standing counsel for the 5th respondent, Sri. P.K.Manojkumar and Sri. Lal George,

learned standing counsel for the 2nd respondent, I am inclined to dispose of the writ

petition itself by directing the learned Tribunal to take up and dispose of O.P.(MV)

No.2321/2018 as expeditiously as possible, at any rate, within a period of eight

months from the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

Judge

dpk

APPENDIX OF OP (MAC) 70/2021

PETITIONER ANNEXURE

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

(M.V.) NO. 2321 F 2018 ON THE FILES OF LD. M.A.C.T. THRISSUR DATED 08.11.18.

Exhibit P2 A TRUE COPY OF THE FIR IN CR.NO. 722 OF 2018 OF KUNNAMKULAM POLICE STATION.

Exhibit P3 A TRUE COPY OF THE DISABILITY CERTIFICATE ISSUED FROM GOVT. MEDICAL COLLEGE HOSPITAL, MULAMKUNNATHUKAVU DATED 20.01.2021.

Exhibit P4 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 2ND RESPONDENT DATED 28.02.2019.

Exhibit P5 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 5TH RESPONDENT.

Exhibit P6 A TRUE COPY OF THE CASE PROCEEDINGS IN O.P.

(M.V.) NO. 2321 OF 2018 ON THE FILE OF HONBLE M.A.C.T THRISSUR DATED NIL.