Kiran vs Sajan E.A
2021 Latest Caselaw 15381 Ker

OP (MAC) No.71/2021                          1/3




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                         THE HONOURABLE MR. JUSTICE SUNIL THOMAS
                 Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943

                                 OP (MAC) NO. 71 OF 2021


E.P.NO.47/2021 IN OP(MV) 1217/2018 OF MOTOR ACCIDENT CLAIMS TRIBUNAL ,ERNAKULAM.

   PETITIONERS/ JUDGMENT DEBTORS/ RESPONDENTS:

      1. KIRAN, AGED 45 YEARS, S/O VELUNNI, MANAGING DIRECTOR, TYREX TYRE
         RETREADING INDIA PVT. LTD, BYE PASS, THAMMANAM, RESIDING AT
         MANACHRAMBATH HOUSE, KUNDALIYOOR P.O,              THRISSUR , PIN -
         680 616

      2. VINEESH K.V, AGED 25 YEARS, S/O VELADUHAN K.S, KALEERAKATH HOUSE,
         KUNDALIYOOR P.O, THRISSUR-680 616

   RESPONDENTS/ DECREE HOLDER/ CLAIMANT:

          SAJAN E.A, AGED 49 YEARS, S/O ARAVINDAKSHAN, KALLADAKAVU HOUSE,
          VENNALA, NOW RESIDING AT MADATHIPARAMBIL HOUSE, KENNADY MUKKU, BMC
          P.O, VAZHAKKALA VILLAGE, ERNAKULAM 682 021.

            Original Petition (Civil) praying inter alia that in the
    circumstances stated in the affidavit filed along with OP(MAC) the High
    Court be pleased to stay all further proceedings pursuant to Exhibits P1
    Execution Petition, pending final disposal of the above Original Petition
    (MAC), in the interest of justice.

           This petition coming on for admission upon perusing the petition
    and the affidavit filed in support of O.P(MAC) and upon hearing the
    arguments of M/S C.Y.VINOD KUMAR & P. M. MANASH, Advocates for the
    petitioners, the court passed the following.
 OP (MAC) No.71/2021                      2/3




    EXHIBIT P1: TRUE COPY OF THE EXECUTION PETITION NO. 47/2021 IN OP(MAC)
    NO. 1217/2018         DATED 27-02-2021 ON THE FILES OF THE MOTOR
    ACCIDENTS CLAIMS TRIBUNAL, ERNAKULAM.


                                                       [PTO]
 OP (MAC) No.71/2021                            3/3




                               SUNIL THOMAS, J.
                       --------------------------------------
                           O.P.(MAC) No. 71 of 2021
                       --------------------------------------
                      Dated this the 22nd day of July 2021

                                     ORDER

Heard. In the light of the nature of the prayer sought,

I am not inclined to issue notice to the respondents at

present, being a challenge against the proceedings for

recovery of money pursuant to the award passed by the

MACT. Accordingly, there will be an interim stay of further

proceedings pursuant to Ext.P1 for one month, on

condition that the petitioner shall deposit a sum of

Rs.20,000/- (Rupees Twenty thousand only) in the

meanwhile.

Post on 24.08.2021 for reporting compliance.

Sd/-

SUNIL THOMAS

JUDGE SKP/22-7

22-07-2021 /True Copy/ Assistant Registrar