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For Information Purpose Only vs United India Insurance Company ...
2021 Latest Caselaw 9178 Ker

Citation : 2021 Latest Caselaw 9178 Ker
Judgement Date : 18 March, 2021

Kerala High Court
For Information Purpose Only vs United India Insurance Company ... on 18 March, 2021
IA/1/2021 IN MFA 40/2021                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                       Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                IA/1/2021 IN MFA(ECC)No.40/2021
Against ECC No.1270/2016(W.C.C. NO.15/13) OF THE EMPLOYEES COMPENSATION

            For information purpose only
COMMISSIONER,THRISSUR
PETITIONER/APPELLANT
       UNITED INDIA INSURANCE COMPANY LTD,
       ORION COMPLEX, WADAKKANCHERY ROAD, KUNNAMKULAM, THRISSUR
       - 680503, REPRESENTED BY THE AUTHORISED REPRESENTATIVE AND
       SIGNATORY, MANAGER, REGIONAL OFFICE, KOCHI, PIN - 682011.
RESPONDENTS/APPLICANT AND OP1
1. PRADEEP, AGED 30 YEARS,
       S/O. MOHANAN, UPPUNGAL HOUSE, EDAKKAZHIYOOR POST,
       CHAVAKKAD, THRISSUR, PIN - 680515,
2. SALIM,
       S/O. MOIDHU, 6/52., KUNANCHERY HOUSE, EDAKKAZHIYOOR POST,
       CHAVAKKAD, THRISSUR, PIN - 680515.
    Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings, including disbursement of the amount
deposited, in execution of the impugned judgment dtd. 28.09.2020 in ECC No.1270/2016 of
the Employees Compensation Commissioner (Industrial Tribunal), Thrissur pending disposal
of the above appeal.
     This application coming on for orders, upon perusing the application and the affidavit filed
in support thereof, and upon hearing the arguments of MR. RAJAN P.KALIYATH, Advocate
for the applicant, the court passed the following
                                             ORDER

There shall be an interim stay of all further proceedings,including disbursement of the amount deposited in execution of the impugned judgment dated 28.09.2020 in ECC No.1270/2016 of the Court of Employees Compensation Commissioner (Industrial Tribunal) Thrissur for a period of three months.

18-03-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

IA/1/2021 IN MFA 40/2021 2/2

ASSISTANT REGISTRAR

For information purpose only

 
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