National Insurance Company ... vs Seena V.J
2021 Latest Caselaw 23050 Ker

OP (MAC) No.89/2021                           1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                       THE HONOURABLE MR. JUSTICE SATHISH NINAN

             Tuesay, the 23rd day of November 2021 / 2nd Agrahayana, 1943

                                OP (MAC) NO. 89 OF 2021


 EP 409/2018 IN OP(MV) 964/2004 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, NORTH PARAVUR

   PETITIONER/ PETITIONER IN EA/ JUDGMENT DEBTOR III IN EP:

          NATIONAL INSURANCE COMPANY LIMITED, DIVISIONAL OFFICE, URUMBATH
          BUILDING, R.S.ROAD, ALUVA, REPRESENTED BY ITS ADMINISTRATIVE OFFICER
          (LEGAL), KOCHI REGIONAL OFFICE, OMANA BUILDING, JEW STREET,
          ERNAKULAM-682 035.

   RESPONDENTS/ RESPONDENTS IN E.A/ DECREE HOLDERS IN EP:

      1. SEENA V.J., W/O.PAUL, VALIYAVEETTIL, MUNAMBAM, PALLIPORT P.O.,
         ERNAKULAM-683 515.

            AND 2 OTHERS


        OP (MAC) praying inter alia that in the circumstances stated in the
   affidavit filed along with the OP (MAC) the High Court be pleased to stay
   all further proceedings pursuant to Exhibit P3 and Exhibit P5, till the
   final disposal of the above Original Petition.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of OP (MAC) and this court's
   order dated 02.11.2021 and upon hearing the arguments of M/S
   P.G.JAYASHANKAR, P.K.RESHMA (KALARICKAL), REVATHY P. MANOHARAN, S.RAJEEV &
   ANNS THANKU PAUL, Advocates for the petitioner and of SRI.CHRISTOPHER
   ABRAHAM,     STANDING     COUNSEL     for   INCOME     TAX   DEPT.    and
   SRI.G.BALAMURALEEDHARAN, Advocate for R1 to R3, the court passed the
   following:

                                        O R D E R

Interim order extended by a month.

Post on 26.11.2021.

Sd/-

SATHISH NINAN, JUDGE

23-11-2021 /True Copy/ Assistant Registrar OP (MAC) No.89/2021 2/2