N.P.Usman Koya & Others vs Salim Babu.M.P
2021 Latest Caselaw 21344 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
          Friday, the 29th day of October 2021 / 7th Karthika, 1943
                            MACA NO. 1003 OF 2008
    OP(M.V) 2088/2002 OF PRL.MOTOR ACCIDENTS CLAIMS TRIBUNAL, KOZHIKODE.
APPELLANTS/PETITIONERS IN THE O.P.(MV)

  1.   N.P.USMAN KOYA, S/O. LATE ABOOBACKER, AGED 48 YEARS.
  2.   N.P.AMINA, W/O.USMANKOYA, AGED 38 YEARS.
  3.   N.P.SUMAYATH,(MINOR) AGED 16 YEARS, (DOB-12-5-92).
  4.   N.P.SALMAN, S/O.USMANKOYA, AGED 14 YEARS, (DOB 10-4-94) APPELLANTS
       3 & 4 ARE MINORS REPRESENTED BY THEIR LEGAL GURADIAN, THE APPELLANT
       NO 1. (ALL ARE RESIDING AT IYYAMKULATHILO HOUSE,
       NEELADATHUPOTTAMMAL, CHEVAYUR AMSOM DESOM, VELLIMADUKUNNU POST,
       KOZHIKODE).

BY ADVOCATES M/S.LATHA PRABHAKARAN & K.M.JAMALUDHEEN.




RESPONDENTS/RESPONDENTS IN O.P.(M.V)

  1. SALIM BABU.M.P., PADIKKAVEETTIL HOUSE,VAVAD POST, KODUVALLY,
     KOZHIKODE.
  2. C.T.BABU, S/O.THEYYAN, CHUNDAKUNNUMMAL HOUSE, THAMARASSERY POST,
     KOZHIKODE.
  3. THE UNITED INDIA INSURANCE COMPANY LTD., DIVISIONAL OFFICE, SEEMA
     TOWERS, MAVOOR ROAD,, KOZHIKODE.




 BY ADVOCATE SRI.JOHN JOSEPH VETTIKAD.




     This MACA having come up for orders on 29/10/2021 upon perusing this
courts judgment dated 16/12/2019      and letter received from      Motor
Accidents claims Tribunal dated 2/08/2021, the Court on the same day
passed the following :




                                                            p.t.o
                    ANIL K.NARENDRAN, J.
                     ------------------------------
                    MACA No.1003 of 2008
                  -----------------------------------
           Dated this the 29th day of October, 2021

                            ORDER

This appeal arises out of the award dated 06.06.2007

passed by the Motor Accidents Claims Tribunal, Kozhikode in O.P.

(MV)No.2088 of 2002 claiming compensation on account of the

death of one Siddique in a motor accident, which occurred on

14.05.2002. By judgment dated 16.12.2019, this appeal was

disposed of remanding the matter to the Tribunal for fresh

consideration and directing the Tribunal to finally dispose of the

matter, as expeditiously as possible, at any rate within a period of

three months from 10.02.2020.

Vide letters dated 19.01.2021 and 20.04.2021 of the Motor

Accidents Claims Tribunal, Kozhikode, extension of the time limit

fixed by this Court in the judgment dated 16.12.2019 was sought

for, which was granted by the orders dated 09.02.2021 and

22.07.2021 of this Court.

Now, vide letter dated 02.08.2021, the Tribunal is seeking

further extension of time by three months with effect from

02.08.2021 for the reasons stated in that letter.

The learned counsel for the appellants would submit that, MACA No.1003 of 2008

extension of time by three months from this date can be granted.

In such circumstances, the time limit fixed by this Court in

the judgment dated 16.12.2019 is extended for a further period

of three months from this date, as last chance.

Sd/-

ANIL K.NARENDRAN JUDGE yd

29-10-2021 /True Copy/ Assistant Registrar