Mini vs Hari
2021 Latest Caselaw 19674 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                          OP (MAC) NO. 86 OF 2021
    AGAINST THE PROCEEDINGS IN OP(MV) 467/2017 OF ADDITIONAL MOTOR
            ACCIDENT CLAIMS TRIBUNAL-II, MAVELIKKARA, ALAPPUZHA
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PETITIONER:

              MINI
              AGED 46 YEARS
              W/O. SURESHKUMAR, NALUKANDATHIL PUTHENVEEDU, KOTTARKAVU
              MURI, MAVELIKARA VILLAGE, MAVELIKARA TALUK, ALAPPUZHA
              DISTRICT 690 101

              BY ADVS.
              S.SHANAVAS KHAN
              S.INDU



RESPONDENTS:

     1        HARI
              AGED 48 YEARS
              S/O. GOVINDAN, KULATHINTE VADAKKATHIL, UMBERNADU MURI,
              THEKKEKARA VILLAGE, MAVELIKARA TALUK, ALAPPUZHA DISTRICT
              690 101

     2        THE MANAGER
              NATIONAL INSURANCE COMPANY LIMITED, THATTARAMBALAM BRANCH,
              MAVELIKARA, ALAPPUZHA DISTRICT 690 101


              BY SRI.LAL GEORGE - R2

     THIS OP (MAC) HAVING COME UP FOR ADMISSION ON 17.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                            SATHISH NINAN, J.
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                      O. P. (MAC) No.86 of 2021
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             Dated this the 17th day of September, 2021

                             J U D G M E N T

The petitioner is the claimant in OP(MV)

No.467/2017. The claim is for compensation with regard

to an accident that occurred in the year 2016. The claim

petition is still pending consideration by the Tribunal.

The petitioner's seek for an expeditious consideration

of the same.

2. Considering the entire facts and circumstances

and on perusing the report obtained through the

Registry, the original petition is disposed of directing

the Additional M.A.C.T, Mavelikkara to try and dispose

of OP (MV) No.467/2017 on its files as expeditiously as

possible and at any rate within a period of six months

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

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF OP (MAC) 86/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CLAIM PETITION IN OP(MV) NO 467/2017 ON THE FILE OF HON'BLE MOTOR ACCIDENTS CLAIMS TRIBUNAL, MAVELIKARA.

Exhibit P2 TRUE COPY OF THE OBJECTION FILED BY 2ND RESPONDENT BEFORE HON'BLE MOTOR ACCIDENTS CLAIMS TRIBUNAL, MAVELIKARA.

Exhibit P3 TRUE COPY OF THE AWARD DATED 10-04-2021 SIGNED BY THE PETITIONER AS WELL AS HER LAWYER

Exhibit P4 TRUE COPY OF THE I.A NO. 2429/2021 DATED 04-

05-2021 FILED BEFORE THE HON'BLE MOTOR ACCIDENTS CLAIM TRIBUNAL, MAVELIKARA.

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