Saraswathy Amma vs New India Assurance Company Ltd
2022 Latest Caselaw 1765 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
        Wednesday, the 16th day of February 2022 / 27th Magha, 1943

                          OP (MAC) NO. 16 OF 2022


 EP 98/2013 IN OP(MV) 436/2007 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, PUNALUR

PETITIONERS/JUDGMENT DEBTORS 2 TO 5:

  1. SARASWATHY AMMA, AGED 57, W/O.SOMASUNDARAN PILLAI, SREENILAYAM,
     KATTARAZHIKOM, KOTTUKAL P.O., ITTIVA, ANCHAL, KOLLAM - 691 306.
  2. ABHILASH S., S/O.SOMASUNDARAN PILLAI, SREENILAYAM, KATTARAZHIKOM,
     KOTTUKAL P.O., ITTIVA, ANCHAL, KOLLAM - 691 306.
  3. ADARSH S., S/O.SOMASUNDARAN PILLAI, SREENILAYAM, KATTARAZHIKOM,
     KOTTUKAL P.O., ITTIVA, ANCHAL, KOLLAM - 691 306.
  4. AGEASH S., S/O.SOMASUNDARAN PILLAI, SREENILAYAM, KATTARAZHIKOM,
     KOTTUKAL P.O., ITTIVA, ANCHAL, KOLLAM - 691 306.

RESPONDENT/RESPONDENT:

     NEW INDIA ASSURANCE COMPANY LTD., REPRESENTED BY ITS MANAGER,
     KOTTARAKKARA BRANCH, KOTTARAKKARA P.O., KOLLAM - 691 506.


     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 issue
an interim order, staying all further execution proceedings in E.P
No.98/2013 in OP(MV) No.436/2007 on the file of Motor Accident Claims
Tribunal, Punalur, pending disposal of this Original Petition (MAC).

     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP (MAC) and upon hearing the arguments
of SRI.A.S.SHAMMY RAJ, Advocate for the petitioners and of
SRI.LAL.K.JOSEPH, Advocate for the respondent, the court passed the
following:




                                                                      (p.t.o)
                                 C.S.DIAS,J.
                =================
                  O.P.(MAC) No.16 of 2022
                 ------------------------------------
                    Dated this the 16th day of February, 2022

                                 ORDER

Admitted.

Adv. Sri. Lal K. Joseph takes notice for the

respondent.

Post along with M.A.C.A.No.293/2021.

On a consideration of the pleadings in the original

petition and materials on record, I am satisfied that the

petitioners have made out a prima facie case to stay the

execution proceedings in E.P..No.98/2013 of the Motor

Accidents Claims Tribunal, Punalur. Hence, I stay the

execution proceedings in E.P..No.98/2013 as against the

petitioners for a period of one month.

Sd/-

C.S.DIAS, JUDGE

DST/16.02.22

16-02-2022 /True Copy/ Assistant Registrar