Baby vs Libi
2022 Latest Caselaw 1093 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                         OP (MAC) NO. 132 OF 2021
AGAINST THE ORDER/JUDGMENT IN OPMV 1490/2018 OF MOTOR ACCIDENT CLAIMS
                            TRIBUNAL, THRISSUR
PETITIONER/ FIRST APPLICANT IN THE ORIGINAL CLAIM APPLICATION:
             BABY
             AGED 66 YEARS
             S/O.PAPPACHAN, THENGIGIL HOUSE, CANAL ROAD, KURIACHIRA
             P.O., THRISSUR DISTRICT, PIN - 680 006.

             BY ADVS.
             RINU. S. ASWAN
             PRATHEESH MOHAN
             KARTHIK RAJAGOPAL


RESPONDENT/ 2ND APPLICANT AND RESPONDENTS IN THE ORIGINAL CLAIM
APPLICATION:
     1       LIBI
             AGED 34 YEARS
             W/O.SEBI, ALOOR HOUSE, NEAR PATTALA KINAR, CHIYYARAM
             P.O., THRISSUR DISTRICT, PIN - 680 026.

     2       BURHAN @ BURHANUDEEN
             AGE NOT KNOWN, S/O.ABOOBACKER, CHERODATH HOUSE,
             KUTTAMASSERY, ALUVA, THOTTUMUGHAM, ERNAKULAM DISTRICT,
             PIN - 683 015.

     3       THE NEW INDIA ASSURANCE CO.LTD.
             REP. BY ITS MANAGER, KODUVATH SHOPPING COMPLEX, SUB JAIL
             ROAD, ALUVA, ERNAKULAM, PIN - 683 101.


OTHER PRESENT:

             SRI.LAL.K.JOSEPH, SC


THIS OP (MAC) HAVING COME UP FOR ADMISSION ON 27.01.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    2
OP (MAC) NO. 132 OF 2021




                              JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of O.P (M.V).No.1490/2018 pending

on the files of the Motor Accidents Claims Tribunal,

Thrissur.

Considering the fact that the O.P (M.V) is of the

year 2018, it is directed that every endeavor shall be

made by the Tribunal to have the original petition

tried and disposed of, as expeditiously as possible

and at any rate, before 31/10/2022.

Original Petition is disposed of as above.

Sd/-

SATHISH NINAN

JUDGE

rsr

OP (MAC) NO. 132 OF 2021

APPENDIX OF OP (MAC) 132/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE CLAIM APPLICATION IN O.P.

(MV) NO.1490 OF 2018 ON THE FILES OF HON'BLE M.A.C.T., THRISSUR DATED 20/07/18.

Exhibit P2 A TRUE COPY OF FIR IN CR.NO.317 OF 2018 OF OLLUR POLICE STATION DATED 08/03/18.

Exhibit P3 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE RESPONDENT INSURANCE COMPANY DATED 23/03/2020.

Exhibit P4 A TRUE COPY OF THE NON-POSSESSION CERTIFICATE ISSUED TO THE PETITIONER FROM THE VILLAGE OFFICER, OLLUR DATED 07/10/2021.

Exhibit P5 A TRUE COPY OF CASE PROCEEDINGS IN O.P.(MV) NO.1490 OF 2018 ON THE FILES OF HON'BLE M.A.C.T., THRISSUR DATED NIL.