Suresh vs Jain
2022 Latest Caselaw 8369 Ker

OP (MAC) No.69/2022                             1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                      Friday, the 1st day of July 2022 / 10th Ashadha, 1944

                                    OP (MAC) NO. 69 OF 2022


  EP 632/2015 IN OP(MV) 1400/2007 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, TRIVANDRUM

   PETITIONER/JUDGMENT DEBTOR/1ST RESPONDENT:

          SURESH, AGED 52 YEARS, SON OF DIVAKARAN, MANJERI VEEDU, KARIPOOR,
          KARANTHALA, KARIPOOR P O, NEDUMANGADU, THIRUVANANTHAPURAM, PIN -
          695541.

   RESPONDENTS/DECREE HOLDER & RESPONDENTS 2 & 3:

      1. JAIN, SON OF KRIPAKARAN NADAR, KRIPA SADANAM,
         NELLIKKAKUZHI, KANJIRAMKULAM P O, NOW RESIDING AT MARY VILLA, M.L.A.
         ROAD, T.C. 1924 / 1, ELANKAM LANE, NEDUMCAUD, KARAMANA P O,
         THIRUVANANTHAPURAM, PIN - 695002
      2. SHARAFUDHEEN, SON OF KASIM, MARUTHAMALA, ROADARIKATHU VEEDU,
         KOTTAKKAKAM MURI, VITHURA, THIRUVANANTHAPURAM, PIN - 695551
      3. NEW INDIA ASSURANCE COMPANY LTD., DIVISIONAL OFFICE, IIND FLOOR,
         REMA PLAZA, S.S. COVIL ROAD, THAMPANOOR, THIRUVANANTHAPURAM, PIN -
         695014


        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
   the proceedings including warrant of arrest issued against the petitioner
   in E.P No.632/2015 in OP(MV) No.1400/2007 before Motor Accidents Claims
   Tribunal, Thiruvananthapuram, pending disposal of the Original Petition.


        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 M/S.R.T.PRADEEP, M.BINDUDAS & K.C.HARISH, Advocates for the petitioner
   and of STANDING COUNSEL for R3, the court passed the following:




                                                                              (p.t.o)
 OP (MAC) No.69/2022                           2/2




                                         ORDER

Admit.

Issue notice by speed post to respondents 1 and 2.

The learned standing counsel takes notice for the 3rd respondent.

There will be a stay of warrant of arrest issued against the petitioner in EP No.632 of 2015 in OP(MV) No.1400 of 2007 before the Motor Accidents Claims Tribunal, Thiruvananthapuram, for a period of one month.

Sd/- MURALI PURUSHOTHAMAN, JUDGE

01-07-2022 /True Copy/ Assistant Registrar