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Anil Kumar vs Anandan
2022 Latest Caselaw 6690 Ker

Citation : 2022 Latest Caselaw 6690 Ker
Judgement Date : 9 June, 2022

Kerala High Court
Anil Kumar vs Anandan on 9 June, 2022
MACA No.1021/2013                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                         THE HONOURABLE MR. JUSTICE SATHISH NINAN
             Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
                    IA.NO.1/2022 IN MACA NO. 1021 OF 2013 (B)
           OP(M.V) 725/2009 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL ,KOLLAM.
   PETITIONER/APPELLANT:

          ANIL KUMAR, AGED 47, S/O. CHANDRAN, RESIDING AT THUNDUVILA VEEDU,
          NORTH MYLAKKADU, KANNANNALLOOR P.O., KOLLAM-691 576.

   RESPONDENTS/RESPONDENTS

      1. ANANDAN, AGED 51,S/O. RAMAN, RESIDING AT PUTHANVILA VEEDU,
         KOLAPOIKA, PERUMPUZHA P.O., KOLLAM.
      2. SANTHA, AGED 50, W/O. ANANDAN, RESIDING AT PUTHANVILA VEEDU,
         KOLAPOIKA, PERUMPUZHA P.O., KOLLAM.
      3. BIJU, S/O. ANANDAN, RESIDING AT PUTHANVILA VEEDU, KOLAPOIKA,
         PERUMPUZHA P.O., KOLLAM.
      4. ANIRUDHAN, S/O. ANANDAN, RESIDING AT PUTHANVILA VEEDU, KOLAPOIKA,
         PERUMPUZHA P.O., KOLLAM.
      5. JOSEPH, F/O. GIREESH, GIREESH BHAVAN, VADAKKE MYLAKKAD, KANNANALLOOR
         P.O., KOLLAM.
      6. NEW INDIA ASSURANCE CO. LTD., KOLLAM BRANCH, KOLLAM-1.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment in O.P(M.V) 725 of 2009 on the file
   of Motor Accident Claims Tribunal, Kollam dated 22.1.2013 against the
   petitioner in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 03/03/2022 in I.A 1/2022 and upon hearing the arguments of
   SRI.HARISH GOPINATH, Advocate for the applicant and SRI.B.MOHANLAL,
   Advocate for the Respondents No.1 to 4 and of SRI.LAL GEORGE, Advocate
   for the Respondent No.6, the Court passed the following:

                                             ORDER

Interim stay extended until further orders.

Post for hearing.

Sd/- SATHISH NINAN, JUDGE

09-06-2022 /True Copy/ Assistant Registrar

 
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