Anil Kumar vs Sajeev
2022 Latest Caselaw 7327 Ker

MACA No.131/2021                                 1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SATHISH NINAN
                   Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944
                          IA.NO.3/2021 IN MACA NO. 131 OF 2021 (B)

             OP(M.V) 2135/2015 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, KOLLAM.




   PETITIONERS/APPELLANT:

          ANIL KUMAR, AGED 48 YEARS, S/O.SUKUMARAN, SUKUMARA VILASAM, PAZHAYA
          CHANTHA, PANGANADU, KILIMANOOR, THIRUVANANTHAPURAM - 695 601.

   RESPONDENTS/RESPONDENTS

      1. SAJEEV, AGED 46, SADASIVAM, MURUKALAYAM, KAVADIKKOANAM, PARIPPALLY,
         KOLLAM - 691 574.
      2. VINIL KUMAR, AGED 40, S/O.RAMAKRISHNA PILLAI, SANAL BHAVANAM,
         PANGANADU, KILIMANOOR, THIRUVANANTHAPURAM - 695 601.
      3. NEW INDIA INSURANCE CO.LTD., B.O.KOTTARAKKARA, KOLLAM - 691 506
         REPRESENTED BY BRANCH MANAGER.


        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 (MV) 2135 of 2015 on the file
   of Motor Accident Claims Tribunal, Kollam dated 06.12.2017 against the
   petitioner in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.HARISH GOPINATH & AKHIL RAJ B., Advocates for the applicant and of
   M/S.ANZIL SALIM, LAL K.JOSEPH & SURESH SUKUMAR, Advocates for the
   Respondent3, the Court passed the following:

                                            ORDER

Interim stay of recovery proceedings against the appellant for a period of one month.

Post week after next.

Sd/- SATHISH NINAN, JUDGE

23-06-2022 /True Copy/ Assistant Registrar