District Insurance Officer vs Joy Wilson
2023 Latest Caselaw 4837 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE DEVAN RAMACHANDRAN
           Thursday,the 13th day of April,2023/23rd Chaithra,1945

                          MACA NO.352 OF 2022(F)

    OP(MV)NO.1236/2015 ADDL.MOTOR ACCIDENTS CLAIMS TRIBUNAL,THALASSERY.

APPELLANT/3RD RESPONDENT IN OP(MV):

     KERALA STATE INSURANCE DEPARTMENT, REPRESENTED BY
     DISTRICT INSURANACE OFFICER,CIVIL STATION,KOZHIKODE-673620.

     BY ADV: GOVERNMENT PLEADER.

RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2 IN OP(MV):

  1. JOY WILSON M.V.,S/O.VINCENT, GLENDALE,CHERUVANNUR,FEROK
     P.O.,KOZHIKODE,PIN-673631.
  2. GLEN ELVIS M.J.,S/O.JOY WILSON,GLENDALE,CHERUVANNUR,FEROK
     P.O.,KOZHIKODE,PIN-673631.
  3. RENIL ASHLIN M.J.,S/O.JOY WILSON,GLENDALE,CHERUVANNUR,FEROK
     P.O.,KOZHIKODE,PIN-673631.
  4. LILLY MENDONZA,W/O LATE WILLIAM MENDONZA,CARAMEL VILLA,GARDEN'S
     ROAD,THALASSERY-670102.
  5. DIRECTOR GENERAL OF POLICE,TRIVANDRUM,KERALA-695010(OWNER OF THE
     JEEP,KL 01/AQ/7154)
  6. SAJESH KUMAR P.,S/O GOPALAN NAIR,PUTHUKKAD HOUSE,KAKKUR
     P.O.,KOZHIKODE-673613.(DRIVER OF THE JEEP KL 01/AQ/7154).

   BY ADV:M/S.SRINATH GIRISH and P.JERIL BABU for R1

          M/S.M.K.SUMOD,K.R.AVINASH,ABDUL RAUF P.and M.K.VIDYA for R 2&3

          SRI.NIRMAL S.for R6.


     This MACA having come up for orders on 13.04.2023 the Court on the
same day passed the following;



                                                                (P.T.O)
                           DEVAN RAMACHANDRAN, J.
                     =========================
                            M.A.C.A.No.352 of 2022
                    ==========================
                      Dated this the 13th day of April, 2023

                                       ORDER

The Inspector General of Police, Traffic and Road Safety

Management, Headquarters, has filed a report dated

10.04.2023, saying that the drivers of the Police Department

have been adequately made aware of the directions of this

Court.

I am afraid this was not the purport of the directions

because, what this Court wants is the enforcement of

"Pedestrian Crossing" and the culture associated with "Zebra

crossing", as it is internationally accepted. Therefore, the

report now on record is without any real worth.

As is recorded in the judgment, the pedestrians' safety is

an issue which has not gripped the attention of the Authorities

sufficiently. This is also reflected in the increase in accidents

involving road users.

I have, therefore, no doubt that the State Police Chief

must respond to the directions of this Court personally, and not

through other subordinate officers.

The learned Government Pleader seeks two months' time

for this purpose.

List, therefore, on 25.05.2023.

H/o.

Sd/- DEVAN RAMACHANDRAN, JUDGE stu 13-04-2023 /True Copy/ Assistant Registrar