Bajaj Allianz General Insurance ... vs Abdulla.N.M
2023 Latest Caselaw 5124 Ker

MACA No.2979/2022                                 1/1

                          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

                          I.A No.1/2023 IN MACA NO.2979 OF 2022(D)

             O.P(MV)905/2019 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL,KASARAGOD.

   PETITIONER/APPELLANT:

          BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD,GE PLAZA, AIRPORT ROAD,
          YERWADE,PUNE-411006,REPRESENTED BY ITS SENIOR LEGAL EXECUTIVE, 3RD
          FLOOR,COASTAL CHAMBERS,RAVIPURAM,KOCHI-682026.

   RESPONDENT/RESPONDENT:

          ABDULLA.N.M.,AGED 56 YEARS,S/O MUHAMMED HAJI, R/ AT KOLIADUKKAM
          HOUSE,PERUMBALA,P.O.,KASARAGOD,PIN-671317.


          Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   for deposit by 10 days from today to make deposit as ordered in the
   judgment dated 31.01.2023.


        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.GEORGE CHERIAN(SR.),GEORGE A.CHERIAN and LATHA SUSAN CHERIAN,
   Advocates for the petitioner and of Sri.A.ARUNKUMAR, Advocate for the
   respondent,the Court passed the following:

                                             ORDER

This application seeking enlargement of time to deposit the amount as ordered by this Court is not opposed.The time will,therefore,stand extended for a period of ten days from today as a last chance.

Sd/-DEVAN RAMACHANDRAN, JUDGE

13-04-2023 /True Copy/ Assistant Registrar