The Oriental Insurance Company ... vs Jenson J.S
2023 Latest Caselaw 5129 Ker

MACA No.3630/2022                             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
                     IA.NO.1/2022 IN MACA NO. 3630 OF 2022(C)
     OP(MV) 483/2018 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, THIRUVANANTHAPURAM.
   APPLICANT/ APPELLANT:

          THE ORIENTAL INSURANCE COMPANY LIMITED, REPRESENTED BY THE
          DIVISIONAL MANAGER, MOTOR 3RD PARTY CLAIMS HUB, ST.MARY VILLA,
          ULLOOR, MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM.

   RESPONDENTS/1ST    AND 2ND RESPONDENT:

      1. JENSON J.S., AGED 25 YEARS, S/O JOHNY S., RESIDING AT A.J.HOUSE,
         KURISSADIMUKKU, KARIYAVATTOM PANGAPPARA, THIRUVANANTHAPURAM.

         AND ONE ANOTHER.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the award against the appellant in the judgment and award dated
    26.05.2022 made in OP(MV) No. 483/2018 on the file of the Motor Accidents
   Claims Tribunal, Thiruvananthapuram, in the interest of justice.
        This Application    again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, this Court's
   order dated 13/01/2023 and upon hearing the arguments of        SMT.ANITHA
   MATHAI MUTHIRENTHY, Advocate for the petitioner and of SRI. R.T.PRADEEP
   Advocate for the respondent No. 1, the court passed the following:



                                                        ORDER

Interim order extended till end of July 2023. Post on the 2nd week of July 2023.

SD/- DEVAN RAMACHANDRAN, JUDGE

13-04-2023 /True Copy/ Assistant Registrar