Raveendran vs Jacob Manuel
2023 Latest Caselaw 9254 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945
                            MACA NO. 2910 OF 2022 (C)
   OP(MV) 514/2019 OF ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL, N. PARAVUR.
  APPELLANT/PETITIONER:

       RAVEENDRAN, AGED 69 YEARS, S/O. NANUKUTTY , NELLIKKUNNATH HOUSE,
       KEDAMANGALAM KARA, PARAVUR VILLAGE, ERNAKULAM DISTRICT, PIN -
       683513.
       BY ADVOCATE SRI. PRASAD CHANDRAN.

  RESPONDENTS/RESPONDENTS:

     1. JACOB MANUEL, KSRTC , NORTH PARAVUR DEPO, NORTH PARAVUR, PIN -
        683513.
     2. THE MANAGING DIRECTOR, KSRTC, TRANSPORT BHAVAN, FORT P.O.
        THIRUVANANTHAPURAM DISTRICT, PIN - 695035.
     3. NEW INDIA ASSURANCE COMPANY LIMITED, REPRESENTED BY ITS DIVISIONAL
        MANAGER, DIVISIONAL OFFICE, REMA PLAZA, NEAR AYYAPPAN COIL, S.S.
        COIL ROAD, THAMPANOOR, THIRUVANANTHAPURAM , PIN - 695011.


         BY ADVOCATES SRI. ALEX ANTONY SEBASTIAN FOR   R2   and SRI.SHAJI P.
MATHEW & SMT. AISHWARYA MARY MATHEW FOR R3.


       This MACA having come up for orders on 23/08/2023, the court on the
  same day passed the following:



                                                       P.T.O.
                         DEVAN RAMACHANDRAN, J.
                 --------------------------------------------------
                          MACA No.2910 of 2022
                 --------------------------------------------------
                  Dated this the 23rd day of August, 2023
                                  O R D E R

This matter has been placed before me on the

basis of a letter issued by the Addl. District &

Sessions Judge-II/Addl. Motor Accidents Claims

Tribunal to the Registrar (Subordinate Judiciary)

of this Court, praying that the time frame in the

judgment of this Court be extended for a period

of three months from 28.08.2023.

I have gone through the contents of the

letter and am of the view that sufficient cause

has been made out.

In such circumstances, the time frame fixed

by this Court in the judgment in MACA

No.2910/2022 will stand extended for a period of

three months from 28.08.2023.

Sd/-

DEVAN RAMACHANDRAN, akv JUDGE

23-08-2023 /True Copy/ Assistant Registrar