Santha V K vs V K Chandran (Died)
2023 Latest Caselaw 5712 Ker

MACA No.1391/2023                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                    Tuesday, the 16th day of May 2023 / 26th Vaisakha, 1945
                             IA.NO.1/2023 IN MACA NO. 1391 OF 2023

    OPMV 133/2016 OF ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL        II, ALAPPUZHA.

   APPELLANT/RESPONDENT NO.4 IN OP(MV):

          SANTHA V K, AGED 72 YEARS, D/O.KESAVAN, 598, CHIRUTHAPARAMBUVELI,
          CHERTHALA SOUTH, KURUPPAN KULANGARA, PIN CODE- 688539

   RESPONDENTS/CLAIMANTS/ADDL.CLAIMANTS NO.3 TO 6 /RESPONDENTS NO 1 TO 3 IN
   O.P.(MV):

      1. V K CHANDRAN (DIED), S/O.KESAVAN, THAZHATHURUTH LAKSHAM VEEDU, WARD
         NO.10, NEDUMUDY PANCHAYATH, MANAPRA, CHAMPAKKULAM, ALAPPUZHA -
         688505
      2. CHANDRIKA, AGED 47 YEARS, W/O.KRISHNAN VELIPARAMBU, WARD NO.10,
         KADAMTHURUTHY PANCHAYATH, KOTTAYAM, PINCODE - 686613
      3. SARADA CHANDRA, AGED 69 YEARS,W/O.LATE V.K.CHANDRAN, THAZHATHURUTH
         LAKSHAM VEEDU, WARD NO.10, NEDUMUDY PANCHAYATH,MANAPRA,
         CHAMPAKKULAM, ALAPPUZHA, PIN - 688505
      4. RUPESH KUMAR,AGED UNKNOWN,S/O.LATE V.K.CHANDRAN, THAZHATHURUTH
         LAKSHAM VEEDU, WARD NO.10, NEDUMUDY PANCHAYATH, MANAPRA,
         CHAMPAKKULAM, ALAPPUZHA- 688505
      5. RUPA ANOOP, AGED UNKNOWN, W/O.ANOOP G NAIR, SREE KRISHNA HOME,
         KANDANKARY, THAYANKARY P.O, ALAPPUZHA, PINCODE - 689573
      6. RUNISHKUMAR V R, LATE V.K.CHANDRAN, THAZHATHURUTH LAKSHAM VEEDU,
         WARD NO.10, NEDUMUDY PANCHAYATH, MANAPRA, CHAMPAKKULAM, ALAPPUZHA-
         688505
      7. ANTON, S/O.JAMES, OLATTUPURATHU HOUSE, PALLIPURAM PO, ERNAKULAM, PIN
         - 683515
      8. JOSEPH JERRY,S/O.ESAPPAN, KAITHAKKADU VEEDU, WARD NO.X, KODAMTHURUTH
         PANCHAYATH, KUTHIYATHODE PO, CHERTHALA TALUK, ALAPPUZHA - 683594
      9. UNITED INDIA INSURANCE COMPANY LTD., 1ST FLOOR,TRICHUR TRADE CENTRE,
         KURUPPAN ROAD, THRISSUR-680001


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order to
   stay all the proceeding in OP(MV) No.133 of 2016 before the Addl.Motor
   Accident Claims Tribunal II Alappuzha and to direct the respondent No.9
   not to deposit the compensation awarded by Judgment 28/02/2023 in
   O.P.(M.V) No.133 of 2016 of the Addl. Motor Accidents Claims Tribunal II
   Alappuzha.

                                                             p.t.o.
 MACA No.1391/2023                           2/2




        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.N.V.VINAY & MARIAMMA MERCY, Advocates for the petitioner and of
   STANDING COUNSEL for R9 (B/O), the court passed the following:

                                       ORDER

On a consideration of the averments in the affidavit filed in support of the application, I am satisfied that the petitioner is entitled for an interim order.

Hence, I direct the Additional MACT -II, Alappuzha, not to release the compensation amount deposited in O.P.(MV) No. 133/2016 for a period of one month.

Sd/- C.S.DIAS, JUDGE

16-05-2023 /True Copy/ Assistant Registrar