Citation : 2023 Latest Caselaw 10697 Ker
Judgement Date : 16 October, 2023
CO No.57/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Monday, the 16th day of October 2023 / 24th Aswina, 1945
IA.NO.1/2023 IN CO NO. 57 OF 2023 IN MACA 1092/2023(B)
OPMV 142/2020 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, MUVATTUPUZHA
PETITIONER/CROSS OBJECTOR/RESPONDENT:
M/S.MAGMA HDI GENERAL INSURANCE CO. LTD., 1ST FLOOR, JAIN TOWER,
POWER HOUSE, NH BYPASS, VYTTILA, ERNAKULAM REP BY THE AUTHORISED
SIGNATORY, PIN - 682019.
RESPONDENT/RESPONDENT/APPELLANT:
VINU VARKEY, AGED 30 YEARS, S/O. VARKEY, CHATHANATTU HOUSE,
TAMALLOOR, KOTHAMANGALAM P.O., ERNAKULAM DISTRICT, PIN - 686666.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to STAY all further
proceedings in execution of the impugned judgment dated 29.11.2022 in
OP(MV) NO. 142/2020 of the Motor Accidents Claims Tribunal, Muvattupuzha
pending disposal of the above cross objection.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI. RAJAN P.KALIYATH, Advocate for the Petitioner in CO/Respondent in
MACA and of SRI. SOORAJ ELANJICKAL, Advocate for the Respondent in
CO/Petitioner in MACA, the court passed the following:
ORDER
There shall be an interim order, staying the execution of the award dated 29/11/2022 in OP(MV) NO. 142/2020 passed by the Motor Accidents Claims Tribunal, Muvattupuzha, subject to the condition that, the cross objector shall deposit an amount equivalent to 50% of the award, with interest and proportionate cost within a period of one month from today.
Sd/- ZIYAD RAHMAN A.A., JUDGE
16-10-2023 /True Copy/ Assistant Registrar
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