The New India Assurance Co.Ltd vs Vanugopal K
2024 Latest Caselaw 4796 Ker

Kerala High Court

The New India Assurance Co.Ltd vs Vanugopal K on 7 February, 2024

Author: Mary Joseph

Bench: Mary Joseph

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE MARY JOSEPH
          Wednesday, the 7th day of February 2024 / 18th Magha, 1945
                           MACA NO. 138 OF 2014(C)
        OP(MV) 252/2010 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, MANJERI.
APPELLANT/RESPONDENT NO.3:

     THE NEW INDIA ASSURANCE CO.LTD., ASIAN BUILDING, GROUND FLOOR, R
     KAMANI MARG, BALLARD ESTATE, MUMBAI, MAHARASHTRA.

     BY ADVOCATES M/S.KKM.SHERIF & LAL K.JOSEPH

RESPONDENTS/PETITIONERS NO.1 TO 3 AND RESPONDENTS NO.1 TO 2:

  1. VENUGOPAL K., S/O.K NARAYANAN NAIR, NAVEETHAM, ARUKIZHAYA, MANJERI
     PO., MALAPPURAM DISTRICT, PIN - 676 121.
  2. SANTHAKUMARI, W/O VENUGOPAL K., NAVEETHAM, ARUKIZHAYA, MANJERI PO.,
     MALAPPURAM DISTRICT, PIN - 676 121.
  3. VINEETH K., S/O.VENUGOPAL K., NAVEETHAM, ARUKIZHAYA, MANJERI PO.,
     MALAPPURAM DISTRICT, PIN - 676 121.
  4. SABIRUDHIN S.K., S/O.MAHARUDDIN S.K KRISHNAPALLY, MALDA PO,
     BANGALORE, KARNATAKA - 631 011.
  5. MS.WINSTON MARIS FERNANDES, PROPRIETOR, EQUIPMENT SALES AND SERVICE,
     SHOP NO.30, GROUND FLOOR, PANCHASHEEL COMPLEX, PLOT NO.34/35,
     SECTOR-5, AIROLI, NAVI MUMBAI, THANE DISTRICT, MAHARASHTRA-
     617 010.


     BY ADVOCATE C.DINESH


     This Motor Accident Claims Appeal having come up for orders on
07.02.2024, upon perusing the letter dated 19/01/2024 of Motor Accidents
Claims Tribunal, Manjeri and this Court's Judgment dated 09/03/2023 the
Court passed the following:




                                                                       P.T.O
                          MARY JOSEPH, J
                 ------------------------------------
                     M.A.C.A.No.138 of 2014
                -------------------------------------
            Dated this the 7th day of February, 2024


                            ORDER

A letter is received from Motor Accidents Claims Tribunal,

Manjeri seeking extension of time for disposal of OP(MV)

No.252/2010 pending on it's file. Vide judgment dated

09.03.2023 in MACA No.138/2014, this Court has directed the

Tribunal to dispose of the Original Petition within a period of one

month from the date of receipt of a certified copy of the

judgment.

2. It is stated in the letter that notices have been issued

to R1 and R2, for production of Driving Licence, in their address

respectively at Karnataka and Maharashtra and those were not

returned. Therefore, time is sought to be extended for four

months for disposal of the Original Petition.

This Court finds that the time sought is excessive.

Therefore, time for disposal is extended for two months from

this day. No further time will be granted. The Original Petition

shall be disposed of within the time now extended by this order.

Registry shall communicate this to the officer concerned.

Sd/-

MARY JOSEPH JUDGE

MJL

07-02-2024 /True Copy/ Assistant Registrar