Samson Joseph vs National Insurance Company Limited
2024 Latest Caselaw 5627 Ker

Kerala High Court

Samson Joseph vs National Insurance Company Limited on 16 February, 2024

Author: Mary Joseph

Bench: Mary Joseph

MACA No.769/2023                             1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MRS. JUSTICE MARY JOSEPH
             Friday, the 16th day of February, 2024 / 27th Magha, 1945
                     IA.NO.1/2024 IN MACA NO. 769 OF 2023 (E)
         OP(MV)No. 175/2014 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, THRISSUR
   APPLICANTS/APPELLANTS:

      1. SAMSON JOSEPH, AGED 47 YEARS, S/O. JOSEPH, PULPARA HOUSE,
         WADAKKANCHERY R.S. P.O., THRISSUR - 680582
      2. SHAMSUDHEEN, AGED 44 YEARS, S/O. SULAIMAN, NAROTHPARAMBIL HOUSE,
         WADAKKANCHERY P.O., THRISSUR - 680582

   RESPONDENT/RESPONDENT:

          NATIONAL INSURANCE COMPANY LIMITED, BRANCH OFFICE, AMBIKA ARCADE,
          M.G. ROAD, THRISSUR-680001, REPRESENTED BY ITS BRANCH MANAGER


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment in O.P.(M.V)No 175 of 2014 on the
   file of the Motor Accidents Claims Trinunal, Thrissur dated 22.08.2022,
   pending disposal of the above Motor Accidents Claims Appeal.


        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. C.HARIKUMAR, SANDRA SUNNY & ARUN KUMAR M.A, Advocates for the
   applicants and of M/S. C.SIVANUNDAN & S.K.AJAY KUMAR, Advocates for the
   respondent, the Court passed the following:

                                        ORDER

There shall be a short stay against right of recovery granted against the petitioner, for a period of four months from this day.

Sd/- MARY JOSEPH, JUDGE

16-02-2024 /True Copy/ Assistant Registrar