Mohammed vs Fasalurahiman
2024 Latest Caselaw 15784 Ker

Kerala High Court

Mohammed vs Fasalurahiman on 6 June, 2024

MACA No.140/2013                          1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946
                     IA.NO.1/2024 IN MACA NO. 140 OF 2013(C)
           OP(MV) 866/2009 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, MANJERI
   APPLICANTS/APPELLANTS:

      1. MOHAMMED, S/O.MAMMAD.
      2. SUBAIDA, W/O.MOHAMMED
      3. RUBEENA, D/O.MOHAMMED
      4. KAMARUNNISA, D/O.MOHMMED
      5. MOHAMMED SHAFEEK, S/O.MOHAMMED

          ALL ARE RESIDING AT PARATHODIKA HOUSE, PALAKKALVETTA P.O., TUVVUR,
          MALAPPURAM DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. FASALURAHIMAN, NINAKKALARUVIL HOUSE, MANKADA
         PALLIPPURAMPERINTALMANNA P.O., MALAPPURAM DISTRICT, PIN - 679 324.
      2. ABOO S/O.MOHAMMED, NINAKKALARUVIL HOUSE, MANKADE PALLIPPURAM
         PERINTALMANNA P.O., MALAPPURAM DISTRICT, PIN - 679 324.
      3. NATIONAL INSURANCE COMPANY LIMITED, 2ND FLOOR, KORAMBAYIL ARCADE,
         PANDIKKAD ROAD, MANJERI P.O., MALAPPURAM DISTRICT, PIN - 676 121.
      4. KAMARUDHEEN, S/O.MOHAMMED PARATHODIKA HOUSE, PALAKKALVETTA
         P.O.,TUVVUR, MALAPPURAM DISTRICT - 679 327.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order to
   correct O.P.(MV) No.724/2009 mentioned at Page No.11 2nd paragraph of the
   Judgment as OP(MV) No.866/2009, for the ends of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's judgment dated
   28.11.2023 and upon hearing the arguments of SRI.P.VENUGOPAL & T.J.MARIA
   GORETTI, Advocates for the applicant and of SMT.P.K.SANTHAMMA, Advocate
   for the respondent no.3, the Court passed the following:




                                                                         P.T.O
 MACA No.140/2013                           2/2




                                      ORDER

This application is submitted by the appellants for correction of the Judgment. In the operative portion of the Judgment, in Clause(ii) thereon, the O.P.(MV) number was wrongly mentioned as 724/2009 instead of 866/2009.

This application is allowed, and the O.P(MV) number mentioned in Clause (ii) at Page No. 11 in the operative portion of the Judgment shall stand corrected as OP(MV) No.866/2009 instead of OP(MV)No.724/2009. The Registry is directed to carry out necessary corrections in the common Judgment passed in MACA Nos.140/2013 and 138/2013.

                                             Sd/- ZIYAD RAHMAN A.A., JUDGE




06-06-2024                   /True Copy/                              Assistant Registrar