The Life Insurance Corporation Of India vs P. R. Aji
2024 Latest Caselaw 16438 Ker

Kerala High Court

The Life Insurance Corporation Of India vs P. R. Aji on 11 June, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

WA No.756/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                         &
                        THE HONOURABLE MR. JUSTICE P.M.MANOJ
             Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                                WA NO. 756 OF 2024
        AGAINST JUDGMENT DATED 25.03.2024 IN WP(C) 6443/2023 OF THIS COURT
   APPELLANT(S)/RESPONDENTS:

      1. THE LIFE INSURANCE CORPORATION OF INDIA CENTRAL OFFICE, YOGASHEMA,
         JEEVAN BHEEMA MARG., P. B. NO. 19953, MUMBAI , REPRESENTED BY ITS
         MANAGING DIRECTOR., PIN - 400021
      2. THE ZONAL MANAGER, (DISCIPLINARY AUTHORITY) LIFE INSURANCE
         CORPORATION OF INDIA, SOUTHERN ZONAL OFFICE, P. B. NO. 2450, LIC
         BUILDING, 153 ANNA SALAI, CHENNAI - 600 002., PIN - 600002
      3. THE SENIOR DIVISIONAL MANAGER, LIC OF INDIA, DIVISIONAL OFFICE,
         JEEVAN PRAKASH, PB NO.1001, PATTOM P. O., THIRUVANANTHAPURAM, PIN -
         695004

    BY ADV.SHRI.R.S.KALKURA

   RESPONDENT(S)/PETITIONER:

          P. R. AJI, AGED 53 YEARS, W/O V. GOPENDRAKUMAR, ASSISTANT, L&HPF
          DEPARTMENT, LIC OF INDIA, DIVISIONAL OFFICE, JEEVAN PRAKASH, PB
          NO.1001, PATTOM P.O., THIRUVANANTHAPURAM - 695004, REISIDING AT
          GOKULAM TC NO.14/1336, NEAR HOUSING BOARD, PAROTTUKONAM, NALANCHIRA,
          P.O., 695015., PIN - 695015

          BY ADV.SHRI.S.M.PRASANTH

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the judgment dated 25.03.2024 in W.P. (C). No.
   6443 of 2023 on the file of the learned Single Judge of this Hon'ble
   Court, pending disposal of the above Writ Appeal.

        This Writ Appeal coming on for orders on 11.06.2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.756/2024                              2/2




                                       ORDER

Admit.

Adv.S.M.Prasanth, the learned counsel takes notice and seeks adjournment to argue the matter.

Post on 1/7/2024

Sd/- RAJA VIJAYARAGHAVAN V JUDGE

Sd/- P.M.MANOJ JUDGE

11-06-2024 /True Copy/ Assistant Registrar