V K Muraleedharan vs Nasiya C
2024 Latest Caselaw 17266 Ker

Kerala High Court

V K Muraleedharan vs Nasiya C on 20 June, 2024

Author: C.S.Dias

Bench: C.S.Dias

RP No.180/2022                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                 Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946

                  IA.NO.1/2022 IN RP NO. 180 OF 2022 IN MACA 1105/2012(C)

                 OP(MV) 867/2008 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, TIRUR

   PETITIONER/REVIEW PETITIONER:

          V.K. MURALEEDHARAN, S/O. KARUNAKARAN NAIR, VADAKKUMMURI VEETIL
          HOUSE, KARUNA MOOKAMBI TEMPLE, WEST P.O, NORTH PARAVOOR, ERNAKULAM
          DISTRICT, PIN 683513

   RESPONDENTS/APPELLANTS:

      1. NASIYA C., AGED 29 YEARS, W/O. MOHAMMED SIRAJUDEEN N.K.,
         KOLANGRAPPATT HOUSE, P.O OZHUR, TANALUR MALAPPURAM DISTRICT, PIN 676
         313
      2. HANI SIRAJ (MINOR), AGED 5 YEARS, S/O. MOHAMMED SIRAJUDEEN N.K.,
         REPRESENTED BY HER MOTHER AND GUARDIAN NASIYA C, KOLANGARAPPAT
         HOUSE, P.O OZHUR, TANALUR,MALAPPURAM DISTRICT PIN 676 313
      3. KANCHANAMTHODUVIL PATHUMMA, AGED 62 YEARS, W/O. SAIDALAVI N.K.,
         KOLANGARAPPAT HOUSE, P.O OZHUR, PIN 676 313.
      4. ABDUL NAZAR, S/O. MOIDU EROTH HOUSE P.O., OZHUR, TIRUR TALUK,
         MALAPPURAM DISTRICT- 676 313
      5. P.K MOHAMMED, S/O. P.K HAMEED, PUTHUKUDI HOUSE, THURKEY BAZAR P.O,
         KALPETTA, WAYANAD PIN 673 121
      6. T. SAIDALAVI, S/O.T. ABDULLAH THAYYIL HOUSE P.O, KALPETTA, WAYANAD
         DISTRICT, PIN 673 121
      7. UNITED INDIA INSURANCE CO.LTD., REPRESENTED BY MANAGER, BRANCH
         OFFICE, MUNICIPAL BUILDING, MAIN ROAD P.O., NORTH PARAVOOR,
         ERNAKULAM DISTRICT 683513
      8. UNITED INDIA INSURANCE CO.LTD. REPRESENTED BY MANAGER, BRANCH
         OFFICE, KALPETTA P.O., WAYANAD DISTRICT 673 121


        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 order of this Hon'ble Court dated 29.11.2021
   in MACA No.1105/2012, for the interest of justice.


        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.VIMAL KUMAR.A.V., S.SOUMYA ISSAC, ARUNDAS K S, SHYAM D. NANDAN,
   AMBILY JOSHY & ANAMIKA, Advocates for the applicant, the Court passed the
   following:




                                                                             P.T.O
 RP No.180/2022                             2/2

                                      ORDER

On a consideration of the reason stated in the affidavit, and after hearing the learned counsel for the petitioner, I am satisfied that the petitioner has made out a prima facie case for an interim order.

Hence there will be a stay of all the proceedings pursuant to the judgment dated 29/11/2021 in MACA No.1105/2012 for a period of 6 months.

                                                 Sd/- C.S.DIAS, JUDGE




20-06-2024                   /True Copy/                                Assistant Registrar