The Oriental Insurance .Ltd vs Sreyas E P
2024 Latest Caselaw 12345 Ker

Kerala High Court

The Oriental Insurance .Ltd vs Sreyas E P on 20 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Monday, the 20th day of May 2024 / 30th Vaisakha, 1946
                   IA.NO.1/2023 IN MACA NO. 3089 OF 2023
         OPMV 647/2020 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, VATAKARA
PETITIONER/PETITIONER:

     THE ORIENTAL INSURANCE .LTD, THE DIVISIONAL OFFICE NO.1, LIND FLOOR,
     UNITY COMPLEX, S N PARK ROAD, KANNUR - 670 001. (REPRESENTED BY USHA
     KUMARI A.J, ASSISTANT MANAGER, AGE 56, W/O LALU M KURIEN, KALARICKAL
     HOUSE, MULAMTHURUTHY P.O, ERNAKULAM - 682314.)

RESPONDENT/RESPONDENT:

     SREYAS E P, AGED 27/2023, S/O (LATE) E.R PADMANABHAN NAMBOOTHIRI,
     EKKATTU MANA, VENDORE, VIJAYA NAGAR, AMBALLUR, ALAGAPPA NAGAR,
     TRISSUR - 680302

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the award against the appellant in the judgment and award dated
28.04.2023 made in O.P.(MV) No.647/2020 on the file of the Motor Accidents
Claims Tribunal, Vatakara, in 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.ANITHA MATHAI MUTHIRENTHY and ANGITA T. MENON, Advocates for the
applicant and of SRI.M.DEVESH,Advocate for Respondent 1, the court passed
the following:

                                                                      P.T.O
                        SHOBA ANNAMMA EAPEN, J.
                          ------------------------------
               I.A.NO.1 OF 2023 IN M.A.C.A.No.3089 OF 2023
                          ------------------------------
                    Dated this the 20th day of May, 2024

                                        ORDER

There shall be an interim order staying the

execution of the award passed by the Motor

Accidents Claims Tribunal, Vatakara in O.P.(MV)

No.647/2020 subject to the condition that the

petitioner shall deposit 50% of the amount awarded

by the Tribunal along with interest and costs

accrued thereon within a period of two months from

today. Upon such deposit, it shall be open for the

claimant to seek for release of the said amount.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE MBS/-

20-05-2024 /True Copy/ Assistant Registrar