Riju.V.K vs Muhammad Shafeek
2024 Latest Caselaw 29451 Ker

Kerala High Court

Riju.V.K vs Muhammad Shafeek on 17 October, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                   IA.NO.1/2024 IN OP (MAC) NO. 23 OF 2024
OPMV 540/2022 OF MOTOR ACCIDENT CLAIMS TRIBUNAL ,ATTINGAL, THIRUVANANTHAPURAM
 PETITIONERS:

   1. RIJU V.K., AGED 35 YEARS, S/O.VASANTHAKUMARAN, KALIYILIL VEEDU,
      PUNNAMON VAYAL, MADATHARA P.O, CHITHARA, KOLLAM, PIN-691541
   2. SANDHYA DEVI, AGED 60 YEARS, W/O. VIJAYAN, SREEDHARAVILASOM,
      PAZHAYACHANTHA, PONGANADU P.O, THIRUVANANTHAPURAM, PIN-695601
   3. VIJAYAN S.,AGED 67 YEARS, S/O. SREEDHARAN, SREEDHARAVILASOM,
      PAZHAYACHANTHA, PONGANADU P.O, THIRUVANANTHAPURAM, PIN-695601

RESPONDENTS:

   1. MUHAMMAD SHAFEEK, S/O.ABDUL JALEEL MOULAVI, CHIRAYUDE THEKKETHIL,
      (FIRDOUS MANZIL), SOORANADU P.O, PORUVAZHY SOUTH, KOLLAM, PIN-690522
   2. NASARUDEEN PALLIPURAYIL, VALLIKUNNAM P.O, KOLLAM, PIN-690501
   3. SHAJI M., S/O.MOHAMMED RAWTHER, PERIMCHERUM VEEDU, KAMPALADY,
      PORUVAZHY P.O, KOLLAM, PIN- 690520
   4. THE MANAGER, THE NEW INDIA ASSURANCE CO. LTD., KHAISE BUILDING,
      BEACH ROAD, KOLLAM, PIN- 691001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
granted by this Hon'ble court in Judgment dated 27.3.2024 to dispose
OP(MV)No.540/2022 on the file of MACT, Attingal for a further period of
one month in the interest of justice
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this court's Final order dated
27.03.2024 and upon hearing the arguments of M/S. K.SIJU, S.ABHILASH &
ANJANA KANNATH, Advocates for the petitioners, the court passed the
following:
                          N. NAGARESH, J.
                --------------------------------------------
                           I.A.No.1 of 2024
                                     in
                     OP(MAC) No.23 of 2024
             -------------------------------------------------
           Dated this the 17th day of October, 2024


                              ORDER

This is an application to enlarge time granted by this

Court in judgment dated 27.03.2024 in O.P(MAC) No.23 of

2024, for a further period of one month.

2. After perusing the affidavit filed in support of the

I.A. and after hearing the Standing Counsel for the

respondents, I find that grant of one more month will be in

the interest of justice.

I.A. is allowed. The time granted to comply with the

judgment is extended by one month.

Sd/-

N. NAGARESH JUDGE ams