Kerala High Court
Shyni vs Suja Denny on 3 February, 2023
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Friday, the 3rd day of February 2023 / 14th Magha, 1944
IA.NO.1/2023 IN OP (MAC) NO. 102 OF 2021
OPMV 12/2019 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, TALIPARAMBA
PETITIONERS/PETITIONERS:
1. SHYNI, AGED 49 YEARS, W/O.BENNY JOSEPH, KALLOOR HOUSE, EDAVARAMBU
P.O., CHERUPUZHA, TALIPARAMBA TALUK, KANNUR DISTRICT, PIN-670 511.
2. DONA, AGED 19 YEARS, D/O.BENNY JOSEPH, EDAVARAMBU P.O., CHERUPUZHA,
TALIPARAMBA TALUK, KANNUR DISTRICT, PIN-670 511.
3. DELBIN, AGED 17 YEARS, S/O.BENNY JOSEPH, MINOR, REPRESENTED BY
MOTHER SHYNI, W/O.BENNY JOSEPH, EDAVARAMBU P.O., CHERUPUZHA,
TALIPARAMBA TALUK, KANNUR DISTRICT, PIN-670 511.
4. ASHNA, AGED 4 YEARS, D/O.BENNU JOSEPH, MINOR, REPRESENTED BY MOTHER
SHYNI, W/O.BENNY JOSEPH, AGED 49 YEARS, EDAVARAMBU P.O., CHERUPUZHA,
TALIPARAMBA TALUK, KANNUR DISTRICT, PIN-670 511.
RESPONDENTS/RESPONDENTS:
1. SUJA DENNY, AGED 44 YEARS, W/O.PAULOSE.K.E., KURUPPAN (H),
MEENTHULLY, KOZHICHAL P.O., PULINGOME, CHERUPUZHA, KANNUR, PIN-670
511.
2. SHINTO K.DENNIS, AGED 22 YEARS, S/O.PAULOSE.K.E., KURUPPAN (H),
MEENTHULLY, KOZHICHAL P.O., PULINGOME, CHERUPUZHA, KANNUR, PIN-670
511.
3. ALEENA K.DENNY, AGED 18 YEARS, D/O.PAULOSE.K.E., MEENTHULLY,
KOZHICHAL P.O., PULINGOME, CHERUPUZHA, KANNUR DISTRICT, PIN-670 511.
4. SREEDHARAN KANDOTH, S/O.KUNHIRAMAN, KANDOTH (H), CHERAKKAL MUKKU,
S.S. TEMPLE ROAD, PAYYANUR, KANNUR DISTRICT, PIN-670 307.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to revive and extend
the interim stay granted in the above O.P(MAC).
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's order dated
24.03.2022 in the OP(MAC) and upon hearing the arguments of
M/S.M.V.AMARESAN & S.S.ARAVIND, Advocates for the petitioners and of
M/S.A.C.VENUGOPAL & VIDHYA. A.C, Advocates for the respondents 2 & 3, the
court passed the following:
(p.t.o)
RAJA VIJAYARAGHAVAN V, J.
-------------------------------------
O.P.(M.A.C) No.102 of 2021
-------------------------------------------
Dated this the 3rd day of February, 2023
ORDER
The learned counsel appearing for the petitioners shall produce a copy of the mahazar, the scene plan prepared by the Investigating Officer and also the final report.
IA No.1/2023:
The interim order will stand revived and extended for three weeks.
Post on 15.02.2023.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE saap 03-02-2023 /True Copy/ Assistant Registrar