Kerala High Court
The Manager, National Insurance ... vs Vijayalakshmi on 14 September, 2021
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
IA.NO.1/2021 IN MACA NO. 2462 OF 2021
OP(M.V) 1342/2016 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, IRINJALAKUDA
PETITIONER/APPELLANT/2ND RESPONDENT
THE MANAGER, NATIONAL INSURANCE COMPANY LTD., IRINJALAKKUDA,
REPRESENTED BY ITS ADMINISTRATIVE OFFICER, NATIONAL INSURANCE
CO.LTD., REGIONAL OFFICE, OMANA BUILDINGS, KOCHI - 35.
RESPONDENTS/RESPONDENTS/PETITIONERS/RESPONDENTS NO. 1,3 AND 5 TO 9 :
1. VIJAYALAKSHMI, AGED 59 YEARS, W/O.SUKUMARAN T., KUNNATH HOUSE,
AZHAKAM P.O., KODAKARA, - THRISSUR DISTRICT- 680 684.
2. SUKUMARAN T., AGED 64 YEARS, S/O.GOVINDAN NAIR, KUNNATH HOUSE,
AZHAKAM P.O., KODAKARA, THRISSUR DISTRICT- 680 684.
3. ANJITHA, AGED 23 YEARS, D/O.SUKUMARAN T., KUNNATH HOUSE, AZHAKAM
P.O., KODAKARA, THRISSUR DISTRICT- - 680 684
4. PARAMA SIVAM, S/O.GURUSWAMI, MANGAKARASISAANTHU, BODIANAYAKANUR
P.O., THENI DISTRICT, TAMIL NADU - 625 513.
5. IBRAHIM KUTTY V.M., S/O.MOHAMMED, VALLATHUM PADIKKAL HOUSE,
KODUNGALLUR P.O., THRISSUR DISTRICT - 680 687.
6. MANAGER, UNITED INDIA INSURANCE COMPANY, IRINJALAKUDA, THRISSUR
DISTRICT - 680 121
7. DAVIS, S/O.RAPPAI, PARAPULLY HOUSE, KADUPPASSERI P.O., THRISSUR
DISTRICT - 680 683.
8. MARY, W/O.DAVIS, PARAPULLY HOUSE, KADUPPASSERI P.O., THRISSUR
DISTRICT - 680 683.
9. RINOY, S/O.DAVIS, PARAPULLY HOUSE, KADUPPASSERI P.O., THRISSUR
DISTRICT - 680 683.
10. RISON, S/O.DAVIS, PARAPULLY HOUSE, KADUPPASSERI P.O., THRISSUR
DISTRICT - 680 683.
1Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the award dated 02.07.2020 in O.P.(MV) 1342/2016 in the file of MACT,
Irinjalakkuda pending disposal of the above appeal 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.S.K.AJAY KUMAR, C.SIVANUNDAN & ARVIND AJAYKUMAR, Advocates for the
applicant and of SRI.P.K.MANOJ KUMAR, Advocate for the Respondent No. 6,
the Court passed the following:
p.t.o
C.S DIAS,J.
---------------------------
I.A No.1 of 2021
in
MACA No.2462 of 2021
-----------------------------
Dated this the 14th September, 2021.
ORDER
This is an application filed to stay the execution of the award in O.P (MV) No.1342/2016 on the file of the Motor Accidents Claims Tribunal, Irinjalakuda.
After considering the averments in the affidavit filed in support of the application and perusing the impugned award, I am satisfied that the operation of the impugned award has to be stayed. Hence, I stay all further proceedings in O.P (MV) No.1342/2016 on condition that the petitioner deposits 50% of the compensation amount with proportionate interest and costs before the Tribunal within a period of 60 days from today. The respondents 1 to 3/petitioners would be at liberty to move the Tribunal for withdrawal of the deposited amount in proportion and as per the conditions in the impugned award.
ma/14.09.2021 Sd/-C.S.DIAS, JUDGE 14-09-2021 /True Copy/ Assistant Registrar