Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

Cholamandalam Ms General Insurance Co ... vs Sushama A on 7 April, 2022

Author: C.S.Dias

Bench: C.S.Dias

MACA No.270/2022                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE C.S.DIAS
             Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                     IA.NO.1/2022 IN MACA NO. 270 OF 2022 (C)
         OP(M.V) 2692/2011 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, THRISSUR.
   APPLICANT/APPELLANT:

          CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED, BRANCH OFFICE,
          2ND FLOOR, CITY ARCADE COMPLEX, GURUVAYOOR ROAD, POONKUNNAM P.O.,
          THRISSUR - 680 004, NOW REPRESENTED BY ITS DEPUTY MANAGER- CLAIMS,
          ACEL ESTATE, IYYATTIL JUNCTION, CHITTOOR ROAD, KOCHI - 682 011.

   RESPONDENTS/RESPONDENTS

      1. SUSHAMA A., AGED 44, W/O.LATE JAYAKRISHNAN, D/O.DIVAKARAN
         MASTER,AMMANATH HOUSE, THANGALOOR P.O., VIA MULAMKUNNATHUKAVU,
         THRISSUR DISTRICT, PIN - 680 596.
      2. SNEHA KRISHNAN, AGED 23, D/O.LATE JAYAKRISHNAN, AMMANATH HOUSE,
         THANGALOOR P.O., VIA MULAMKUNNATHUKAVU,THRISSUR DISTRICT, PIN - 680
         596.
      3. SMRUTHI KRISHNAN J., AGED 18, D/O.LATE JAYAKRISHNAN, AMMANATH HOUSE,
         THANGALOOR P.O.,VIA MULAMKUNNATHUKAVU,THRISSUR DISTRICT, PIN - 680
         596.
      4. RAJAGOPALAN K., AGED 86, KALLINGAL HOUSE, NENMARA P.O., VALLANGI,
         PALAKKAD DISTRICT, PIN - 678 508.
      5. VIJAYALAKSHMI K.P., AGED 70, KALLINGAL HOUSE, NENMARA P.O.,
         VALLANGI, PALAKKAD DISTRICT, PIN - 678 508.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the common award against the applicant, in O.P (MV) 2692 of 2011 in the
   Motor Accidents Claims Tribunal, Thrissur pending disposal of the above
   appeal.
        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.MATHEWS JACOB (SENIOR) along with P.JACOB MATHEW, Advocates for the
   applicant, the Court passed the following:
                                      ORDER

The interim order dated 25/1/2022 will stand revived and extended by a further period of three months.

Sd/- C.S.DIAS, JUDGE 07-04-2022 /True Copy/ Assistant Registrar