Abdul Vaheed vs Sherly on 17 May, 2016

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Kerala High Court

Abdul Vaheed vs Sherly on 17 May, 2016

Bench: Shaji P.Chaly

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT:

         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

  THURSDAY, THE 12TH DAY OF OCTOBER 2017/20TH ASWINA, 1939

               O.P (MAC).No. 110 of 2017 (O)
               -----------------------------


(IN THE MATTER OF O.P.(M.V.) NO.919/2016 ON THE FILE OF
MOTOR ACCIDENTS CLAIMS TRIBUNAL, ATTINGAL)

PETITIONER/APPLICANT:
---------------------

          ABDUL VAHEED,
          AGED 76 YEARS,
          S/O.MAITHEENPICHA LEBBA,
          SHYNA COTTAGE, POINTMUKKU,
          IDAKKODU VILLAGE.

          BY ADV. SRI.M.ABDUL RASHEED

RESPONDENTS :
-------------

        1. SHERLY,
          W/O.SUDARSANAN, S.S.BHAVAN,
          AVANAVANCHERY P.O.,ATTINGAL-695 101.

        2. THE NATIONAL INSURANCE CO. LTD.,
          ST.JOSEPH'S PRESS BUILDING, VAZHUTHACAUD,
          THIRUVANANTHAPURAM-695 001.

          BY SRI.M.A.GEORGE, SC, THE NATIONAL INSURANCE
                                 COMPANY LIMITED.

       THIS OP (MAC)    HAVING COME UP FOR ADMISSION      ON
12-10-2017,  THE  COURT  ON  THE  SAME  DAY  DELIVERED   THE
FOLLOWING:

O.P (MAC).No. 110 of 2017 (O)
-----------------------------

                          APPENDIX

PETITIONERS' EXHIBITS
---------------------


EXHIBIT P1     TRUE COPY OF THE DISCHARGE BILL DATED
              17.05.2016 ISSUED FROM ANANTHAPURI HOSPITAL,
              THIRUVANANTHAPURAM.


EXHIBIT P2     TRUE COPY OF THE CLAIM PETITION IN O.P.(M.V)
              NO.919/2016 ON THE FILE OF MOTOR ACCIDENTS
              CLAIMS TRIBUNAL, ATTINGAL DATED 25.07.2016.



RESPONDENTS' EXHIBITS : NIL
---------------------



                                               //TRUE COPY//


                                               P.A. TO JUDGE


bpr



                    SHAJI P.CHALY, J.
          == = = = = = = = = == = = = ========
             O.P (MAC) No.110 of 2017
          == = = = = = === = = = = = = = = ====
           Dated this the 12th day of October, 2017


                        JUDGMENT

The petitioner is a senior citizen, aged 76 years, who has filed a claim petition before the Motor Accidents Claims Tribunal, Attingal pending as O.P. (M.V) No.919/2016. The sole relief sought for in the writ petition is early disposal of the said claim petition.

2. Heard learned counsel for the petitioner and the learned counsel appearing for the 2nd respondent.

3. In view of the limited nature of order, I proposed to pass, notice to 1st respondent is dispensed with. Having regard to the facts and circumstances of the case and hearing the respective counsel, I think it is only appropriate that the claim petition is directed to be disposed of within a time frame since the claimant is a person aged 76 years. O.P.[MAC]. No. 110 of 2017 2

Therefore, there will be a direction to the Tribunal to pass orders on claim petition, prescribed above at the earliest possible time and at any rate within nine months from the date of receipt of a copy of this judgment after providing an opportunity to all concerned.

Sd/-

SHAJI P.CHALY, JUDGE.

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