Kerala High Court
Anil George vs K.M. Haridasan on 3 March, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 13TH DAY OF NOVEMBER 2017/22ND KARTHIKA, 1939
WP(C).No. 8778 of 2010 (V)
---------------------------
OPMV.290/1999 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, KALPETTA.
.....
PETITIONER(S):
------------------------
ANIL GEORGE, AGED 15 YEARS,
SON OF GEORGE, VELLATH HOUSE,
PERIKKALLOOR. P.O,PULPALLY,
WAYANAD DISTRICT. (THE PETITIONER IS A
MINOR AND IS REPRESENTED BY HIS FATHER GEORGE,
SON OF LATE MR.CHACKO, RESIDING AT VELLATH HOUSE,
PERIKKALLOOR. P.O,, PULPALLY,WAYANAD DISTRICT).
BY ADVS.SRI.JACOB ABRAHAM,
SMT.KOCHUMOL KODUVATH.
RESPONDENT(S):
--------------------------
1. K.M. HARIDASAN, SON OF MURUKANDI,
KOORATH HOUSE, MANKURUSSI. P.O,
PALAKKADU DISTRICT.
2. T.S. VIJAYAN,
SON OF SANKARA NARAYANAN NAMBOOTHIRI,
TRIKKADDERI AUTOMOBILES, GANDI BAZAR ROAD,
PALAKKAD DISTRICT.
3. UNITED INDIA INSURANCE CO. LTD.,
BRANCH OFFICE, DOOR NO.10/298,
G.B. ROAD, PALAKKADU.
R3 BY ADV. SMT.S.JAYASREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 13-11-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
WP(C).No. 8778 of 2010 (V)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1 COPY OF THE OP(MV) NO.290 OF 1999 ON THE FILES OF THE
MACT, KALPETTA.
EXT.P2 COPY OF THE AWARD DATED 03/03/2007 PASSED BY THE
MACT, KALPETTA IN OP(MV) NO.290 OF 1999.
EXT.P3 COPY OF THE ORDER DATED 19/06/2008 PASSED IN
IA. NO.1215/2007 IN OP(MV) NO.290 OF 1999 BY THE MACT,
KALPETTA.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
A.MUHAMED MUSTAQUE, J.
=========================
W.P.(C).No.8778/2010
~~~~~~~~~~~~~~~~~~~~~~~~~
Dated this the 13th day of November, 2017
J U D G M E N T
The petitioner approached this court challenging dismissal of the claim of the petitioner before the Motor Accidents Claims Tribunal, Kalpetta, for non prosecution. As seen from the impugned order, the claimant before the MACT was Amal George. The petitioner before this Court is Anil George. Anyhow, the remedy of the petitioner is to move the Tribunal for restoration.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ms