ABDUL KALAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner challenges Ext.P3, a notice issued by the revenue recovery authorities, pursuant to a requisition made by the Motor Accident Claims Tribunal, Neyyattinkara, for realising the amount in OP(MV) Nos. 624/2007 and 725/2007.

(2.) By an award dtd. 31/3/2016, the Tribunal allowed the claim petitions and permitted the insurance company to pay and recover. Thereafter, the insurance company deposited the amount ordered by the Tribunal, after which the insurer filed E.P.No.413 of 2016 seeking to recover the amount paid by him to satisfy the award.

(3.) Proceedings were initiated to recover an amount of Rs.18,20,687.00 with 9% interest from 19/8/2016 on the principal amount of Rs.10,11,000.00 till the date of realisation. Ext.P2 is a copy of the Execution Application filed by the insurer, as stated above. Since there was no immovable property belonging to the petitioner, the second respondent issued Ext.P3 directing the third respondent to recover an amount of Rs.24,57,616.00 with interest at the rate of 9% from 29/5/2007 with 7% collection charges and notice charges and directing the recovery of an amount of Rs.50,000.00 from the salary of the petitioner. The said order dtd. 18/3/2005 is under challenge in this writ petition.