MATHEW GEORGE Vs. M K AJITH

JUDGEMENT

(1.) The petitioner, who is the judgment debtor in E.P.No.175 of 2017 in O.P.(MV) No.1674 of 2014 on the file of the Motor Accidents Claims Tribunal, ERnakulam, has filed this original petition under Article 227 of the Constitution of India, seeking a writ of certiorari to quash Exhibit-P5 order dated 05.02.2018 in that execution petition and for other consequential reliefs.

(2.) On 103.2018, when this original petition came up for admission, this Court issued notice on admission to the 1st respondent by speed post. This Court also granted interim stay of further proceedings in E.P.No.175 of 2017 in O.P. (M.V.)No.1674 of 2014 of the Motor Accidents Claims Tribunal, Ernakulam for a period of ten days.

(3.) On 202018, when this matter was taken up for consideration, it is submitted by the learned counsel for the petitioner that, the petitioner has already filed an appeal as MACA No.180 of 2018 before this Court challenging the award passed in O.P.(M.V.) No.1674 of 2014 and the same is yet to be admitted after condoning the delay. After recording the said submission, this Court ordered that further proceedings in E.P.No.175 of 2017 shall be kept in abeyance for a period of two weeks. The said interim order, which was extended from time to time, is still in force.