JANARDHANAN Vs. DISTRICT COLLECTOR AYYANTHOLE P.O. THRISSUR

JUDGEMENT

(1.) The petitioner, who is the registered owner of a motorcycle bearing registration No.KL-8/E-9997 which is the offending vehicle in O.P.(MV) No.171/2010 on the file of the Motor Accident Claims Tribunal, Thrissur, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Exts.P1 and P2 demand notices issued by the 2nd respondent Deputy Tahsildar and seeking an order directing the respondents to grant instalment facility to the petitioner to remit the amount claimed in Ext.P1.

(2.) In terms of the order of this Court dtd. 6/12/2018, the learned counsel for the petitioner has produced a copy of the award passed by the Tribunal in O.P.(MV) No.171/2010, as Ext.P3, along with I.A.No.2/2018. The petitioner has also filed I.A.No.1/2018, seeking an order to implead the insurer of the offending vehicle as additional respondent and accordingly the insurer was also impleaded as additional 3rd respondent.

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for respondents 1 to 3 and also the learned Standing Counsel for the additional 4th respondent.