M.S.Korah vs The Insurance Regulatory And ...
2021 Latest Caselaw 3729 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

   TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                     WP(C).No.34613 OF 2015(B)


PETITIONER:

               M.S.KORAH
               MARATTUKALAM HOUSE, KURISUMMOODU P.O.,
               CHANGANACHERRY, KERALA 686 104

               BY ADVS.
               SRI.SHAJI THOMAS
               SRI.BINU PAUL
               SRI.H.KIRAN
               SRI.B.RAJESH (KOTTAYAM)

RESPONDENTS:

      1        THE INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY
               OF INDIA, 3RD FLOOR, PARISRAMA BHAVAN, BASHEER
               BAGH HYDERABAD, TELANGANA STATE PIN: 500 004.

      2        ICICI PRUDENTIAL LIFE INSURANCE COMPANY LTD
               GROUND FLOOR & UPPER BASEMENT UNIT NO.1A & 2A
               RAHEJA TIPCO PLAZA, RANISATI MARG MALAD EAST,
               MUMBAI - 400 097, REPRESENTED BY ITS MANAGER.

      3        MR.MADHIVANAN BALAKRISHNAN,
               EXECUTIVE VICE PRESIDENT, ICICI PRULIFE TOWERS
               1089 APPASAHEB MARATHE MARG, PRABHADEVI,
               MUMBAI -400 025.

               R1 BY SRI.P.L.VENUKUMAR, CGC
               R2 BY ADV. SRI.S.K.PREMJITH MENON
               R2 BY ADV. SRI.BINU V V VEETTIL VALAPPIL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No.34613 of 2015                 2




                       W.P. (C) No. 34613 of 2015
                  -----------------------------------------------


                               JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous. In the light of the submission

made by the learned counsel for the petitioner, this writ petition is

dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE AWARD WITH ITS MODIFICATION DATED 4/2/2015.

EXHIBIT P2 TRUE PHOTOCOPY OF THE LETTER DATED 26/3/2015 ADDRESSED TO THE PETITIONER DIRECTING HIM TO PRODUCE THE DOCUMENTS SUCH AS (A) ORIGINAL POLICY DOCUMENT (B) ELECTRONIC PAYOUT MANDATE DULY SIGNED BY ME (C) CANCELLED COPY OF CHEQUE (D) SELF ATTESTED IDENTITY PROOF

EXHIBIT P3 TRUE PHOTOCOPY OF THE LETTER OF ACCEPTANCE OF AWARD, DATED 12/2/2015 SUBMITTED BY THE PETITIONER

EXHIBIT P4 TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT SLIP DATED 2/4/2015 ISSUED FROM THE THIRUVALLA OFFICE OF THE 2ND RESPONDENT

EXHIBIT P5 TRUE PHOTOCOPY OF THE COMPLAINT DATED SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

RESPONDENT'S/S EXHIBITS:

EXHIBIT R2(a) TRUE COPY OF THE DEBIT CERTIFICATE ISSUED BY THE 2ND RESPONDENT DATED 16.03.2018

//TRUE COPY//

PA TO JUDGE