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The Manager vs The Manager
2021 Latest Caselaw 5166 Ker

Citation : 2021 Latest Caselaw 5166 Ker
Judgement Date : 11 February, 2021

Kerala High Court
The Manager vs The Manager on 11 February, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                         MACA.No.2984 OF 2017(E)

 AWARD IN OP(MV) No.1494/2011 DATED 29-04-2017 OF ADDITIONAL MOTOR
            ACCIDENT CLAIMS TRIBUNAL-I, PATHANAMTHITTA

APPELLANT/3rd RESPONDENT:

             THE MANAGER,
             BAJAJ ALLIANCE GENERAL INSURANCE CO. LTD.
             KALOOR, KOCHI - 682 017,
             REPRESENTED BY RANEEN B.R.KUMAR,
             MANAGER-LEGAL, BAJAJ ALLIANZ GENERAL INSURANCE
             COMPANY LTD., 3RD FLOOR,
             FINANCE TOWER, KALOOR, KOCHI - 682 017.

             BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2:

      1      THOMAS ABRAHAM
             S/O.ABRAHAM, AGED 65 YEARS,
             KUNNIL HOUSE, PULLAD P.O.,
             THIRUVALLA, PATHANAMTHITTA DISTRICT.

      2      SHEELA THOMAS
             W/O.THOMAS ABRAHAM, AGED 56 YEARS,
             KUNNIL HOUSE, PULLAD P.O.,
             THIRUVALLA, PATHANAMTHITTA DISTRICT.

      3      LALITHA
             W/O.MOHAN, NO.15,
             MAHATMA GANDHI STREET,
             NAGALKENI, CHROMPET, CHENNAI.

      4      SANTHA KUMAR
             S/O.SHANMUGAM, NO.7, MUMOORTHY NAGAR,
             4TH STREET, CHROMPET, CHENNAI.

             R1   BY   ADV.   SRI.ARUN BOSE
             R1   BY   ADV.   SRI.B.BIPIN
             R1   BY   ADV.   SRI.R.REJI
             R1   BY   ADV.   SRI.M.V.THAMBAN
             R1   BY   ADV.   SMT.THARA THAMBAN

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 M.A.C.A.No.2984/2017                2




                           JUDGMENT

Dated this the 11th day of February 2021

The learned counsel for the appellant filed a not press

memo. It is recorded.

In the result, the appeal is dismissed as not pressed.

Sd/-

T.V.ANILKUMAR JUDGE csl

 
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