Lakshmikuttiyamma vs Life Insurance Corporation Of ...
2021 Latest Caselaw 1562 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

               THE HONOURABLE MR.JUSTICE N.NAGARESH

     THURSDAY, THE 14TH DAY OF JANUARY 2021/24TH POUSHA, 1942

                         WP(C).No.21273 OF 2011(H)


PETITIONERS:

         1     LAKSHMIKUTTIYAMMA,
               W/O.LATE BALAKRISHNAN, AGED 62 YEARS,
               SOMA NIVAS, KUMBALAM NORTH, PIN-682 506.

         2     NANDHU S.NAIR,
               S/O.LATE BALAKRISHNAN, AGED 8 YEARS,
               SOMA NIVAS, KUMBALAM NORTH, PIN-682 506
               (MINOR, REPRESENTED THE IST PETITIONER)

               BY ADVS.
               SRI.R.DIVAKARAN
               SRI.VINUCHAND

RESPONDENTS:

         1     LIFE INSURANCE CORPORATION OF INDIA BRANCH,
               VALANJAMBALAM, RAMAN CENTRE, COCHIN-682011,
               REPRESENTED BY ITS MANAGER.

         2     UNION OF INDIA,
               REPRESENTED BY ITS SECRETARY TO
               FINANCE DEPARTMENT,
               INSURANCE DIVISION, NEW DELHI-110 011.


               R1   BY   ADV.   SRI.T.S.HARIKUMAR
               R1   BY   ADV.   SRI.K.JAGADEESH
               R1   BY   ADV.   SRI.P.B.SAHASRANAMAN
               R2   BY   ADV.   SHRI.P.VIJAYAKUMAR, ASG OF INDIA

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
SR
 WP(C) No.21273/2011
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 14th day of January, 2021

Learned counsel for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

N. NAGARESH, JUDGE

aks/14.01.2021