The New India Assurance Company ... vs The New India Assurance Company ...
2021 Latest Caselaw 654 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                     MACA.No.2322 OF 2012(B)

  AGAINST THE AWARD DATED 02-01-2012 IN OP(MV) 508/2010 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL ,ERNAKULAM


APPELLANT/2ND RESPONDENT:

             THE NEW INDIA ASSURANCE COMPANY LIMITED,
             COCHIN NOW REPRESENTED BY ITS MANAGER, REGIONAL
             OFFICE, M.G.ROAD, KOCHI-11.

             BY ADVS.
             SRI.MATHEWS JACOB (SR.)
             SRI.P.JACOB MATHEW

RESPONDENTS/PETITIONERS:

      1      SREEDHARAN PILLAI,
             S/O.LATE PARAMESWARAN PILLAI, THEKKE MALIKAYIL HOUSE,
             PALLIPURAM P.O., CHERTHALA TALUK, PIN-688320.

      2      SATHIYAMMA N.B.,
             W/O.SREEDHARAN PILLAI, THEKKE MALIKAYIL HOUSE,
             PALLIPPURAM P.O., CHERTHALA TALUK, PIN-688320.

             R1 BY ADV. SRI.P.V.BABY

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.2322 OF 2012(B)               2




                                  JUDGMENT

Petitioner filed a memo informing that the

matter is not pursued.

In the result, this MACA is dismissed as not

pressed.

Sd/-

T.V.ANILKUMAR, JUDGE

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