Harshad C.T vs The New India Assurance Company ...
2021 Latest Caselaw 655 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 7TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                        MACA.No.983 OF 2020(C)

 AGAINST THE AWARD DATED 8.10.2012 IN OP(MV) 1047/2011 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL, KOZHIKODE

                                -----


APPELLANT/PETITIONER:

             HARSHAD C.T.
             AGED 44 YEARS
             S/O MOIDEEN KOYA, PEEDIKATHARAMMAL C.T.HOUSE,
             POKKUNNU P.O.KOZHIKODE.

             BY ADV. SRI.N.V.P.RAFEEQUE

RESPONDENT/RESPONDENT NO.3:

             THE NEW INDIA ASSURANCE COMPANY LIMITED
             SANDHOOR BUILDING, NEAR MUNICIPAL BUS STAND, KANNUR
             DISTRICT-670 001, REPRESENTED BY DIVISIONAL MANAGER
             (INSURER OF BIKE BEARING NO KL-13-U-8349)

             R1 BY ADV. SRI.LAL GEORGE

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                     SATHISH NINAN, J.
           ==================
                M. A. C. A. No.983 of 2020
           ==================
           Dated this the 7th day of January, 2021

                        JUDGMENT

In view of the dismissal of the delay petition

(C.M.Application No.1 of 2020), the appeal is rejected as time barred.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy//

P.S. to Judge