Remmi vs The New India Assurance Company ...
2021 Latest Caselaw 985 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                    MACA.No.3705 OF 2020(E)

  AGAINST THE AWARD IN OPMV 2125/2004 OF MOTOR ACCIDENT CLAIMS
                     TRIBUNAL ,PERUMBAVOOR

                             ..........


APPELLANT/PETITIONER:

             REMMI
             AGED 34 YEARS
             D/O. FRANCIS, THATCHIL HOUSE,
             KUTHIYATHODE P O, PUTHENVELIKKARA VILLAGE.

             BY ADV. SRI.A.N.SANTHOSH

RESPONDENT/3RD RESPONDENT:

             THE NEW INDIA ASSURANCE COMPANY LTD
             BRANCH OFFICE,
             KODUVATH SHOPPING COMPLEX,
             REPRESENTED BY ITS MANAGER.


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                     SATHISH NINAN, J.
           ==================
                 M.A.C.A. No.3705 of 2020
           ==================
          Dated this the 11th day of January, 2021

                             JUDGMENT

Consequent on the dismissal of C.M.Application

No.1 of 2020, this appeal is rejected as time barred.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy//

P.S. to Judge