Thankayyan vs Babu
2021 Latest Caselaw 10478 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                        MACA.No.672 OF 2013

AGAINST THE AWARD IN OP(MV)NO. 1104/2004 OF MOTOR ACCIDENT CLAIMS
                     TRIBUNAL ,NEYYATTINKARA


APPELLANT/APPLICANT:

             THANKAYYAN
             S/O.KOCHUKUNJAN, PANAYARATHALA VEEDU,
             NEAR TOWN HALL, KADAVATTARAM,
             NEYYATTINKARA.

             BY ADV. SRI.G.SUDHEER

RESPONDENTS/RESPONDENTS:

      1      BABU
             PANIPPURA THEKKETHIL HOUSE,
             PRANTHAMOODU JUNCTION,
             KAYAMKULAM P.O,
             ALAPPUZHA DISTRICT, PIN 690 502.

      2      THE DIVISIONAL MANAGER
             NATIONAL INSURANCE COMPANY LTD,
             NEAR GOVERNMENT GIRLS HIGH SCHOOL,
             KAYAMKULAM, ALLEPPEY DISTRICT. 690 502.

             BY ADV. SMT.RAJI T.BHASKAR

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.672 OF 2013
                                      2




                                     C.S.DIAS,J
                          ------------------------
                               MACA No.672 of 2013
                          ------------------------
                       Dated this the 26th day of March, 2021

                                   JUDGMENT

Despite the order dated 09.03.2021, the

appellant has not taken steps to effect service of notice

on the 1st respondent. The appeal is of the year 2013.

Hence, it is assumed that the appellant is no longer

desirous in prosecuting the appeal.

Hence, the appeal is dismissed for default.

Sd/- C.S.DIAS,JUDGE

dlk 26.03.2021