The New India Assurance Company ... vs The New India Assurance Company ...
2021 Latest Caselaw 10811 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       MACA.No.1995 OF 2009

AGAINST THE AWARD IN OP(MV) 329/2003 DATED 27-02-2009 ON THE FILE
           OF MOTOR ACCIDENT CLAIMS TRIBUNAL, PALAKKAD


APPELLANT/3RD RESPONDENT:

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

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

RESPONDENTS/PETITIONER AND RESPONDENTS 1 & 2:

      1      MANOHARAN, S/O.CHANDRAN,
             THEYYANDIKULAMGARA HOUSE, KUTHANOOR P.O., ALATHUR
             TALUK,PALAKKAD DISTRICT.

      2      D.BOOPATHY, 723A-4, GOKULA APARTMENTS,
             S.R.NAGAR, PARIYAMPALAYAM, TIRUPUR DISTRICT, PIN-638
             601.

      3      VIJAYAKUMAR.K, S/O.KATHAN.P. 244A,
             ANUPPERPALAYAM, ARUNACHALAM COMPOUND, TIRUPUR, TAMIL
             NADU.

             R1 BY ADV. SRI.A.R.GANGADAS
             R1 BY ADV. SRI.M.A.SHAJI

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.1995 OF 2009              2




                       JUDGMENT

In light of the memo dated 10.11.2020, the appeal

is dismissed as not pressed.

sd/-

C.S.DIAS, JUDGE

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