The New India Assurance Company ... vs The New India Assurance Company ...
2021 Latest Caselaw 10904 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

   WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943

                      MACA.No.576 OF 2010(C)

  AGAINST THE AWARD IN OP(MV) 78/2007 DATED 15-09-2009 OF MOTOR
                ACCIDENT CLAIMS TRIBUNAL VADAKARA


APPELLANT/6TH RESPONDENT:

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

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

RESPONDENTS/PETITIONERS AND RESPONDENTS 1 TO 3, 7 & 8:

      1      PUSHPA
             W/O.LATE ASOKAN,THEKKEPARAMBATH HOUSE,
             MAILAMTHARA.P.O, VIA KAVUMPARA, KOZHIKODE.

      2      ANAND MINOR
             SO. LATE ASHOKAN -DO-

      3      ANUVIND MINOR
             S/O. LATE ASHOKAN -DO-

      4      MANIKYAM
             W/O. KUMARAN -DO-

      5      IBRAHIM AHAMMAD HAJI
             MADATHUM KUNIYIL HOUSE, THALIYIL.P.O, KUTTIADI,
             KOZHIKODE.

      6      GOPI.C
             SO. KUMARAN,CHEVASAMOOSHI HOUSE,, MARUDOMKARA.P.O,
             KOZHIKODE.

      7      IFFCO -TOKIO GENERAL INSURANCECOMPANY LIMITED
             FRANCHISE ROAD,, 2ND FLOOR, SATHEESH BUILDING,
             KALLAYI ROAD,, KOZHIKODE.

      8      P.K. DEVADAS
             MAHITH, VATTELI.P.O, KAKKATTIL,, KOZHIKODE.
 MACA.No.576 OF 2010

                                 2

     9     SAHEED.T
           S/O. KUNHAMMED HAJI,, THIYOOR POYIL HOUSE,,
           KUTTIADI, VADAKARA.

           R1   BY   ADV.   SRI.SANTHOSHKUMAR.K
           R1   BY   ADV.   SRI.K.M.ANEESH
           R1   BY   ADV.   SRI.DEVAN RAMACHANDRAN
           R1   BY   ADV.   SRI.K.M.JAMALUDHEEN
           R1   BY   ADV.   SMT.LATHA PRABHAKARAN

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN
FINALLY HEARD ON 31.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 MACA.No.576 OF 2010

                                 3




                              JUDGMENT

Dated this the 31st day of March 2021

The learned counsel appearing for the appellant

submits that the appeal may be dismissed as not

pressed. The submission is recorded and the appeal

is dismissed as not pressed.

Sd/-

C.S.DIAS ma/31.3.2021 /True copy/ JUDGE