Nidhish Kumar. P.P vs Pushpa Abraham
2021 Latest Caselaw 7355 Ker

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MACA.No.1901 OF 2008

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                         MACA.No.1901 OF 2008

   AGAINST THE AWARD IN OPMV 615/2002 DATED 20-11-2007 OF THE
      PRINCIPAL MOTOR ACCIDENTS CLAIMS TRIBUNAL ,KOZHIKODE


APPELLANT/S:

                NIDHISH KUMAR. P.P.
                S/O.PRABHAKARAN NAIR, PULPARAMBIL HOUSE,
                PRETHIBHA.P.O, MANIPURAM VIA, KODUVALLY, KOZHIKODE
                DISTRICT.

                BY ADV. SHRI.V.S.CHANDRASEKHARAN

RESPONDENT/S:

      1         PUSHPA ABRAHAM
                W/O ABRAHAM, KAKIYERI HOUSE, BILATHIKULAM.P.O,,
                ERANHIPALAM, KOZHIKODE.

      2         THE ORIENTAL INSURANCE CO.LTD
                DIVISIONAL OFFICE, PRAMOD BUILDING, CHEROOTTY,
                ROAD, KOZHIKODE DISTRICT.

                R1 BY ADV. SRI.P.JACOB MATHEW
                R1 BY ADV. SRI.MATHEWS JACOB SR.

     THIS MOTOR ACCIDENTS CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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MACA.No.1901 OF 2008

                        C.S.DIAS, J.
             ======================
                   MACA No.1901 of 2008
              ======================
           Dated this the 2nd day of March, 2021.

                         JUDGMENT

Despite the order dated 27.10.2020, the appellant has

not taken steps to effect service of notice on the first

respondent. The appeal is of the year 2008. It is assumed

that the appellant is no longer desirous of prosecuting the

appeal. Hence, the appeal is dismissed for default.

Sd/-

                                         C.S.DIAS

SKS/2.3.2021                              JUDGE