Sivaraman Nair vs Leelamany Amma
2021 Latest Caselaw 7356 Ker

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MACA.No.1719 OF 2010

               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.1719 OF 2010(C)

 AGAINST THE AWARD IN OPMV 1494/2003 DATED 30-01-2009 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL ,KOLLAM


APPELLANT/S:

                SIVARAMAN NAIR
                S/O.RAGHAVAN NAIR, PRADEEP SADANAM,, KULAKKADA,
                KOTTARAKKARA.

                BY ADV. SRI.SYAM J SAM

RESPONDENT/S:

      1         LEELAMANY AMMA
                W/O.SOMAN PILLAI, SANDHYA BHAVAN,, PAZHANGALAM,
                NALLILA P.O., KOLLAM DISTRICT,, PIN-691 515.

      2         RAJAN NAIR, S/O.VASUDEVAN NAIR
                THONDALIL VEEDU, NEAR MOORTHIKAVU,, KULAKKADA,
                KOLLAM DISTRICT-691 521.

      3         NATIONAL INSURANCE CO.LTD.
                KOTTARAKKARA BRANCH, KOLLAM DISTRICT-691 506.

                R3 BY ADV. SRI.LAL GEORGE

     THIS MOTOR ACCIDENT 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.1719 OF 2010


                      C.S.DIAS, J.
           ======================
                 MACA No.1719 of 2010
            ======================
         Dated this the 2nd day of March, 2021.

                         JUDGMENT

Despite the order dated 5.2.2020, the appellant has not

taken steps to effect service of notice on the respondents 1

and 2 as undertaken before this Court. The appeal is of the

year 2010. 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

JUDGE

Sks/2.3.2021