/Applicants 1 To 3 vs S.R.Das
2021 Latest Caselaw 7960 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                     MACA.No.1629 OF 2010(C)

AGAINST THE AWARD IN OP(MV)NO. 300/2003 DATED 30-12-2009 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL ,ATTINGAL


APPELLANTS:/APPLICANTS 1 TO 3

      1      LEKHA, AGED 34 YEARS, W/O.RAJEEV,
             VATTAVILA VEEDU,AROOR,,
             MULAKKALATHUKAVU P.O,
             KILIMANOOR.

      2      SIVARAJ (MINOR), S/O.RAJEEV
             REPRESENTED BY MOTHER AND NATURAL GUARDIAN,,
             FIRST APPELLANT LEKHA,,
             VATTAVILA VEEDU,AROOR,,
             MULAKKALATHUKAVU P.O,
             KILIMANOOR.

      3      RAHUL RAJ (MINOR), S/O.RAJEEV
             REPRESENTED BY MOTHER AND NATURAL GUARDIAN,,
             FIRST APPELLANT LEKHA,
             VATTAVIALA VEEDU,
             AROOR,, MULAKKALATHUKAVU P.O,
             KILIMANOOR.

             BY ADVS.
             SRI.T.M.ABDUL LATHEEF
             SRI.A.MOHAMED RASHEED

RESPONDENTS/(RESPONDENTS & ADDL. APPLICANTS 6 TO 9):

      1      S.R.DAS, S/O.SUKUMARAN
             DAS BHAVAN, MANALIMUKKU,
             VENJARAMOODU P.O,, PIN - 695 607/

      2      ANIL KUMAR, S/O.CHANDRAN
             CHARUVILA PUTHEN VEEDU,
             PARANDAKUZHI,
             THATTATHUMALA P.O,,
             KILIMANOOR 695 601.

      3      N.NADIRAHA, D/O.NAZAR,
             PANAYIL PUTHEN VEEDU,
             ARUKANJIRAM,
 MACA.No.1629 OF 2010(C)
                               2

             PULIYOORKONAM,MADAVOOR P.O,,
             PALLICKAL 695 604.

      4      DIVISIONAL MANAGER,
             UNITED INDIA INSURANCE COMPANY LIMITED,
             DIVISIONAL OFFICE,,
             LMS COMPOUND,PALAYAM,,
             THIRUVANANTHAPURAM 695 001.

      5      SREELASTHA, D/O.SREEDHARANA & LAKSHMI
             PARAYIL PUTHEN VEEDU,
             NEDUNGODU,,
             KILIMANOOR P.O,PIN - 695 601.

      6      REETHA, D/O.SREEDHARNA & LAKSHMI
             PARAYIL PUTHEN VEEDU,
             NEDUNGODU, KILIMANOOR P.O,PIN - 695 601.

      7      SUDEVAN, S/O.SREEDHARNA & LAKSHMI
             PARAYIL PUTHEN VEEDU,
             NEDUNGODU, KILIMANOOR P.O,PIN - 695 601.

      8      SAJEEV, D/O.SREEDHARNA & LAKSHMI
             PARAYIL PUTHEN VEEDU,
             NEDUNGODU, KILIMANOOR P.O,PIN - 695 601.


             R1 BY ADV. SMT.ARYA HARSHAN
             SRI.S.JUSTUS

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA.No.1629 OF 2010(C)
                                     3




                                    C.S.DIAS,J
                         ------------------------
                            M.A.C.A.No.1629 of 2010
                         ------------------------
                       Dated this the 8th day of March, 2021

                                   JUDGMENT

Despite the orders dated 12.11.2019 and

26.11.2019, the appellants have not taken steps to

effect service of notice on respondents 4 to 8. The

appeal is of the year 2010. Hence, it is assumed that

the appellants are no longer desirous in prosecuting

the appeal.

Hence, the appeal is dismissed for default.

Sd/-

C.S.DIAS,JUDGE

dlK 08.03.2021