Kunjumol vs Kunjumol
2021 Latest Caselaw 8252 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                        MACA.No.624 OF 2009

  AGAINST THE AWARD IN OP(MV) 245/2002 DATED 15-11-2006 OF MOTOR
           ACCIDENT CLAIMS TRIBUNAL,THIRUVANANTHAPURAM


APPELLANTS/RESPONDENTS 2 & 3:

      1      KUNJUMOL, W/O.RAJAN T.C, 10/1989,
             THOZUVANCODE, VATTIYOORKAVU,, P.O.,
             THIRUVANANTHAPURAM -13.

      2      LALURAJAN, S/O. P.T. RAJAN,
             TC NO. 10/1815 (1) SORYAMANGALOM, VEEDU,
             THOZHUVANCODE, KANJIRAMPARA, P.O.,
             THIRUVANANTHAPURAM.

             BY ADV. SRI.V.R.GOPU

RESPONDENTS/APPLICANTS AND RESPONDENTS 1 AND 4:

      1      RADHAMMA (DIED) W/O.LATE M. RADHAKRISHNAN NAIR, TC
             332/960, THAZHEPUTHEN VEEDU, ARYAKONA KANJIRAMPARA
             P.O.,, THIRUVANANTHAPURAM.

      2      SURESHKUMAR, S/O. LATE M. RADHAKRISHNAN,
             TC 332/960 THAZHEPUTHEN VEEDU, ARYAKONA KANJIRAMPARA
             P.O., THIRUVANANTHAPURAM P2 IS, RECORDED AS LGAL
             HEIRS OF P1 AS PER ORDER, IN IA 6/04 DATED 7/4/2004.

      3      SURENDRAN PILLAI, S/O. CHALLAPPAN PILLAI,
             VELITHOTTATHIL VEEDU, PULICODE,, VAYALA P.O.,
             KOTTARAKKARA KOLLAM.

      4      M/S NATIONAL INSURANCE CO. LTD.,
             THIRUVANANTHAPURAM, DIVISIONAL OFFICE 2ND FLOOR,,
             KESAVA TOWERS, GANDHARIAMMAN COIL ROAD, PULIMOODU,
             THIRUVANANTHAPURAM.

             R4 BY ADV. SRI.E.M.JOSEPH

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.624 OF 2009                 2




                            JUDGMENT

Despite the order dated 20.03.2009, it is seen that the

appellants have not taken steps to effect service of notice

against the respondents 1 to 3. The appeal is of the year

2009. It is assumed that the appellants are no longer

desirous of prosecuting the appeal. Hence, the appeal is

dismissed for default.

sd/-

C.S.DIAS, JUDGE

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