Vijayaraghavan vs Ramesh.A
2021 Latest Caselaw 8410 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                     MACA.No.1399 OF 2009(N)

 AGAINST THE AWARD IN OP(MV) NO.666/2003 DATED 03-04-2009 ON THE
      FILE OF THE MOTOR ACCIDENT CLAIMS TRIBUNAL, PALAKKAD


APPELLANTS/PETITIONERS:

             VIJAYARAGHAVAN, S/O.EASWARAN EZHUTHACHAN,
             PANAKKAL HOUSE, PARUTHIPPULLI, ALATHUR TALUK,
             PALAKKAD.

             BY ADV. SRI.P.K.MOHANAN(PALAKKAD)

RESPONDENTS/RESPONDENTS:

      1      RAMESH.A, S/O.BALAGUPTHAN,
             11/294, ANARKKOTTHIL HOUSE, KADAMPZAHIPURAM,,
             PALAKKAD (R.C.OWNER).

      2      KANNAN @ KRISHNANKUTTY, S/O.NAVUNNI,
             KUTHALAKKAD, CHERUKULAM, KOTTAYI, ALATHUR TALUK
             PALAKKAD, (DRIVER OF MOTOR CYCLE, KL-9J/7368).

      3      THE NEW INDIA ASSURANCE CO.LTD.,
             MA LANE, TB ROAD, PALAKKAD (INSURER OF MOTORCYCLE,
             KL-9J/7368)

             R1-2 BY ADV. SRI.RAJESH SIVARAMANKUTTY

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.1399 OF 2009(N)              2




                           JUDGMENT

Despite the order dated 12.7.2018, the learned counsel

appearing for the appellant has not taken steps to implead

the legal representatives of the appellant, whose reported to

be no more. The appeal is of the year 2009. It is assumed

that the legal representatives of the deceased appellant are

no longer desirous of prosecuting the appeal. Hence, the

appeal is dismissed for default.

sd/-

C.S.DIAS, JUDGE

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