Mohanan @ Mohan vs P.G.Anandan Achary
2021 Latest Caselaw 8779 Ker

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MACA.No.1287 OF 2010

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                       MACA.No.1287 OF 2010(C)

   AGAINST THE AWARD IN OPMV 45/2000 DATED 31-10-2009 OF THE
     ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL , PALAKKAD


APPELLANT/S:

                MOHANAN @ MOHAN, S/O.APPUNNI, PATTICHIRA VEEDU
                PUDUNAGARAM POST,CHITTUR,PALAKKAD.

                BY ADV. SRI.LIJU. M.P

RESPONDENT/S:

      1         P.G.ANANDAN ACHARY, ASHA NIVAS
                KARIMPANASSERY PARAMBU,KALLAI(PO),, KOZHIKODE.

      2         KRISHNANKUTTY, S/O.CHAMIYAR, PATHAKKAL
                HOUSE,KADUMTHURUTHY,KINASSERY.PO,PALAKKAD.

      3         THE ORIENTAL INSURANCE COMPANY LTD, SHOBA
                TSM COMPLEX,II FLOOR,V.H.ROAD,PALAKKAD.

      4         K.A.BALAKRISHNAN,S/O.ASHOKAN.K.C
                KUNNUKAD,THENKURUSSI.P.O,PALAKKAD.

      5         R.VASU,S/O.RAMAN,POTTACHIRA
                PUDUNAGARAM.P.O,CHITTUR,PALAKKAD.

      6         THE ORIENTAL INSURANCE COMPANY LTD
                SHOBA TSM COMPLEX,V.H.ROAD,PALAKKAD.

                R2 BY ADV. SRI.A.T.ANILKUMAR
                R2 BY ADV. SMT.V.SHYLAJA
                R3 BY ADV. SRI.M.JACOB MURICKAN

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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MACA.No.1287 OF 2010




                         C.S.DIAS, J.
             ======================
                  MACA No.1287 of 2010
              ======================
           Dated this the 16th day of March, 2021.

                        JUDGMENT

Despite the order dated 11.11.2019, the appellant has

not taken steps to effect service of notice on the first

respondent. 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

SKS/16.3.2021                            JUDGE