Manoj V.R vs Manu Mohan
2021 Latest Caselaw 8966 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                         MACA.No.973 OF 2012

  AGAINST THE AWARD IN OPMV 1957/2006 DATED 31-03-2011 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL ,ERNAKULAM


APPELLANT:

               MANOJ V.R
               AGED 33 YEARS
               S/O. RAJAN, DRISHYA HOUSE,
               CHILAVANOOR ROAD, KADAVANTHARA,
               ERNAKULAM DISTRICT, PIN-682019.

               BY ADV. SRI.ALEX THANNIPPILLY

RESPONDENTS:

      1        MANU MOHAN
               S/O. MOHAN, KARUKAPARAMBIL HOUSE,
               P.S. KAVALA, KODAMTHURUTH VILLAGE,
               EZHUPUNNA KARA, CHERTHALA, PIN-688537.

      2        AMBIKA BALAN
               PARAPOLLIL HOUSE, CHILAVANOOR KARA,
               KADAVANTHARA, PIN-682019.

      3        ORIENTAL INSURANCE CO. LTD.
               BRANCH II, LAYAM ROAD, KOCHI-682011.

      4        NEW INDIA ASSURANCE CO. LTD.
               RAVIPURAM BRANCH, ERNAKULAM DISTRICT,
               PIN-682019.

      5        NATIONAL INSURANCE CO. LTD.
               KOLENCHERY BRANCH, SHASTRI PARK,
               PIN-682311.

               R1 BY ADV. SRI.K.B.DAYAL
               R1, R5 BY ADV. SMT.RAJI T.BHASKAR

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.973 OF 2012

                                2




                 P.V.KUNHIKRISHNAN, J.
              ===================
                  MACA No.973 OF 2012
              ===================
          Dated this the 17th day of March 2021


                        JUDGMENT

When this appeal came up for consideration on

16.03.2021, there is no representation for the appellant.

Therefore, this case is posted for disposal today.

Today also there is no representation for the

appellant. Therefore, the appeal is dismissed for default.

(Sd/-) P.V.KUNHIKRISHNAN JUDGE LU