United India Insurance Co. Ltd vs United India Insurance Co. Ltd
2021 Latest Caselaw 9153 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                     MACA.No.2326 OF 2012(B)

 AGAINST THE AWARD IN OPMV 2628/2004 OF SPECIAL COURT FOR EC ACT
         CASES &MOTOR ACCIDENT CLAIMS TRIBUNAL ,THRISSUR

APPELLANT/3RD RESPONDENT:
             UNITED INDIA INSURANCE CO. LTD.
             THRISSUR REP. BY THE DY.MANAGER, REGIONAL OFFICE
             KOCHI.

             BY ADV. SRI.RAJAN P.KALIYATH

RESPONDENTS/RESPONDENTS/CLAIMANTS AND R1 AND 2:

      1*     JACOB(EXPIRED)(RECORDED)
             AGED 58 YEARS
             PANENGADAN HOUSE, POST, PURANATTUKARA, THRISSUR
             DISTRICT(RESPONDENTS2 TO 5 ARE RECORDED AS THE LEGAL
             HEIRS OF THE DECEASED FIRST RESPONDENT VIDE ORDER
             DATED 9/7/14 IN IA NO.1905/14)

      2      ANNAMMA @KOCHANNAM
             W/O. JACOB, AGED 47 YEARS, -DO-

      3      MINI DO. JACOB
             AGED 29 YEARS, -DO-

      4      MANOJ SO.JACOB
             29 YEARS, -DO-

      5      MAHESH SO.JACOB
             AGED 27 YEARS, -DO-

      6      NANDAKUMAR SO.ACHUTHAN
             ALKARA PARAMBIL HOUSE, POST VELLANIKKARA
             MADAKKATHARA, THRISSUR DISTRICT.

      7      GEORGE S/O.ANTONY
             KUNDUKULANGARA HOUSE, POST PAVARATTYTHRISSUR DISTRICT


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.2326 OF 2012(B)

                                 2



M.A.C.A.NO.2326/2012




                        P.V.KUNHIKRISHNAN, J
                    --------------------------------
                      M.A.C.A.No.2326 of 2012
                     -------------------------------
               Dated this the 18th day of March, 2021


                           JUDGMENT

The counsel for the appellant submitted that he is not

pressing the appeal. The memo is recorded. Accordingly, the

appeal is dismissed as not pressed.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE Al/-