Sanil vs Syam
2021 Latest Caselaw 9381 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                        MACA.No.1725 OF 2010(C)

  AGAINST THE AWARD IN OP(MV) NO. 1797/2004 DATED 08-01-2009 OF
            MOTOR ACCIDENT CLAIMS TRIBUNAL ALAPPUZHA


APPELLANT/PETITIONER:

             SANIL
             VETHILAASERIAL HOUSE,
             POOCHACKAL P.O.,,
             ALAPPUZHA DISTRICT.

             BY ADVS.
             SRI.K.M.FIROZ
             SMT.M.SHAJNA

RESPONDENTS/RESPONDENTS:

      1      SYAM, S/O.KUTTAN KESAVAN,
             CHALLAVELLIL HOUSE,
             ULAVAIPPU P.O., CHERTHALA.-688524

      2      SHIBYKUTTAN, S/O.KUTTAN KESAVAN
             CHALLAVELLIL HOUSE,
             ULAVAIPPU P.O. CHERTHALA.-688524

      3      BRANCH MANAGER
             UNITED INDIA INSURANCE CO.LTD., COCHIN.-682001

             R1 BY ADVS. SRI.ABDUL JALEEL.A
             SRI.JOHN JOSEPH VETTIKAD

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.1725 OF 2010(C)
                                     2




                                  C.S.DIAS,J
                        ------------------------
                          M.A.C.A.No.1725 of 2010
                        ------------------------
                     Dated this the 19th day of March, 2021

                                 JUDGMENT

Despite the order dated 01.03.2021, the appellant

has not taken steps to effect service of notice on the 1 st

respondent. The appeal is of the year 2010. Hence, it is

assumed that the appellant is no longer desirous in

prosecuting the appeal.

Hence, the appeal is dismissed for default.

Sd/-

C.S.DIAS,JUDGE

dlK 19.03.2021