United India Insurance Co.Ltd vs United India Insurance Co.Ltd
2021 Latest Caselaw 9383 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.1271 OF 2006

AGAINST THE AWARD IN OP(MV)NO. 783/2002 DATED 14-10-2005 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL ,KASARAGOD

APPELLANT/3RD RESPONDENT IN THE OP:

             UNITED INDIA INSURANCE CO.LTD
             PRABHU BUILDINGS, MAIN ROAD,
             PUTHUR P.O.,, PUTHUR,
             D.K.REPRESENTED BY ITS ASSISTANT MANAGER,
             UNITED INDIA INSURANCE CO.LTD.,
             REGIONAL OFFICE, ERNAKULAM,
             SRANYA, HOSPITAL ROAD, KOCHI-11.

             BY ADV. SRI.P.K.MANOJKUMAR

RESPONDENTS/CLAIMANTS & RESPONDENTS 1 & 2 IN THE OP:

      1      GEETHA, W/O. JANARDHANA ACHARY
             SK NIVAS, AILA,
             UPPALA VILLAGE,, P.O.UPPALA,
             KASARAGOD TALUK.

      2      HARINAKSHI D/O.LATE JANARDHANA ACHARY
             -DO- -DO-

      3      KALAVATHI D/O.LATE JANARDHANA ACHARY
             -DO- -DO-

      4      B.T. HARISHA SHETTY , S/O.UGGAPPA SHETTY
             OPPALATHU HOUSE, JODUKAL,
             KAYYAR VILLAGE,, P.O. KAYYAR,
             KASARAGOD TALUK.

      5      GANESHA KUMAR S/O.KUMARAVELAN
             SUNITHA APPARTMENT,
             1ST FLOOR, IIIRD MAIN,,
             ULSOOR, BANGALORE.

             R1 BY ADVS. SMT.GOVINDU P.RENUKADEVI
             SRI.T.B.SHAJIMON

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.1271 OF 2006
                                     2




                                  C.S.DIAS,J
                        ------------------------
                          M.A.C.A.No.1271 of 2006
                        ------------------------
                     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

respondents 4 and 5. The appeal is of the year 2006.

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