Afsal.K.A vs Roby Kuriakose
2021 Latest Caselaw 9577 Ker

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MACA.No.877 OF 2009

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                     THE HONOURABLE MR.JUSTICE C.S.DIAS

    MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                             MACA.No.877 OF 2009

  AGAINST THE AWARD IN OPMV 174/2007 DATED 06-11-2008 OF MOTOR
                 ACCIDENT CLAIMS TRIBUNAL, PALA


APPELLANT/S:

                AFSAL.K.A, S/O.ABDALARIM, KIZHAKEDATHU HOUSE
                NR.PUTHENPALLY, PALA.

                BY ADV. SHRI.S.PRASANTH

RESPONDENT/S:

      1         ROBY KURIAKOSE , PUNNATHANATHU HOUSE
                THEKKEKERA,PALA.

      2         THE DIVISIONAL MANAGER,ORIENTAL
                INSURANCE CO.LTD,KOTTAYAM.

      3         SUBHASH, S/O.MOHANAN,KUPPAMALAYIL HOUSE
                PERINGULAM.PO,POONJAR.

                R1   BY   ADV.   SRI.RAJESH THOMAS
                R2   BY   ADV.   SRI.GEORGE CHERIAN (SR.)
                R2   BY   ADV.   SRI.GEORGE A.CHERIAN
                R2   BY   ADV.   SRI.ALEXY AUGUSTINE

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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MACA.No.877 OF 2009


                          C.S.DIAS, J.
               ======================
                     MACA No.877 of 2009
               ======================
            Dated this the 22nd day of March, 2021.

                           JUDGMENT

Despite the order dated 2.3.2021, the appellant has not

taken steps to effect service of notice on the first respondent.

The appeal is of the year 2009. 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/22.3.2021                              JUDGE