Balagopalan vs N.Sambuji Pamar Said
2021 Latest Caselaw 9788 Ker

MACA.No.2539 OF 2008

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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE C.S.DIAS

    TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       MACA.No.2539 OF 2008(A)

 AGAINST THE AWARD IN OP(MV) 796/2003 OF MOTOR ACCIDENTs CLAIMS
                     TRIBUNAL, IRINJALAKUDA


APPELLANT/PETITIONER:

             BALAGOPALAN
             S/O.EDAMANA BALAKRISHNAN MENON,
             PO.VELLANGALLOOR.

             BY ADV. SMT.JEENA JOSEPH

RESPONDENTS/RESPONDENTS:

      1      N.SAMBUJI PAMAR SAID
             S/O.NOVRATHY PAMAR, LAKSHMY NIVAS,
             PO.KODUNGALLUR.

      2      SHAMSU,
             S/O.OLAVAKKOTT KUNJUMOHAMMED,
             PO.PULLUT NARAYANAMANGALAM.

      3      UNITED INDIA INSURANCE CO.LTD.
             BRANCH OFFICE, ALENGADAN BUILDING, TANA,,
             IRINJALAKUDA.

             R2 BY ADV. SRI.V.BINOY RAM
             R3 BY ADV. SRI.S.ARUN RAJ

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA.No.2539 OF 2008

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                                JUDGMENT

Dated this the 23rd day of March 2021

Despite the order dated 3.3.2021, the appellant has not

taken steps to effect service of notice on the 1 st respondent.

The appeal is of the year 2008. 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
ma/23.3.2021      /True copy/
                                             JUDGE