Ambika M vs M.V.Poulose
2021 Latest Caselaw 9792 Ker

MACA.No.805 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.805 OF 2008

 AGAINST THE AWARD IN OP(MV) 107/2001 OF MOTOR ACCIDENT CLAIMS
                     TRIBUNAL ,PERUMBAVOOR


APPELLANTS/PETITIONERS:

      1      AMBIKA M, KARTHA,
             W/O.LATE MADHUSUDHANAN KARTHA, MADHURIMA HOUSE,
             PERUMBAVOOR KARA, DO. VILLAGE

      2      SREERAMACHANDRAN
             S/O.LATE MADHUSUDHANAN KARTHA,
             DO...... DO......

             BY ADV. SMT.P.V.KOCHUTHRESIA

RESPONDENTS/RESPONDENTS:

      1      M.V.POULOSE, MECKANAKUDY HOUSE
             VAZHAPPILLY KARA, MUDAVOOR P.O., VELLOORKUNNAM.

      2      FHAKKER MOHAMMED POTTEKKANDATHIL HOUSE
             M.C.COLONY, MUVATTUPUZHA.

      3      THE UNITED INDIA INSURANCE CO.LTD.
             KULANGARA TOWERS, MUVATTUPUZHA.

             R1 BY ADV. SRI.N.S.MOHAMMED USMAN

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA.No.805 OF 2008

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                                JUDGMENT

Dated this the 23rd day of March 2021

Despite the order dated 3.3.2021, the appellants have

not taken steps to effect service of notice on the

respondents. The appeal is of the year 2008. It is

assumed that the appellants are 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