National Insurance Co.Ltd vs Sunilkumar And Ors
2021 Latest Caselaw 21783 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                      MACA NO. 2778 OF 2009
   AGAINST THE ORDER/JUDGMENT IN OPMV 275/2004 OF MOTOR
        ACCIDENT CLAIMS TRIBUNAL , IRINJALAKUDA, THRISSUR




APPELLANT/S:

            NATIONAL INSURANCE CO.LTD.
            MALIAKKAL BUILDING, MAIN ROAD,
            IRINJALAKUDA.

            BY ADV SRI.RAJAN P.KALIYATH



RESPONDENT/S:

    1       SUNILKUMAR
            AGED 28 YEARS
            S/O LATE BHASKARAN
            MUKKULAM HOUSE, MADATHIKARA DESOM,
            PULLUR VILLAGE,, MUKUNDAPURAM TALUK,
            REP.BY THE NEXT FRIEND AND MOTHER IE.,HIS MOTHER
            CHANDRIKA,
            AGED 57,
            W/O.LATE BHASKARAN,
            MUKKULAM HOUSE, MADATHIKARA DESOM,
            PULLUR VILLAGE,, MUKUNDAPURAM TALUK,

    2       M.B.ANIL
            KUKKULAM HOUSE,
            MADATHIKKARA LANE,
            IRINJALAKUDA,,
            THRISSUR DISTRICT.

    3       LAIJESH M.B.
            S/O. BHASKARAN
            MUKKULAM HOUSE,
            IRINJALAKUDA.
  MACA NO. 2778 OF 2009
                                 2




            BY ADVS.
            SRI.V.BINOY RAM
            SMT.MARY BEENA JOSEPH




     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION    ON   02.11.2021,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
  MACA NO. 2778 OF 2009
                                3



                            JUDGMENT

Despite the order dated 28.10.2021, the

appellant has not taken steps to effect

service of notice on the 3rd respondent.

Since 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 JUDGE avs