Varghese vs V.Ramesh
2021 Latest Caselaw 21784 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. 1507 OF 2009
   AGAINST THE ORDER/JUDGMENT IN OPMV 115/2005 OF MOTOR
        ACCIDENT CLAIMS TRIBUNAL MUVATTUPUZHA, ERNAKULAM


APPELLANT/S:

            VARGHESE
            S/O VARKEY
            PANIKKAVEETTIL HOUSE,,
            MANEED KARA,MANEED VILLAGE,,
            ERNAKULAM DISTRICT.

            BY ADV SRI.GEORGIE SIMON



RESPONDENT/S:

    1       V.RAMESH
            S/O AITHAPPA NAIKA
            VATTATHALA HOUSE, KANIYAK ROAD,
            VATTATHALA DESOM,BAYAR VILLAGE,,
            KASARGOD TALUK & DISTRICT,
            NOW RESIDING AT,
            BADGE NO.4087,
            QUALITY CONTROL DEPARTMENT KRL LTD,,
            AMBALAMUGAL,ERNAKULAM.

    2       THE UNITED INDIA INSURANCE CO. LTD
            HOSPITAL ROAD,
            COCHIN.
     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. 1507 OF 2009
                                2



                            JUDGMENT

Despite this Court ordered notice to

respondents as early as on 14.08.2009, the

appellant has not taken steps to effect

service of notice on the respondents.

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

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