Narayanan Nair vs O.T.Vijayan
2021 Latest Caselaw 22748 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
    FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                            MACA NO. 803 OF 2009
AGAINST THE AWARD DATED 21.07.2005 IN OPMV 1143/1997 OF THE FIRST
        ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL, KOZHIKODE.
APPELLANT/PETITIONER:

             NARAYANAN NAIR, AGED 66 YEARS
             S/O.KRISHNAN NAIR, CHALADATH HOUSE,
             THIRUVANGOOR P.O., KOYILANDY (VIA),
             CHEMMANCHERY AMSOM, THIRUVANGOOR DESOM.

             BY ADV SRI.P.R.SREEJITH



RESPONDENTS/RESPONDENTS:

    1        O.T.VIJAYAN, S/O VELUKUTTY,
             LAKSHMI BHAVAN, KOLLAM P.O.,
             KOYILANDI VIA., (RC OWNER OF BUS NO.KL:11/2595)

    2        M.P.RAVEENDRAN
             S/O.KRISHNAN NAIR,, MEETHALA PUTHUSSERY VEEDU,
             THIRUTHYAD,, BALUSSERY,, (DRIVER OF BUS NO.KL.11/2595).

    3        THE ORIENTAL INSURANCE COMPANY LTD.
             BRANCH OFFICE, SREENITHI BUILDING,
             SREE NARAYANA NAGAR, VADAKARA,
             (POLICY NO.441603/328/710/MV 95/RB, SL.NO.70602).

             BY ADVS.
             SRI.RAJESH THOMAS
             SRI.K.B.SAJEESH




     THIS    MOTOR     ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 803 OF 2009                  2



                 Dated this the 19th day of November, 2021

                                 JUDGMENT

Despite the order dated 09.11.2021, the appellant

has not taken steps to effect service of notice on the 1 st

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, JUDGE rmm/19/11/2021