Santhosh @ Manu vs Shaji And Another
2021 Latest Caselaw 23505 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       MACA NO. 2212 OF 2008
AGAINST THE ORDER/JUDGMENT IN OPMV 557/2005 OF MOTOR ACCIDENT
                        CLAIMS TRIBUNAL PALA
APPELLANT/S:

            SANTHOSH @ MANU
            AGED 27 YEARS
            NADUTHOTTIYIL, PRAVEETHANAN P.O.,, ELIKULAM VILLAGE.

            BY ADV SRI.P.C.HARIDAS



RESPONDENT/S:

    1       SHAJI, SO AZEES, THOPPILTHAZHE HOUSE,
            MANIPUZHA, ERUMELY P.O.,

    2       T.A.SHAMSUDEEN SO.ABDUL KAREED
            THAZTHUVALAPIL, ERUMELY P.O

    3       THE ORIENTAL INSURANCE CORPORATION LTD.
            BRANCH OFFICE, KANJIRAPPALLY.


     THIS   MOTOR ACCIDENT   CLAIMS APPEAL     HAVING COME   UP FOR
ADMISSION ON 25.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 2212 OF 2008



                          JUDGMENT

Despite the order dated 22.10.2021, the appellant has not

taken steps to implead the legal representatives of the

deceased 2nd respondent. Similalry service is not complete on

the respondents 1 and 3. 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 JUDGE

rkc