Shaija Nizar vs Pushpa Mohanan
2021 Latest Caselaw 20561 Ker

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MACA No.104 of 2011


             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        MACA NO. 104 OF 2011
    AGAINST THE ORDER/JUDGMENT IN OPMV 863/2004 OF THE MOTOR
                ACCIDENT CLAIMS TRIBUNAL , ERNAKULAM
APPELLANT/S:

     1     SHAIJA NIZAR,W/O.LATE NIZAR.K.P.

     2     RUKHIYA KUNJUMUHAMMED, AGED 54 YEARS
           W/O.LATE KUNJU MUHAMMED.

     3     SANJANA NIZAR (MINOR),D/O.LATE NIZAR.K.P., REP.BY
           MOTHER/GUARDIAN, SHAIJA NIZAR.

     4     SANJAY NIZAR (MINOR) AGED 7 YEARS
           S/O.LATE SHAMSU, REP.BY MOTHER/GUARDIAN, SHAIJA NIZAR,
           ALL RESIDING AT PARICKALETH HOUSE,, KEERELIMALAYIL,
           PROVIDENCE NAGAR,, KUSUMAGIRI P.O., KAKKANAD.

           BY ADVS.
           SRI.KISHOR B.
           SRI.AJAY JOHNS
           SRI.A.K.GOPALAN

RESPONDENT/S:

     1     PUSHPA MOHANAN,PUTHANAYIL HOUSE, PORATHISSERY,
           MUKUNDAPURAM P.O.,, THRISSUR.680 033

     2     DEVANATHAN.P.K., AGED 47 YEARS
           S/O.KUTTAPPAN, PEDICKUTHUPARAMPIL,, PORATHISSERY,
           MUKUNDAPURAM P.O.,, THRISUR.680 333

     3     BRANCH MANAGER, NATIONAL INSURANCE
           COMPANY LTD., IRINJALAKUDA.680 121

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION
ON 01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MACA No.104 of 2011




                        C.S.DIAS, J.
             ======================
                  MACA No.104 of 2011
             ======================
          Dated this the1st day of October, 2021.

                       JUDGMENT

Despite the order dated 22.9.2021, the appellants have

not taken steps to effect service of notice on the

respondents. The appeal is of the year 2011. Hence, it is

assumed that the appellants are no longer desirous of

prosecuting the appeal. Therefore, the appeal is dismissed

for default.

sd/-

 sks/1.10.2021                       C.S.DIAS, JUDGE