C.R.Prasad vs Lic Of India
2021 Latest Caselaw 20566 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                         WP(C) NO. 7674 OF 2010
PETITIONER:

            C.R.PRASAD, AGED 57 YEARS, S/O RAMAKRISHNAN
            CHAPRAYIL HOUSE, ERIKKAVU MURI, KUMARAPURAM VILLAGE,
            KARTHIKAPPALLY P.O., KARTHIKAPPALLY TALUK, ALAPPUZHA
            (DIST)

            BY ADV SRI.G.BENO



RESPONDENTS:

    1       LIFE INSURANCE CORPORATION OF INDIA
            REPRESENTED BY THE MANAGING DIRECTOR, CENTRAL OFFICE,
            YOGAKSHEMA, JEEVAN BIMA MARG, P.B.NO.19953, MUMBAI -
            400 021.

    2       THE ZONAL MANAGER
            LIC OF INDIA PENSION CELL SOUTHERN ZONAL, OFFICE, LIC
            BUILDING, 153, ANNA SALAI, CHENNAI - 600 002.

    3       THE DIVISIONAL MANAGER
            LIC OF INDIA KOTTAYAM DIVISION, JEEVAN PRAKASH,
            P.B.NO.609, NAGAMPADAM, KOTTAYAM - 686 001.

    4       BRANCH MANAGER, LIC OF INDIA
            BRANCH OFFICE, KAYAMKULAM, JEEVAN JYOTHI, MSM COLLEGE
            JN. KAYAMKULAM.

    5       THE INSURANCE OMBUDSMAN PULINATH
            BUILDING, 2ND FLOOR, OPP.COCHIN SHIPYARD, M.G.ROAD,
            ERNAKULAM - 682 015.

    6       THE DEPUTY DIRECTOR (LIFE)
            INSURANCE REGULATORY & AND DEVELOPMENT AUTHORITY,
            PARISRAMA BHAVANAM, 5-9-58/B, 3RD FLOOR, BASHEER BAGH,
            HYDERABAD - 500 004.

            BY ADV SRI.S.EASWARAN
    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.7674/2010
                          2




                  P.V.KUNHIKRISHNAN, J
            -------------------------------
                 W.P.(C)No.7674 of 2010
           --------------------------------
       Dated this the 01st day of October 2021

                      JUDGMENT

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, the Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM