K.V.Abraham vs M/S.National Insurance Co.Ltd.& ...
2021 Latest Caselaw 20984 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
  WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                       MACA NO. 1713 OF 2009
AGAINST THE JUDGMENT IN OP(MV) NO.502/2000 DATED 4.12.2008 OF
       MOTOR ACCIDENT CLAIMS TRIBUNAL, PATHANAMTHITTA
APPELLANT/PETITIONER:

          K.V.ABRAHAM
          AGED 34, KODINJAYIL HOUSE
          BANGLAKADAVU, VADASSERIKKARA P.O.,
          PATHANAMTHITTA DISTRICT.
          BY ADV SRI.PHILIP M.VARUGHESE


RESPONDENTS/RESPONDENTS:

    1     THE BRANCH MANAGER
          NATIONAL INSURANCE CO.LTD.
          PATHANAMTHITTA.
    2     SURESH KUMAR
          KOCHUNEDUMPURATHU HOUSE
          ANJILIKUNNU, ATTACHACKAL P.O.,
          KONNY, PATHANAMTHITTA.
    3     K.S.SUNNY
          KOCHUTHUNDIL HOUSE
          VAZHAMUTTOM EAST, PATHANAMTHITTA.
          BY ADV SRI.GEORGE CHERIAN THIRUVALLA



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 06.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA 1713/2009                                2




                               JUDGMENT

Dated this the 6th day of October, 2021

Despite the order dated 23.9.2021, the appellant has not taken

steps to effect service of notice on the respondents 2 and 3. The

appeal is of the year 2009. It is assumed that the appellant is no

longer desirous in prosecuting the appeal. Hence the appeal is

dismissed for default.

Sd/-

C.S.DIAS, JUDGE csl