S.Krishnakumar vs Cmd, United India Insurance Co. ...
2021 Latest Caselaw 21209 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                              WP(C) NO. 10162 OF 2011
PETITIONER:

                  S.KRISHNAKUMAR,
                  S/O.P.S.MENON, ASSISTANT,
                  UNITED INDIA INSURANCE CO.LTD.,BRANCH NO.3,
                  ERNAKULAM, KOCHI-682 011,
                  RESIDING AT "SMRUTHI",
                  PULLYATTU LANE, PERANDOOR,
                  ELAMAKKARA P.O.,
                  ERNAKULAM DISTRICT, PIN: 682 026.

                  BY ADVS.
                  SRI.T.C.GOVINDA SWAMY
                  SRI.G.SHYAM RAJ



RESPONDENTS:

       1          THE CHAIRMAN-CUM-MANAGING DIRECTOR,
                  UNITED INDIA INSURANCE CO. LTD.
                  NO.24, WHITES ROAD, CHENNAI-600 014.

       2          THE DEPUTY GENERAL MANAGER
                  UNITED INDIA INSURANCE CO.LTD.,
                  REGIONAL OFFICE, KOCHI- 682 011.

       3          THE REGIONAL MANAGER (PERSONAL DEPARTMENT),
                  UNITED INDIA INSURANCE CO.LTD.,
                  REGIONAL OFFICE, KOCHI- 682 011.

       4          THE INSURANCE REGULATORY & DEVELOPMENT
                  AUTHORITY, 3RD FLOOR,
                  "PARISRAMA BHAVAN", BASHEER BAGH,
                  HYDERABAD-500 004, A.P.

                  BY ADV SRI.P.K.MANOJKUMAR


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.10162/2011
                          2




               P.V.KUNHIKRISHNAN, J
         -------------------------------
             W.P.(C)No.10162 of 2011
        --------------------------------
     Dated this the 20th day of October 2021

                      JUDGMENT

The learned counsel appearing for the

petitioner submitted that the writ petition has

become infructuous.

Therefore, this Writ petition is dismissed

as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM