Reena @ Mary vs The United India Insurance Co.Ltd
2022 Latest Caselaw 1688 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                            MACA NO. 263 OF 2019
   AGAINST THE AWARD DATED 25.09.2018 IN OPMV 228/2015 OF MOTOR
                     ACCIDENT CLAIMS TRIBUNAL ALAPPUZHA
APPELLANTS/PETITIONERS:

    1        REENA @ MARY
             AGED 28 YEARS
             W/O.ANTONY, KOLLASSERY VEEDU, NAYILLATH COLONY,
             KUTHIATHODU POST, CHERTHALA. PH.9142394016.

    2        NITHYA (MINOR)
             AGED 10 YEARS
             D/O.ANTONY OF DO-DO-, REPRESENTED BY HER MOTHER AND
             NATURAL GUARDIAN 1ST APPELLANT.

             BY ADV T.B.SARASAN



RESPONDENT/3RD RESPONDENT:

             THE UNITED INDIA INSURANCE CO.LTD.,
             REPRESENTED BY ITS BRANCH MANAGER, ALLEPPEY (NO RELIEFS
             ARE CLAIMED AGAINST RESPONDENTS 1 AND 2 IN THE ABOVE
             ORIGINAL PETITION AND HENCE THEY ARE NOT MADE PARTIES
             IN THIS APPEAL.)

             BY ADV SRI.P.K.MANOJKUMAR,SC,UNITED INDIA INSURANCE
             COMPANY CO.LTD.




     THIS    MOTOR     ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 263 OF 2019                  2



                 Dated this the 15th day of February, 2022

                                 JUDGMENT

Despite the order dated 11.01.2022, the appellant

has not taken steps to implead the respondents 1 and 2

before the Tribunal as parties in the appeal, as there is an

order of recovery against them. Hence, respondents 1

and 2 are necessary parties in the appeal. The appeal is

of the year 2019. 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 rmm/15/02/2022