Padmaja Devi vs Suchitra
2022 Latest Caselaw 2220 Ker

MACA NO. 1821 OF 2013
                                   1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                         MACA NO. 1821 OF 2013
 AGAINST THE ORDER/JUDGMENT IN OPMV 1694/2007 OF MOTOR ACCIDENT
                        CLAIMS TRIBUNAL ,KOLLAM
APPELLANT/S:

          PADMAJA DEVI
          AGED 61 YEARS
          W/O.GOPINATHAN PILLAI, PADMARAGAM, PERUMPUZHA.P.O.,
          KUNDARA, KOLLAM DISTRICT-691 504.

          BY ADVS.
          SRI.R.MOHANA BABU
          SRI.ANIL PRASAD
          SRI.S.SREEDUTT



RESPONDENT/S:

    1     SUCHITRA
          AGED 33 YEARS
          W/O.(LATE)JAYAKRISHNAN, LAKSHMI VILAKATHU PUTHEN
          VEEDU, PADINJARECHERRY, MELILA.P.O., KOTTARAKKARA,
          KOLLAM DISTRICT.

    2     ADITHYA MINOR
          AGED 12 YEARS
          D/O.(LATE)JAYAKRISHNAN, LAKSHMI VILAKATHU PUTHEN
          VEEDU, PADINJARECHERRY, MELILA.P.O., KOTTARAKKARA,
          KOLLAM DISTRICT.

    3     SALMA BEEVI
          AGED 21 YEARS
          W/O.(LATE)SHANHIR, AMBALATHUMVILA VEEDU,
          ARANOOTTIMANGALAM.P.O., KOLLAM-691 015.

    4     SHAHUL HAMEED
          AGED 59 YEARS
          S/O.ILAYAKUNJU, AMBALATHUMVILA VEEDU,
 MACA NO. 1821 OF 2013
                                    2

             ARANOOTTIMANGALAM.P.O., KOLLAM-691 015.

    5        SUBAIDA BEEVI
             AGED 54 YEARS
             W/O.SHAHUL HAMEED, AMBALATHUMVILA VEEDU,
             ARANOOTTIMANGALAM.P.O., KOLLAM-691 015.

    6        NEW INDIA ASSURANCE CO. LTD.
             REPRESENTED BY ITS DIVISIONAL MANAGER, DIVISIONAL
             OFFICE, KOLLAM-691 001.

    7        NATIONAL INSURANCE CO. LTD.
             KOLLAM BRANCH, HOSPITAL ROAD, KOLLAM-691 001.

             BY ADVS.
             SRI.P.JACOB MATHEW
             SRI.LAL GEORGE




     THIS    MOTOR   ACCIDENT   CLAIMS   APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 1821 OF 2013
                                3

                          JUDGMENT

Despite the order dated 08.02.2022, the appellant has not

taken steps to issue notice to the respondents 1 to 5. The appeal

is of the year 2013. 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

rkc/24.02.22