P.K.Ramakrishnan Nair And Others vs The Br.Manager,The New India ...
2022 Latest Caselaw 267 Ker

MACA NO. 2634 OF 2010
                                  1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
   TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                        MACA NO. 2634 OF 2010
AGAINST THE ORDER/JUDGMENT IN OPMV 1208/2009 OF MOTOR ACCIDENT
                      CLAIMS TRIBUNAL ,KOLLAM
APPELLANT/S:

    1       P.K.RAMAKRISHNAN NAIR AND OTHERS
            S/O.PADMANABHA PILLAI, PUTHENPURAYIL HOUSE,,
            KIZHAKKEKKARA, MUVATTUPUZHA.

    2       GEETHA WO.RAMAKRISHNAN NAIR
            -DO- -DO-, NOW RESIDING AT -DO-

    3       PREETHA WO.AJITHKUMAR HOUSE NO.6
            K.T.JACOB NAGAR, MUVATTUPUZHA.

            BY ADV SRI.P.V.GEORGE(PUTHIYIDAM)



RESPONDENT/S:

            THE BR.MANAGER,THE NEW INDIA ASSURANCE
            THE NEW INDIA ASSURANCE CO.LTD., TEMPLE ROAD,
            PAYYANNOOR - 670 307.


     THIS   MOTOR   ACCIDENT   CLAIMS    APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 2634 OF 2010
                                2

                         JUDGMENT

Despite this Court issuing notice to the appellants

informing them regarding the death of their counsel and the

pendency of the appeal, they have not taken steps to engage

any other counsel and not take steps in the appeal. The appeal

is of the year 2010. It is assumed that the appellants are no

longer desirous of prosecuting the appeal. Hence, the appeal is

dismissed for default.

Sd/-

C.S.DIAS JUDGE

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