Citation : 2022 Latest Caselaw 268 Ker
Judgement Date : 11 January, 2022
MACA NO. 801 OF 2012
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. 801 OF 2012
AGAINST THE ORDER/JUDGMENT IN OPMV 1525/2001 OF MOTOR ACCIDENT
CLAIMS TRIBUNAL , THALASSERY
APPELLANT/S:
KULIVATHUKAL NARAYANI W/O.M.KUNHIRAMAN (DECEASED)
W/O LATE M. KUNHIRAMAN, RESIDING AT MACHITHOL HOUSE,
OTHAYAMMADAM P.O., CHERUKUNNU, KANNUR DISTRICT. (WIFE
OF DECEASED 1ST RESPONDENT IN OP(MV) NO.1525/2001).
M. KUNHIRAMAN, S/O RAMAN, PUSHPAKA TRAVELS, P.O.
CHERUKUNNU, KANNUR DISTRICT.
BY ADVS.
SRI.A.K.ABDUL AZEEZ
SRI.T.K.SASINDRAN
RESPONDENT/S:
1 HARIDASAN, S/O KUNHAPPA, PARAMBATH VADAKKAYIL HOUSE,
ODIPURAM, K. KANNAPURAM, P.O., MATTAMMAL, KANNUR
DISTRICT.
2 SANTHOSH KUMAR
S/O GOVINDAN, OTHAYAMMADAM, KOVAMMAL HOUSE, P.O.
CHERUKUNNU, KANNUR DISTRICT.
3 THE ORIENTAL INSURNACE CO. LTD.
KANNUR DISTRICT.
BY ADVS.
SRI.K.RAJESH SUKUMARAN
SRI.K.BABU
SRI.A.R.GEORGE
SRI.N.NAGARESH
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. 801 OF 2012
2
JUDGMENT
Despite the order dated 13.12.2021, the appellant has not
taken steps to effect service of notice on the 2 nd respondent. The
appeal is of the year 2012. 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/11.01.2022
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