Saraswathy Pillai vs The Manager Straford Public ...
2022 Latest Caselaw 6935 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                          MACA NO. 2331 OF 2014
  AGAINST THE AWARD DATED 20.08.2013 IN OPMV 1675/2011 OF MOTOR
                     ACCIDENT CLAIMS TRIBUNAL, KOLLAM
APPELLANTS/APPLICANTS:

    1        SARASWATHY PILLAI
             AGED 65 YEARS
             W/O.BHARGAVAN PILLAI, VILAYIL PUTHENVEEDU,
             KOIKAL BHAGAM, WEST KALLADA VILLAGE,
             PERUVELIKKARA P.O., KOLLAM.
    2        SASIKALA
             AGED 40 YEARS
             D/O. BHARGAVAN PILLAI, VILAYIL PUTHENVEEDU,
             KOIKAL BHAGAM, WEST KALLADA VILLAGE,
             PERUVELIKKARA P.O., KOLLAM.
             BY ADV SRI.RAVI KRISHNAN


RESPONDENTS/RESPONDENTS:

    1        THE MANAGER
             STRAFORD PUBLIC SCHOOL
             KALLELI NAGAR, THEVALAKKARA P.O.,
             KARUNAGAPPALLY, KOLLAM - 690 524
    2        SHEENA E
             S/O. ISMAIL KUNJU,
             MADATHIL VEEDU, MAVELI PANMANA,
             KARUNAGAPPALLY, KOLLAM - 690 518
    3        THE BRANCH MANAGER
             ORIENTAL INSURANCE COMPANY LIMITED,
             KAYAMKULAM, ALAPPUZHA
             BY ADV M.JACOB MURICKAN


     THIS    MOTOR    ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 2331 OF 2014
                               2



                         JUDGMENT

Dated this the 14th day of June, 2022

No representation for the appellants. Steps not taken

to issue notice against R1 and R2.

In the last three postings, no representation for the

appellants. Thus, it appears that the appellants are not

interested to proceed with the delay petition as well as in the

appeal.

Therefore, C.M.Application No.2700/2014 stands

dismissed for non-prosecution. Consequently, appeal also

stands dismissed.

Sd/-

A. BADHARUDEEN JUDGE nkr