A.C.Nalini vs S.Meenakshi
2022 Latest Caselaw 2484 Ker

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MACA No.175 of 2015


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                         THE HONOURABLE MR.JUSTICE C.S.DIAS

               FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943

                                 MACA NO. 175 OF 2015

    AGAINST THE ORDER/JUDGMENT IN OPMV 2025/2001 OF MOTOR ACCIDENT CLAIMS

                                  TRIBUNAL ,ATTINGAL

APPELLANT/S:

      1         A.C.NALINI,AGED 53 YEARS,W/O.LATE HARIDASAN, MADUVILPARAMBIL HOUSE, FAROOQ
                COLLEGE P.O, KOZHIKODE.

      2         AMJITH,S/O.LATE HARIDASAN, MADUVILPARAMBIL HOUSE, FAROOQ COLLEGE P.O,
                KOZHIKODE.
     3.
                MALU, AGED 83, W/O.LATE GOPALAN, PEKALEDATHU HOUSE, PARAMBIL P.O,
                KOZHIKODE

                BY ADVS.
                SRI.NAGARAJ NARAYANAN
                SRI.BENOJ C AUGUSTIN
                SMT.J.KASTHURI
                SRI.PRATHAP PILLAI
                SRI.SAIJO HASSAN


RESPONDENT/S:

      1         S.MEENAKSHI,W/O.LATE M.RENGA IYER, NADAKKAVU AKARAM, SOUTH STREET,
                KAZHAKKUTTOM P.O, THIRUVANANTHAPURAM DISTRICT. 695 582.

      2         MAHESH,S/O..LATE M.RENGA IYER, NADAKKAVU AKARAM, SOUTH STREET,
                KAZHAKKUTTOM P.O, THIRUVANANTHAPURAM DISTRICT. 695 582.

      3         MS. THE NATIONAL INSURANCE CO. LTD,DIVISIONAL OFFICE, II FLOOR, KESAVA
                TOWERS, GANDHARIAMMA COIL ROAD, PULIMOODU, THIRUVANANTHAPURAM.695004

      4         SREEDEVI,PARAMUKAL PUTHEN VEEDU, CHEERANIKKARA, VEMBAYAM, NEDUMANGADU,
                THIRUVANANTHAPURAM DISTRICT. 695 541.

      5         SUNIL KUMAR,S/O.VELAYUDHAN NAIR, MEKKUTTICKAL VEEDU, EAST OF
                UNIVERSITY CAMPUS, KARIYAVATTOM, KARIYAVATTOM P.O, THIRUVANANTHAPURAM
                DISTRICT. 695 581.

      6         MS. UNITED INDIA INSURANCE CO.LTD,DIVISIONAL OFFICE, NO.1, CWC
                BUILDING, L.M.S COMPOUND, PALAYAM, THIRUVANANTHAPURAM 695 146.

                BY ADVS.
                SRI.JOHN JOSEPH VETTIKAD
                SRI.C.JOSEPH JOHNY
                SRI.LAL GEORGE


      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION ON 04.03.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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MACA No.175 of 2015


                        C.S.DIAS, J.
             ======================
                   MACA No.175 of 2015
              ======================
           Dated this the 4th day of March, 2022.

                          JUDGMENT

Despite the order dated 19.1.2022, the appellants have

not taken steps to effect service of notice on the

respondents 1, 2 and 5. The appeal is of the year 2015.

Hence, it is assumed that the appellants are no longer

desirous of prosecuting the appeal. Therefore, the appeal

is dismissed for default.

Sd/-

sks/4.3.2022                                   C.S.DIAS, JUDGE