The Oriental Insusrance Co.Ltd vs T.P.Najeeb
2022 Latest Caselaw 5479 Ker

MFA NO. 84 OF 2012
                                   1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                          MFA NO. 84 OF 2012
    AGAINST THE ORDER/JUDGMENT DATED 02/07/2011 IN WCC 257/2008 OF
           COMMISSIONER FOR WORKMEN'S COMPENSATION,PALAKKAD
APPELLANT/2ND OPPOSITE PARTY:

           THE ORIENTAL INSUSRANCE CO.LTD.
           REPRESENTED BY ITS DULY AUTHORISED OFFICER, METRO PLAZA,
           NORTH RAILWAY STATION ROAD, ERNAKULAM.
           BY ADV. SRI.VPK.PANICKER


RESPONDENT/1ST & 3RD OPPOSITE PARTY AND APPLICANT

     1     SRI.T.P.NAJEEB,
           S/O. MOHAMMED, NO.17, HABIBULLAH ROAD, T.NAGAR, CHENNAI-17,
           TAMIL NADU STATE-600017.
     2     SMT. VIJAYALAKSHMI,
           20, 1ST AVENUE, SASTHRI NAGAR ADAYAR, CHENNAI-600038.
     3     SRI. P.P. ABDUL NAZAR,
           S/O. MAMMU, PERAPPURAM HOUSE, KAKKOOTH, PERINTHALMANNA
           POST, MALAPPURAM DISTRICT-679322.
           BY ADV.SRI.P.VENUGOPAL - R3
     THIS MISC. FIRST APPEAL HAVING COME UP FOR HEARING ON 20.05.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MFA NO. 84 OF 2012
                                       2

                                 JUDGMENT

When the matter came up for hearing today, the

learned counsel for the appellant fairly submitted that

the appeal will not stand in view of the legal position

settled by the Division Bench of this court in National

Insurance Co.Ltd. v. Sindhu (2011(3) KLT 590).

Accordingly, the appeal is dismissed in view of the

legal position settled as above.

Sd/-

P.SOMARAJAN JUDGE msp