Rajalekshmi vs The Orientalinsurance Co. Ltd
2023 Latest Caselaw 11113 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                    MACA NO. 1562 OF 2014
 AGAINST THE ORDER/JUDGMENT OPMV 1309/2010 OF MOTOR ACCIDENT
                   CLAIMS TRIBUNAL ,KOLLAM


APPELLANT/PETITIONERS:

    1     RAJALEKSHMI
          AGED 30 YEARS
          W/O.LATE ARUN THAMPU K.O, KIDANGAYAM, NADUVIL
          MURI, PATHARAM P.O, SOORANADU SOUTH VILLAGE,
          KOLLAM DISTRICT.

    2     RUDRA.H.THAMPU
          AGED 8 YEARS
          D/O.LATE ARUN THAMPU K.O, KIDANGAYAM, NADUVIL
          MURI, PATHARAM P.O, SOORANADU SOUTH VILLAGE,
          KOLLAM DISTRICT (MINOR REPRESENTED BY HER MOTHER,
          1ST APPELLANT).

    3     M.UMADEVI AMMA
          AGED 56 YEARS
          M/O.LATE ARUN THAMPU K.O, KIDANGAYAM, NADUVIL
          MURI, PATHARAM P.O, SOORANADU SOUTH VILLAGE,
          KOLLAM DISTRICT.

    4     OMANAKUTTAN PILLAI
          AGED 59 YEARS
          F/O.LATE ARUN THAMPU K.O, KIDANGAYAM, NADUVIL
          MURI, PATHARAM P.O, SOORANADU SOUTH VILLAGE,
          KOLLAM DISTRICT.

    5     LEKSHMI
          AGED 28 YEARS
          S/O.LATE ARUN THAMPU K.O, KIDANGAYAM, NADUVIL
          MURI, PATHARAM P.O, SOORANADU SOUTH VILLAGE,
          KOLLAM DISTRICT.

          BY ADVS.
          SRI.PRATHEESH.P
 M.A.C.A No. 1562 of 2014



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            SMT.BINDU GEORGE


RESPONDENT/3RD RESPONDENT:

            THE ORIENTALINSURANCE CO. LTD.,
            CITY HEIGHTS BUILDING, 1ST FLOOR, SOUTH JUNCTION,
            CHALAKKUDY-630 307.

            BY ADV SRI.VPK.PANICKER


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION    ON   26.10.2023,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 M.A.C.A No. 1562 of 2014



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                           JUDGMENT

The learned counsel for the appellants submits that this

M.A.C.A is not pressed.

Accordingly, this M.A.C.A is dismissed as not pressed

without prejudice to the rights of the appellants.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE rpk