Aboobacker vs The New India Assurance Company
2024 Latest Caselaw 22980 Ker

Kerala High Court

Aboobacker vs The New India Assurance Company on 31 July, 2024

R.P.No.291 of 2020
                                  1




          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
   THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED
                             MUSTAQUE
 WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946
                       RP NO. 291 OF 2020
 AGAINST THE JUDGMENT DATED 13.12.2019 IN OP (MAC) NO.612
                OF 2013 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

           ABOOBACKER,
           AGED 56 YEARS, S/O. MUHAMMED @ KUNJIMAN,
           KARIMBANAKKAL HOUSE, MUNNOORKODE DESOM,
           OTTAPALAM TALUK, PALAKKAD DISTRICT.
           BY ADVS.
           K.B.ARUNKUMAR
           SRI.RANJIT BABU


RESPONDENT/RESPONDENT:

           THE NEW INDIA ASSURANCE COMPANY,
           REPRESENTED BY ITS MANAGER, OTTAPALAM,
           PALAKKAD 679 101.
           BY ADVS.
           LAL K JOSEPH
           SURESH SUKUMAR(K/634/1997)
           ANZIL SALIM(K/000447/2018)



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.07.2024,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P.No.291 of 2020
                             2




                         JUDGMENT

Dated this the 31st day of July, 2024

This Court, in the judgment under review, had

already mentioned that the calculation of interest

by the Tribunal was legally correct. Therefore,

there is no scope for the review.

The review petition is accordingly dismissed.

Sd/-

A. Muhamed Mustaque, Acting Chief Justice

vpv