The Manager, United India Insurance ... vs Sradha
2024 Latest Caselaw 18651 Ker

Kerala High Court

The Manager, United India Insurance ... vs Sradha on 27 June, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
      THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                       MACA NO. 1477 OF 2015
AGAINST THE AWARD DATED 27.07.2013 IN OPMV NO.1481 OF 2006 OF
MOTOR ACCIDENT CLAIMS TRIBUNAL ,ATTINGAL
APPELLANT/3RD RESPONDENT IN THE OP (MV):

 THE MANAGER, UNITED INDIA INSURANCE CO.LTD.
 BRANCH OFFICE, ATTINGAL, REPRESENTED BY DY.
 MANAGER, OFFICE OF THE REGIONAL MANAGER, UNITED
 INDIA INSURANCE CO LTD., HOSPITAL ROAD, ERNAKULAM

 BY ADV DEEPA GEORGE


RESPONDENTS/PETITIONES AND RESPONDENTS 1 AND 2 IN THE OP (MV):

1 SRADHA
  VARIKKATTU VILA VEEDU, VETTAMPALLY, IRINCHAYAM
  PO, 678001

2 VISHNU MINOR REPRESENTED BY MOTHER SRADHA
  VARIKKATTU VILA VEEDU, VETTAMPALLY, IRINCHAYAM PO
  678001 (REPRESENTED BY MOTHER SRADHA)

3 JISHNU MINOR REPRESENTED BY MOTHER SRADHA
  VARIKKATTU VILA VEEDU, VETTAMPALLY, IRINCHAYAM
  PO, 678001, (REPRESENTED BY MOTHER SRADHA)

4 SIJU BS
  S/O.N.SOMAN NAIR, 3 TRG, BN SPORTS COLONY, IEME
  CENTRE, SECUNDRABAD, HYDRABAD, ANDRA PRADESH,
  300001

5 BINU
  S/O.PRABHAKARAN, VINEETHA BHAVAN, NEAR CSI
  CHURCH, KARAMCODE, VEMBAYAM, 639001

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA No. 1477 of 2015
                                      2




                           SOPHY THOMAS, J.
                   =====================

                         MACA No. 1477 of 2015

                ========================

                    Dated this the 27th day of June, 2024
                           JUDGMENT

When the appeal is taken up for consideration today,

learned counsel for the appellant/insurer pointed out that, the

claimants had already filed MACA No. 2278 of 2013 challenging

the very same award, and that appeal was allowed as per

judgment dated 15.03.2024. In the light of the enhancement

given in MACA No. 2278 of 2013 there is no scope for the

present appeal. So, learned counsel for the appellant expressed

his intention to withdraw this appeal.

Hence the appeal is dismissed as withdrawn.

Sd/-

SOPHY THOMAS

JUDGE RMV