Reliance General Insurance Co. Ltd vs Arun
2024 Latest Caselaw 29295 Ker

Kerala High Court

Reliance General Insurance Co. Ltd vs Arun on 10 October, 2024

                                                          2024:KER:75590




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946
                      MACA NO. 1815 OF 2018
       AGAINST THE AWARD DATED 30.12.2017 IN OP(MV) NO.476
OF   2011   OF   ADDITIONAL   MOTOR   ACCIDENT   CLAIMS   TRIBUNAL,
MAVELIKKARA

APPELLANT/3RD RESPONDENT:

            RELIANCE GENERAL INSURANCE CO. LTD.
            KABEER PLAZA, BOAT JETTY, ALLEPPEY 688 001REP. BY
            IT'S LEGAL CLAIMS MANAGER,RELIANCE GENERAL
            INSURANCE CO.LTD, ERNAKULAM.


            BY ADV
              SRI. TAPAS VARMA . A


RESPONDENT/CLAIMANT:

            ARUN
            S/O. SUDHANANDAN, EDAYILAPPARAMBIL,
            MANGALAM P.O, THRIKUNNAPUZHA PIN 690 515.

            BY ADVS.
              SRI. M.V.THAMBAN
              SMT. R.REJI
              SMT. THARA THAMBAN
              SRI. B.BIPIN
              SRI. ARUN BOSE



      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BENE FINALLY
HEARD ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                                 2024:KER:72739
M.A.C.A. No. 1815 of 2018
                                     2

                               JUDGMENT

The learned standing counsel for the appellant

submitted that the matter is not pressed and filed a memo

dated 26.09.2024, seeking permission to withdraw the Motor

Accident Claims Appeal. Therefore, the appeal is dismissed as

withdrawn.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

S.M.K.