Reliance General Insurance Co.Ltd vs Lobu
2024 Latest Caselaw 29301 Ker

Kerala High Court

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

                                                      2024:KER:75589




           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. 3014 OF 2017
        AGAINST THE AWARD DATED 24.10.2016 IN OP(MV) NO.448
OF 2013 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, NORTH PARAVUR

APPELLANT/ 3RD RESPONDENT:

           RELIANCE GENERAL INSURANCE CO.LTD.
           VISHNU BUILDING, K.P.VALLON ROAD, KADAVANTHRA,
           KOCHI-20,REP. BY IT'S LEGAL CLAIMS MANAGER.

           BY ADV
             SRI. TAPAS VARMA . A


RESPONDENTS/CLAIMANTS:

    1      LOBU
           S/O.CHANDRAN, KADUVANGASSERRY VEETTIL,
           PALLIPURAM(FATHER OF DECEASED SRUDHIL)-683 575.

    2      SIMI
           W/O.LOBU, KADUVANGASSERRY VEETTIL,
           PALLIPURAM(MOTHER OF DECEASED SRUDHIL)-683 575.

    3      SREEKANTH
           S/O.LOBU, AGED 17 YEARS (MINOR), KADUVANGASSERRY
           VEETTIL, PALLIPURAM, REP BY FATHER 1ST RESPONDENT
           LOBU, S/O.CHANDRAN, KADUVANGASSERRY VEETTIL,
           PALLIPURAM (BROTHER OF DECEASED SRUDHIL) PIN-
           683575.

           BY ADV
             SRI.A.N.SANTHOSH
     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                                 2024:KER:72739
M.A.C.A. No. 3014 of 2017
                                     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withdrawn.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.