Reliance General Insurance Co. Ltd vs Kunjamma
2024 Latest Caselaw 29302 Ker

Kerala High Court

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

MACA NO. 1405 OF 2018              1                2024:KER:75307

             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. 1405 OF 2018

     AGAINST THE AWARD DATED 05.10.2017 IN OP(MV) NO.1196 OF 2013
OF ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL - II, PATHANAMTHITTA

APPELLANT/2ND RESPONDENT:

          RELIANCE GENERAL INSURANCE CO. LTD.
          XL/3599/4TH FLOOR, ELIZABETH ALEXANDER MEMORIAL
          BUILDING, SHANMUGHAM ROAD, MARINE DRIVE, KOCHI,
          REPRESENTED BY ITS LEGAL CLAIMS MANAGER,
          RELIANCE GENERAL INSURANCE CO. LTD., ERNAKULAM.


          BY ADV TAPAS VARMA . A


RESPONDENTS/CLAIMANTS:

    1     KUNJAMMA
          W/O.KUNJUKUTTY, MELPADATHU, SALEMPURAM,
          PATHANAPURAM - 689 695.

    2     SILVY JAMES
          W/O.JAMES MATHEW, PUTHEN VEEDU,
          CHEMMANTHOOR P.O., PUNALUR - 691 305.

    3     SAJIMON
          S/O. KUNJUKUTTY, MELPADATHU, SALEMPURAM,
          PATHANAPURAM - 689 695.


          BY ADV 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:
 MACA NO. 1405 OF 2018               2                   2024:KER:75307

                              JUDGMENT

The learned counsel for the appellant submitted that the matter

is not pressed and filed a memo dated 26.09.2024 to that effect.

Therefore, the appeal is dismissed as not pressed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MC/10.10