C.V.Jose vs Venkiteswaran And Others
2024 Latest Caselaw 30574 Ker

Kerala High Court

C.V.Jose vs Venkiteswaran And Others on 25 October, 2024

                                               2024:KER:79730

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                     MACA NO. 1376 OF 2011

 AGAINST THE AWARD DATED 28.01.2011 IN OPMV NO.295 OF 2008

        OF MOTOR ACCIDENT CLAIMS TRIBUNAL , IRINJALAKUDA

APPELLANT/PETITIONER IN O.P.(MV):

            C.V.JOSE
            S/O.C.L.VAREED, AGED 75 YEARS, CHIRAYINMEL HOUSE,
            NERUVISSERY P.O., ARATTUPUZHA, THRISSUR DISTRICT


            BY ADV SADHANA KUMARI ESWARI


RESPONDENTS/RESPONDENTS:

    1       VENKITESWARAN,
            S/O.SUBRAMANIAN, MANAGING PARTNER, SITARAM
            MOTORS, PERINGAVU, THRISSUR, LAKSHMI NIVAS,
            POONKUNAM P.O., THRISSUR DISTRICT-680001

    2       RANJITH
            S/O.RAJAN, KURUVATH HOUSE, ANJANGADY DESOM,
            THANNYEIM VILLAGE, THRISSUR DISTRICT - 680001

    3       THE MANAGER
            NATIONAL INSURANCE CO.LTD, THRISSUR BRANCH-680001

    4       NATIONAL INSURANCE COMPANY
            CONNAUGHT PLACE, NEW DELHI BRANCH
            (**ADDL.R4 IS IMPLEADED VIDE ORDER DATED
                                             2024:KER:79730
MACA NO. 1376 OF 2011

                            2
         02/09/2011 IN IA.2430/11 IN MACA 1376/11)



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 25.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                    2024:KER:79730
MACA NO. 1376 OF 2011

                                3
                         JUDGMENT

Inspite of repeated directions to take steps for service

of notice on R1 and R2 on several dates, no steps have been

taken so far.

Today also steps have not been taken by the appellant

to serve notice on R1 and R2. The appellant might have lost

interest in prosecuting the matter.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK