Reliance General Insurance Company vs A.Vipin
2024 Latest Caselaw 26027 Ker

Kerala High Court

Reliance General Insurance Company vs A.Vipin on 30 September, 2024

                                                     2024:KER:72910
MACA NO.2012/2018
                              ..1..

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

     MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                      MACA NO. 2012 OF 2018

        OPMV NO.2060 OF 2010 OF MOTOR ACCIDENT CLAIMS TRIBUNAL,

                             THRISSUR

APPELLANT/3RD RESPONDENT:

          RELIANCE GENERAL INSURANCE COMPANY
          THIRUVANANTHAPURAM NOW REPRESENTED BY ITS LEGAL-CLAIMS
          MANAGER, REGIONAL OFFICE,KOCHI- 682 020.

          BY ADVS. SRI.MATHEWS JACOB (SR.)
          SRI.P.JACOB MATHEW



RESPONDENTS/PETITIONER & RESPONDENTS 1 & 2:

    1     A.VIPIN, AGED 25 YEARS, S/O.K.VENUGOPALAN,KOLPURATHU
          HOUSE, ANTHIMAHAKALANKAVU,CHELAKKARA P.O., THRISSUR
          DISTRICT, PIN- 680 586.

    2     MANAGING PARTNER, ASHIQUE ENTERPRISES, 13/750,ANNIE
          HALL ROAD, KOZHIKODE- 673 002.

    3     MUHAMMAD SHAFI, S/O.HAMSA, VANIYAMPURAKKAL
          HOUSE,KUTTIKKATT, PALAKKAD DISTRICT, PIN- 678 001.

          BY ADVS. SRI.T.C.SURESH MENON
          SMT.K.P.SUSMITHA
          SRI.P.S.APPU
          SRI.A.R.NIMOD


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING
ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2024:KER:72910
MACA NO.2012/2018
                                   ..2..




                                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

bka/-