Reliance General Insurance Company ... vs Susamma Thankachan
2024 Latest Caselaw 26028 Ker

Kerala High Court

Reliance General Insurance Company ... vs Susamma Thankachan on 30 September, 2024

                                                      2024:KER:72741




           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. 272 OF 2018
        AGAINST THE AWARD DATED 19.09.2017 IN OP(MV) NO.144
OF 2013 OF ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL-II
(ADDL.DISTRICT JUDGE-II), PATHANAMTHITTA

APPELLANT/3RD RESPONDENT:

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

           BY ADVS.
             SRI.MATHEWS JACOB (SR.)
             SRI.P.JACOB MATHEW
RESPONDENTS/RESPONDENTS:

    1      SUSAMMA THANKACHAN
           W/O. LATE. THANKACHAN, PUTHENTHU HOUSE,
           ATHIRUMKAL P.O., KOODAL,
           PATHANAMTHITTA DISTRICT, PIN-689 693.

    2      KUNJUMON M.
           S/O. LATE. THANKACHAN, PUTHENTHU HOUSE,
           ATHIRUMKAL P.O., KOODAL,
           PATHANAMTHITTA DISTRICT, PIN-689 693.

    3      KUNJUMOL P. T.
           D/O. LATE. THANKACHAN, PUTHENTHU HOUSE,
           ATHIRUMKAL P.O., KOODAL,
           PATHANAMTHITTA DISTRICT, PIN-689 693.

    4      JOMOL P. T.
           D/O. LATE. THANKACHAN, PUTHENTHU HOUSE,
           ATHIRUMKAL P.O., KOODAL,
           PATHANAMTHITTA DISTRICT, PIN-689 693.
                                                    2024:KER:72741
M.A.C.A. No. 272 of 2018
                                    2



               BY ADV
                 SRI.A.N.SANTHOSH


        THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2024:KER:72741
M.A.C.A. No. 272 of 2018
                                 3

                           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

S.M.K.