Reliance General Insurance Co. Ltd vs K.R. Santy
2024 Latest Caselaw 26035 Ker

Kerala High Court

Reliance General Insurance Co. Ltd vs K.R. Santy on 30 September, 2024

MACA NO. 1013 OF 2014             1                2024:KER:72748

              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. 1013 OF 2014

        AGAINST THE AWARD DATED 25.07.2013 IN OP(MV)NO.137 OF 2011
            OF MOTOR ACCIDENT CLAIMS TRIBUNAL, ERNAKULAM

APPELLANT/3RD RESPONDENT:

            RELIANCE GENERAL INSURANCE CO. LTD.
            KOTTAYAMN, REPRESENTED BY ITS DEPUTY MANAGER,
            REGIONAL OFFICE, ERNAKULAM.


            BY ADVS.
            SRI.GEORGE CHERIAN (SR.)
            SMT.K.S.SANTHI




RESPONDENTs/CLAIMANTS:

    1       K.R.SANTY
            W/O.LATE VINAYAKA MOORTHY,
            RESIDING AT KANJIRATHINGAL HOUSE, LRA - 165,
            MAYINKAPARAMBIL LANE, PONNURUNNI, VYTTILA P.O.,
            KOCHI - 682 019.

    2       PARVATHY V.S.
            D/O.LATE VINAYAKA MOORTHY, RESIDING AT KANJIRATHINGAL
            HOUSE, LRA - 165, MAYINKAPARAMBIL LANE,
            PONNURUNNI, VYTTILA P.O., KOCHI - 682 019.

    3       SAMBASIVAN V.S.
            S/O.LATE VINAYAKA MOORTHY, RESIDING AT KANJIRATHINGAL
            HOUSE, LRA - 165, MAYINKAPARAMBIL LANE,
            PONNURUNNI, VYTTILA P.O., KOCHI - 682 019.

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 1013 OF 2014               2                  2024:KER:72748

                             JUDGMENT

The learned counsel for the appellant submitted that the

matter is not pressed and filed a memo dated 28.09.2024 to that

effect. Therefore, the appeal is dismissed as not pressed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MC/1.10