Reliance General Insurance Company ... vs Mercy
2024 Latest Caselaw 26038 Ker

Kerala High Court

Reliance General Insurance Company ... vs Mercy on 30 September, 2024

MACA NO. 2663 OF 2015              1                2024:KER:72860

              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. 2663 OF 2015

        AGAINST THE AWARD DATED 22.6.2015 IN OP(MV) NO.361 OF 2013
               OF MOTOR ACCIDENT CLAIMS TRIBUNAL PALA

APPELLANT/3RD RESPONDENT:

           RELIANCE GENERAL INSURANCE COMPANY LIMITED
           ERNAKULAM, REPRESENTED BY ITS DEPUTY MANAGER,
           REGIONAL OFFICE, ERNAKULAM.


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




RESPONDENTS/CLAIMANTS:

    1      MERCY
           W/O.VARKEY @ MATHEW @ PAPPACHAN, MANIYANKALLEL HOUSE,
           POONJAR P.O - 686 582.

    2      BIJU MATHEW
           MANIYAKALLEL HOUSE, POONAJAR P.O - 686 582.

    3      BIJIMOL GEORGE
           MANIYAKALLEL HOUSE, POONJAR P.O - 686 582.

           BY ADVS.
           SRI.K.M.JAMALUDHEEN
           SRI.KOSHY GEORGE
           SMT.LATHA PRABHAKARAN

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 2663 OF 2015               2                   2024:KER:72860

                              JUDGMENT

The learned counsel for the appellant submitted that the matter

is not pressed and filed a memo dated 27.09.2024 to that effect.

Therefore, the appeal is dismissed as not pressed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MC/1.10