Reliance General Insurance Company ... vs Kadeeja
2024 Latest Caselaw 26040 Ker

Kerala High Court

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

                                                  2024:KER:72880
MACA No.2011/2018
                             ..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. 2011 OF 2018

        OPMV NO.538 OF 2011 OF MOTOR ACCIDENT CLAIMS TRIBUNAL,

                            THRISSUR

APPELLANT/3RD RESPONDENT:

          RELIANCE GENERAL INSURANCE COMPANY LIMITED
          MUMBAI NOW REPRESENTED BY ITS LEGAL - CLAIMS MANAGER,
          REGIONAL OFFICE, KOCHI - 682 020ADDRESS FOR SERVICE:
          MATHEWS JACOB & ASSOCIATES, ADVOCATES, 61 HB,
          PANAMBILLY NAGAR, KOCHI - 682 036


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




RESPONDENTS/PETITIONERS:

    1     KADEEJA, W/O LATE MOHAMMED, MATHILAKATH HOUSE,
          THUVANNUR DESOM, KECHERY P.O., THRISSUR DISTRICT,
          PIN-680501


    2     JESIN, D/O. LATE MUHAMMED, MATHILAKATH HOUSE,
          THUVANNUR DESOM, KECHERY P.O., THRISSUR DISTRICT,
          PIN-680501


    3     JABIR
          S/O. LATE MUHAMMED, MATHILAKATH HOUSE, THUVANNUR
          DESOM, KECHERY P.O., THRISSUR DISTRICT, PIN - 680 501
                                                            2024:KER:72880
MACA No.2011/2018
                                 ..2..


    4        JALEEL
             NOW AGED 24, S/O. LATE MUHAMMED, MATHILAKATH HOUSE,
             THUVANNUR DESOM, KECHERY P.O., THRISSUR DISTRICT, PIN
             - 680 501


             BY ADV VINAY VIJAY SHANKER


     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:72880
MACA No.2011/2018
                                ..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

bka/-