Reliance General Insurance Company ... vs Aneesh
2024 Latest Caselaw 26045 Ker

Kerala High Court

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

                                                   2024:KER:72723
              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. 803 OF 2018
AGAINST THE ORDER/JUDGMENT DATED 22.05.2017 IN OPMV NO.995 OF
   2011 OF III ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL,
                         THIRUVANANTHAPURAM

APPELLANT/3RD RESPONDENT :-

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


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


RESPONDENT/PETITIONER :-

             ANEESH, TC.3/331,MELKULANGARA VEEDU, TRIPADAPURAM,
             KAZHAKUTTOM, VIA THIRUVANANTHAPURAM, PIN 695 582

             BY ADV SRI.K.RAJESH KANNAN


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING       BEEN FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 803 OF 2018

                                  2

                                                      2024:KER:72723




                             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 SMA