Reliance General Insurance Company ... vs Padmini
2024 Latest Caselaw 26046 Ker

Kerala High Court

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

                                                       2024:KER:72897
MACA NO.933/2018
                              ..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. 933 OF 2018

  OPMV NO.810 OF 2014 OF ADDITIONAL M.A.C.T.-IV, PATHANAMTHITTA

APPELLANT/3RD RESPONDENT:

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

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



RESPONDENTS/PETITIONERS:

    1     PADMINI, W/O.LATE VIJAYAN, THOLOOR VADAKKEKARA
          HOUSE,ERAM P.O, MALAYALAPUZHA VILLAGE, PATHANAMTHITTA,
          PIN-689 566.

    2     VINEETH KUMAR V, S/O. LATE VIJAYAN,THOLOOR VADAKKEKARA
          HOUSE,ERAM P.O, MALAYALAPUZHA VILLAGE,PATHANAMTHITTA,
          PIN-689 566.

    3     VISHNU V, S/O.LATE VIJAYAN, THOLOOR VADAKKEKARA
          HOUSE,ERAM P.O, MALAYALAPUZHA VILLAGE,PATHANAMTHITTA,
          PIN-689 566.

    4     SAROJINI, W/O. NARAYANAN,THOLOOR VADAKKEKARA HOUSE,ERAM
          P.O, MALAYALAPUZHA VILLAGE,PATHANAMTHITTA, PIN-689 566.



     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:72897
MACA NO.933/2018
                                 ..2..




                              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/-