Reliance General Insurance Company ... vs Rincy Thomas
2024 Latest Caselaw 26048 Ker

Kerala High Court

Reliance General Insurance Company ... vs Rincy Thomas on 30 September, 2024

                                                      2024:KER:72743




           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. 840 OF 2017
        AGAINST THE AWARD DATED 30.11.2016 IN OP(MV) NO.705
OF 2014 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, OTTAPPALAM

APPELLANT/3RD RESPONDENT:

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

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


RESPONDENTS/RESPONDENTS:

    1      RINCY THOMAS
           W/O.LATE PRASANTH LESILE V, LESILE HOUSE,
           PIRAYIRI,PALAKKAD 678 004.

    2      SHIHAB K V
           S/O.YAHU K.V, KIZHAKEKARA HOUSE, PATTITHARA P O,
           VIA THRITHALA, PALAKKAD 679 534.

    3      MAMUNNI C
           S/O.SAIDALI, CHALIL HOUSE, PATTITHARA P O, VIA
           THRITHALA, PALAKKAD 679 534.

           BY ADV
             SRI.T.K.SANDEEP

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2024:KER:72743
M.A.C.A. No. 840 of 2017
                                 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

S.M.K.