Reliance General Insurance Company ... vs Ponnamma John
2024 Latest Caselaw 26049 Ker

Kerala High Court

Reliance General Insurance Company ... vs Ponnamma John on 30 September, 2024

                                                     2024:KER:72903
MACA NO.1567/2018
                                 ..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. 1567 OF 2018

      OPMV NO.1492 OF 2010 OF III ADDITIONAL MACT, PATHANAMTHITTA

APPELLANT/2ND RESPONDENT:

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


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




RESPONDENT/PETITIONER:

          PONNAMMA JOHN
          MELEKIZHAKKETHIL HOUSE, KEERUZKUZHI P.O.,ADOOR,
          PATHANAMTHITTA DISTRICT, PIN -689 502.


          BY ADV SRI.V.PHILIP MATHEW


     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:72903
MACA NO.1567/2018
                                 ..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/-