Reliance General Insurance Company vs Jameela
2024 Latest Caselaw 26050 Ker

Kerala High Court

Reliance General Insurance Company vs Jameela on 30 September, 2024

                                                2024:KER:72719
           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. 482 OF 2018
 AGAINST THE AWARD DATED 24.10.2017 IN O.P (MV) NO.1 OF 2015
  OF ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL, ERNAKULAM

APPELLANT/3RD RESPONDENT :-

          RELIANCE GENERAL INSURANCE COMPANY
          KOCHI 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     JAMEELA
          W/O LATE MUHAMMED, CHETTIPARAMBIL HOUSE,
          DESHABHIMANI ROAD,KALOOR, KOCHI- 682 017

    2     ALFIYA MUHAMMED
          D/O LATE MUHAMMED, CHETTIPARAMBIL HOUSE,
          DESHABHIMANI ROAD, KALOOR, KOCHI- 682 017

    3     ASHIK MUHAMMED MINOR
          AGED 15, S/O LATE MUHAMMED, CHETTIPARAMBIL
          HOUSE,DESHABHIMANI ROAD, KALOOR, KOCHI- 682 017
          REPRESENTED BY ITS MOTHER GUARDIAN 1ST RESPONDENT

    4     BEYOMA AZEEZ
          M/O LATE MUHAMMED, CHETTIPARAMBIL HOUSE,D
          ESHABHIMANI ROAD, KALOOR, KOCHI- 682 017

          BY ADV SRI.T.R.SUGUNAN


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 482 OF 2018

                                 2


                                                     2024:KER:72719




                             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