Reliance General Insurance Company vs Vanaja K.V
2024 Latest Caselaw 26052 Ker

Kerala High Court

Reliance General Insurance Company vs Vanaja K.V on 30 September, 2024

                                                      2024:KER:72739




           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. 3707 OF 2016
        AGAINST THE AWARD DATED IN OP(MV) NO.699 OF 2016 OF
MOTOR ACCIDENT CLAIMS TRIBUNAL, TALIPARAMBA

APPELLANT/3RD RESPONDENTS:

           RELIANCE GENERAL INSURANCE COMPANY
           MANGALORE
           NOW REPRESENTED BY ITS DEPUTY MANAGER,
           REGIONAL OFFICE, KOCHI-682 020.

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


RESPONDENTS/RESPONDENTS:

    1      VANAJA K.V.
           W/O VALSARAJAN K.V., KOTTILA VEEDU,
           MATHIRAKODE,KARIVELLUR P.O.,
           KANNUR DISTRICT, PIN:670 521.

    2      MANASA K.V.
           D/O VALSARAJAN K.V., KOTTILA VEEDU,
           MATHIRAKODE,KARIVELLUR P.O., KANNUR DISTRICT,
           PIN:670 521.

    3      VIMALRAJ K.V.
           S/O VALSARAJAN K.V., KOTTILA VEEDU,
           MATHIRAKODE,KARIVELLUR P.O.,
           KANNUR DISTRICT, PIN:670 521.

    4      K.V.KARTHIYAYANI
           W/O K.M. DAMODHARAN, KOTTILA VEEDU,
           MATHIRAKODE,KARIVELLUR P.O.,
           KANNUR DISTRICT, PIN:670 521.
                                                      2024:KER:72739
M.A.C.A. No. 3707 of 2016
                                  2



               BY ADVS.
                 SRI.M.V.AMARESAN
                 SRI.V.GANGADHARAN VALIYAPARAMBATH



        THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2024:KER:72739
M.A.C.A. No. 3707 of 2016
                                 3

                            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.