Reliance General Insurance Company Ltd vs Nasar
2024 Latest Caselaw 26055 Ker

Kerala High Court

Reliance General Insurance Company Ltd vs Nasar on 30 September, 2024

MACA NO. 1386 OF 2016              1                 2024:KER:72760

              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. 1386 OF 2016

       AGAINST THE AWARD DATED 07.04.2015 IN OP(MV)NO.445 OF 2011
      OF ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL, MANJERI
APPELLANT/3RD RESPONDENT:

             RELIANCE GENERAL INSURANCE COMPANY LTD
             PALAKKAD, REPRESENTED BY ITS DEPUTY MANAGER,
             REGIONAL OFFICE, ERNAKULAM


             BY ADVS.
             SRI.GEORGE CHERIAN (SR.)
             SMT.LATHA SUSAN CHERIAN
             SMT.K.S.SANTHI




RESPONDENTS/RESPONDENTS 1 & 2:

     1       NASAR
             S/O.MOHAMMED, VADAKKETHIL HOUSE, KARAKKURISSI,
             VAZHAMBRAM P.O., MANNARKKAD, PIN: 678 582.

     2       ABU.V
             S/O.UNNI MAMMU, 5/16 VAZHANPURATH HOUSE, VAZHAMBRAM,
             KARAKKURISSI, MANNARKKAD, PALAKKAD DISTRICT 678 582.



      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON   30.09.2024,   THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 MACA NO. 1386 OF 2016              2                 2024:KER:72760

                             JUDGMENT

The learned counsel for the appellant submitted that the

matter is not pressed and filed a memo dated 27.09.2024 to that

effect. Therefore, the appeal is dismissed as not pressed.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MC/1.10