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Reliance General Insurance Company ... vs Udayakumari
2024 Latest Caselaw 26057 Ker

Citation : 2024 Latest Caselaw 26057 Ker
Judgement Date : 30 September, 2024

Kerala High Court

Reliance General Insurance Company ... vs Udayakumari on 30 September, 2024

                                                        2024:KER:72908
MACA NO.969/2018
                               ..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. 969 OF 2018

   OPMV NO.1465 OF 2014 OF MOTOR ACCIDENT CLAIMS TRIBUNAL,KOLLAM

APPELLANT/3rd RESPONDENT:

           RELIANCE GENERAL INSURANCE COMPANY LIMITED
           KOCHI NOW REPRESENTED BY ITS LEGAL-CLAIMS
           MANAGER,REGIONAL OFFICE, KOCHI-682020.


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




RESPONDENTS/PETITIONERS:

     1     UDAYAKUMARI
           W/O LATE PRAKASH KUMAR, KONNAYIL PADINJATTATHIL (UDAYA
           BHAVAN), VADAKKUMBHAGOM MURI, THEKKUMBHAGOM
           VILLAGE,KARUNAGAPALLY, PIN-691584.

     2     PRIYA PRAKASH MINOR
           AGED 16, D/O UDAYA KUMARI, KONNAYIL PADINJATTATHIL
           (UDAYA BHAVAN), VADAKKUMBHAGOM MURI, THEKKUMBHAGOM
           VILLAGE,KARUNAGAPALLY, PIN-691584.

     3     PRIYANKA PRAKSH MINOR
           AGED 12, D/O UDAYA KUMARI,KONNAYIL PADINJATTATHIL(UDAYA
           BHAVAN), VADAKKUMBHAGOM MURI, THEKKUMBHAGOM
           VILLAGE,KARUNAGAPALLY, PIN-691584.

     4     KANAKAMMA                              (DELETED)(DIED)
           W/O PRABHAKARAN, KONNAYIL PADINJATTATHIL(UDAYA BHAVAN),
           VADAKKUMBHAGOM MURI, THEKKUMBHAGOM
                                                     2024:KER:72908
MACA NO.969/2018
                              ..2..

          VILLAGE,KARUNAGAPALLY, PIN-691584.

          (MINOR RESPONDENTS 2 AND 3 ARE REPRESENTED BY THEIR
          MOTHER GUARDIAN 1ST RESPONDENT)

          R4 DIED. R4 IS DELETED FROM THE PARTY ARRAY AT THE RISK
          OF THE APPELLANT AS PER ORDER DATED 11/10/18 IN IA 3/18
          IN MACA 969/2018


          BY ADVS.
          SRI.C.R.JAYAKUMAR
          SRI.B.N.HASKAR



     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:72908
MACA NO.969/2018
                                 ..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

bka/-

 
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