Reliance General Insurance Company Ltd vs Raghavan @ Kochucherukkan
2024 Latest Caselaw 26059 Ker

Kerala High Court

Reliance General Insurance Company Ltd vs Raghavan @ Kochucherukkan on 30 September, 2024

MACA NO. 117 OF 2016             1             2024:KER:72864

              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. 117 OF 2016

      AGAINST THE AWARD DATED 19.08.2015 IN OP(MV) NO.298 OF
   2012 OF IST ADDITIONAL MOTOR ACCIDENTS CLAIMS TRIBUNAL,
                        PATHANAMTHITTA

APPELLANT/3RD RESPONDENT:

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


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




RESPONDENT/CLAIMANT:

             RAGHAVAN @ KOCHUCHERUKKAN
             S/O.TEVAN, KOLLAMPARAMPIL, KOLLAMPARAMPIL COLONY,
             KADAPRA.P.O., MANNAR, PIN-689 621.


             BY ADV SRI.A.N.SANTHOSH


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING        BEEN FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 117 OF 2016               2              2024:KER:72864

                            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