Reliance General Insurance Company ... vs Rema P.K
2024 Latest Caselaw 26061 Ker

Kerala High Court

Reliance General Insurance Company ... vs Rema P.K on 30 September, 2024

                                                    2024:KER:72722
              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. 726 OF 2017
        AGAINST THE AWARD DATED 07.11.2016 IN O.P (MV) NO.837 OF
        2014 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, MUVATTUPUZHA

APPELLANT/4TH RESPONDENT :-

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

             BY ADVS.
             SRI.P.JACOB MATHEW
             SMT.PREETHY R. NAIR
RESPONDENTS/PETITIONERS :-

    1        REMA P.K., W/O LATE GOPI S.K., THACHAMKUZHIYIL @
             THACHANKUZHILYIL HOUSE, PERUMBILLY,
             MULANTHURUTHI VILLAGE, ERNAKULAM DISTRICT-682314.

    2        RESHMA T.G., D/O LATE GOPI S.K., THACHAMKUZHIYIL @
             THACHANKUZHILYIL HOUSE, PERUMBILLY, MULANTHURUTHI
             VILLAGE, ERNAKULAM DISTRICT-682314.

    3        GOKUL T.G., S/O LATE GOPI S.K.,
             THACHAMKUZHIYIL@ THACHANKUZHILYIL HOUSE, PERUMBILLY,
             MULANTHURUTHI VILLAGE, ERNAKULAM DISTRICT-682314.

    4        THANKAMMA, THACHAMKUZHIYIL @ THACHANKUZHILYIL HOUSE,
             PERUMBILLY, MULANTHURUTHI VILLAGE, ERNAKULAM
             DISTRICT-682314.

             BY ADVS.
             SRI.C.R.VINOD KUMAR
             SRI.VINUCHAND
     THIS    MOTOR   ACCIDENT   CLAIMS   APPEAL   HAVING   BEEN   FINALLY
HEARD ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 726 OF 2017

                                   2


                                                       2024:KER:72722




                             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