Kerala High Court
Shibina Shaji vs Arun.M.R on 5 June, 2014
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
THURSDAY, THE 5TH DAY OF JUNE 2014/15TH JYAISHTA, 1936
MACA.NO. 2078 OF 2010 (C)
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[O.P.(M.V).NO.1097/2006 ON THE FILE OF THE ADDL.MOTOR -
ACCIDENTS CLAIMS TRIBUNAL, ERNAKULAM]
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APPELLANT/PETITIONER:
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SHIBINA SHAJI, AGED 34, W/O.SHAJI,
PALLIMUTTATH HOUSE, EDAYAR KARA,
KADUNGALLOOR VILLAGE, ERNAKULAM.
BY ADV. SMT.BINDU.M.A.
RESPONDENTS/RESPONDENTS:
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1. ARUN.M.R., S/O.RADHAKRISHNAN,
MADAMPILLY HOUSE, EDAVOOR P.O., KOOVAPPADY,
PERUMBAVOOR.
2. POLACHAN.M.P., S/O.PAPPU,
MANALPARAMBIL HOUSE, (PALLIVAKA) KADAPPARA BHAGOM,
MALAYATTOOR KARA, MALAYATTOOR VILLAGE,
MALAYATTOOR P.O.
3. UNITED INDIA INSURANCE CO.LTD.,
THIRD PARTY CELL, VETTUKATTIL BUILDINGS, M.G.ROAD,
ERNAKULAM, KOCHI-16.
4. NADARSHA, KONATHUKATTIL HOUSE,
EDAYAPURAM, ASHOKAPURAM P.O, ALUVA,
PIN-683 561.
R3 BY ADV. SRI.T.J.LAKSHMANAN IYER.
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP
FOR ADMISSION ON 05-06-2014, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
Prv.
B.KEMAL PASHA, J.
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M.A.C.A. No. 2078 of 2010
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Dated this the 5th day of June, 2014
J U D G M E N T
I.A.No.2692 of 2010 stands dismissed. Delay has not been condoned. Therefore, this M.A.C.A. is dismissed as time barred. There is no order as to costs.
B. KEMAL PASHA, JUDGE ul/-