Kerala High Court
Janame Jayan vs K. S. Bishil on 7 October, 2009
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
&
THE HON'BLE MR. JUSTICE BABU MATHEW P.JOSEPH
WEDNESDAY, THE 6TH DAY OF FEBRUARY 2013/17TH MAGHA 1934
MACA.No. 250 of 2013 ()
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AGAINST THE ORDER/JUDGMENT IN OPMV.1828/2005 of M.A.C.T.,ERNAKULAM DATED
07-10-2009
APPELLANT/PETITIONER:
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JANAME JAYAN, AGED 42 YEARS,
S/O.LATE AYYAPPAN, NJARAKKATTU HOUSE,
EDAKOCHI, ERNAKULAM.
BY ADV. SRI.T.R.SUGUNAN
RESPONDENT(S)/RESPONDENTS:
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1. K. S. BISHIL,
S/O.SUGHATAN, KODUMUNDIL HOUSE, AZHEEKKAL P.O
PUTHUVYPPU VILLAGE, ERNAKULAM.
2. UNITED INDIA INSURANCE CO.LTD
MAIN ROAD, NORTH PARAVUR.
3. VARGHESE M.X.
S/O.XAVIER, 36/2259, MULLAPPARAMBIL HOUSE,
SANTHIPURAM ROAD,
PALARIVATTOM P.O., KOCHII 682025.
4. THE ORIENTAL INSURANCE CO.LTD.,
EDAPPALLY H.S JUNCTION, KOCHI 24.
R4 BY ADV. SRI.P.JACOB MATHEW
BY SRI.GEORGE CHERIAN (THIRUVALLA)
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
06-02-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OKB
S. SIRI JAGAN &
BABU MATHEW P. JOSEPH, JJ.
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M.A.C.A. NO.250 of 2013
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Dated this the 6th day of February 2013
J U D G M E N T
S. SIRI JAGAN, J Since the application to condone delay in filing the appeal has been dismissed, the appeal is barred by limitation and accordingly the appeal is dismissed as barred by limitation.
S. SIRI JAGAN,JUDGE BABU MATHEW P. JOSEPH, JUDGE NS