Kerala High Court
Thankamma vs Selvaraj on 3 January, 2014
Author: A.V.Ramakrishna Pillai
Bench: A.V.Ramakrishna Pillai
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
FRIDAY, THE 3RD DAY OF JANUARY 2014/13TH POUSHA, 1935
WP(C).No. 7689 of 2007 (M)
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(O.P.(MV)No. 439/2001 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, PALAKKAD)
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PETITIONER:
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THANKAMMA, W/O.LATE NAGAPPAN,
AGED 79 YEARS, CHUNNAMBUTHARA, VADAKKANTHARA,
PALAKKAD NOW RESIDING AT PALAPPURAM, MEETNA,
OTTAPALAM, PALAKKAD.
BY ADV. SRI.JACOB SEBASTIAN
RESPONDENT(S):
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1. SELVARAJ, S/O.MUTHUSWAMY,
343-A, VARDUDHAN LANE, METTU STREET,
RASIPURAM, NAMAKKAL.
2. THENNARASU, S/O.PANDURANGAN,
VARUDHAN STREET, RASIPURAM, NAMAKKAL.
3. THE UNITED INDIA INSURANCE CO.LTD.,
180-A, ATTUR ROAD, RASIPURAM,
NAMAKKAL, TAMIL NADU.
R3 BY ADV. SMT.P.A.REZIYA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 03-01-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
vs
WP(C).No. 7689 of 2007 (M)
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APPENDIX
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PETITIONER'S EXHIBITS
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P1: TRUE COPY OF THE CLAIM PETITION IN O.P.(MV)No.439/2001 OF THE M.A.C.T,
PALAKKAD.
P2: TRUE COPY OF I.A.No.5065/2006 IN O.P.(MV)No.439/2001.
P3: TRUE COPY OF I.A.No.553/2007 ALONG WITH THE MEDICAL CERTIFICATE
ISSUED BY THE ORTHOPAEDIC SURGEON.
P4: TRUE COPY OF THE I.A. 178/2007 IN O.P.(MV)No.439/2001.
P5: TRUE COPY OF THE I.A. 179/2007 IN O.P.(MV)No.439/2001.
P6: TRUE COPY OF THE I.A. 184/2007 IN O.P.(MV)No.439/2001.
P7: TRUE COPY OF THE APPLICATION.
RESPONDENTS EXHIBITS : NIL
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// TRUE COPY //
P.S. TO JUDGE
vs
A.V. RAMAKRISHNA PILLAI, J.
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W.P.(C) No. 7689 of 2007
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Dated this the 3rd day of January, 2014
J U D G M E N T
The petitioner has come up before this Court alleging that the interlocutory application filed by her in OP(MV) No.439/2001 on the file of the Motor Accidents Claims Tribunal, Palakkad was dismissed and though she applied for a certified copy of the orders, the Tribunal has posted the case to 06.03.2007 without granting the same.
2. The petitioner was the claimant in the said OP. The matter relates to an issue relating to her claim in the year 2001. The writ petition was filed in the year 2007. It appears that the claim of the petitioner might have been disposed of by this time. Moreover, there is no representation for the petitioner.
Therefore, the writ petition is closed without examining the merits of the grounds raised.
Sd/-
A.V. RAMAKRISHNA PILLAI, JUDGE bka/-