Kerala High Court
Shiby Joseph vs Markose Varghese on 8 December, 2006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.D.RAJAN
MONDAY, THE 9TH DAY OF APRIL 2018 / 19TH CHAITHRA, 1940
MACA.NO. 358 OF 2012
AGAINST THE AWARD IN O.P.(M.V.) NO.374/2003 OF THE MOTOR ACCIDENTS
CLAIMS TRIBUNAL, PALA DATED 08-12-2006
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APPELLANT(S)/PETITIONERS :
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1 SHIBY JOSEPH,
W/O.LATE JOSEPH PETER,
VAYALUMKAL HOUSE, KOORALI P.O.,
ELAMGULAM, KOTTAYAM DIST.
2 JITHIN JOSEPH,
S/O.LATE JOSEPH PETER, DO. DO. DO.
(MINOR REPRESENTED BY HIS
NATURAL GUARDIAN MOTHER THE 1ST APPELLANT)
3 MITHUN JOSEPH,
S/O.LATE JOSEPH, DO. DO. DO.
4 ALEYKUTTY PETER,
W/O.V.P.PETER, VAYALUMKAL HOUSE,
KOORALI P.O., ELAMGULAM,
KOTTAYAM DIST.
BY ADV.SRI.V.K.SUNIL
RESPONDENT(S)/RESPONDENTS & ADDITIONAL RESPONDENTS :
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1. MARKOSE VARGHESE,
S/O.VARGHESE, KUNNUKUZHIYIL HOUSE,
H.NO.II/299, KUMALI,
IDUKKI DIST., PIN-685509.
2. THE NEW INDIA ASSURANCE CO.LTD.,
KANJIRATHANAM BUILDINGS, CENTRAL JUNCTION,
KATTAPPANA, PIN CODE-685508,
REP. BY DIVISIONAL MANAGER,
NEW INDIA ASSURANCE CO.LTD., KOTTAYAM.
3. SANTHOSH, S/O.KUNJUMON,
PUTHENPURACKAL HOUSE, KUMALI P.O.,
AMARAVATHY KARA, KOTTATHALAMETTU BHAGOM,
IDUKKI DIST.685509.
4. M.RAMADAS, CHENGARATH HOUSE,
MULANKUNNATHU KAVU, THRISSUR-680001.
2/-
MACA.NO. 358 OF 2012 -2-
5. THE NEW INDIA ASSURANCE CO.LTD.,
KOTTARAKKARA, REP. BY DIVISIONAL MANAGER,
NEW INDIA ASSURANCE CO.LTD., KOTTAYAM-686001.
6. A.BASHEER, S/O.ABDUL KHADAR, RAWTHER,
KIZHAMKARA PUTHENVEETIL (H),
THINGAL KARIKKAM VILLAGE, MARTHANDOM KARA,
EZHAKMULAM KARA, KOLLAM DISTRICT-691001.
7. PETER P.V., YOGIDHAM, FLAT NO.403,
BUILDING NO.A7, KALYAN WEST,
BOMBAY-400001.
8. ABRAHAM V.PETER, YOGIDHAM,
FLAT NO.604, BUILDING NO.A7, KALYAN WEST,
BOMBAY-400001.
9. MINI LAL, KOIPARAMBIL (H),
ARUTHUNKAL P.O., ALLEPPEY-688001.
10. JESSY PETER, VAYALUMKAL (H),
KOORALI P.O., ELAMGULAM-686522.
R5 BY ADV. SRI.RAJAN P.KALIYATH
R2 BY ADV. SRI.M.JACOB MURICKAN
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON 09-04-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
NS
P.D. RAJAN, J.
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M.A.C.A. No.358 of 2012
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Dated this the 9th day of April, 2018
JUDGMENT
In view of the dismissal of C.M.Appl. No.464 of 2012, this M.A.C.A is dismissed for default.
Sd/-
P.D. RAJAN,
JUDGE
/True Copy/
NS P.A. To Judge