Kerala High Court
Bajaj Allianz General Insurance Co.Ltd vs Raghunathan on 3 July, 2020
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 03RD DAY OF JULY 2020 / 12TH ASHADHA, 1942
MFA.No.91 OF 2012
AGAINST THE ORDER IN ECC 14/2010 DATED 19-10-2011 ON THE FILE OF
THE COMMISSIONER FOR EMPLOYEES COMPENSATION, PALAKKAD
APPELLANT/ADDITIONAL 2ND OPPOSITE PARTY:
BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD
MANGALAM TOWERS,PALAKKAD,REPRESENTED BY ITS ASSISTANT
MANAGER(LEGAL),KALOOR,KOCHI-17.
BY ADV. SRI.GEORGE CHERIAN (SR.)
RESPONDENTS/APPLICANTS:
1 RAGHUNATHAN, S/O.PADMANABHAN,
VALIYAVEEDU,KANIMANGALAM,
NEMMARA.P.O, PALAKKAD DISTRICT,PIN-678508.
2 SMT.GOWRI, W/O.RAGHUNATHAN,
VALIYAVEEDU,KANIMANGALAM,NEMMARA.P.O,
PALAKKAD DISTRICT,PIN-678508.
3 SMT.ANITHA, W/O.PADMAN,
VALIYAVEEDU,KANIMANGALAM,NEMMARA.P.O,
PALAKKAD DISTRICT,PIN-678508.
RESPONDENT/1ST OPPOSITE PARTY
4 SHAJI, S/O.DIVAKARAN,SAKTHI NILAYAM,
NERUKAMPULLY,PUTHUSSERI.P.O,
PALAKKAD DISTRICT-689602.
R1-3 BY ADV. SRI.BABY MATHEW
THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
03.07.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MFA 91/2012
2
JUDGMENT
The learned Senior Counsel, Sri.George Cherian, instructed by Smt.K.S.Santhi, learned counsel appearing for the appellant, submits that the only issue raised in this appeal is with respect to the driving license of the deceased driver; but that since a copy of the same has now been brought on record, he has been instructed not to press this appeal further.
Consequently, this appeal is dismissed as having been not pressed.
Sd/-
DEVAN RAMACHANDRAN
RR JUDGE