UNITED INDIA INSURANCE COMPANY LIMITED Vs. PRASHANTH

JUDGEMENT

(1.) The main prayer in this Transfer Petition (Civil) filed under Section 24 of the Code of Civil Procedure is as follows :

(2.) Notice has been duly served on respondent Nos.1, 2 and 4. Registry has reported that notice to 3rd respondent has been returned with endorsement 'not known'. Now it has been appraised by the MACT, Attingal to the Registry of this Court that the 3rd respondent in O.P.(M.V) No.891/2011 has been arrayed as the 1st respondent in Annexure 3 O.P. (M.V.) No.253/2011 on the file of the MACT, Attingal and has been duly served in that O.P.(MV) , but, since there was no representation for the 3rd respondent herein/1st respondent therein, he has already been set ex parte by that Tribunal, hence notice to that party is dispensed with.

(3.) Heard Sri.John Joseph Vettikkad learned counsel appearing for the petitioner and Sri.Ziyad Rahman, learned counsel appearing for the th respondent. There is no appearance for the other respondents.