C.H.Abdulla vs Abdul Latheef
2021 Latest Caselaw 11503 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                        MACA.No.2767 OF 2012

AGAINST THE AWARD IN OP(MV)NO. 383/2001 DATED 24-11-2007 OF   MOTOR
                ACCIDENT CLAIMS TRIBUNAL ,KALPETTA


APPELLANT/PETITIONER:

             C.H.ABDULLA, AGED 49 YEARS
             S/O. IBRAYI, CHANKAROTH HOUSE,
             CHERUKARA POST, MANANTHAVADY TALUK,
             WAYANAD DISTRICT-670 664.

             BY ADV. SRI.N.J.ANTONY

RESPONDENTS/RESPONDENTS:

      1      ABDUL LATHEEF, AGED 36 YEARS
             S/O. AYAMMEDKUTTY, PUNATHIL VEEDU,
             THARUVANA POST, PORUNANNUR AMSOM,
             MANANTHAVADY TALUK, PIN-670 645.
             (DRIVER OF THE JEEP KL-11B/7773, D.L.NO. NOT KNOWN).

      2      USMAN, AGED 45 YEARS
             S/O. ABDULLA, PUNATHILKANDI HOUSE,
             THARUVANA POST, VELLAMUNDA,
             MANANTHAVADY TALUK, PIN-670 645.
             (DRIVER OF THE JEEP KL-11B/7773, D.L.NO. NOT KNOWN).

      3      NEW INDIA ASSURANCE CO. LTD.
             KALPETTA, PIN-673 121.
             (INSURER OF THE JEEP KL-11B/7773, POLICY
             NO.3176060477899).

      4      AMMED C., AGED 50 YEARS,
             S/O. MOIDEEN, CHEMBERI HOUSE,
             CARAKARA, THARUVANA POST,
             VELLAMUNDA, MANANTHAVADY TALUK, PIN-670 645.
             (DRIVER OF THE MOTOR CYCLE KL-12/6347).

      5      HUSSAIN, AGE NOT KNOWN,
             S/O. MOIDEEN, CHELOTH HOUSE,
             KANIAYAMBETTA POST,
             MANANTHAVADY TALUK, PIN-673 122.

      6      UNITED INDIA INSURANCE CO. LTD.
 MACA.No.2767 OF 2012
                               2

             KALPETTA, PIN-673 121.
             (POLICY NO.200121064, FROM 8.3.2001 TO 7.3.2002).

             R3 BY ADV. SRI.RAJAN P.KALIYATH
             R6 BY ADV. SMT.K.C.BEENA

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA.No.2767 OF 2012
                                    3




                                  C.S.DIAS,J
                      ------------------------
                          MACA No.2767 of 2012
                      ------------------------
                     Dated this the 8th day of April, 2021

                                JUDGMENT

Despite the order dated 25.03.2021, the appellant

has not taken steps to effect service of notice on the 5 th

respondent. The appeal is of the year 2012. Hence, it is

assumed that the appellant is no longer desirous in

prosecuting the appeal.

Hence, the appeal is dismissed for default.

Sd/- C.S.DIAS,JUDGE

dlk 08.04.2021