Ananthu.S vs Vijayakumar
2021 Latest Caselaw 24023 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR.JUSTICE BASANT BALAJI
 SATURDAY, THE 18TH DAY OF DECEMBER 2021 / 27TH AGRAHAYANA,
                             1943
                   MACA NO. 3015 OF 2020
OPMV 1129/2012 OF MOTOR ACCIDENT CLAIMS TRIBUNAL ,TRIVANDRUM
APPELLANT/S:

         ANANTHU.S
         AGED 24 YEARS
         S/O.SUJAN S., TC 6/317 (1), NANDANAM, PULLIYIL
         ROAD, PRASANTH NAGAR, THURUVICKAL P.O.,
         THIRUVANANTHAPURAM

         BY ADV C.S.SUMESH



RESPONDENT/S:

    1    VIJAYAKUMAR
         S/O.THANKAYYAN, THIKURICHI, PACODE, PACODE P.O.,
         VILAVANCODE TALUK, KANYAKUMARI DISTRICT 629 168

    2    M.PETER
         S/O.MARIYADAS, VADALIKUTTOM, NATTALAM, VILAVANCODE
         TALUK, KANYAKUMARI DISTRICT 629 165

    3    THE DIVISIONAL MANAGER
         SHRIRAM GENERAL INSURANCE CO.LTD., E-8, EPIP,
         RIICO INDUSTRIAL AREA, SITAPURA, JAIPUR, RAJASTHAN
         302 022

         BY ADV SRI.P.JACOB MATHEW




     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 18.12.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 3015 OF 2020




                               -2-


                           JUDGMENT

(Dated this the 18th day of December 2021)

The counsel for the appellant submits that against the

impugned award, review petition was filed before the

Tribunal, which resulted in passing of a fresh award. Since

the original award is challenged in this appeal, he wish to

file fresh appeal challenging the subsequent award passed

by the Tribunal. He prays for withdrawing this appeal with

a liberty to file fresh appeal challenging the subsequent

award of the Tribunal.

Hence, this Appeal is dismissed as withdrawn, with a

liberty to challenge the subsequent award.

sd BASANT BALAJI, JUDGE dl/