Sachinlal K vs Nikesh Kumar T.V.
2021 Latest Caselaw 4757 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MR.JUSTICE SATHISH NINAN

        TUESDAY, THE 09TH DAY OF FEBRUARY 2021/20TH MAGHA,1942

                        M.A.C.A.No.2962 OF 2020(C)

                 (AGAINST THE AWARD IN OPMV 95/2012 OF
             MOTOR ACCIDENT CLAIMS TRIBUNAL, THALASSERY)


APPELLANT/PETITIONER:

             SACHINLAL K.,
             AGED 28 YEARS,
             S/O. CHANDRAN,
             RESIDING AT SANJOSE, VADIKKAL,
             MADAYI P.O., KANNUR DISTRICT.

             BY ADVS.
             SRI.K.N.ABHILASH
             SRI.S.SUNIL KUMAR (PALAKKAD)

RESPONDENTS/RESPONDENTS:

    1        NIKESH KUMAR T.V., AGED 42 YEARS,
             S/O. KRISHNAN GURIKAL, THEKKEVEETTIL HOUSE,
             KANNAPURAM P.O., CHERUKUNNU,
             KANNUR DISTRICT, PIN-670 301.

    2        K.V MUSTAFA HAJI,
             S/O. MUHAMMED, HASEENA MANZIL,
             MATTOOL SOUTH P.O.,
             KANNUR DISTRICT, PIN-670 325.

    3        THE NATIONAL INSURANCE CO.LTD.,
             BANK ROAD, KANNUR DISTRICT, PIN-670 001

             R3 BY ADV. SRI.LAL GEORGE

      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
 ON 09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 M.A.C.A.No.2962 OF 2020(C)


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                             JUDGMENT

Memo recorded. Appeal is dismissed as not pressed.

Sd/-

SATHISH NINAN

JUDGE

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