Viswambharan vs Aboobaker Siddiq
2021 Latest Caselaw 1556 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                         OP (MAC).No.72 OF 2020

   AWARD IN OP(MV) 2261/2011 DATED 11-06-2015 OF MOTOR ACCIDENT
                     CLAIMS TRIBUNAL, KOLLAM


PETITIONER/S:

                VISWAMBHARAN,
                AGED 68 YEARS,
                S/O.VELAYUDHAN, SHAJI MANDIRAM, MATHILIL,
                THIRKKADAVOOR, KOLLAM, PIN-691 601.

                BY ADVS.
                SRI.PRATHEESH.P
                SMT.S.REKHA KUMARI
                SMT.ANJANA KANNATH

RESPONDENT/S:

      1         ABOOBAKER SIDDIQ,
                KANDOLIL, PALAKKAL SOUTH, THEVALAKKARA, KOLLAM,
                PIN-690 524.

      2         THE DIVISIONAL MANAGER,
                UNITED INDIA INSURANCE CO.LTD.,
                CHINNAKKADA, KOLLAM, PIN-691 001.



                R1 BY ADV. SRI.B.MOHANLAL
                R2 BY ADV.SRI.P.K.MANOJ KUMAR



     THIS OP (MAC) HAVING BEEN FINALLY HEARD ON 14.01.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (MAC).No.72 OF 2020                      2




                                JUDGMENT

In view of the memo filed by the petitioner herein, this O.P.

(MAC) is dismissed as not pressed.

SD/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV //TRUE COPY// P.A.TO JUDGE