The New India Assurance Co.Ltd vs The New India Assurance Co.Ltd
2021 Latest Caselaw 454 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR.JUSTICE SATHISH NINAN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021/16TH POUSHA, 1942

                    M.A.C.A.No.769 OF 2010

   (AGAINST THE AWARD DATED 19-02-2009 IN O(PMV) 202/2004 OF
        MOTOR ACCIDENT CLAIMS TRIBUNAL, NEYYATTINKARA)


APPELLANT/3RD RESPONDENT:

          THE NEW INDIA ASSURANCE CO.LTD.,
          REGIONAL TOWERS, KANDAMKULATHY TOWERS,
          M.G.ROAD, ERNAKULAM,
          REPRESENTED BY ITS MANAGER.

          BY ADV. SRI.V.P.K.PANICKER


RESPONDENTS/RESPONDENTS 1 & 2 AND APPLICANT:

  1       RAMACHANDRAN NAIR, S/O.VELAYUDHAN PILLAI,
          KARTHIKA, NEAR KALLIYOOR MILK SECIETY, KALLIYOOR.

  2       C.CHANDRABABU, S/O.CHELLAPPAN,
          PALLIYARAKULATHIL VEEDU, THANNIKUZHI, NEMOM,
          THIRUVANANTHAPURAM.(DELETED)
          (RESPONDENT NO.2 IS DELETED FROM PARTY ARRAY
          AT THE RISK OF THE APPELLANT AS PER ORDER DATED
          17.10.2012 IN I.A.NO.2157/2012 IN MACA 769/2020)

  3       M.CHELLAMMA, W/O.JOHNSON,
          PARAYANVILAKATHU VEEDU, (SURABHI), AMACODU,
          VEERANAKAVU P.O., KATTAKKADA.

          R1 BY ADV. SRI.R.T.PRADEEP

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD
ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 M.A.C.A.No.769 OF 2010


                                2




                            JUDGMENT

Learned counsel for the appellant seeks

permission to withdraw the appeal.

Permission granted. Appeal is dismissed as

withdrawn.

Sd/-

SATHISH NINAN

JUDGE

ss