Bava vs C.A.Aliyar
2021 Latest Caselaw 14953 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943

                        MACA NO. 2908 OF 2009

  AGAINST THE ORDER/JUDGMENT IN OPMV 2367/2001 OF MOTOR ACCIDENT

             CLAIMS TRIBUNAL ,PERUMBAVOOR, ERNAKULAM

APPELLANT/PETITIONER:

          BAVA, S/O.MACKAR,
          ALANGADA HOUSE, ALLPRA P.O.,,
          PERUMBAVOOR.
          BY ADVS.
          SRI.JEEMON K.ABRAHAM
          SRI.VINEETH KURIAKOSE


RESPONDENTS/RESPONDENTS:

    1     C.A.ALIYAR
          CHERAKKAKUDY HOUSE, ALLAPPRA P.O., PERUMBAVOOR.
    2     KOYAKUTTY S/O.AHAMMEDKUTTY
          POYILIL HOUSE, NEELESWARAM P.O.,
          POOLAPOYIL, KOZHIKODE.
    3     THE UNITED INDIA INSURANCE CO.LTD.
          BRANCH OFFICE 100312, VELLIMANNA BUILDING,
          THAMARASSERY-673 573.

THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION ON

15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 2908 OF 2009
                                    2



                             JUDGMENT

Despite order dated 29.06.2021, the learned

counsel appearing for the appellant has not

served the copy of the memorandum of

appeal on Sri.P.K.Manoj Kumar. The

appellant has also not taken steps.

2. The appeal is of the year 2009.

3. It is assumed that the appellant is no longer

desirous of prosecuting the appeal. Hence

the appeal is dismissed for default.

Sd/-

C.S.DIAS, JUDGE AMV/15/07/2021