The Oriental Insurance Co.Ltd vs Sri.Saji
2021 Latest Caselaw 15086 Ker

MACA No.303 of 2012                 1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
         FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                            MACA NO. 303 OF 2012
  AGAINST THE AWARD IN OPMV NO.1331/2006 OF MOTOR ACCIDENT CLAIMS
                      TRIBUNAL ,PERUMBAVOOR, ERNAKULAM
APPELLANT/2ND RESPONDENT:

             THE ORIENTAL INSURANCE CO.LTD
             METRO PALACE, GROUND FLOOR, OPP.NORTH RAILWAY STATION,
             ERNAKULAM, REPRESENTED BY ITS DULY AUTHORIZED OFFICER.

             BY ADV SRI.V.P.K.PANICKER



RESPONDENTS/1ST RESPONDENT AND PETITIONERS:

     1       SRI.SAJI
             S/O.SUBRAMANIAN, PAPPADATH HOUSE, KADOOPADOM, NEAR
             CARMELGIRI SEMINARI, U.C.COLLEGE P.O., ALUVA 683102.

     2       OMANA
             W/O.DECEASED KUMARAN, THATTANKUZHI HOUSE, U.C.COLLEGE
             P.O., ALUVA - 683102.

     3       SINDU
             D/O.DECEASED KUMARAN, THATTANKUZHI HOUSE,U.C.COLLEGE
             P.O., ALUVA - 683 102.

     4       SHEEJA
             D/O.DECEASED KUMARAN, THATTANKUZHI HOUSE,U.C.COLLEGE
             P.O., ALUA - 683102.

     5       REKHA
             D/O.DECEASED KUMARAN, THATTANKUZHI HOUSE,U.C.COLLEGE
             P.O., ALUVA - 683102.

     6       RESMY
             D/O.DECEASED KUMARAN, THATTANKUZHI HOUSE,U.C.COLLEGE
             P.O., ALUVA - 683 102.

     7       RENJITHA
             D/O.DECEASED KUMARAN, THATTANKUZHI HOUSE,U.O.COLLEGE
 MACA No.303 of 2012              2

             P.O., ALUVA - 683102.

     8       AJITH KUMAR
             S/O.DECEASED KUMARAN, THATTANKUZHI HOUSE,U.C.COLLEGE
             P.O., ALUVA - 683 102.

             FOR R2 TO R8 BY ADVS.
             SMT.ANUPAMA JOHNY
             SRI.REJI GEORGE




      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR HEARING
ON 16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA No.303 of 2012                3

                                JUDGMENT

The learned counsel for the appellant submits that, the appellant is

not intending to pursue the appeal.

In the light of the above submission, this appeal is dismissed as

withdrawn.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE pkk