Adila V vs Mariyumma
2021 Latest Caselaw 15238 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                         TR.P(C) NO. 680 OF 2019
AGAINST THE ORDER/JUDGMENT IN OPMV 415/2018 OF MOTOR ACCIDENT CLAIMS
                               TRIBUNAL, TIRUR
PETITIONER/S:

             ADILA V
             AGED 22 YEARS
             W/O.N.T.SHIHAB, VEERSAEERI HOUSE, CHEREEKAD,
             KANNAMANGALAM WEST.P.O., TIRURANGADI TALUK, MALAPPURAM
             DISTRICT.

             BY ADV K.RAKESH



RESPONDENT/S:

     1       MARIYUMMA,
             W/O.BEERAN, NELLIKKATHODI HOUSE, PALAMTHODU,
             KANNAMANGALAM.P.O., MALAPPURAM DISTRICT, PIN-676305.

     2       AHAMMED KOYA,
             S/O.KUNHI MOHAMMED KUTTY, NEERANGATT PARILAKATH HOUSE,
             PALLIKKAL.P.O., TIRUR, MALAPPURAM DISTRICT, PIN-676101.

     3       RELIANCE GENERAL INSURANCE COMPANY LTD.,
             2ND FLOOR, CITADEL ARCADE, R.C.ROAD, CALICUT, PIN-673032,
             REPRESENTED BY ITS GENERAL MANAGER.


OTHER PRESENT:

             SC FOR R3 K.S.SANTHI


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 680 OF 2019
                               2



                          JUDGMENT

The learned Counsel for the petitioner submits that the

transfer petition is not pressed. This is recorded and the

transfer petition is dismissed as not pressed.

Sd/-

V.G.ARUN JUDGE

RK