Velayudhan vs V.K.Asharaf
2021 Latest Caselaw 8786 Ker

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MACA.No.284 OF 2010

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                         MACA.No.284 OF 2010

  AGAINST THE AWARD IN OPMV 692/2006 DATED 30-01-2009 OF MOTOR
               ACCIDENT CLAIMS TRIBUNAL VADAKARA


APPELLANT/S:

                VELAYUDHAN, S/O.CHEKKOTTY
                MANIKKOTH HOUSE, P.O.-ERAMANGALAM,, BALUSSERY,
                KOYILANDI (P.O), KOZHIKODE.

                BY ADVS.
                SRI.K.RAKESH ROSHAN
                SMT.THUSHARA.V

RESPONDENT/S:

      1         V.K.ASHARAF , S/O.MOIDEEN KOYA
                VELLIKALATHIL HOUSE,, ERAMANGALAM,, BALUSSERY
                KOYILANDI,KOZHIKODE DISTRICT.

      2         THE NEW INDIA ASSURANCE CO.LTD
                SILVER PLAZA, T.G.ROAD, CALICUT,, PIN-673004.


     THIS MOTOR ACCIDENTS CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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MACA.No.284 OF 2010




                         C.S.DIAS, J.
             ======================
                   MACA No.284 of 2010
              ======================
           Dated this the 16th day of March, 2021.

                        JUDGMENT

Despite the order dated 26.2.2021, the appellant has

not taken steps to effect service of notice on the first

respondent. The appeal is of the year 2010. 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

SKS/16.3.2021                            JUDGE