Shahul Hameed vs Sharafudheen
2021 Latest Caselaw 9790 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                        MACA.No.1838 OF 2008(A)

  AGAINST THE AWARD IN OP(MV) 650/2002 DATED 05-09-2007 OF MOTOR
                ACCIDENT CLAIMS TRIBUNAL , MANJERI


APPELLANT/PETITIONER:

             SHAHUL HAMEED
             ANNARATHODI HOUSE, KUZHIMANNA POST, AREAKODE,
             MALAPPURAM.

             BY ADV. SHRI.VINOD VALLIKAPPAN

RESPONDENTS/RESPONDENTS:

      1      SHARAFUDHEEN
             PAZHAMALLUR , KODUR POST., MALAPPURAM.

      2      ABDUL RASHEED SO.HUSSIAN
             PAZHEDATH HOUSE, PAZHAMALLUR POST,, MALAPPURAM.

      3      MS.NEW INDIA ASSURANCE CO.LTD.
             BRANCH OFFICE, I.G.BRANCH SILVAR PLAZA,, KOZHIKODE.

      4      ATHANKUTTY SO.MOIDEEN KOYA
             POOVANNOOR HOUSE, CHERUVANNUR POST,, KOZHIKODE.

      5      AYISHUMMA DO.P.V.HASSAN
             ELASSERRI HOUSE, THERATTAMMAL, URANGITTIRI POST.

             R1, R3 BY ADV. SRI.JOHN JOSEPH VETTIKAD
             R1 BY ADV. SRI.C.JOSEPH JOHNY

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.1838 OF 2008

                                 2


                             JUDGMENT

Dated this the 23rd day of March 2021

Despite the order dated 3.3.2021, the appellant

has not taken steps to effect service of notice on the

4th respondent. The appeal is of the year 2008. 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 ma/23.3.2021 /True copy/ JUDGE