K.Mohammed vs Damodaran And 2 Others
2021 Latest Caselaw 22040 Ker

MACA NO. 874 OF 2011
                                1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                       MACA NO. 874 OF 2011
    AGAINST THE ORDER/JUDGMENT IN OPMV 1169/2007 OF MOTOR
        ACCIDENT CLAIMS TRIBUNAL, OTTAPPALAM, PALAKKAD
APPELLANT/S:

          K.MOHAMMED, S/O MOIDEEN HAJI,
          KANNIYAKATH (ARAFA MANZIL), THEKKUMURI.P.O.,,
          KARALMANNA, OTTAPALAM TALUK, PALAKKAD DISTRICT.

          BY ADV SRI.K.B.ARUNKUMAR



RESPONDENT/S:

    1     DAMODARAN AND 2 OTHERS, S/O.SANKARAN
          VETTUKUNNATH HOUSE, THEKKUMMURI.P.O.,,
          CHERPULASSERY VILLAGE, OTTAPALAM TALUK-679506.

    2     MUJEEB RAHMAN SO. MUHAMMED
          ORAVAKUZHIYIL HOUSE, VETTIKKAD.P.O.,, THOTHA (VIA)
          CHERUPULASSERY, OTTAPALAM TALUK, PIN- (DRIVER OF KL
          09/K/8015 PICK UP VAN).

    3     MS. NEW INDIA ASSURANCE CO.LTD.
          JRJ COMPLEX, OTTAPALAM.P.O., OTTAPALAM-679101.,
          (INSURER OF KL 09/K/8015 PICK UP VAN).

          BY ADV SRI.N.S.MOHAMMED USMAN




     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 874 OF 2011
                              2

                        JUDGMENT

Despite the order dated 20.10.2021, the appellant has

not taken steps to effect service of notice on the 2 nd

respondent. The appeal is of the year 2011. 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

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