Ajith Kumar P vs Shereena Beevi P.M. @ Shereefa ...
2021 Latest Caselaw 22051 Ker

MACA NO. 1773 OF 2012
                                    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. 1773 OF 2012
    AGAINST THE ORDER/JUDGMENT IN OP(MV) 1052/2006 OF MOTOR
        ACCIDENT CLAIMS TRIBUNAL, NORTH PARAVUR, ERNAKULAM
APPELLANT/1ST RESPONDENT:

            AJITH KUMAR P.
            S/O.PADMANABHA KURUP, PULIKKAPARAMBIL, PALLATHAI
            P.O.,MARARIKKULAM SOUTH, ALAPPUZHA-683549

            BY ADV SRI.SAJU.S.A



RESPONDENTS/PETITIONER AND 2ND RESPONDENT:

    1       SHEREENA BEEVI P.M. @ SHEREEFA BEEVI
            W/O.K.S.SAKKARIA, KIZHAKKECHELA VEEDU, NEAR
            PARAYAKKAD JUNCTION, VADAKKEKKARA P.O.,PARAVUR, NOW
            R/A.P.M.S MANZIL, ELOOR, NORTH, UDYOGAMANDAL
            P.O.,PIN-683501

    2       THE NATIONAL INSURANCE CO LTD
            NELLAI COMPLEX, NORTH OF IRON BRIDGE,ALAPPUZHA-688001

            BY ADVS.
            SMT.M.MANJU
            SRI.P.JACOB MATHEW
            SRI.K.R.RANJITH
            SRI.R.SUDHISH


     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. 1773 OF 2012
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                        JUDGMENT

Despite the Registry informing the appellant regarding

the passing away of the counsel and the pendency of the

appeal, the appellant has not made suitable alternate

arrangements. The appeal is of the year 2012. It is

assumed that the appellant is no longer desirous of

prosecuting the appeal. Hence the appeal is dismissed for

default.

ma/03.11.2021 Sd/- C.S.DIAS, JUDGE

/True copy/