Joshy Poulose vs Thomas George And Others
2021 Latest Caselaw 22056 Ker

           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. 1951 OF 2009

  AGAINST THE AWARD DATED 30.09.2006 IN OP(MV)NO.854/2003 OF
   MOTOR ACCIDENT CLAIMS TRIBUNAL, MUVATTUPUZHA, ERNAKULAM
APPELLANT/PETITIONER:

          JOSHY POULOSE,
          AGED 34,
          S/O.POULOSE, NADAKKAL HOUSE,
          KIZHUMURY KARA,
          RAMAMANGALAM P.O.

          BY ADVS.SRI.P.SHAIJAN JOSEPH
                  SMT.K.M.BEENA


RESPONDENTS/ RESPONDENTS:

    1     THOMAS GEORGE,
          S/O. GEORGE,
          KOCHUKUDIYIL (MURADUKAVIL) HOUSE,
          ONAKKOOR.

    2     C.S.RAJU,
          S/O.PALLIYAN,
          CHALAPPURATHU HOUSE,
          ONAKKUR.

    3     ORIENTAL INSURANCE CO.LTD.,
          REPRESENTED BY ITS DIVISIONAL MANAGER,
          KOCHI DIVISIONAL OFFICE,
          JEWAL ARCADE,
          LAYAM ROAD, KOCHI.

          BY ADV SRI.A.R.GEORGE

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 M.A.C.A.No.1951/2009

                                         -:2:-




                       Dated this the 3rd day of November,2021

                               JUDGMENT

The learned counsel for the appellant seeks leave

of the Court to withdraw the appeal. Leave sought for

is granted.

Hence, the appeal is dismissed as withdrawn.

All pending interlocutory applications will stand

closed.

Sd/-

C.S.DIAS,JUDGE

DST/03.11.2021 //True copy/

P.A.To Judge