Prasanna vs Sidheeque
2021 Latest Caselaw 23504 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                      MACA NO. 1096 OF 2012
AGAINST THE ORDER/JUDGMENT IN OPMV 1340/2009 OF MOTOR ACCIDENT
                    CLAIMS TRIBUNAL ,KOZHIKODE
APPELLANT/S:

    1     PRASANNA
          AGED 38 YEARS
          W/O.LATE SREEVALSAN, KAKKATTU THAZHAM HOUSE
          CHERUKULATHUR (P.O), PERUVAYAL, KOZHIKODE.

    2     ASWATHI VALSAN
          D/O.LATE SREEVALSAN, KAKKATTU THAZHAM HOUSE
          CHERUKULATHUR (P.O), PERUVAYAL, KOZHIKODE.

    3     ADARSH VALSAN
          AGED 13 YEARS
          S/O.LATE SREEVALSAN, KAKKATTU THAZHAM HOUSE
          CHERUKULATHUR (P.O), PERUVAYAL, KOZHIKODE.

          REPRESENTED BY MOTHER PRASANNA W/O.SREEVALSAN

         BY ADVS.
         SRI.VIJAYAN MANNALY
         SRI.P.R.MADHUSUDANAN



RESPONDENT/S:

    1     SIDHEEQUE, S/O ABDULLA, AGED 35 YEARS
          PUTHUKKUDI MUKKU HOUSE, MEPPADI (PO), WAYANAD
          DISTRICT 673 320.

    2     HAMEED SO.BEERAN KOYA
          MELE KALPALLY HOUSE, PAIGOTTU PURAM, KUNNAMANGALAM
          (PO), KOZHIKODE 673 503.

    3     THE NEW INDIA ASSURANCE CO.LTD.
          TRIPURI BUILDINGS, EAST NADAKKAVU, KOZHIKODE 673503.

    4     JANU MO.LATE SREEVALSAN
          KAKKATTU THAZHAM HOUSE CHERUKULATHUR (P.O),
          PERUVAYAL, KOZHIKODE. 673 508, THE 4TH PETITIONER
          JANNU IS NOT INTRODUCED IN APPEAL AND HENCE SHE IS
             RESPONDENT NO.4 IN MACA.

            BY ADV VPK.PANICKER




     THIS   MOTOR ACCIDENT   CLAIMS APPEAL   HAVING COME   UP FOR
ADMISSION ON 25.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO.1096/2012


                          JUDGMENT

Despite the order dated 18.12.2012 directing the

appellant to remit cost of Rs.500/-, cost is not seen deposited.

The appeal is of the year 2012. It is assumed that the

appellants are no longer desirous of prosecuting the appeal.

Hence, the appeal is dismissed for default.

SD/-

C.S.DIAS JUDGE

rkc