M.M.Yunus vs Abdul Rahiman P.A
2021 Latest Caselaw 23506 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. 740 OF 2019
 AGAINST THE AWARD DATED 30.04.2018 IN OPMV 562/2011 ON THE FILE OF THE
                MOTOR ACCIDENT CLAIMS TRIBUNAL ,THRISSUR
APPELLANT/1ST RESPONDENT IN THE O.P.(M.V):

           M.M.YUNUS,
           AGED 40 YEARS
           MAMASRAYILLATH HOUSE, P.O.THUVANOOR, KECHERY,
           THRISSUR 680 501.

           BY ADV R.PADMAKUMARI



RESPONDENTS/PETITIONER:

     1     ABDUL RAHIMAN P.A.,
           AGED 45 YEARS
           S/O ABDULLA, PUTHUVEETTIL HOUSE,
           P.O.CHIRANELLOOR, KECHERY, THRISSUR-680 501.

     2     SUHAIB C.H,
           S/O MUHAMMED HAROON, ALANGATTIL HOUSE,
           IYYAL VILLAGE, IYYAL CHUNGAM, THRISSUR 680 501.

     3     THE NEW INDIA ASSURANCE COMPANY LIMITED,
           BRANCH OFFICE, PERINCHERRY BUILDING,
           ROUND NORTH, THRISSUR-680 001.


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       C.S.DIAS,J.
    ====================
                  M.A.C.A.No. 740 of 2019
    ------------------------------------ ---------
           Dated this the 25th day of November,2021

                      JUDGMENT

The learned counsel appearing for the appellant

submits that the appellant is no longer desirous of

prosecution the appeal. Hence, he may be permitted to

withdraw the appeal. The said submission is recorded.

The appeal is dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE

rmm/25/11/2021