T.D.Chacko vs Hilaludheen V.K
2021 Latest Caselaw 20974 Ker

MACA NO. 2600 OF 2012
                                1

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
 WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                      MACA NO. 2600 OF 2012
    AGAINST THE ORDER/JUDGMENT IN OPMV 1575/2010 OF MOTOR
       ACCIDENT CLAIMS TRIBUNAL ,KOZHIKODE, KOZHIKODE
APPELLANT/S:

          T.D.CHACKO
          AGED 66 YEARS
          S/O.LATE DEVASSYA, THUNDIYIL HOUSE, P.O.MEEMUTTY,
          (VIA) KODANCHERY, KOZHIKODE DISTRICT.




         BY ADV SMT.K.V.RESHMI



RESPONDENT/S:

         1. HILALUDHEEN V.K., S/O.ABOOBACKER, AGED 24,
         VENNAKKOTTUKUZHIYIL HOUSE, P.O.PUTHOOR, (VIA)
         KODUVALLY, KOZHIKKODE-673 121

         2. THE UNITED INDIA INSURANCE CO. LTD.
         DIVISIONAL OFFICE NO.1, P.B.NO.533, WHITE LINES
         BUILDINGS, KALLAI ROAD, KOZHIKODE-673 001.

         BY ADV SRI.V.JAYAPRADEEP




     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 06.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 MACA NO. 2600 OF 2012
                               2

                         JUDGMENT

The learned counsel appearing for the appellant seeks

leave of this Court to withdraw the appeal. Leave sought for

is granted. The appeal is dismissed as withdrawn.

Sd/-

C.S.DIAS JUDGE

rkc