The Oriental Insurance Company ... vs Mijohn E.Varappan
2021 Latest Caselaw 17968 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                            MACA NO. 49 OF 2012
  AGAINST THE AWARD IN OPMV 2480/2003 DATED 02.08.2011 OF THE MOTOR
                 ACCIDENT CLAIMS TRIBUNAL , THRISSUR
APPELLANT/5TH RESPONDENT:

           THE ORIENTAL INSURANCE COMPANY LTD
           THRISSUR, REPRESENTED BY ITS ASSISTANT MANAGER, REGIONAL
           OFFICE, ERNAKULAM NORTH, KOCHI-18.

           BY ADV SRI.GEORGE CHERIAN (THIRUVALLA)



RESPONDENT/CLAIMANT/RESPONDENTS 1 & 2:

     1     MIJOHN E.VARAPPAN
           S/O.VARAPPAN, ELUVAHINGAL HOUSE, NELLIKUNNU KURA, SOORAJ
           NAGAR, NELLIKUNNU P.O., EAST FORT, THRISSUR, PIN-680005.

     2     R.C.CHANDRAN
           KUMPLAMPADY HOUSE, PANNIYAMKARA,
           PALAKKAD DISTRICT-678683.

     3     JOBY M.J.
           MANNATH HOUSE, VAZHUKKUMPARA,
           THRISSUR DISTRICT, PIN- 680652.

           BY ADVS.
           SMT.ANUROOPA JAYADEVAN
           SRI.C.HARIKUMAR
           SRI.VIPIN VARGHESE




     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION
ON 01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 49 Of 2012         2

         Dated this the 1st day of September, 2021

                           JUDGMENT

The learned counsel appearing for the appellant submits

that the appeal may be dismissed as withdrawn as stated in

the memo dated 24.08.2021.

2. The respondents have entered appearance through the

counsel. This court had by order dated 09.01.2012 directed

the appellant to deposit 50% of the compensation amount

within six weeks. Thereafter, by order dated 24.07.2012, the

respondents were permitted to withdraw the said amount.

The learned counsel appearing for the respondents

submits that he has no objection in the appeal being dismissed

as withdrawn.

In the said circumstances, the appeal is dismissed as

withdrawn, but making it clear that the respondents would be

at liberty to move the Tribunal for realising the entire amount

due as per the impugned award.

Sd/-

C.S.DIAS, JUDGE rmm