Martin vs V.Sasidharan
2021 Latest Caselaw 18658 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                           MACA NO. 843 OF 2008
  AGAINST THE JUDGMENT IN OP(MV) 3174/1999 OF MOTOR ACCIDENT CLAIMS
                            TRIBUNAL ALAPPUZHA
APPELLANT/PETITIONER:

           MARTIN
           S/O.P.O.JOSEPH,, PEEDIKAPARAMBIL, CONVENT ROAD,,
           MANJUMMEL P.O.,PIN:683 501.

           BY ADVS.
           SRI.VIJU ABRAHAM
           SRI.DOMINIC JOHNSON
           SRI.JOY C. PAUL
           SMT.M.SRUTHY


RESPONDENTS/RESPONDENTS:

     1     V.SASIDHARAN
           KANARIL HOUSE,, KADAVATH ROAD,, NORTH PARAVUR.

     2     SASIKUMAR
           S/O.GOVINDAN, KARAPPANMATT HOUSE,, NANTHIYATTUKANNAM,,
           NORTH PARAVUR.

     3     THE UNITED INDIA INSURANCE CO.LTD.
           ERNAKULAM.

     4     HIDUSTAN INSECTICIDES LTD.
           UDYOGAMANDAL P.O.

     5     THE UNITED INDIA INSURANCE CO.LTD.
           ERNAKULAM.

           BY ADV SRI.N.S.MOHAMMED USMAN


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION
ON 08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 843 OF 2008
                            2

                       JUDGMENT

Despite the order dated 13.12.219, the appellant

has not taken steps as directed by this Court. The

appeal is of the year 2008. It is presumed that the

appellant is longer desirous of prosecuting the appeal.

Hence, the appeal is dismissed for default.

ma/08/09/2021 Sd/- C.S.DIAS, JUDGE

/True copy/