Indira vs Sunny Abraham
2021 Latest Caselaw 19176 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
    MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                           MACA NO. 3398 OF 2015
   AGAINST THE AWARD IN OPMV 1365/2011 OF MOTOR ACCIDENT CLAIMS
                            TRIBUNAL ,KOTTAYAM,
APPELLANT/S:

    1        INDIRA
             INDIRA NIVAS, PERUMBALAM P.O., ALAPPUZHA.

    2        DEVAKI
             NADUVILA VATTIKADU HOUSE, PERUMBALAM P.O.,ALAPPUZHA.

             BY ADVS.
             SRI.G.SREEKUMAR (CHELUR)
             SRI.NANDAGOPAL S.KURUP



RESPONDENTS:

    1        SUNNY ABRAHAM
             THOTTICHIRAYIL HOUSE, (PRIYADARSINI),VAIKOM P.O.,
             KOTTAYAM.

    2        THE ORIENTAL INSURANCE CO.LTD. KOTTAYAM.

    3        VIJITHKUMAR K.S.
             KODINILATHU THARA (H), T.V.PURAM P.O.VAIKOM.

    4        VINOD PRASANNAN
             EZHUPARA THARA (H), KARUVALLI BHAGOM,VADAKKEMURI
             VILLAGE, UDAYANAPURAM P.O.VAIKOM.

             BY ADVS.
             SRI.P.JACOB MATHEW
             SRI.MATHEWS JACOB SR.




     THIS    MOTOR     ACCIDENT   CLAIMS   APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 3398 OF 2015           2




          Dated this the 13th day of September, 2021

                          JUDGMENT

The learned counsel appearing for the appellant

seeks leave of this court to withdraw the appeal, in view

of the disposal of MACA No.1782/2014. Leave sought for

is granted and the appeal is dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE rmm