The New India Assurance Co.Ltd vs Shereef C.K
2021 Latest Caselaw 20168 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
             THE HONOURABLE MR.JUSTICE C.S.DIAS
 FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                    MACA NO. 743 OF 2009

 AGAINST THE AWARD DATED 04.06.2007 IN OP(MV)NO.384/2003 OF
     MOTOR ACCIDENT CLAIMS TRIBUNAL VADAKARA, KOZHIKODE
APPELLANT/2ND RESPONDENT:

         THE NEW INDIA ASSURANCE CO.LTD.,
         REGIONAL TOWERS, KANDAMKULATHY TOWERS,
         M.G.ROAD, ERNAKULAM, REPRESENTED BY ITS MANAGER.

         BY ADV SRI.VPK.PANICKER


RESPONDENT/1ST RESPONDENT & PETITIONER:

    1    SHEREEF C.K.,
         CHERIKKUNNUMMEL (H), NOCHAD AMSOM,
         DESOM, NOCHAD P.O.-673 624,
         KOZHIKODE DISTRICT.

    2    ASSAINAR,
         S/O.ABDUL RAHIMAN,
         NAGATH (H), KEEZHARIYOOR AMSOM,
         DESOM, KEEZHARIYOOR P.O.,
         KOZHIKODE DISTRICT.

         BY ADV SRI.C.R.SIVAKUMAR

     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 24.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 M.A.C.A.No.743/2009

                                         -:2:-




                      Dated this the 24th day of September,2021

                               JUDGMENT

The learned counsel appearing for the appellant

seeks leave of the court to withdraw the appeal.

The leave sought for is granted. The appeal is

dismissed as withdrawn.

All pending interlocutory applications will stand

closed.

Sd/-

C.S.DIAS,JUDGE

DST/24.09.21 //True copy/

P.A.To Judge