Mukesh A.R vs Anoop
2022 Latest Caselaw 9667 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                      MACA NO. 3204 OF 2014
 AGAINST THE AWARD DATED 30.07.2014 IN OP(MV)NO.15/2009 OF
              MOTOR ACCIDENT CLAIMS TRIBUNAL, PALA
APPELLANT/PETITIONER :

            MUKESH A.R.,
            S/O.RAGHAVAN ACHARI,
            AKKATHADATHIL HOUSE, UDAYANAPURAM P.O.,
            VAIKOM, NOW RESIDING AT MADACKAL HOUSE,
            PAKALOMATTOM P.O, KURAVILANGADU VILLAGE,
            MEENACHIL TALUK, KOTTAYAM DISTRICT.
            BY ADVS.
            SRI.P.BABU KUMAR
            SRI.VISHNU BABU

RESPONDENTS/RESPONDENTS :

    1       ANOOP,
            AGED 24 YEARS,
            S/O JOSPEH, AIKARAPARAMBIL HOUSE, KURUMULLOOR
            P.O., ONAMTHURUTH VILLAGE, KOTTAYAM DISTRICT-
            678002.
    2       VIJI JOSHVA,
            PUTHIYAVEETIL HOUSE, PADINJATTETHIL, MANGANAM
            P.O, KOTTAYAM-678006.
    3       NATIONAL INSURANCE COMPANY LIMITED,
            REPRESENTED BY ITS DIVISIONAL MANAGER, KOTTAYAM-
            678002
            BY ADV SRI.S.K.AJAYAKUMAR



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION    ON   25.08.2022,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 MACA No.3204 of 2014
                                ..2..




                   MACA No.3204 of 2014
        -----------------------------------------------


                       JUDGMENT

No representation for the appellant. Steps

against R1 and R2 not taken as directed. Thus, it

appears that the appellant is not interested to proceed

with the appeal. Hence, this appeal is dismissed.

Sd/-

A.BADHARUDEEN, JUDGE rkj