Ebrahim vs Abdul Nazar
2022 Latest Caselaw 1667 Ker

MACA NO. 1089 OF 2014
                                     1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
    TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                        MACA NO. 1089 OF 2014
  AGAINST THE ORDER/JUDGMENT IN OPMV 464/2010 OF MOTOR ACCIDENT
                      CLAIMS TRIBUNAL ,ERNAKULAM
APPELLANT/S:

             EBRAHIM
             AGED 57 YEARS
             S/O.ABDUL RAHIMAN, PALLYMATTATHIL HOSUE, CHIRAYAM,
             PANAYIKULAM P.O., ALANGADU VILLGE.

             BY ADV SRI.C.T.JESTIN



RESPONDENT/S:

    1        ABDUL NAZAR
             BLAKKATT HOUSE, VENNALA, KOCHI-682 028.

    2        REGI
             S/O.MADHAVAN, KOLLAPPILLY HOUSE, OLIYAPPURAM,
             THIRUMARADI, THIRUMARADI VILLAGE-686 662.

    3        BRANCH MANAGER
             ROYAL SUNDARAM INSURANCE COMPANY, ERNAKULAM-682 011.

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




     THIS    MOTOR   ACCIDENT   CLAIMS    APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 1089 OF 2014
                                2

                          JUDGMENT

Despite the order dated 10.01.2022, the appellant has not

taken steps to effect service of notice on the 1 st respondent

against whom there is an order of recovery. The appeal is of the

year 2014. It is assumed that the appellant is no longer desirous

of prosecuting the appeal. Hence, the appeal is dismissed for

default.

Sd/-

C.S.DIAS JUDGE

rkc/15.02.22