B.Sunilkumar vs Paru
2022 Latest Caselaw 1819 Ker

MACA NO. 2100 OF 2009
                                   1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
   WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                        MACA NO. 2100 OF 2009
 AGAINST THE ORDER/JUDGMENT IN OPMV 1718/2001 OF MOTOR ACCIDENT
                      CLAIMS TRIBUNAL , PALAKKAD
APPELLANT/S:

             B.SUNILKUMAR, S/O.BALAN,
             AGED 29 YEARS, ANNANTHODE, 3/120, NELLEPULLI PO,
             CHITTUR, PALAKKAD.

             BY ADV SRI.BINOY VASUDEVAN



RESPONDENT/S:

    1        PARU, W/O LATE CHAMANNI, AGED 42 YEARS
             NEERKODE, CHITTUR POST, PALAKKAD DISTRICT

    2        LEELA DO.LATE CHAMMANI
             AGED 26 YEARS,, NEERKODE, CHITTUR POST, PALAKKAD
             DISTRICT

    3        SUSEELA DO.LATE CHAMMANI, AGED 25 YEARS
             NEERKODE, CHITTUR POST, PALAKKAD DISTRICT

    4        VISALU DO.LATE CHAMMANIAGED 22 YEARS
             NEERKODE, CHITTUR POST, PALAKKAD DISTRICT.

    5        VIJAYAN SO.LATE CHAMMANI AGED 20 YEARS
             NEERKODE, CHITTUR POST, PALAKKAD DISTRICT.

    6        VIJITHA DO. LATE CHAMMANIAGED 14 YEARS
             NEERKODE, CHITTUR POST, PALAKKAD DISTRICT.


     THIS    MOTOR   ACCIDENT   CLAIMS    APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 16.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 2100 OF 2009
                               2

                         JUDGMENT

The learned counsel for the appellant submits that the

subject matter in dispute between the parties has been settled.

Hence, he has filed a memo dated 01.02.2021 stating that the

appeal may be closed. The said submission is recorded. The

appeal is dismissed as withdrawn.

Sd/-

C.S.DIAS, JUDGE rkc/16.02.22