Jony @ P.C. John vs Anwar
2022 Latest Caselaw 266 Ker

MACA NO. 2222 OF 2012
                                   1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
   TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                        MACA NO. 2222 OF 2012
 AGAINST THE ORDER/JUDGMENT IN OPMV 1753/2009 OF MOTOR ACCIDENT
                      CLAIMS TRIBUNAL ,KOTTAYAM
APPELLANT/S:

             JONY @ P.C. JOHN
             POOVATHARACHIRA @ POOTHARACHIRA, CHOOLA BHAGOM,
             VADAKKUMBHAGOM KARA, KUMARAKOM.

             BY ADVS.
             SRI.K.A.HASHIM
             SRI.M.I.ISMAIL



RESPONDENT/S:

    1        ANWAR
             ARAFA MANZIL, PANDAVAM KARA, AYMANAM VILLAGE, PIN-
             686015.

    2        MATHEW K.THOMAS
             KUZHIYANKALA, PEROOR P.O., ETTUMANOOR, PIN-686637.

    3        THE ORIENTAL INSURANCE CO. LTD.
             DIVISIONAL OFFICE, KOTTAYAM, PIN-686001.

             BY ADV SRI.P.JACOB MATHEW




     THIS    MOTOR   ACCIDENT   CLAIMS    APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 2222 OF 2012
                                 2

                          JUDGMENT

Despite the order dated 19.11.2021, the appellant has not

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

appeal is of the year 2012. 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/11.01.2022