Kurien V.V vs Sikha Boban (Minor)
2022 Latest Caselaw 427 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                  WP(C) NO. 15774 OF 2012
  AGAINST THE ORDER/JUDGMENT IN OPMV 1197/2005 OF MOTOR
             ACCIDENT CLAIMS TRIBUNAL ,KOTTAYAM
PETITIONER/S:

          KURIEN V.V.,
          AGED 67 YEARS
          RENCY VILLA, MEENADOM, KOTTAYAM DISTRICT.
          BY ADVS.
          SRI.SURIN GEORGE IPE
          SRI.S.SUDARSANAN


RESPONDENT/S:

    1     SIKHA BOBAN (MINOR)
          REPRESENTED BY HER MOTHER SUJA MATHEW,
          KANIAMPOIKA HOUSE, KOLLAM KAVALA, KOLLADU,
          KOTTAYAM DISTRICT.
    2     ANIL JOHN KOCHUMON
          VADAYIL HOUSE, NALKAVALA, POOVAN THURUTHU,
          PANACHIKADU, KOTTAYAM.
    3     THE ORIENTAL INSURANCE COMPANY LTD.
          REPRESENTED BY ITS DIVISIONAL MANAGER,
          DIVISIONAL OFFICE, KOTTAYAM.
    4     SANTHOSH C. ABRAHAM
          CHEERMKERIL, HOUSE, PAYAPPADY P.O., PUTHUPALLY
          VILLAGE, KOTTYAM DISTRICT NOW RESIDING AT
          CHEERAMKERIL HOUSE, MEENADOM P.O., MEENADOM
          PANCHAYATH NEW WARD NO.II, (OLD WARD NO.VII)
          KOTTAYAM DISTRICT.
    5     DEPUTY TAHSILDAR REVENUE RECOVERY
          MINI CIVIL STATION, KOTTAYAM.
          BY ADV SRI.P.JAYASANKAR
                                         -2-
W.P.(C). No. 15774 of 2012




OTHER PRESENT:

               SRI.ASHWIN SETHUMADHAVAN, SR.GP



        THIS      WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    13.01.2022,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -3-
W.P.(C). No. 15774 of 2012



                             P.V.KUNHIKRISHNAN, J.
                              =================================================

                             W.P.(C).No.15774 of 2012
                       =============================================================

                  Dated this the 13th day of January, 2022

                                        JUDGMENT

There is no representation for the petitioner.

2. The learned Government Pleader submitted that in

the revised order passed by the Motor Accidents Claims

Tribunal, Kottayam, dated 29.03.2014 in OP(MV) No.1197 of

2005, the petitioner is exonerated. If that is the case, nothing

survives in this case.

Therefore, this writ petition is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das