Viswa Mohanan vs Bimal
2022 Latest Caselaw 8366 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                         MACA NO. 1618 OF 2012
  AGAINST THE AWARD IN OP(MV) 635/2007 OF I ADDITIONAL DISTRICT
   COURT & I ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, KOLLAM


APPELLANT/2ND RESPONDENT:

             VISWA MOHANAN
             S/O.VISWAMBARAN, CHEPPALLIL THARAYIL VEEDU,
             KULANGARA BHAGAM MURI,
             CHAVARA, KOLLAM.
             BY ADV SRI.PRATHEESH.P


RESPONDENTS/1 & 3 PETITIONER:

    1        BIMAL
             S/O.BRAHMANANTHAN,
             KOZHIKKOTTU KAVIL VEEDU,
             PUTHENTHURA, NEENDAKARA MURI,
             NEENDAKARA VILLAGE, KOLLAM TALUK, KOLLAM.
    2        MS.ACT CHIPPING LTD.
             206, 207 SIVEE SADY GANDHI DHAM,
             NEW KANDLA (KATCH), GUJARAT STATE.
    3        UDAYAKUMAR
             S/O.PURUSHOTHAMAN,
             LEKSHMY BHAVAN, KARATTU PALLIKKARA,
             PERUMBAVOOR, ERNAKULAM.
     THIS    MOTOR   ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 1618 OF 2012
                              2




                        JUDGMENT

Dated this the 1st day of July, 2022

This Appeal is not pressed, submitted by the learned

counsel for the appellant. Memo to that effect is also filed.

Accordingly, this Appeal stands dismissed as not pressed.

Sd/-

A. BADHARUDEEN JUDGE nkr