Gopakumar G. Pillai vs Madhusoodhanan Pillai
2022 Latest Caselaw 8903 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        MACA NO. 1769 OF 2012
  AGAINST THE ORDER/JUDGMENT IN OPMV 626/2006 OF MOTOR ACCIDENT
                       CLAIMS TRIBUNAL,PUNALUR
APPELLANT/1st RESPONDENT IN THE O.P.(MV):

            B.MADHUSOODHANAN PILLAI
            S/O.BALAN PILLAI, MADHURAM,
            BOOTHAKULAM, PARAVOOR, KOLLAM DISTRICT.
            BY ADV SRI.B.MOHANLAL


RESPONDENTS/CLAIMANT AND RESPONDENTS 2 AND 3 IN THE O.P.:

    1       GOPAKUMAR.G.PILLAI
            S/O.GOVINDA PILLAI, ISWARYA BHAVAN,
            ATHISAYAMANGALAM, THUDAYANNOOR,
            ITTIVA VILLAGE, KADAKKAL,
            KOTTARAKKARA TALUK, KOLLAM.
    2       THE NEW INDIA ASSURANCE COMPANY LIMITED
            BRANCH OFFICE, CHINNAKKADA,
            KOLLAM-691 001.
    3       SASIDHARAN PILLAI
            S/O.THANKAPPAN PILLAI,
            MEDAYIL MATTOM VEEDU,
            NEAR JANARDHANAPURAM TEMPLE,
            JANARDHANAPURAM DESOM, VARKALA P.O.,
            VARKALA VILLAGE, THIRUVANANTHAPURAM-695141.
            BY ADV ANCHAL C.VIJAYAN


     THIS    CROSS   OBJECTION/CROSS   APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 07.07.2022, ALONG WITH CO.165/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 1769 OF 2012 &
CO NO. 165 OF 2021 in
MACA NO. 1769 OF 2012
                               2


           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
         CO NO. 165 OF 2021 in MACA NO. 1769 OF 2012
   AGAINST THE AWARD IN OPMV 626/2006 OF MOTOR ACCIDENT
                   CLAIMS TRIBUNAL, PUNALUR
CROSS OBJECTOR/RESPONDENT NO.1/CLAIMANT IN OP:

            GOPAKUMAR.G.PILLAI
            AGED 59 YEARS, S/O.GOVINDA PILLAI,
            ISWARYA BHAVAN, ATHISAYAMANGALAM,
            THUDAYANNOOR, ITTIVA VILLAGE, KADAKKAL,
            KOTTARAKKARA TALUK, KOLLAM DISTRICT PIN-691 516
            BY ADV ANCHAL C.VIJAYAN


RESPONDENTS/APPELLANT & RESPONDENTS 2 & 3/RESPONDENTS IN
THE OP :

    1      B.MADHUSOODHANAN PILLAI, S/O.BALAN PILLAI,
           MADHURAM, BOOTHAKULAM, PARAVOOR,
           KOLLAM DISTRICT, PIN - 691 301
    2      THE NEW INDIA ASSURANCE COMPANY LIMITED
           BRANCH OFFICE, KOLLAM-691 001.
    3      SASIDHARAN PILLAI, S/O.THANKAPPAN PILLAI,
           MEDAYIL MATTOM VEEDU, NEAR JANARDHANAPURAM
           TEMPLE, JANARDHANAPURAM DESOM, VARKALA P.O.,
           VARKALA VILLAGE, THIRUVANANTHAPURAM-695 141.
           BY ADVS.
           B.MOHANLAL
           LAL GEORGE
        THIS CROSS OBJECTION/CROSS APPEAL HAVING COME UP FOR
ADMISSION ON 07.07.2022, ALONG WITH MACA.1769/2012, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 1769 OF 2012 &
CO NO. 165 OF 2021 in
MACA NO. 1769 OF 2012
                              3


                         JUDGMENT

Dated this the 7th day of July, 2022

The learned counsel for the appellant, Adv.Kumari

Mini submitted that the first respondent deposited the

amount as per the award and therefore, the appeal is

permitted to be withdrawn. Permission granted.

2. In this matter, Cross-Objection also filed by the

Original claimant. Since the amount as per the impugned

award was deposited by the party respondent, the learned

counsel for the Cross-Objector also submitted that Cross-

Objection may also permitted to be withdrawn, in the

context and nature of this particular case. Permission

granted.

Therefore, the Appeal and the Cross-Objection stand

dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE nkr