The Oriental Insurance Co.Ltd vs Babu
2022 Latest Caselaw 8932 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. 886 OF 2012
AGAINST THE COMMON AWARD IN OPMV 1488/2007 OF MOTOR ACCIDENT
                     CLAIMS TRIBUNAL,ERNAKULAM
APPELLANT:

             THE ORIENTAL INSURANCE CO.LTD.,KOCHI-24,
             REPRESENTED BY ITS AUTHORISED SIGNATORY,
             REGIONAL OFFICE ERNAKULAM,
             METRO PALACE,
             ERNAKULAM NORTH, KOCHI-18.

             BY ADV SRI.A.R.GEORGE


RESPONDENT:

             BABU
             S/O.KAJA RAHMATHULLA,
             HOSUE NO.7, NEAR 14 CROSS WATER TANK,
             AAVOJITH, SEENTHAMUNDI DISTRICT,
             KARNATAKA - 585 222




     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP
FOR ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 MACA NO.886 OF 2012
                              2




                    A. BADHARUDEEN, J.
           ===========================
                   MACA NO.886 OF 2012
           ============================
             Dated this the 07th day of July, 2022


                         JUDGMENT

The learned Counsel appearing for the appellant seeks

permission to withdraw the appeal.

Hence, the appeal is dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE nk