Managing Director Tnstc vs Radha And 4 Others
2022 Latest Caselaw 6542 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                  MACA NO. 2883 OF 2009
AGAINST THE AWARD DATED 31.12.2005 IN OP(MV)NO.1288/2002
    OF MOTOR ACCIDENT CLAIMS TRIBUNAL, NEYYATTINKARA
APPELLANT/1ST RESPONDENT :

         THE MANAGING DIRECTOR,
         TAMIL NADU STATE TRANSPORT CORPORATION,
         MADURAI DIVISION III,
         NAGERCOIL.
         BY ADV SRI.SUBHASH CYRIAC

RESPONDENTS/ADDL.APPLICANTS 2 TO 5 AND 2ND RESPONDENT :
    1    RADHA,
         W/O.LATE DHARMARAJ,
         PULAYANPUTHENVEEDU,
         HOUSE NO.XII/477,
         AYINKAMMOM,
         PARASALA P.O.,
         THIRUVANANTHAPURAM.
    2    MASTER AJITH(MINOR),
         S/O. LATE DHARMARAJ
         DO-DO-
    3    MISO AJASHA(MINOR),
         D/O.LATE DHARMARAJ,
          DO-DO-
         (R2, R3 ARE MINORS,
         REPRESENTED BY MOTHER RADHA,
         1ST RESPONDENT)
   *4    PALAMMAL,
         D/O. THANKOM,
         DO-DO-(DIED)
    5    SUBRAMANYAM,
         S/O. LAKSHMANAN NADAR,
         KUMARAPURAM,
         THOPPOOR, K.K.DISTRICT,
         TAMIL NADU.
 MACA No.2883 of 2009
                                ..2..




            THE RESPONDENTS 1 TO 3 ARE RECORDED AS THE LEGAL
            REPRESENTATIVES OF DECEASED 4TH RESPONDENT AS
            PER ORDER DTD.8/4/22 IN MACA 2883/09


            BY ADV ANUROOPA JAYADEVAN



      THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION    ON   08.06.2022,   THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 MACA No.2883 of 2009
                                   ..3..




                        A.BADHARUDEEN, J.

      ----------------------------------------------------
                    MACA No.2883 of 2009
      ----------------------------------------------------
            Dated this the 8th day of June, 2022


                          JUDGMENT

The learned counsel for the appellant seeks

permission to withdraw this appeal in view of the decisions

reported in [2017 16 SCC 650], National Insurance

Company Ltd. v. Pranay Sethi & Ors. and [(2011) 13

SCC 236], Ramachandrappa v. Manager, Royal

Sundaram Alliance Insurance Company Ltd.

Permission is granted. Accordingly, this appeal is

dismissed as withdrawn.

Sd/-

A.BADHARUDEEN, JUDGE rkj