C.P.Yasoda vs Bineesh
2022 Latest Caselaw 6544 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. 2322 OF 2013
AGAINST THE AWARD DATED 07.02.2013 IN OP(MV)NO.140/2011 OF
            MOTOR ACCIDENT CLAIMS TRIBUNAL, KALPETTA
APPELLANT(PETITIONER) :


            C.P.YASODA,
            W/O.KRISHNAN NAMBIAR,
            AGED 55 YEARS, "JAYA CHAITHANYA",
            KATTIMOOLA, MANANTHAVADY POST,
            MANANTHAVADY TALUK, PIN-670645.
            BY ADV SRI.N.J.ANTONY

RESPONDENTS(RESPONDENTS):


    1       BINEESH,
            AGED 28 YEARS,
            S/O.VARGHESE, KARIPPELI HOUSE,
            12, MANANTHAVADY POST,
            MANANTHAVADY TALUK,
            PIN-670645.
            (DRIVER OF THE MOTOR CYCLE NO.KL-10P/8674.)
    2       MOOSA,
            AGE NOT KNOWN, S/O.MOHAMMED,
            KOOLARATHODI HOUSE, KARAKUTHANGADI,
            MUTHUTHALA, MALAPPURAM DISTRICT,
            PIN-673638
            (OWNER THE MOTOR CYCLE NO.KL-10P/8674.)
    3       UNITED INDIA INSURANCE CO.LTD.,
            KALPETTA, PIN-673121.
            (POLICY NO.1016023109P000119190).
            BY ADV SMT.DEEPA GEORGE

    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.2322 of 2013
                              ..2..




                   MACA No.2322 of 2013
      --------------------------------------------------


                       JUDGMENT

Adv.Smt.Seema, representing the counsel for

the appellant Adv.Sri.N.J.Antony, would submit that the

matter has been settled in between the parties and

therefore, the appeal need not be proceeded further.

Hence, this appeal is dismissed as withdrawn.

Sd/-

A.BADHARUDEEN, JUDGE rkj