Antony Cyriac, S/O.Antony vs Anoop P.S
2022 Latest Caselaw 6706 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                         MACA NO. 1265 OF 2013
  AGAINST THE ORDER/JUDGMENT IN OPMV 955/2009 OF MOTOR ACCIDENT
                         CLAIMS TRIBUNAL PALA
APPELLANT/PETITIONER:

             ANTONY CYRIAC, S/O.ANTONY
             S/O.ANTONY, KOTTARATHIL HOUSE, POOVATHILAPPU BHAGOM
             ANIKADU VADAKKUM BHAGOM KARA, AKALAKUNNAM VILLAGE,
             MANALUMKAL P.O.
             BY ADVS.
             SRI.C.M.TOMY
             SRI.MATHEW SKARIA


RESPONDENTS/RESPONDENTS:

    1        ANOOP P.S.
             S/O.SADANANDAN, PANNAPAZHA HOUSE, IST MILE BHAGOM,
             VAZHOOR VILLAGE, VAZHOOR KARA, KOTTAYAM DISTRICT. 686
             504.
    2        RAMACHANDRAN NAIR
             S/O.SANKARAN NAIR, PONGANAMKUNNEL HOUSE, ANIKADU,
             PALLICKATHODU, KOTTAYAM 686 503.
    3        THE BRANCH MANAGER
             ORIENTAL INSURANCE CO.LTD, KANJIRAPPALLY, KOTTAYAM 686
             507.
             BY ADVS.
             SMT.A.SREEKALA
             SRI.P.JAYASANKAR


     THIS    MOTOR   ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 1265 OF 2013             2

                    SATHISH NINAN, J.
           = = = = = = = = = = = = = = = = = =
                 M.A.C.A.No.1265 OF 2013
           = = = = = = = = = = = = = = = = = =
           Dated this the 9th day of June, 2022

                        J U D G M E N T

It is reported by the learned counsel for

the appellant that the appellant is no more and

no steps have been taken to have the legal heirs

impleaded.

Recording the above submission, the M.A.C.A.

is dismissed as abated.

Sd/-

SATHISH NINAN JUDGE

sd