Sulaiman vs Kuttappayi
2022 Latest Caselaw 6939 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                          MACA NO. 199 OF 2016
  AGAINST THE ORDER/JUDGMENT IN OPMV 1244/2013 OF MOTOR ACCIDENT
                       CLAIMS TRIBUNAL ,ERNAKULAM
APPELLANTS/PETITIONER:

             SULAIMAN C.K
             AGED 60 YEARS
             S/O. KAYI, CHIRAYIL HOUSE, THALAYOLAPARAMBU P.O,
             KOTTAYAM, NOW RESIDING AT RESIYA MANZIL,
             KOTTAYIL HOUSE, VATTAKKATTU ROAD,
             KALOOR, KOCHI.

             BY ADVS.
             SRI.AJEESH K.SASI
             SRI.M.REVIKRISHNAN


RESPONDENTS/RESPONDENTS:

    1        KUTTAPPAYI
             S/O. NARAYANAN, PARAMBIL HOUSE,
             KUMARAKAM KARA, KUMARAKAM VILLAGE,
             NOW RESIDING AT MUTTATHUKADAVIL HOUSE,
             III WARD, KURICHI PANCHAYATH.
    2        THE MANAGING DIRECTOR
             K.S.R.T.C., THIRUVANANTHAPRUAM.

             SRI. ALEX ANTONY SEBASTIAN - SC, KSRTC


     THIS    MOTOR   ACCIDENT   CLAIMS      APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA.No.199 OF 2016

                              2




                          JUDGMENT

The learned counsel for the petitioner submits

that the MACA is not pressed.

Accordingly, the MACA is dismissed as not

pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR