The New India Assurance Co.Ltd vs Gouri
2022 Latest Caselaw 5995 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        MACA NO. 2334 OF 2014
AGAINST THE AWARD DATED 09.04.2014 IN O.P(M.V) 819/2009 OF MOTOR
                 ACCIDENT CLAIMS TRIBUNAL, VADAKARA
APPELLANT/3RD RESPONDENT:

             THE NEW INDIA ASSURANCE CO.LTD.,
             REGIONAL OFFICE, KANDAMKULATHY TOWERS, M.G.ROAD,
             ERNAKULAM, REPRESENTED BY ITS DULY AUTHORISED OFFICER.

             BY ADV. SRI.V.P.K.PANICKER


RESPONDENT/PETITIONER:

             GOURI, W/O.RAJAN, NELLIKKOTTU KUNNUMMAL H.O.,
             PANTHALAYANI, KOYILANDY P.O., KOZHIKODE DISTRICT,
             KERALA-673305.

             BY ADVS.
             SRI.MANSOOR.B.H.
             SRI.C.M.NAZAR


     THIS    MOTOR   ACCIDENT   CLAIMS    APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 M.A.C.A.No.2334 OF 2014

                             2




                          JUDGMENT

It is submitted by the learned counsel

for the appellant that the appellant is not

interested in proceeding this appeal.

In the light of the submission made by

the learned counsel for the appellant, this

M.A.C.A is dismissed as not pressed.

Sd/-

A. BADHARUDEEN, JUDGE WW