Pathukutty vs Sivakumar
2022 Latest Caselaw 6005 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. 2289 OF 2010
AGAINST THE AWARD IN O.P.(MV) 139/2006 OF MOTOR ACCIDENT
                CLAIMS TRIBUNAL, MANJERI
APPELLANTS/PETITIONERS:

    1    PATHUKUTTY, W/O.AHAMMED M.M.

    2    SUBAIDA, W/O.LATE [email protected] ABBAS M.M.

    3    ZEENATH, D/O.LATE [email protected] ABBAS M.M.

    4    FOUSIYA D/O.LATE [email protected] ABBAS M.M.

    5    JASNA D/O.LATE [email protected] ABBAS M.M.

    6    SAJNA (MINOR), D/O.LATE CHEKKU @ ABBAS M.M.

    7    MUHSINA (MINOR), D/O.LATE CHEKKU @ ABBAS M.M.,
         APPELLANTS 6 & 7, BEING MINORS ARE REPRESENTED
         BY THEIR MOTHER GUARDIAN THE SECOND APPELLANT.
         ALL ARE RESIDING AT: MUTHALAMADAKKAL HOUSE,,
         ANAKKAYAM.P.O., MALAPPURAM DISTRICT.

         BY ADV.SRI.P.VENUGOPAL (1086/92)
RESPONDENTS/RESPONDENTS:

    1    SIVAKUMAR, S/O.RAJAMANIKKAM,
         DOOR NO:130A, MULLIGOOR NEELAGIRI-643 001.

    2    UNITED INDIA INSURANCE CO.LTD.
         OOTTY MAIN ROAD, METTUPALAYAM,,
         COIMBATORE-641 301, REPRESENTED BY ITS MANAGER.

          BY ADV. SRI.P.M.M.NAJEEB KHAN
     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.2289 of 2010
                           2




                      JUDGMENT

When the matter is taken up today, no

representation for the petitioner.

Therefore, this M.A.C.A. is dismissed.

Sd/-

A.BADHARUDEEN, JUDGE.

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