Baby & Another vs Murali & Others
2022 Latest Caselaw 10799 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE MARY JOSEPH
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                          MACA NO. 1527 OF 2011
 AGAINST THE AWARD DATED 25.02.2011 IN OP(MV)NO.1033/2008 OF MOTOR
               ACCIDENTS CLAIMS TRIBUNAL, OTTAPALAM
APPELLANTS/PETITIONERS:

    1      BABY,
           AGED 30 YEARS,
           W/O.UNNIKRISHNAN,
           UNDIYILPIDIYIL HOUSE, PANAYOOR P.O.,
           VANIYAMKULAM(VIA), PALAKKAD.

    2      AMRITHA,
           AGED 5 ½ YEARS (MINOR),
           D/O. UNNIKRISHNAN, UNDIYILPIDIYIL HOUSE, PANAYOOR P.O.,
           VANIYAMKULAM(VIA), PALAKKAD,
           REP. BY MOTHER BABY

           BY ADV SRI.SHEJI P.ABRAHAM


RESPONDENTS/RESPONDENTS:

    1      MURALI,
           AGED 43 YEARS,S/O KUMARAN,
           MUTTICHUR HOUSE, KULAPPULLI, SHORNUR-679 121
           (DRIVER OF KRM 0609 JEEP).

    2      T.M.NUSTHAFA RAVUTHAR, AGE NOT KNOWN
           THAZHATHEKKATTIL HOUSE, KEEZHUR P.O., MULAKKULAM,
           VAIKOND, ERNAKULAM-686 601.,
           (OWNER OF KRM 0609 JEEP).

    3      UNITED INDIA INSURANCE CO.LTD.
           FAIZAL BUILDING, MAIN ROAD, OTTAPALAM-679 101.,
           POLICY NO.101203/31/06/02/00008721
           VALID FROM 16/01/2007 TO 15/01/2008.


THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA.No.1527 of 2011

                                 2




                          JUDGMENT

Dated this the 21st day of October, 2022

Appellants are not interested in prosecuting the matter.

Therefore, Appeal stands dismissed for non-prosecution.

Sd/-

MARY JOSEPH JUDGE MJL