Anas K.A vs K.A. Abdul Salam
2022 Latest Caselaw 10805 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. 1410 OF 2013
    AGAINST THE ORDER/JUDGMENT IN OP(MV) NO.1105/2009 OF MOTOR
                     ACCIDENT CLAIMS TRIBUNAL, PALA


APPELLANT/PETITIONER :-

             ANAS K.A.
             S/O.ABDUL SALAM, KOLLAMPARAMBIL HOUSE,
             MATTACKAD, ERATTUPETTA, KOTTAYAM DISTRICT.

             BY ADVS.
             SRI.VINOD KUMAR.C
             SRI.K.K.DHEERENDRAKRISHNAN


RESPONDENT/RESPONDENTS :-

    1        K.A. ABDUL SALAM
             THYPARAMBIL HOUSE, PATTIMATTOM,
             PLAMPARA P.O., KANJIRAPPALLY - 686 518.

    2        ROY SEBASTIAN
             S/O.SEBASTIAN,THAKADIPURATH HOUSE,
             ULLAYAM BHAGOM, CHERUVALLY.P.O.
             PIN - 686 543.

    3        THE NATIONAL INSURANCE COMPANY LTD
             KOTTAYAM BRANCH, REP.BY THE DIVISIONAL MANAGER,
             CSI, SQUARE, BAKER HILLS, KOTTAYAM.
             PIN - 686 001.

             BY ADV SMT.RAJI T.BHASKAR, SC


     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. 1410 OF 2013
                                    2




                              JUDGMENT

Dated this the 21st day of October, 2022

The appellant has not turned up. Last time also he was not

present. There was a direction to appear and argue the case. Since the

appellant has not turned up to argue the case, this appeal is dismissed for

non-prosecution.

Sd/-

                                                    MARY JOSEPH
SMA                                                    JUDGE