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Mathewkutty vs Margret
2023 Latest Caselaw 4729 Ker

Citation : 2023 Latest Caselaw 4729 Ker
Judgement Date : 12 April, 2023

Kerala High Court
Mathewkutty vs Margret on 12 April, 2023
                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

             WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945

                                 MACA NO. 1276 OF 2014

AGAINST AWARD DATED 30.01.2014 IN O.P(MV) NO.839/2007 OF MOTOR ACCIDENTS CLAIMS

                                 TRIBUNAL, PERUMBAVOOR

APPELLANT/PETITIONER:

               MATHEWKUTTY,
               AGED 42 YEARS,
               S/O.POULOSE, PALLICKAL HOUSE,
               NEDUMBASSERY KARA, NEDUMABASSERY VILLAGE.

               BY ADV
                    SRI.V.K.VEERAVUNNY


RESPONDENTS/RESPONDENTS:

     1         M.X. MARGERET,
               W/O.P.V.POULOSE, HOUSE NO.8/817, KARIYAD,
               MEKKAD P.O.,
               ERNAKULAM DISTRICT-683 589.

     2         RADHAKRISHNAN,
               AGED 38 YEARS,
               S/O.VELAYUDHAN, KALATHINGAL HOUSE, PUTHANKULAMBU KARA,
               KIZHAKKUMCHERRY VILLAGE,
               ALATHOOR TALUK,
               PALAKKAD DISTRICT-678 541.

     3         M/S.ORIENTAL INSURANCE COMPANY LTD,
               BRANCH OFFICE, PATTAMANA BUILDING,
               PUMP JUNCTION, ALUVA-683 101.

               BY ADVS.
                    SMT.A.SREEKALA
                    SRI.RAJESH THOMAS



      THIS    MOTOR   ACCIDENT   CLAIMS   APPEAL    HAVING   COME   UP   FOR   ADMISSION   ON

12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 1276 OF 2014

                                        2




                                    JUDGMENT

Dated this the 12th day of April, 2023.

It appears from the proceedings of the appeal memorandum

that appellant's counsel has not turned up to argue on last several

posting dates. It appears that the appellant is not interested in

prosecuting the matter. The counsel for the respondent is present.

In the above circumstances, M.A.C.A stands dismissed for

non-prosecution.

Sd/-

MARY JOSEPH

JUDGE JJ

 
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