Jijo C. Thamby vs The National Insurance Company ...
2023 Latest Caselaw 1903 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                    MACA NO. 3184 OF 2022
 AGAINST THE ORDER/JUDGMENT OPMV 1671/2011 OF MOTOR ACCIDENT
 CLAIMS TRIBUNAL & SPECIAL COURT FOR EC ACT CASES, THRISSUR


APPELLANT/PETITIONER:

          JIJO C. THAMBY
          AGED 34 YEARS
          S/O. THAMBY, CHERUVATHOOR HOUSE
          ANAPARAMBU ROAD, PANGAMUCK P.O.
          THRISSUR, PIN - 680544
          BY ADVS.
          C.HARIKUMAR
          SANDRA SUNNY
          ARUN KUMAR M.A

RESPONDENT/2ND RESPONDENT:

          THE NATIONAL INSURANCE COMPANY LIMITED
          HERO HONDA VERTICAL 101 106
          BMC HOUSE NI, CONNAUGHT PLACE
          NEW DELHI, PIN - 110001
          REPRESENTED BY ITS DIVISIONAL MANAGER.
          SRI.GEORGE A CHERIAN - SC



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 01.02.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 M.A.C.A.No.3184 of 2022

                             :2:




                DEVAN RAMACHANDRAN, J.
             =========================
                  M.A.C.A.No. 3184 of 2022
            ==========================
           Dated this the 01st day of February, 2023


                           JUDGMENT

The learned counsel appearing for the appellant submitted

that this appeal is not being pressed.

Therefore, this appeal is dismissed as not being pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE

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