Prakash vs Santhosh Kumar
2023 Latest Caselaw 2645 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                      THE HONOURABLE MRS. JUSTICE MARY JOSEPH

             FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944

                                 MACA NO. 1179 OF 2013

  AGAINST THE AWARD DATED 15.09.2011 IN O.P(M.V) NO.626/2009 OF MOTOR ACCIDENT

                                CLAIMS TRIBUNAL, KOLLAM

APPELLANT/PETITIONER:

              PRAKASH,
              AGED 40 YEARS,
              S/O.KOCHUCHERUKKAN, PLAKKADU,
              CHEKKALAYAZHIKAM VEEDU,
              ADICHANALLOOR, KOLLAM.

              BY ADV SRI.SYAM J SAM


RESPONDENTS/RESPONDENTS:

     1        SANTHOSH KUMAR
              S/O.KRISHNANKUTTY PILLAI,
              SANTHOSH BHAVAN, NEDUNGOLAM P O,
              KOLLAM

     2        SAJEEV,
              S/O.RAVEENDRAN PILLAI,
              ARIKKANALAZHIKOM, KALAKKODU P O,
              KOLLAM DISTRICT,

     3        THE MANAGER,
              NATIONAL INSURANCE CO. LTD,
              KOLLAM BRANCH,
              KOLLAM DISTRICT.

              BY ADV SRI.LAL GEORGE



      THIS   MOTOR   ACCIDENT   CLAIMS   APPEAL    HAVING   COME   UP   FOR   ADMISSION   ON

24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO. 1179 OF 2013

                                         2




                                   JUDGMENT

Dated this the 24th day of February, 2023.

Representation was not there for the appellant for the

last several posting days. The case was posted for hearing on

this day. Today also, there is no representation for the

appellant.

Therefore, M.A.C.A stands dismissed for non

prosecution.

Sd/-

MARY JOSEPH

JUDGE JJ