Joy Poulose vs Sherly And Others
2023 Latest Caselaw 7000 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                      THE HONOURABLE MRS. JUSTICE MARY JOSEPH

             THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945

                                 MACA NO. 46 OF 2010

 AGAINST THE AWARD DATED 25.08.2009 IN O.P(M.V) NO.253/2006 OF MOTOR ACCIDENTS

                            CLAIMS TRIBUNAL, PERUMBAVOOR



APPELLANT/PETITIONER IN M.V.O.P:

             JOY POULOSE,
             S/O POULOSE,
             KARUKAPPILLY HOUSE, KARUKULAM KARA, VILANGU.P.O,
             KIZHAKKAMBALAM VILLAGE.

             BY ADV
                  SRI.P.T.GOVINDAN


RESPONDENTS/RESPONDENTS IN M.V.O.P:

     1       SHERLY,
             W/O JOHN,
             THANDIKAYIL HOUSE, AIKKARANADU,
             KADAYIRIPPU.P.O.

     2       SUNNY,
             S/O.VARGHESE,
             THATTARA HOUSE,
             AIKKARANADU, KADAYIRIPPU.P.O.

     3       THE ORIENTAL INSURANCE CO.LTD.,
             BRANCH OFFICE, EBENAZER GARDEN,
             EDAPPALLY H.S.JUNCTION, COCHIN-24.

             BY ADVS.
                  SRI.BENNY VARGHESE
                  SRI.P.JACOB MATHEW
                  SRI.MATHEWS JACOB SR.



      THIS   MOTOR   ACCIDENT   CLAIMS   APPEAL    HAVING   COME   UP   FOR   ADMISSION   ON

22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 MACA NO.46/2010

                                     2




                                JUDGMENT

Dated this the 22nd day of June, 2023.

No representation.

It appears that the appellant is not interested in arguing the

matter.

Therefore, appeal stands dismissed for non-prosecution.

Sd/-

MARY JOSEPH

JUDGE JJ