Sumesh vs Vinu Rajan And Others
2023 Latest Caselaw 7031 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. 2972 OF 2009

  AGAINST THE AWARD DATED 11.06.2009 IN O.P(M.V) NO.960/2004 OF MOTOR ACCIDENT

                            CLAIMS TRIBUNAL, ALAPPUZHA.

APPELLANT/PETITIONER:

             SUMESH,
             S/O HARIDAS,
             VELIYIL,
             PATHIRAPPALLY P.O., ALAPPUZHA.

             BY ADV
                  SRI.R.AZAD BABU


RESPONDENTS/RESPONDENTS:

     1       VINU RAJAN,
             S/O NARAYANAN, VISHNU BHAVANIL,
             PATTANAKKAD P.O., CHERTHALA,, ALAPPUZHA DIST.

     2       SUSEELA,
             W/O. B.P.SHENOY CHANIYIL HOUSE,
             PATTANAKKAD P.O., CHERTHALA, ALAPPUZHA DIST.

     3       UNITED INDIA INSURANCE COMPANY LIMITED,
             BRANCH OFFICE, UNION BUILDING,
             CHERTHALA, ALAPPUZHA DISTRICT.

             BY ADVS.
                   SRI.T.J.LAKSHMANAN IYER
                   SRI.J.OM PRAKASH



      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.2972/2009

                                    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