Suresh vs Adul Salam
2023 Latest Caselaw 3312 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE MARY JOSEPH
  THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                       MACA NO. 2360 OF 2014
AGAINST THE AWARD DATED 19.07.2006 IN O.P(M.V) NO.197/1999 OF
         MOTOR ACCIDENTS CLAIMS TRIBUNAL, KALPETTA, WAYANAD
APPELLANT/APPLICANT:

             SURESH,
             AGED 24 YEARS
             S/O.KRISHNASWAMI, EDAPATTY, MUTTIL VILLAGE,
             MUTTIL P.O, WAYANAD DISTRICT

             BY ADV SMT.REENA ABRAHAM


RESPONDENTS/RESPONDENTS:

     1       ABDUL SALAM,
             S/O.KUNHIKOYA, AGE NOT KNOWN, NANNADA P.O, NANNADA,
             KOZHIKODE DISTRICT
             (OWNER OF MOTOR CYCLE NO KL 11 G/5536)
     2       DANIEL,
             S/O.PAULOSE, AGE NOT KNOWN POKKAPILLI HOUSE,
             THRIKKAPETTA POST, WAYANAD DISTRICT
             (DRIVER OF MOTOR CYCLE NO KL 11G/5536
             D/L NO NOT KNWON)
     3       NATIONAL INSURANCE COMPANYLTD
             LOCAL BRANCH , KALPETTA, WAYANAD DISTRICT
             (INSURER OF MOTOR CYCLE NO KL 11G/5536

             BY ADV
             R1 BY SMT.AMRIN FATHIMA
             R2 BY SRI. P.G.GANAPPAN
             R3 BY SRI.PMM.NAJEEB KHAN



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR ADMISSION

ON 23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 M.A.C.A.No.2360 of 2014

                                   2




                              JUDGMENT

Dated this the 23rd day of March, 2023

No representation for the appellant. As the appeal stands

posted for hearing, it appears that the appellant is not interested

in prosecuting the appeal.

Appeal stands dismissed for non-prosecution.

Sd/-

MARY JOSEPH JUDGE NAB