Omana vs Sushama Sharafudheen
2023 Latest Caselaw 3321 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                         MACA NO. 3096 OF 2017
 [AGAINST THE AWARD DATED 31.05.2016 IN OP(MV)NO.1330/2015 ON THE
     FILE OF THE MOTOR ACCIDENTS CLAIMS TRIBUNAL, KOZHIKODE]


APPELLANT/PETITIONER:

             OMANA, D/O.SANKARAN, KIZHUVANA HOUSE,
             THACHOLITHAZHATH, P.O. KANNANKARA, KOZHIKODE,
             NOW RESIDING AT HOUSE NO.418 S, MAHIMAPUR BIBNAMAU,
             KERAKAT TALUK, JAUNPUR DISTRICT - 222 136.

             BY ADV SRI.A.V.M.SALAHUDDEEN


RESPONDENTS/RESPONDENTS:

    1        SUSHAMA SHARAFUDHEEN, 'SHAS', CHETTAMKUNNU,
             P.O.THALASSERY, KANNUR DISTRICT, PIN-670 101.

    2        ZEENATH, W/O.FIROZ, MARATHETHIL HOUSE,
             P.O.PILAKOOL, TEMPLE ROAD, THALASSERY,
             KANNUR DISTRICT, PIN-670101.

    3        NATIONAL INSURANCE CO. LTD.
             NOOR COMPLEX, ARAYEDATHUPALAM,
             KOZHIKODE, PIN-673004.

             BY ADV M.SASINDRAN
             SMT.K.S.SANTHI, SC
     THIS    MOTOR   ACCIDENT   CLAIMS      APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO. 3096 OF 2017
                              -2-

                         JUDGMENT

Smt.Divya A.D. - learned counsel for the

appellant, seeks permission to withdraw this

Appeal with liberty to approach this Court

again appropriately.

This request is granted; consequently, this

Appeal is dismissed as having been withdrawn,

reserving liberty to the appellant to approach

this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv