United India Insurance Co. Ltd vs Rajagopal
2023 Latest Caselaw 4297 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                          MACA NO. 2168 OF 2015
 AGAINST THE AWARD DATED 13.02.2014 IN OP(MV) NO.182/2012 OF THE
             MOTOR ACCIDENT CLAIMS TRIBUNAL, IRINJALAKUDA


APPELLANTS:

             UNITED INDIA INSURANCE CO. LTD.
             BRANCH OFFICE, THALASSERY, P.B.NO.97,
             ASHEEQUE TOWER, NARANGAPURAM, THALASSERY.

             BY ADV PREETHY R. NAIR


RESPONDENTS:

    1        RAJAGOPAL, AGED 62 YEARS
             S/O.VELAYUDHAN NAIR, THAYYIL HOUSE,
             THEKKUMURI P.O.,676105, TIRUR TALUK,
             MALAPPURAM DISTRICT.

    2        SOUDAMINI, AGED 54 YEARS, W/O.RAJAGOPAL,
             MUTHUMANNIL HOUSE, NOW RESIDING AT THAYYIL
             HOUSE, THEKKUMURI P.O., 676105, TIRUR TALUK,
             MALAPPURAM DISTRICT.

    3        RATHISH K.V., S/O.K.P.NARAYANAN, ATHIRA HOUSE,
             TALAP, KANNUR P.O.,670002.

             BY ADVS.
             SRI.ARUN MATHEW VADAKKAN
             SRI.K.P.SUDHEER


     THIS     MOTOR   ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA 2168/15
                                   2




                         JUDGMENT

When this matter was called today, learned counsel for the

appellant sought permission to withdraw this Appeal.

Consequently, this Appeal is dismissed as having been

withdrawn.

Sd/-

RR                                     DEVAN RAMACHANDRAN
                                             JUDGE