Ibrahim vs United India Insurance Co. Ltd
2023 Latest Caselaw 4299 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. 3961 OF 2016
AGAINST THE ORDER IN OPMV NO. 1312/2015 DATED 21.04.2016
        OF MOTOR ACCIDENT CLAIMS TRIBUNAL ,KOZHIKODE
APPELLANTS/CLAIMANTS:
    1    IBRAHIM
         AGED 59 YEARS
         S/O.ABDULLA HAJI, KARIMBARA KUNNUMMAL (H),
         P.O.MANGAD, CHALIKKOD, KOZHIKODE.
    2      NABEESA
           AGED 45 YEARS
           W/O.IBRAHIM, KARIMBARA KUNNUMMAL (H),
           P.O.MANGAD, CHALIKKOD, KOZHIKODE.
    3      AMMARAH
           AGED 28 YEARS
           D/O.IBRAHIM, KARIMBARA KUNNUMMAL (H),
           P.O.MANGAD, CHALIKKOD, KOZHIKODE.
    4      AMEERA
           AGED 20 YEARS
           D/O.IBRAHIM, KARIMBARA KUNNUMMAL (H),
           P.O.MANGAD, CHALIKKOD, KOZHIKODE.
    5      NOURAMINOR
           AGED 17 YEARS
           D/O.IBRAHIM, KARIMBARA KUNNUMMAL (H),
           P.O.MANGAD, CHALIKKOD, KOZHIKODE. REPRESENTED
           BY FATHER IBRAHIM
           BY ADV SMT.K.V.RESHMI

RESPONDENT/3RD RESPONDENT:

           UNITED INDIA INSURANCE CO. LTD.
           MICRO OFFICE, KVS COMPLEX, CHEMMAD,
           P.O.TIRURANGADI, MALAPPURAM
           BY ADV P.K.ManojKumar


THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 31.03.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 MACA NO. 3961 OF 2016

                               2


                           JUDGMENT

The learned counsel for the appellants submits that this

appeal is not pressed.

This submission is recorded. Consequently, this appeal is

dismissed as having been not pressed.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn