Kerala High Court
Muraleedharan Pillai vs Umaiba Beevi on 26 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF SEPTEMBER 2023 / 4TH ASWINA, 1945
MACA NO. 3014 OF 2019
AGAINST THE ORDER/JUDGMENT OPMV 932/2013 OF MOTOR ACCIDENT
CLAIMS TRIBUNAL ,ATTINGAL
APPELLANT/2ND RESPONDENT :
MURALEEDHARAN PILLAI
AGED 61 YEARS
S/O.RAGHAVAN PILLAI, PADINJATTINKARA PUTHEN
VEEDU, THULASIMUKKU, KUMMIL P.O., KADAKKAL,
KOLLAM DISTRICT.
BY ADV ALEXANDER GEORGE
RESPONDENT/PETITIONER/IST RESPONDENT:
1 SAFEELA BEEVI,
W/O.NAHAS, JUNAID MANZIL, PALAKKAL, KADAKKAL, NOW
RESIDING AT PANAYIL VEEDU, MANCHADIMOODU,
CHIRAYINKEEZHU, THIRUVANANTHAPURAM, PIN-695 304.
2 THE MANAGING PARTNER, M/S. URBAN STANISLAUS AND
CO.DEVELOPMENT PLOT,
MUNDAKKAL WEST, KOLLAM, PIN-691 001.
BY ADV Jani A
OTHER PRESENT:
ADV Jani A-RES
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 26.09.2023, ALONG WITH MACA.3249/2019,
3065/2019 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
M.A.C.A No. 3014, 3051, 3065 and 3249 of 2019
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF SEPTEMBER 2023 / 4TH ASWINA, 1945
MACA NO. 3249 OF 2019
AGAINST THE ORDER/JUDGMENT OPMV 933/2013 OF MOTOR ACCIDENT
CLAIMS TRIBUNAL ,ATTINGAL
APPELLANT/2ND RESPONDENT :
MURALEEDHARAN PILLAI
AGED 61 YEARS
S/O. RAGHAVAN PILLAI, PADINJATTINKARA PUTHEN
VEEDU, THULASIMUKKU, KUMMIL P. O., KADAKKAL,
KOLLAM DISTRICT.
BY ADV ALEXANDER GEORGE
RESPONDENT/PETITIONER/1ST RESPONDENT:
1 UMAIBA BEEVI
W/O. MUHAMAD SALI, CHARUVILA PUTHEN VEEDU,
PALAKKAL, KADAKKAL, NOW RESIDING AT PANAYIL
VEEDU, MANCHADIMOODU, CHIRAYINKEEZHU - 695 304.
2 THE MANAGING PARTNER
M/S URBAN STANISLAUS AND CO., DEVELOPMENT PLOT,
MUNDAKKAL WEST, KOLLAM - 691001.
BY ADV Jani A
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 26.09.2023, ALONG WITH MACA.3014/2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
M.A.C.A No. 3014, 3051, 3065 and 3249 of 2019
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF SEPTEMBER 2023 / 4TH ASWINA, 1945
MACA NO. 3065 OF 2019
AGAINST THE ORDER/JUDGMENT OPMV 928/2013 OF MOTOR ACCIDENT
CLAIMS TRIBUNAL ,ATTINGAL
APPELLANT/2ND RESPONDENT :
MURALEEDHARAN PILLAI
AGED 61 YEARS
S/O.RAGHAVAN PILLAI, PADINJATTINKARA PUTHEN
VEEDU, THULASIMUKKU, KUMMIL P.O., KADAKKAL,
KOLLAM DISTRICT.
BY ADV ALEXANDER GEORGE
RESPONDENT/PETITIONER/IST RESPONDENT:
1 NAZEER,
S/O.MUHAMAD SALI, CHARUVILA PUTHEN VEEDU,
PALAKKAL, KADAKKAL, NOW RESIDING AT PANAYIL
VEEDU, MANCHADIMOODU, CHIRAYINKEEZHU-695 304.
2 THE MANAGING PARTNER, M/S. URBAN STANISLAUS AND
CO.,
DEVELOPMENT PLOT, MUNDAKKAL WEST, KOLLAM-691 001.
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 26.09.2023, ALONG WITH MACA.3014/2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
M.A.C.A No. 3014, 3051, 3065 and 3249 of 2019
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF SEPTEMBER 2023 / 4TH ASWINA, 1945
MACA NO. 3051 OF 2019
AGAINST THE ORDER/JUDGMENT OPMV 935/2013 OF MOTOR ACCIDENT
CLAIMS TRIBUNAL ,ATTINGAL
APPELLANT/2ND RESPONDENT:
MURALEEDHARAN PILLAI
AGED 61 YEARS
S/O.RAGHAVAN PILLAI, PADINJATTINKARA PUTHEN
VEEDU, THULASIMUKKU, KUMMIL P.O., KADAKKAL,
KOLLAM DISTRICT.
BY ADV ALEXANDER GEORGE
RESPONDENT/PETITIONER/1ST RESPONDENT:
1 MUHAMMED SALI
S/O.ALIYARU KUNJU, CHARUVILA PUTHEN VEEDU,
PALAKKAL, KADAKKAL, NOW RESIDING AT PANAYIL
VEEDU, MANCHADIMOODU, CHIRAYINKEEZHU, -695304.
2 THE MANAGING PARTNER,
M/S.URBAN STANISLAUS AND CO. DEVELOPMENT PLOT,
MUNDAKKAL WEST, KOLLAM-691001.
BY ADV Jani A
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 26.09.2023, ALONG WITH MACA.3014/2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
M.A.C.A No. 3014, 3051, 3065 and 3249 of 2019
5
JUDGMENT
The learned counsel for the appellants seeks permission to
withdraw the appeals, as the claims are already settled.
Accordingly, these appeals are dismissed as withdrawn. It
is clarified that, the appellants shall be entitled to get the
release of the amounts, deposited before the Tribunal, under
Section 173 of Motor Vehicle Act, 1988.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
