Kesavan vs Rasheed
2024 Latest Caselaw 14716 Ker

Kerala High Court

Kesavan vs Rasheed on 31 May, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE G.GIRISH

  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946

                        MFA (ECC) NO. 123 OF 2020

AGAINST THE ORDER DATED 27.09.2019 IN ECC NO.952 OF 2016
OF W.C.C.NO.194 OF 2010

APPELLANT (1ST OPPOSITE PARTY):


               KESAVAN
               AGED 66 YEARS
               S/O. KUNJAYAPPAN, MANIYAMKARA HOUSE, MATTATHUR
               VILLAGE, CHEMBOCHIRA P.O., CHALAKKUDY TALUK,
               THRISSUR, NOW RESIDING AT HSG LTD., SHANTI
               NAGAR, MIRA ROAD (E), THANE,PIN-401 107

               BY ADVS.
               RAJESH NAIR
               SRI.V.A.AJAY

RESPONDENTS (APPLICANT & 2ND OPPOSITE PARTY):


    1          RASHEED
               S/O. AZIZ, CHERUPARAMBIL HOUSE, RESIDING AT
               VELLIKULANGARA DESOM, VELLIKULANGARA P.O.,
               VELLIKULANGARA VILLAGE, CHALAKKUDY TALUK,
               THRISSUR DISTRICT,PIN-680 684

    2          NATIONAL INSURANCE CO.LTD.,
               IRINJALAKUDA, REPRESENTED BY ITS BRANCH MANAGER,
               FIRST FLOOR, MALIEKAL BUILDINGS, MAIN ROAD,
               IRINJALAKUDA, THRISSUR DISTRICT,PIN-680 121

               BY ADVS.
               SRI.A.R.NIMOD - FOR R1
               SRI.M.A.AUGUSTINE - FOR R1
               SEBASTIAN VARGHESE(K/141/2000) - FOR R2

        THIS    MFA     (ECC)    HAVING   COME   UP    FOR    ADMISSION    ON
31.05.2024,       THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
                                        2
MFA(ECC)No.123 of 2020




                                 G.GIRISH, J.
                                ---------------
                         MFA(ECC)No.123 of 2020
                         ------------------------------
                     Dated this the 31st day of May, 2024

                                 JUDGMENT

I.A.No.2 of 2024 filed by the applicant/appellant for the

withdrawal of the appeal stands allowed vide separate order

dated 31.05.2024.

Accordingly, the appeal stands dismissed as withdrawn.

Sd/-

G.GIRISH, JUDGE

vgd