Reliance General Iunsurance vs Naziya
2024 Latest Caselaw 29297 Ker

Kerala High Court

Reliance General Iunsurance vs Naziya on 10 October, 2024

                                             2024:KER:75581

MACA NO. 4065 OF 2016

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                   MACA NO. 4065 OF 2016

     AGAINST THE AWARD DATED 18.03.2016 IN OPMV NO.131 OF

2011 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, ATTINGAL

APPELLANT/3RD RESPONDENT:

         RELIANCE GENERAL IUNSURANCE CO.LTD
         REP. BY IT'S LEGAL CLAIMS MANAGER,
         RELIANCE GENERAL INSURANCE CO. LTD.,
         ERNAKULAM.


         BY ADV TAPAS VARMA A.


RESPONDENT/CLAIMANT:

         NAZIYA (MINOR)
         REP. BY HER FATHER ABDUL BASHEER @ BASHEER,
         S/O.ISHAQ, KALLUMMOOTTIL VEEDU,
         ERANIKONAM,ETHUKKADU WARD, PUTHUSSERIMUKU.P.O.,
         KARAVARAM PANCHAYATH.


         BY ADV SRI.G.RADHAKRISHNAN


     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
                                           2024:KER:75581

MACA NO. 4065 OF 2016

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HEARD ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                2024:KER:75581

MACA NO. 4065 OF 2016

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                    JUDGMENT

Dated this the 10th day of October, 2024

The learned Counsel for the appellant seeks permission

to withdraw the appeal. Recording the submission, the Motor

Accident Claims Appeal is dismissed as withdrawn.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK