Shyamkumar S vs Cholamanadalam Invsetments And ...
2024 Latest Caselaw 29834 Ker

Kerala High Court

Shyamkumar S vs Cholamanadalam Invsetments And ... on 22 October, 2024

O.P(C). No.2369 of 2024                 1
                                                                   2024:KER:78367
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                             OP(C) NO. 2369 OF 2024

          EP     58/2024   IN    ARBITRATION      NO.    NO.2609     OF    2022   OF

ADDITIONAL        DISTRICT      COURT   &   IST   ADDITIONAL       MOTOR   ACCIDENT

CLAIMS TRIBUNAL ,ALAPPUZHA.


PETITIONERS/JUDGMENT DEBTORS/RESPONDENTS:

      1          SHYAMKUMAR S.,AGED 41 YEARS
                 S/O.SARNGADHARAN, MUNDADIKALATHIL SALINI
                 NIVASKAVALAM P.O, KUTTANADALAPPUZHA-, PIN - 688506

      2          AJITHAKUMARI D.,AGED 63 YEARS
                 W/O SARNGADHARAN, MUNDADIKALATHIL SALINI
                 NIVAS,KAVALAM P.O,KUTTANAD,ALAPPUZHA, PIN - 688506


                 BY ADV UNNI SEBASTIAN KAPPEN


RESPONDENT/DECREE HOLDER/CLAIMANT:

                 CHOLAMANADALAM INVSETMENTS AND FINANCE COMPANY LTD
                 DARE HOUSE NO:2, NSC BOSE ROAD, PARRYS, CHENNAI,
                 REPRESENTED BY POA HOLDER&AGM LAW, NAVEEN TP,
                 AGED 43, RESIDING AT PERA 30, ELAMAKKARA P.O,
                 EDAPPALLY SOUTH VILLAGE, KANAYANNOOR TALUK,
                 PIN - 600001



          THIS    OP   (CIVIL)     HAVING     COME      UP   FOR    ADMISSION     ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(C). No.2369 of 2024                       2
                                                                                 2024:KER:78367




                                   VIJU ABRAHAM, J.
                   .................................................................
                               O.P(C). No.2369 of 2024
                   .................................................................
                   Dated this the 22nd day of October, 2024


                                         JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioners seeks permission to withdraw the

original petition with liberty to avail the remedy available under law.

Granting such liberty the original petition is dismissed as

withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

cks

2024:KER:78367 APPENDIX OF OP(C) 2369/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE EX-PARTE AWARD PASSED BY THE ARBITRATOR IN ARBITRATION CASE.NO.2609/2022 OF THE ADDL. DISTRICT COURT I, ALAPPUZHA DATED 09.12.2022

Exhibit P2 A TRUE COPY OF THE E.A NO:49/24 IN E.P NO:58/2024 IN ARBITRATION CASE NO:2609/2022 OF THE ADDL. DISTRICT COURT I, ALAPPUZHA DATED 07.03.2024

Exhibit P3 THE ORDER IN E.P NO:58/2024 IN ARBITRATION CASE NO:2609/2022 OF THE ADDL. DISTRICT COURT I, ALAPPUZHA DATED 23.09.2024

Exhibit P4 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN 2022 KHC 591 (HEDGE FINANCE PRIVATE LIMITED (M/S) ERNAKULAM VS. BIJESH JOSEPH)