Sincy vs Sali
2024 Latest Caselaw 30036 Ker

Kerala High Court

Sincy vs Sali on 22 October, 2024

                                                      2024:KER:78396




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
 TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
                     MACA NO. 1096 OF 2014
        AGAINST THE AWARD DATED 18.01.2014 IN OP(MV) NO.1144
OF 2011 OF MOTOR ACCIDENT CLAIMS TRIBUNAL, KOTTAYAM

APPELLANT/PETITIONER:

           SINCY
           AGED 33 YEARS, W/O. REJIMON STEPHEN,
           KELANANICKAL HOUSE, UZHAVOOR EAST P.O.,
           KOTTAYAM DISTRICT.


           BY ADVS.
             SRI.P.M.JOSHI
             SMT.SIJI K.PAUL


RESPONDENTS/RESPONDENTS:

    1      SALI
           AGED 53 YEARS, S/O MADHAVAN,
           SANKARALAYAM, NATTASSERRY P.O.,
           PERUMPAIKADU VILLAGE, KOTTAYAM, PIN:686 006.

    2      THE DIVISION MANAGER
           NATIONAL INSURANCE COMPANY LTD.,
           KOTTAYAM, PIN:686 001.

           BY ADVS.
             SRI.KISHOR B.
             SRI.N.S.NAJEEB



     THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY
HEARD ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                          2024:KER:72739
M.A.C.A. No. 1096 of 2014


                            JUDGMENT

The learned counsel for the appellant submitted that

the matter is not pressed and filed a memo dated 14.10.2024,

seeking permission to withdraw the Motor Accident Claims

Appeal.

Therefore, the appeal is dismissed as withdrawn.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

S.M.K.