Hdfc Chubb General Insurance Company ... vs Sujith
2024 Latest Caselaw 30571 Ker

Kerala High Court

Hdfc Chubb General Insurance Company ... vs Sujith on 25 October, 2024

                                                          2024:KER:79944
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

       FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                              MACA NO. 3419 OF 2016

           AGAINST THE ORDER/JUDGMENT DATED 04.01.2016 IN OPMV NO.500 OF

2007       OF   ADDITIONAL   DISTRICT    COURT-II     &    IST   ADDITIONAL     MOTOR

ACCIDENT CLAIMS TRIBUNAL , MAVELIKKARA

APPELLANT/S:

                HDFC CHUBB GENERAL INSURANCE COMPANY LIMITED
                REPRESENTED BY ITS MANAGER (LEGAL), REGIONAL OFFICE,
                RAJAJI ROAD, ERNAKULAM.


                BY ADVS.
                SRI.GEORGE CHERIAN (SR.)
                SMT.LATHA SUSAN CHERIAN
                SMT.K.S.SANTHI




RESPONDENT/S:

       1        SUJITH
                S/O. PONNAPPAN, CHENNATTU PARAMBIL VEEDU,PUNNAPRA
                SOUTH, WARD NO.15, PUNNAPRA, PIN-688004.

       2        NASEER
                ALIYAR VILLA, NAVAROJI PURAYIDOM, LAJANATH WARD,
                ALAPUZHA-688001.



       THIS      MOTOR   ACCIDENT   CLAIMS        APPEAL   HAVING   COME   UP     FOR
ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
       M.A.C.A    No. 3419 of 2016                       2024:KER:79944




                              JUDGMENT

Dated this the 25th 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Claims Appeal is dismissed as withdrawn.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 NJ