Shiju vs Santhosh P.K
2024 Latest Caselaw 28542 Ker

Kerala High Court

Shiju vs Santhosh P.K on 25 September, 2024

                                                             2024:KER:71472

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

    WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024/3RD ASWINA, 1946

                         MACA NO.4323 OF 2019

        AGAINST THE ORDER/JUDGMENT DATED IN OPMV NO.1194 OF 2016 OF

             MOTOR ACCIDENT CLAIMS TRIBUNAL, MUVATTUPUZHA

APPELLANT/1ST RESPONDENT:
           SHIJU,
           AGED 46 YEARS
           S/O.VALSAN, PARACKAL HOUSE, KALAMPOOR KARA, ENANELLOOR
           P.O., ENANELLOOR VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM
           DIST. - 686 673.

             BY ADVS.
             T.P.PRADEEP
             SRI.S.SREEDEV
             SMT.NITHYA VIJAYAN
             SMT.MINI KUMARI.M.V.


RESPONDENTS/CLAIMANT/2ND RESPONDENTS:
     1     SANTHOSH P.K.,
           AGED 43 YEARS
           S/O.KUTTAPPAN NAIR, PARAKKATTU HOUSE, KALAMPOOR KARA,
           ENANELLOOR P.O., ENANELLOOR VILLAGE, MUVATTUPUZHA
           TLAUK, ERNAKULAM DSIT. - 686 673.

    2        THE NEW INDIA ASSURANCE CO.LTD.,
             DIVISIONAL OFFICE, MUVATTUPUZHA, MUVATTUPUZHA TALUK,
             ERNAKULAM DIST. - 686 661.


     THIS    MOTOR   ACCIDENT   CLAIMS     APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 MACA NO.4323 OF 2019         :2:

                                                  2024:KER:71472




                       JUDGMENT

Dated this the 25th day of September, 2024

The learned Counsel appearing for the appellant has

filed a memo dated 10.09.2024 and submitted that the

matter has been settled between the parties out of court.

The learned Counsel further submits that the appellant

does not wish to prosecute the matter any further.

The memo dated 10.09.2024 is recorded.

Accordingly, this appeal is disposed of as settled.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RPR