Kerala High Court
Subash vs A. Mohammed Esso on 8 June, 2012
Author: Pius C. Kuriakose
Bench: Pius C.Kuriakose, A.V.Ramakrishna Pillai
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE PIUS C.KURIAKOSE
&
THE HON'BLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
FRIDAY, THE 8TH DAY OF JUNE 2012/18TH JYAISHTA 1934
MACA.No. 1618 of 2006 ( B)
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OPMV.582/1999 of M.A.C.T.,KOLLAM
APPELLANT/2ND PETITIONER:
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SUBASH, S/O. REGHUTHAMANACHARY,
CHARUVILA PUTHEN VEEDU, VATTAKKUZHY,VILAVOORKONAM,
KALLUVATHUKKAL VILLAGE, KOLLAM DISTRICT.
BY ADV. SRI.P.K.RAVI KRISHNAN
RESPONDENTS:
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1. A. MOHAMMED ESSO, S/O.ABDUL LATHEEF,
THEVALLIKONATHU PUTHEN VEEDU, VILAVOORKONAM,
VELAMANNOOR, KOLLAM DISTRICT.
2. ANIL KUMAR, S/O. SARASAMMA AMMA,
ATHRUTHUVILA VEEDU, AERAM, CHATHANOOR P.O.,
KOLLAM.
3. M/S. ORIENTAL INSURANCE COMPANY LIMITED,
KOLLAM.
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING BEEN FINALLY HEARD ON
08-06-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MG
PIUS C. KURIAKOSE &
A. V. RAMAKRISHNA PILLAI, JJ.
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M.A.C.A. No.1618 of 2006.
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Dated this the 8th day of June, 2012.
JUDGMENT
Pius C. Kuriakose, J.
Today also, there is no representation for the appellant. The appeal is rejected.
sd/-
PIUS C. KURIAKOSE JUDGE sd/-
A. V. RAMAKRISHNA PILLAI JUDGE //TRUE COPY// P.A TO JUDGE krj