Kerala High Court
The Managing Director, State Transport ... vs Badarudeen on 16 August, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 16TH DAY OF AUGUST 2022 / 25TH SRAVANA, 1944
MACA NO. 357 OF 2013
AGAINST THE AWARD DATED 07.06.2012 IN OP(MV)NO.1566/2011 OF
MOTOR ACCIDENT CLAIMS TRIBUNAL, KOLLAM
APPELLANT/1ST RESPONDENT :
THE MANAGING DIRECTOR,
STATE EXPRESS TRANSPORT CORPORATION,
PALLAVAN SALAI, CHENNAI-02.
BY ADV SRI.SUBHASH CYRIAC
RESPONDENTS/APPLICANTS AND 2ND RESPONDENT :
1 BADARUDEEN,
SHEMI NIVAS, PAZHANGALA,
NEDUMPANA, KOLLAM, PIN-691580.*EXPIRED
2 UMAIDABEEVI,
DO... DO...(RECORDED AS LEGAL HEIR OF R1)
3 MURUGAN
S/O. ARUMURAN, 80A, PILLAIR KOVIL STREET, SENTHI
MANGALAM, TIRUNELVELI, PIN-627001.
S*THE SECOND RESPONDENT IS RECORDED AS LEGAL HEIR
OF THE FIRST RESPONDENT AS PER ORDER DATED
18/07/2022 IN MACA 357/2013.
THIS MOTOR ACCIDENT CLAIMS APPEAL HAVING COME UP FOR
ADMISSION ON 16.08.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
MACA No.357 of 2013
..2..
MACA No.357 of 2013
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JUDGMENT
It is submitted by the learned counsel for the appellant that this appeal is not pressed. This submission is recorded. Accordingly, this appeal is dismissed as not pressed.
Sd/-
A.BADHARUDEEN, JUDGE rkj