Shriram General Insurance Co. Ltd vs Smt. Manjula
2021 Latest Caselaw 5765 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF DECEMBER 2021

                          BEFORE

     THE HON'BLE MR.JUSTICE H.T.NARENDRA PRASAD

                MFA No.3708 OF 2016 (MV)

BETWEEN:

Shriram General Insurance Co. Ltd.
#302, III floor, corner building
Plot No.48, Hospital Road
Shivajinagar, Bengaluru - 560 001
Now rep. by Deputy Manager Legal,
Shriram General Insurance Co. Ltd.
#5/4, 3rd floor, SV arcade
Bilekahalli main road, off: B.G. Road
IIM Post, Bengaluru - 560 076           ... Appellant

(By Sri.A.N. Krishna Swamy, Advocate)

AND:

1.     Smt. Manjula
       W/o late Valu @ Vadivelu
       Now aged about 23 years

2.     Baby Rakshitha
       D/o Valu @ Vadivelu
       Now aged about 2½ years
       Since Minor rep. by her
       Natural Guardian/mother
       The 1st Respondent herein
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3.   Smt. Lakshmi
     W/o late Rajamanikyam
     Now aged about 51 years

4.   Arunkumar R.
     S/o Late Rajamanikyam
     Now aged about 23 years
     All are r/a no.64, 3rd Main
     4th cross, Munisanjeevappa
     Layout, JP nagar, Bengaluru - 560 078

     No.47, Nelaguli, Bolare post
     Uttarahallu Hobli, Bengaluru
     South Taluk, Bengaluru - 560 082

     Present Address:
     R/at NMC 14, 5th Cross right side
     Hosamane Bhadravathi Taluk
     Shivamogga District - 577 301

5.   Khalid Khan
     s/o Ameer Khan, major
     R/at 372, Ajji Nagar Line
     West Side, Kanakapura Town
     Ramanagara District - 562 117         ... Respondents

(By Sri.K.T. Gurudeva Prasad, Advocate for
    C/R1 to R4; vide order dated 27.2.2018
    Notice to R5 Dispensed with)

      This MFA is filed under Section 173(1) of MV Act,
against the Judgment and Award dated:29.02.2016 passed
in MVC No.1050/2015 on the file of the 22nd Additional
Small Causes Judge & 20th ACMM, & Member, MACT,
Bengaluru, awarding compensation of Rs.16,92,000/- with
interest at 6% P.A. from the date of petition till deposit.

      This MFA, coming on for hearing, this day, this
Court, delivered the following:
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                      JUDGMENT

Learned counsel for the appellant through video

conference submitted that he may be permitted to

withdraw this appeal.

The submission of the learned counsel for the

appellant is placed on record.

The appeal is dismissed as not pressed.

The amount in deposit is ordered to be

transferred to the Tribunal forthwith.

Sd/-

JUDGE

Cm/-