National Insurance Co. Ltd vs Anitha
2021 Latest Caselaw 5963 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 10TH DAY OF DECEMBER 2021

                      PRESENT

       THE HON'BLE MR.JUSTICE ALOK ARADHE

                        AND

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

         REVIEW PETITION NO.5 OF 2021

BETWEEN:

National Insurance Company Limited,
Represented by its Manager,
Behind Krishna Theatre,
M.G.road, Tumkur - 572 101,
Represented by the
Regional Manager,
National Insurance Company
Limited, Regional Office,
#144, 2nd Floor,
Shubharam Complex,
M.G.Road,
Bangalore - 560 001.                .... Petitioner

(By Smt.Manjula N.Tejaswi, Advocate)

AND

1.    Anitha,
      W/o.Paramesh,
                           2




     Aged about 24 years,
     R/at Haronahalli
     Kasaba Hobli,
     Tumkur Taluk and District - 572 101.

2.   Sridhar G.
     S/o.Channappa,
     Aged about 47 years,
     R/at Haronahalli,
     Kasaba Hobli,
     Taluk and District - Tumkur - 572 101.

3.   M/s.Canara Goods Transport,
     Bibi Alabi Road,
     Mangalore Bunder, Mangalore
     South Kanara - 575 001.

4.   The New India Assurance Company Ltd.
     Represented by its Manger,
     Divisional Office,
     Centenary Building,
     2nd Floor, GHS Road,
     Mangalore - 575 001.       ...Respondents

(R-1 to R-4 served and unrepresented)


     This Review petition is filed under Order 47 Rule
1 of CPC, praying to modify the order passed in MFA
No.3002/2016 dated 03.09.2020.


     This review petition coming on for orders, this
day, Alok Aradhe J, made the following:
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                        ORDER

Mrs.Manjula N.Tejaswi, learned counsel for the

review petitioner.

Heard.

2.After hearing the learned counsel for the

petitioner and for the reasons assigned in the review

petition, the judgment dated 03.09.2020 passed by

this Court in MFA No.3002/2016 is recalled.

3. In the result, review petition is allowed. MFA

No.3002/2016 is restored to file.

Sd/-

JUDGE

Sd/-

JUDGE

Cm/-