The Manager Bajaj Allianz General ... vs Veeresh @ Veeranna And Another
2021 Latest Caselaw 7084 Kant

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         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 22ND DAY OF DECEMBER, 2021

                       BEFORE

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

              MFA No.200933/2015 (MV)

BETWEEN

THE MANAGER,
BAJAJ ALLIANZ GENERAL INSURANCE
CO. LTD, KALABURAGI MANSION,
LAMINGTON ROAD, HUBBALLI.
                                        ... APPELLANT

(BY SRI SUBHASH MALLAPUR, ADVOCATE)

AND

1.     VEERESH @ VEERANNA @ VEERANNAGOUDA
       S/O HARASAYYA @ KARENNA @ KARIYANNA
       AGE: 23 YEARS, OCC: AGRICULTURE AND
       COOLIE R/O CHANDRABANDA VILLAGE,
       TQ. & DIST. RAICHUR - 584101

2.     ANJANEYA S/O RAMAPPA @ RAMANNA
       MADIWALAR, AGE: 24 YEARS,
       OCC: AGRICULTURE, R/O CHANDRABANDA
       VILLAGE, TQ. & DIST. RAICHUR.
                                     ... RESPONDENTS

(BY SRI BASAWARAJ R MATH, ADVOCATE FOR R-1;
R -2 SERVED)
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   THIS MFA IS FILED UNDER SECTION 173 (1) OF
M.V.ACT, PRAYING TO CALL FOR THE RECORDS, SET
ASIDE THE IMPUGNED JUDGMENT AND AWARD DEATED
06-03-2015 PASSED BY THE ADDL. DISTRICT JUDGE AND
MOTOR ACCIDENT CLAIMS TRIBUNAL-II, RAICHUR IN MVC
NO.261/2012,    AWARDING     COMPENSATION      OF
RS.1,12,000/-.

     THIS APPEAL COMING ON FOR HEARING THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-

                       JUDGMENT

The learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Srt