Regional Manager vs Jayamma
2021 Latest Caselaw 7180 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 23RD DAY OF DECEMBER 2021

                    BEFORE

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

         MFA No.3636 OF 2019(MV)


BETWEEN:

REGIONAL MANAGER
LIBERTY VIDEOCON GENERAL
INSURANCE COMPANY
OFFICE NO.1 @ 1ST FLOOR
REAR PORTIN, OLD NO.28
NEW NO.23, RICHMAND ROAD
BENGALURU-560025
BY ITS MANAGER.
                                  ...APPELLANT

(BY SRI.O MAHESH., ADV.)

AND

1 . JAYAMMA
    W/O LATE KENCHEGOWDA

2 . MANJEGOWDA
    S/O LATE KENCHEGOWDA

3 . RANGASWAMY
    S/O LATE KENCHEGOWDA
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4 . DEVARAJU
    S/O LATE KENCHEGOWDA

   ALL ARE R/A MADALAPURA VILLAGE
   DANDINGANAHALLI HOBLI
   CHANNARAYAPATNA TALUK-573201.

5 . SANTHOSH M K
    S/O KRISHNEGOWDA
    R/A K MALLENAHALLI VILLAGE
    DANDIGANAHALLI HOBLI
    CHANNARAYAPATNA TALUK
    HASSAN DISTRICT-673201

                                 ...RESPONDENTS

    THIS MFA IS     FILED U/S 173(1) OF MV ACT
AGAINST    THE      JUDGMENT     AND     AWARD
DATED:06.03.2019 PASSED IN MVC NO.1197/2018
ON THE FILE OF THE IV ADDITIONAL DISTRICT AND
SESSIONS   JUDGE,   HASSAN   DISTRICT   (SIT   AT
CHANNARAYAPATNA), AWARDING COMPENSATION OF
RS.7,21,000/- WITH INTEREST AT 9 PERCENT P.A.
FROM THE DATE OF PETITION TILL REALIZATION.


    THIS MFA COMING ON FOR ORDRES, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                      JUDGMENT

The learned counsel for the appellant has filed a

memo on the ground that the parties have settled the

matter before the Executing Court. Hence the appeal

does not survive for consideration and accordingly,

the same may be disposed of.

The memo is placed on record.

In view of settlement of claim in question by the

respective parties before the Executing Court, the

present appeal is disposed of.

The amount in deposit is ordered to be

transferred to the Tribunal forthwith.

Sd/-

JUDGE

DM