Icici Lombard Gic Ltd., vs Smt. Mahadevi W/O Shrikant Naik
2021 Latest Caselaw 1648 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 26TH DAY OF FEBRUARY 2021

                          BEFORE

      THE HON'BLE MR.JUSTICE N.S. SANJAY GOWDA

                  MFA NO.25011/2011
                         C/W
                MFA NO.25010/2011 (MV)

IN MFA NO.25011 OF 2011

BETWEEN

ICICI LOMBARD GIC LTD.,
ICICI BANK TOWER,
BANDRA KURLA MUMBAI,
NOW REP. BY ITS MANAGER LEGAL,
ICICI LOMBARD GIC LTD.,
II FLOOR, BELLAD BUILDING,
GOKUL ROAD, HUBLI
                                             ...APPELLANT
(BY SRI.NAGARAJ C KOLLOORI, ADVOCATE)

AND

1.    SMT. MAHADEVI W/O SHRIKANT NAIK
      AGE: 24 YEARS, OCC: COOLIE,
      R/O BAVANUR, TQ. ATHANI,
      DIST. BELGAUM

2.    SRI. SHASHIKANT SHANKAR PAWAR,
      AGE: MAJOR, OCC: BUSINESS,
      R/O DASARATTI, TQ. ATHANI,
      DIST. BELGAUM
                                           ...RESPONDENTS
(BY SRI.ASHOK A NAIK, ADVOCATE FOR R1,
 SRI.SANJAY S KATAGERI, ADVOCATE FOR R2)
                            2


      THIS MFA IS FILED U/SEC.173(1) OF MV ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DTD:02-07-2011
PASSED IN MVC.NO.2959/2007 ON THE FILE OF THE
PRESIDING OFFICER, FAST TRACK COURT-IV, BELGAUM,
AWARDING THE COMPENSATION OF RS.1,56,000/- WITH
INTEREST AT THE RATE OF 9% P.A., FROM THE DATE OF
PETITION TILL THE DATE OF ACTUAL DEPOSIT.

IN MFA NO.25010 OF 2011

BETWEEN

ICICI LOMBARD GIC LTD.,
ICICI BANK TOWER,
BANDRA KURLA MUMBAI,
NOW REP. BY ITS MANAGER LEGAL,
ICICI LOMBARD GIC LTD., II FLOOR,
BELLAD BUILDING, GOKUL ROAD, HUBLI
                                           ...APPELLANT
(BY SRI.NAGARAJ C KOLLOORI, ADVOCATE)

AND

1.    SMT. GANGAWWA W/O BASSANING MANGAROL,
      AGE: 44 YEARS, OCC: COOLIE,
      R/O CHAMAKERI, TQ. ATHANI,
      DIST. BELGAUM

2.    SRI. SHASHIKANT SHANKAR PAWAR,
      AGE: MAJOR, OCC: BUSINESS,
      R/O DASARATTI, TQ. ATHANI,
      DIST. BELGAUM
                                         ...RESPONDENTS
(BY SRI.ASHOK A NAIK, ADVOCATE FOR R1,
 NOTICE TO R2 SERVED)

      THIS MFA IS FILED U/SEC.173(1) OF MV ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DTD:02-07-2011
PASSED IN MVC.NO.2958/2007 ON THE FILE OF THE
PRESIDING OFFICER, FAST TRACK COURT-IV, BELGUAM,
AWARDING THE COMPENSATION OF RS.96,000/- WITH
INTEREST AT THE RATE OF 9% P.A., FROM THE DATE OF
PETITION TILL THE DATE OF ACTUAL DEPOSIT.
                                 3


     THESE APPEALS COMING ON FOR ORDERS, THIS DAY,
THE COURT, DELIVERED THE FOLLOWING:


                        JUDGEMENT

Sri.Nagaraj C.Kollori counsel for the appellant

submits that the appeals filed by the claimants were

settled before the Lok-adalath and since appeal filed by

the Insurers does not survive for consideration.

2. Accordingly, these appeals dismissed as become

unnecessary.

3. Amount in deposit may be transmitted to the

Tribunal for disbursement.

Sd/-

JUDGE

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