General Manager vs Smt. Manjula
2021 Latest Caselaw 105 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 04TH DAY OF JANUARY 2021

                     BEFORE

THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

MISCELLANEOUS FIRST APPEAL NO.850 OF 2017 (MV-D)

BETWEEN:

GENERAL MANAGER
SHRIRAM GENERAL INSURANCE COMPANY LTD.,
E-8, EEPIP, RIICO,
SITAPURA, JAIPUR,
RAJASTHAN-302022.

NOW REPRESENTED BY ITS
MANAGER,
M/S SHRIRAM GENERAL INSURANCE COMPANY LTD.,
NO.5/4, 3RD FLOOR, S.V. ARCADE,
BILAKAHALLI MAIN ROAD,
OFF BG ROAD, IIM POST,
BENGALURU-560076.
                                   ... APPELLANT
[BY SRI. H.N. KESHAVA PRASHANTH, ADVOCATE
(THROUGH VC)]

AND:

1.     SMT. MANJULA
       W/O LATE AMARANATHA,
       NOW AGED ABOUT 30 YEARS

2.     DURGA PRASAD
       S/O LATE AMARANATHA
       NOW AGED ABOUT 5½ YEARS
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3.    RAMAKRISHNAPPA
      S/O LATE NARASIMHAIAH,
      NOW AGED ABOUT 64 YEARS

4.    SMT. ANNAPURNAMMA
      W/O RAMAKRISHNAPPA,
      NOW AGED ABOUT 55 YEARS

      ALL ARE R/O DOMMATHAMARI VILLAGE,
      KASABA HOBLI,
      PAVAGADA TALUK,
      TUMAKURU DISTRICT-572101.

5.    RAMANJINAPPA
      S/O LATE ERANNA,
      NOW AGED ABOUT 60 YEARS,
      R/O SASALA KUNTE VILLAGE,
      PAVAGADA TALUK,
      TUMAKURU DISTRICT-572101.
      (OWNER OF TATA ACE KA-06-C-923)

                                     ... RESPONDENTS

      THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF THE MOTOR VEHICLES ACT,
1988 AGAINST THE JUDGMENT AND AWARD DATED
07.10.2016 PASSED IN MVC NO.10/2012 ON THE FILE OF
THE   ITINARY   SENIOR   CIVIL   JUDGE   AND   MACT,
PAVAGADA, AWARDING COMPENSATION OF RS.7,79,210/-
WITH INTEREST @ 6% P.A. FROM THE DATE OF THE
PETITION TILL THE DATE OF DEPOSIT.

      THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT THROUGH VIDEO CONFERENCE DELIVERED
THE FOLLOWING:
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                    JUDGMENT

The learned counsel for the appellant submits that

the appellant is not interested to pursue this appeal.

Hence, the same may be dismissed as withdrawn. The

appellant's counsel also placed on record the memo to

the above effect.

In view of the same, the appeal is dismissed as

withdrawn.

The amount in deposit is directed to be transferred

to the Tribunal for necessary orders.

Sd/-

JUDGE GH