The Branch Manager vs Smt Nagamani
2021 Latest Caselaw 97 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY, 2021

                        BEFORE

      THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

              M.F.A.NO.2810 OF 2019 (MV-I)

BETWEEN

THE BRANCH MANAGER
NATIONAL INSURANCE COMPANY LTD
BRANCH OFFICE, NO.1576,
1ST FLOOR, V V ROAD ,MANDYA-571401
REPRESENTED BY
THE REGIONAL MANAGER
NATIONAL INSURANCE CO LTD , REGIONAL OFFICE
NO.144, II FLOOR, SHUBHARAM COMPLEX
M.G.ROAD ,BANGALORE-1
                                              ...APPELLANT
(BY SMT. MANJULA N. TEJASWI, ADVOCATE)

AND

1.     SMT NAGAMANI
       W/O LATE SHIVANNA
       R/O KOMMERAHALLI VILLAGE TALUK
       & DISTRICT MANDYA
       MANDYA-571401

2.     ANILKUMAR C S S/O SIDDARAMU
       AGE MAJOR , CHAMALAPURA VILLAGE
       KERAGODU HOBLI, MANDYA TALUK AND DISTRICT
       MANDYA -571401
                                         ...RESPONDENTS
       THIS APPEAL IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED: 10.08.2018 PASSED
IN MVC NO. 296/2016 ON THE FILE O THE I ADDITIONAL SENIOR
CIVIL JUDGE AND CJM, MANDYA, AWARDING COMPENSATION OF
RS.1, 11, 389/- WITH INTEREST AT 9% P.A. FROM THE DATE OF
PETITION TILL REALIZATION.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Mds.