The Legal Manager vs Ansar Sharief
2021 Latest Caselaw 2749 Kant

                             1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 9TH DAY OF JULY, 2021

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  M.F.A.NO.1803/2014 (MV)

BETWEEN:

THE LEGAL MANAGER
BAJAJ ALLIANZ GENERAL
INSURANCE COMPANY LIMITED
GROUND FLOOR, NO.31,
TBR TOWER, 1ST CROSS,
NEW MISSION ROAD,
NEXT TO JAIN COLLEGE
BENGALURU-560 024
NOW AT BAJAJ ALLIANZ GENERAL
INSURANCE CO.LTD., REGIONAL OFFICE,
GOLDEN HEIGHTS, 4TH LEVEL
No.1\2, 59TH CROSS, 4TH "M" BLOCK,
RAJAJINAGAR, BENGALURU-560010
BY IT'S MANAGER.                            ... APPELLANT

         [BY SRI O.MAHESH, ADVOCATE (THROUGH VC)]

AND:

1.     ANSAR SHARIEF
       AGED 37 YEARS
       S/O LATE ISMAIL SHERIFF

       SINCE THE RESPONDENT WAS IN
       COMA AND CAN NOT SPEAK COMMAND,
       AND HENCE REPRESENTED BY HIS WIFE
       AS A NATURAL GUARDIAN NAMELY
       SMT: NASEEBA W/O ANSAR SHARIEFF,
       AGED 35 YEARS
                                 2



     R/AT NO.11, 1ST CROSS, DIESEL SHED ROAD,
     K.R. PURAM, BENGALURU-560 036

2.   ASHRAFUNNISA,
     AGE: MAJOR
     NO.80, SRINIVASANAGAR,
     MODI ROAD CROSS,
     ARABIC COLLEGE POST, D.J HALLI
     BENGALURU-560 045.                        ... RESPONDENTS

          [R1-SERVED; VIDE ORDER DATED 09.06.2017,
               NOTICE TO R2 IS HELD SUFFICIENT]


     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 11.11.2013
PASSED IN MVC.NO.2255/2011 ON THE FILE OF THE III
ADDITIONAL    SENIOR    CIVIL  JUDGE,  MEMBER,    MACT,
BENGALURU, AWARDING COMPENSATION OF Rs.1,44,267/-
WITH INTEREST @ 8% P.A. FROM THE DATE OF PETITION TILL
REALIZATION.


    THIS M.F.A. COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

The learned counsel for the appellant/Insurance

Company has filed a memo dated 05.07.2021 stating that

he may be permitted to withdraw the appeal.

2. In view of the memo filed by the learned counsel

for the appellant, the appeal is dismissed as withdrawn.

3. The amount in deposit, if any, is ordered to be

transmitted to the concerned Tribunal, forthwith.

Sd/-

JUDGE

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