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Nagaraj Patil S/O Hanmanth Patil vs The Manager United India ...
2021 Latest Caselaw 2829 Kant

Citation : 2021 Latest Caselaw 2829 Kant
Judgement Date : 15 July, 2021

Karnataka High Court
Nagaraj Patil S/O Hanmanth Patil vs The Manager United India ... on 15 July, 2021
Author: Ashok S. Kinagi
         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

       DATED THIS THE 15TH DAY OF JULY, 2021

                      BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI


           M.F.A. NO.30171 OF 2013 (MV)

BETWEEN:

NAGRAJ PATIL
S/O HANMANTH PATIL
AGE: MAJOR, OCC: AGRICULTURE & BUSINESS,
R/O KANAJI, TQ. BHALKI,
DIST. BIDAR - 585401
                                      ...APPELLANT
(BY SRI. B. C. JAKA, ADV.)

AND

1.    THE MANAGER,
      UNITED INDIA INSURANCE CO. LTD.
      BRANCH OFFICE, MAIN ROAD,
      NEAR AMBEDKAR CIRCLE, BIDAR,
      THROUGH DIVISIONAL MANAGER,
      JAWALI COMPLEX,SUPER MARKET,
      GULBARGA - 585102

2.    IRAMMA
      W/O SHANKER @ SHANKERAPPA DHANGER
      AGE: 51 YEARS, OCC: LABOUR & HOUSEHOLD

3.    ANITA
      D/O SHANKER @ SHANKERAPPA DHANGER
      AGE: 23 YEARS, OCC: STUDENT
                           2




4.   MARUTHI
     S/O SHANKER @ SHANKERAPPA DHANGER,
     AGE: 21 YEARS, OCC: STUDENT,

     ALL ARE R/O KANAJI, TQ. BHALKI,
     DIST. BIDAR - 585401
                                       ...RESPONDENTS

(BY SRI. J AUGUSTIN, ADV. FOR R1
    SRI. G. B. YADAV, ADV. FOR R2 TO R4)


     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DT.20.10.2012 PASSED IN
MVC NO.335/2011 ON THE FILE OF THE FAST TRACK-II
AND ADDL. M.A.C.T BIDAR CAMP AT BHALKI, PARTLY
ALLOWING THE CLAIM PETITION AND AWARDING
COMPENSATION OF RS.2,56,000/- WITH INTEREST AT 6%
P.A.

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


                     JUDGMENT

Learned counsel for the appellant files a memo

seeking to withdraw the appeal.

2. Memo is placed on record.

3. The appeal is dismissed as withdrawn.

4. The Registry is directed to release the

amount in deposit, in favour of the appellant, on

proper identification.

SD/-

JUDGE RD

 
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