Karnataka High Court
Bajaj Allianz General Insurance ... vs Shri. Lagamappa S/O Basappa ... on 23 July, 2021
Author: Ravi V.Hosmani
IN THE HIGH COURT OF KARNATAKA DHARWAD
BENCH
DATED THIS THE 23 R D DAY OF JULY, 2021
BEFORE
THE HON'BLE MR.JUSTICE RAVI V.HOSMANI
M.F.A.No.23372/2010 (MV)
C/W M.F.A. NO.24264/2010
M.F.A . No .23372/2010
BETWEEN:
BAJAJ ALLIANZ GENERAL
INSURANCE CO. LTD.,
BAJAJ ALLIANZ HUBLI,
VIVEKANAND CORNER,
DESAI CROSS, CLUB ROAD, HUBLI .
REPRES ENTED BY ITS POLICY ISS UI NG
OFFICE, DINES H K ALE PATSON AGEN CIES,
P.B. ROAD , BELA GAVI-590003.
HEREIN REPRESEN TED BY BAJAJ ALLI ANZ
GENERAL INSURAN CE CO. LTD.,
4TH F LOOR, V .A. K ALABURAGI MANSION,
OPPOSITE MUNICI PAL CORPORATION ,
LAMINGTON ROAD , HUBLI ,
REPRES ENTED BY ITS AUTHORIZED SIGNATORY.
... APPELLANT
(BY SRI. R. R. MANE, ADV OCATE)
AND
1. SHRI. LAGAMAPPA
S/O. BASA PPA KOCHARGIL,
AGE: 30 YEARS , OCC: COOLIE,
2
R/O AT: PANGUTTI,
TQ. AND DIST: BELAGAVI.
2. SHRI. RAMESH
S/O. BHIMESH TALWAR,
AGE: MAJOR, OCC: PRIVATE SERVICE,
R/O AT/POST MAJ GAON ,
TQ. AND DIST: BELAGAVI.
(OWNER OF MOT OR CYCLE N O. KA-22/U- 9305)
... RES PONDENTS
(BY SRI .SANJAY S KATAGERI, ADVOCATE FOR R1
NOTICE TO R2 SERVED)
THIS MISC.FIRST APPEAL IS FI LED UNDER S ECT ION
173(1) OF MOT OR VEHICLES ACT, 1988, AGAINST THE
JUDGMENT AND AWARD DATED 31.03.2010 PASSED IN MVC
NO.2578/2004 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT-II AND MEMBER, ADDL.MACT BELAGAVI ,
AWARDING THE COMPENSATION OF Rs.1,19,800/- WITH
INTEREST AT THE RATE OF 6% P.A ., FROM THE DATE OF
PETITION TILL THE DATE OF REALIS ATION AND ET C.,
M.F.A . No .24264/2010
BETWEEN:
BAJAJ ALLIANZ GENERAL
INSURANCE CO. LTD.,
BAJAJ ALLIANZ HUBLI,
VIVEKANAND CORNER,
DESAI CROSS, CLUB ROAD, HUBLI .
REPRES ENTED BY ITS POLICY ISS UI NG
OFFICE, DINES H K ALE PATSON AGEN CIES,
P.B. ROAD , BELA GAVI-590003.
HEREIN REPRESEN TED BY BAJAJ ALLI ANZ
3
GENERAL INSURAN CE CO. LTD.,
4TH F LOOR, V .A. K ALABURAGI MANSION,
OPPOSITE MUNICI PAL CORPORATION ,
LAMINGTON ROAD , HUBLI ,
REPRES ENTED BY ITS AUTHORIZED SIGNATORY.
... APPELLANT
(BY SRI. R. R. MANE, ADV OCATE)
AND
1. KRISHNA BHIMSEN NAIK @ TA LAWAR,
AGE: 31 YEARS , OCC: NIL,
R/O. MAJGAON , T Q. AND DIST: BELAGAVI.
2. SHRI. RAMESH
S/O. BHIMESH TALWAR,
AGE: MAJOR, OCC: PRIVATE SERVICE,
R/O AT/POST MAJ GAON ,
TQ. AND DIST: BELAGAVI.
... RES PONDENTS
(BY SRI .SANJAY S KATAGERI, ADVOCATE FOR R1
NOTICE TO R2 SERVED)
THIS MISC.FIRST APPEAL IS FI LED UNDER S ECT ION
173(1) OF MOT OR VEHICLES ACT, 1988, AGAINST THE
JUDGMENT AND AWARD DATED 28.06.2010 PASSED IN MVC
NO.2257/2004 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT AND MEMBER, ADDL.MACT-I, BELAGAVI ,
AWARDING THE COMPENSATION OF Rs.1,54,200/- WITH
INTEREST AT THE RATE OF 9% P.A ., FROM THE DATE OF
PETITION AND SHALL BE DEPOSITED WITHIN 30 DAYS FROM
THE DATE OF THE ORDER AND ETC.,
THESE APPEA LS COMING ON FOR ORDERS THIS DAY, THE
COURT , D ELIVERED THE F OLLOWING:
4
ORDER
Learned counsel for appellant in both the appeals
files a memo seeking withdrawal of the appeals.
Memo is placed on record.
Accordingly, appeals are dismissed as withdrawn.
Amount in deposit in both the appeals are ordered to
be transmitted to tribunal for disbursement.
SD
JUDGE
Ps g *
