Bajaj Allianz General Insurance ... vs Smt.Gayatri Uday Shet,
2021 Latest Caselaw 2984 Kant

     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.24416/2010 (MV)
BETWEEN:

BAJAJ ALLIANZ GENERAL
INSURANCE CO.LT D.,
M.G.PALA CE, GOPI CIRCLE, SHIMOGA,
HEREIN REPRESEN TED BY BAJAJ ALLI ANZ
GENERAL INSURAN CE CO.LTD .,
4TH F LOOR, V .A.K ALBURGI MANSION,
OPPOSITE MUNICI PAL CORPORATION ,
LAMINGTON ROAD , HUBLI ,
REPRES ENTED BY ITS AUTHORIZED SIGNATORY.
                                             ... APPELLANT
(BY SRI. RAVINDRA R MANE, ADV OCATE)

AND

1.     GAYATRI UDAY SHET,
       AGE: 31 YEARS , R/O: HA LADKATTA,
       TQ: SIDDAPUR, U.K.

2.     KRATIKA UDAY SHET,
       AGE: 5 YEA RS, MINOR
       R/BY NEXT FRI END MOTHER
       GAYATRI UDAY SHET.

3.     VENKATESH RAMA CHANDRA SHET,
       AGE: 64 YEARS , R/O: HA LADKATTA,
       TQ: SIDDAPUR, U.K.

4.     SEETABAI VENKAT ESH SHET,
       AGE: 61 YEARS , R/O: HA LADKATTA,
       TQ: SIDDAPUR, U.K.
                                2




5.     Mr.RAHAMATHULLA,
       S/O. ABDUL GANI SAB,
       R/O: AYANOOR K OTE,
       AYANOOR, SHIMOGA.
       (OWNER OF V EHICLE N O.KA- 14/ 8557)
                                           ... RES PONDENTS
(BY SRI. GANAPAT I M BHAT , ADV OCATE FOR R1, R3 A ND R4
SRI. RAM P GHORPADE AND N .D . GUNDE, ADV OCATES FOR R5
R2 MINOR REPRES ENTED BY R1)

      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: 27.07.2010 PASS ED IN MVC
NO.111/ 2007 ON THE FILE OF THE PRESIDING OFFI CER, FAST
TRACK    COURT ,   SIRSI,  AWARDING   COMPENSA TION      OF
Rs.4,14,000/- WIT H INTEREST AT THE RATE OF 6% P.A ., F ROM
THE DATE OF PET ITION TILL THE DATE OF REALISATI ON AND
ETC.,

    THIS APPEA L COM ING ON FOR ORD ERS THIS DAY, THE
COURT , MADE THE FOLLOWIN G:

                             ORDER

Learned counsel for appellant files a memo seeking

withdrawal of the appeal.

Memo is placed on record.

Accordingly, appeal is dismissed as withdrawn.

Amount in deposit is ordered to be transmitted to

tribunal for disbursement.

SD JUDGE Psg*