Apoorva vs Reliance General Insurance ...
2021 Latest Caselaw 2111 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 3RD DAY OF JUNE, 2021

                         BEFORE

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

                 M.F.A.NO.1827/2013 (MV)

BETWEEN:

APOORVA
D/O NARASIMHAMURTHY
AGED ABOUT 42 YEARS
S/O HAMAPPA
SHE IS MINOR AND HENCE REP. BY HER
GUARDIAN NARASIMHAMURTHY
NGF, R/AT NO.12, ASWATHNAGAR
BENGALURU-01
                                           ... APPELLANT

           (BY SRI NARENDRA GOWDA, ADVOCATE)
AND:

1.     RELIANCE GENERAL
       INSURANCE COMPANY LTD.,
       NO.28, 5TH FLOOR,
       CENETARY BUILDING
       M.G.ROAD, BANGALORE-560 001

2.     SHASHI KUMAR
       S/O M. KRISHNAPPA
       NAYANAHALLI VILLAGE
       PATRENAHALLI POST
       CHIKKABALLAPUR TQ &
       DISTRICT-562101.
                                         ... RESPONDENTS
           (BY SRI B.PRADEEP, ADVOCATE FOR R1;
                        R2-SERVED)
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     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 05.12.2012
PASSED IN MVC.NO.7848/2011 ON THE FILE OF THE
I ADDITIONAL SMALL CAUSE JUDGE & XVII ACMM, MACT,
BENGALURU,   DISMISING    THE  CLAIM   PETITION   FOR
COMPENSATION.

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

                       JUDGMENT

Learned counsel for the appellant seeks permission of this

Court to withdraw the appeal.

The submission of the learned counsel for the appellant is

placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

ST