Citation : 2021 Latest Caselaw 2113 Kant
Judgement Date : 3 June, 2021
1
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.8742/2010 (MV)
BETWEEN:
BAJAJ ALLIANZ GENERAL INSURANCE
COMPANY LTD.,
383, SRI HARI COMPLEX
SITA VILAS ROAD,
MYSURU-570024.
REPRESENTED BY BAJAJ ALLIANZ GENERAL
INSURANCE COMPANY
HAVING ITS OFFICE AT
NO.105A/107A, CEARS PLAZA
136, RESIDENCY ROAD
BENGALURU-560025
BY ITS ASSISTANT VICE PRESIDENT (CLAIMS)
... APPELLANT
(BY SMT.H.R.RENUKA, ADVOCATE)
AND:
1. MANJU @ MANJEGOWDA
@ MANJUNATHA
S/O SWAMYGOWDA
AGED ABOUT 28 YEARS
KENCHENAHALLI VILLAGE
KASABA HOBLI,
ARAKALAGUD TALUK
2. K.M. MOHANA
S/O JAVARE GOWDA
ADULT,
2
KENCHENAHALLI
KASABA HOBLI
ARAKALAGUD TALUK
... RESPONDENTS
(BY SRI GIRISH B. BALADARE, ADVOCATE FOR R1;
VIDE ORDER DATED 25.08.2016, NOTICE TO R2 IS HELD
SUFFICIENT)
THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 31.12.2009
PASSED IN MVC.NO.165/2008 (OLD NO.198/2006) ON THE FILE
OF FAST TRACK COURT AND MACT, ARKALGUD, AWARDING A
COMPENSATION OF Rs.84,400/- WITH INTEREST AT 6% P.A.
FROM THE DATE OF PETITION TILL REALISATION.
THIS MFA COMING ON FOR HEARING THROUGH 'VIDEO
CONFERENCE' 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Accordingly, the appeal is dismissed as withdrawn. The
amount in deposit is ordered to be refunded to the appellant on
proper identification.
Sd/-
JUDGE
ST
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