Bajaj Allianz General Insurance ... vs Puttaraja
2021 Latest Caselaw 2114 Kant

                               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.8741/2010 (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.     PUTTARAJA
       S/O KRISHNEGOWDA
       AGED ABOUT 39 YEARS
       KENCHENAHALLI VILLAGE
       KASABA HOBLI,
       ARAKALAGUD TALUK
       HASSAN DISTRICT-573 201.

2.     K.M. MOHANA
       S/O JAVARE GOWDA
       ADULT, KENCHENAHALLI,
                                 2



      KASABA HOBLI
      ARAKALAGUD TALUK
      HASSAN DISTRICT-573 201.
                                              ... RESPONDENTS
            (BY SRI C.R.GOULAY, ADVOCATE FOR R1;
                         R2-SERVED)
     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 31.12.2009
PASSED IN MVC.NO.180/2008 ON THE FILE OF THE PRESIDING
OFFICER, FAST TRACK COURT, MACT, ARKALGUD, AWARDING A
COMPENSATION OF Rs.28,000/- WITH INTEREST @ 6% P.A.
FROM THE DATE OF PETITION TILL REALIZATION.
     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Accordingly, the appeal is dismissed as withdrawn.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