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The Regional vs Gowramma
2021 Latest Caselaw 4950 Kant

Citation : 2021 Latest Caselaw 4950 Kant
Judgement Date : 26 November, 2021

Karnataka High Court
The Regional vs Gowramma on 26 November, 2021
Bench: Sachin Shankar Magadum
                            1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 26TH DAY OF NOVEMBER, 2021

                         BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

              M.F.A.NO.1458 OF 2017 (MV-D)

BETWEEN:

THE REGIONAL MANAGER
SHRIRAM GENERAL INSURANCE CO. LTD.
REGIONAL OFFICE
NO.5/5, 2ND FLOOR, S V ARCADE,
BILAKAHALLI MAIN ROAD
OFF B G ROAD, IIM POST,
BENGALURU 560076

                                             ...APPELLANT

(BY SRI A.N.KRISHNA SWAMY, ADVOCATE)

AND:

1. GOWRAMMA
W/O LATE ANNAJI
AGED ABOUT 51 YEARS

2. GEETHA
D/O LATE ANNAJI
AGED ABOUT 37 YEARS

3. SUJATHA
D/O LATE ANNAJI,
AGED ABOUT 34 YEARS
                                2


4. SUNEETHA
D/O LATE ANNAJI
AGED ABOUT 32 YEARS

5. HUCHCHAMMA
W/O LAKKEGOWDA,
AGED ABOUT 81 YEARS,

ALL ARE R/AT NO.7/74, KABINI COLONY,
KOLLEGALA TOWN,
CHAMARAJANAGARA DISTRICT 571440

6. AJMAL PASHA
S/O DASTHAGIR SHARIFF
R/AT # 308/1, BADEMAKKAN MOHALLA
MYSURU - 570 012

                                              ...RESPONDENTS

(BY SRI VINODKUMAR, ADVOCATE FOR R1-R5;
R6 D/W)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED: 19.09.2016 PASSED IN MVC
NO.1/2012 ON THE FILE OF THE ADDITIONAL DISTRICT &
SESSIONS    JUDGE,   MEMBER   OF   MACT,   CHAMARAJANAGARA,
SITTING    AT   KOLLEGALA,    AWARDING     COMPENSATION   OF
Rs.15,97,840/- WITH INTEREST @ 6% P.A. FROM THE DATE OF
PETITION TILL REALIZATION.


     THIS APPEAL COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                3


                           JUDGMENT

Shri A.N.Krishna Swamy, learned counsel for the

appellant/Insurance Company submits that he has instructions

to withdraw this appeal.

His submission is taken on record.

The appeal is dismissed as withdrawn.

The amount in deposit, if any, shall be remitted to the

Tribunal.

Sd/-

JUDGE

CA

 
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