The Manager vs Sri. Manjappa
2022 Latest Caselaw 2204 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF FEBRUARY, 2022

                        BEFORE

   THE HON'BLE MR. JUSTICE P.KRISHNA BHAT

                M.F.A.No.4327/2020(MV)

BETWEEN:

THE MANAGER
UNITED INDIA INSURANCE COMPANY LTD.,
BRANCH OFFICE, KALPETA,
PINANGODE ROAD,
JUNCTION MAIN ROAD,
KALPETA -673 721
WAYANAD DISTRICT
KERALA STATE

DEPUTY MANAGER
UNITED INDIA INSURANCE COMPANY LTD.,
MOTOR T.P. CLAIMS DEPARTMENT
REGIONAL OFFICE,
5TH AND 6TH FLOOR,
NRUPATUNGA ROAD,
KRISI BHAVAN,
BANGALORE -01                     ..APPELLANT

(BY SRI.M.V.CHANDRASHEKARA       REDDY,   ADVOCATE-
ABSENT)

AND:

1. SRI.MANJAPPA
S/O VENKATEGOWDA
AGED ABOUT 34 YEARS
                         2



R/AT ANEMALA VILLAGE
ANTARASANTHE HOBLI,
H.D.KOTE TALUK,
MYSURU DISTRICT

2. LAKSHMANAN
S/O DEVESEGOWDA
AGED ABOUT 48 YEARS
R/AT: ADANDA VEEDU
PANNAVALLY POST,
THIRUNALLY VILLAGE,
MANANTHAVADI TALUK,
WAYANAD DISTRICT,
KERALA STATE

3. PAVITHRA
W/O SHIVANNA
AGED ABOUT 32 YEARS
R/O HOSURU VILLAGE
ANTARASANTHE HOBLI
H.D.KOTE TALUK
MYSURU DISTRICT.                 ..RESPONDENTS


     THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
12.09.2019 PASSED IN MVC NO.621/2018 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND JMFC, MACT, H.D.KOTE,
AWARDING COMPENSATION OF RS.1,70,788.71 WITH
INTEREST AT 6% P.A. FROM THE DATE OF PETITION TILL
REALIZATION.

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

Learned counsel for appellant files a memo which is

duly signed by him, praying to dismiss the appeal as

withdrawn.

Memo is accepted.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

SBN