National Insurance Co. Ltd vs M. G. Venkatesh
2022 Latest Caselaw 10650 Kant

                         1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF JULY, 2022

                      BEFORE

  THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

           M.F.A.CROB No.161/2017(MV)
BETWEEN:

NATIONAL INSURANCE CO. LTD.,
DIVISIONAL OFFICE IV,
SHIVANANDA CIRCLE,
SHESHADRIPURAM,
BANGALORE,REPRESENTED BY
REGIONAL MANAGER,
NATIONAL INSURANCE CO. LTD.,
REGIONAL OFFICE, NO.144,
SHUBHARAM COMPLEX,
M.G.ROAD,BANGALORE-01.            ..CROSS OBJECTOR

(BY SMT.MANJULA N. TEJASWI, ADVOCATE)

AND:
1. M.G.VENKATESH
S/O LATE GIRIYAPPA
AGED ABOUT 52 YEARS
R/O MADAPPANAHALLY,
HOBLI, HULIYURDURGA,
KUNIGAL TALUK -572 130

2. MR.CHIKKEGOWDA
S/O HANUMAIAH
C.R.HANUMARAJ
R/O 133/260/261
                           2


KEMPEGOWDA NAGAR,
HAROHALLI POST,
BANGALORE -560 091.                 ..RESPONDENTS
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     THIS MFA CROB IS FILED UNDER ORDER 41 RULE
22 OF CPC, 173(1) OF M.V.ACT, AGAINST THE JUDGMENT
AND AWARD DATED 13.04.2012 PASSED IN MVC
No.4348/2010 ON THE FILE OF THE XX ADDITIONAL
JUDGE & XVIII ACMM, MACT, BENGALURU (ACMM-18),
AWARDING COMPENSATION OF Rs.37,000/- WITH
INTEREST @ 6% P.A. FROM THE DATE OF PETITION TILL
DEPOSIT IN COURT.

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

Learned counsel for the cross objector seeks

permission to withdraw the cross objection.

Submission is placed on record.

Learned counsel for the cross objector to file

memo in the registry.

Cross objection is dismissed as withdrawn.

Sd/-

JUDGE SBN