Icici Lombard General Insurance ... vs Kum. Pawadewwa D/O Bharamappa ...
2022 Latest Caselaw 10755 Kant

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              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

            DATED THIS THE 13TH DAY OF JULY, 2022

                           BEFORE

        THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

       MISCELLANEOUS FIRST APPEAL NO.23312/2011 (MV)

BETWEEN:

ICICI LOMBARD GENERAL
INSURANCE CO. LTD.,
BELLAD BUILDING, GOKUL ROAD,
HUBBALLI, NOW REP. BY ITS
MANAGER LEGAL
                                               ...APPELLANT.

(BY SHRI NAGARAJ C KOLLOORI, ADVOCATE.)


AND:

1.     KUM. PAWADEWWA
       D/O BHARAMAPPA KORANGAD
       AGE: 19 YEARS, OCC: COOLIE,
       R/O MALAGATTI, TQ. KUSHTAGI,
       DIST. KOPPAL

2.     RAMESH S/O SHIVAPPA KUNDARAGI,
       AGE: MAJOR, OCC: BUSINESS,
       R/O GAJENDRAGAD, TQ. RON,
       DIST. GADAG

3.     BASAVARAJ PAWADEPPA REVADI
       AGE: MAJOR, OCC: DRIVER,
       R/O MUSIGERIS, TQ. RON
       DIST. GADAG
                                            ...RESPONDENTS.

(BY SHRI MAHESH WODEYAR, ADVOCATE, FOR R.1;
R.2 - SERVICE OF NOTICE HELD SUFFICIENT;
R.3 - NOTICE DISPENSED WITH.)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE M.V.ACT, 1988, PRAYING TO SET ASIDE
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THE JUDGMENT AND AWARD DATED 24.12.2010, PASSED IN
MVC NO.09/2009, ON THE FILE OF THE PRL.SENIOR CIVIL
JUDGE AND ADDL. MACT, HUBBALLI, ETC.,.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
THE COURT PASSED THE FOLLOWING:


                          ORDER

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. Memo is placed on

record. In view of the memo, appeal is dismissed as

withdrawn.

2. The amount in deposit, if any, be transmitted

to the concerned tribunal.

SD/-

JUDGE

Mrk/-