The Divisional Manger vs Smt Jayamma
2022 Latest Caselaw 8127 Kant

                        1



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF JUNE 2022

                     BEFORE

  THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

            MFA No.3979 OF 2022(MV)

BETWEEN:

THE DIVISIONAL MANAGER,
RELIANCE GENERAL INSURANCE CO. LTD.,
NO.19, RELIANCE CENTER,
WALACHANDR HARICHAND MARG,
BALLARD ESTATE, MUMBAI - 400 031.
CENTENARY BUILDING, M.G.ROAD,
BANGALORE.

NOW REP BY ITS MANAGER,
M/S RELIANCE GENERAL INSURANCE CO. LTD.,
REGIONAL OFFICE,
EAST WING, 5TH FLOOR,
NO.28, CENTENARY BUILDING,
M.G.ROAD, BANGALORE - 560 001.
                                      ...APPELLANT

(BY SRI.H.N.KESHAVA PRASHANTH., ADVOCATE)

AND:

1. SMT. JAYAMMA,
   W/O GONIBASAPPA,
   NOW AGED ABOUT 40 YEARS,
   R/AT 12TH WARD HARAPPANAHALLI TOWN,
   DAVANAGERE DISTRICT.
                          2



2. SACHIN PAWAR,
   S/O YASHWANTH PAWAR,
   AGED ABOUT 29 YEARS,
   R/AT WAGHAJAIWADI (AT) DERAVAN POST,
   PATAN TALUK, SATARA DISTRICT,
   MAHARASHTRA STATE.

3. SRI.VISHAL AJITH MOHITHE,
   S/O AJITH RAMACHANDRA MOHITHE,
   AGED ABOUT 30 YEARS,
   R/AT TALBEED VILLAGE, KARAD TALUK,
   SATARA DISTRICT,
   MAHARASHTRA STATE.
                                    ...RESPONDENTS

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT, AGAINST JUDGMENT AND AWARD DATED 11.02.2022
PASSED IN MVC NO.126/2017 ON THE FILE OF THE
SENIOR     CIVIL   JUDGE    AND     JMFC,   MACT-IX
HARAPANAHALLI,     AWARDING     COMPENSATION     OF
RS.17,31,000/- WITH INTEREST AT 9 PERCENT P.A. FROM
THE DATE OF PETITION TILL PAYMENT OF THE ENTIRE
AMOUNT.

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

                      JUDGMENT

The learned counsel for the appellant submits

that this matter is related to Dharwad Bench. Hence,

he is seeking leave of this Court to withdraw the

appeal with liberty to file the same before Dharwad

Bench.

The submission is taken on record.

Accordingly, the appeal is dismissed as

withdrawn with liberty to file the same before the

Dharwad Bench.

Office is directed to return the certified copy of

the judgment as well as the statutory amount in

favour of the appellant after retaining the Xerox copy

of the same.

Sd/-

JUDGE

HA/-