Annappa vs M P Gururaj
2022 Latest Caselaw 9629 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH DAY OF JUNE, 2022

                        BEFORE

  THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

             M.F.A.NO.3810 OF 2013 (MV)
BETWEEN:

ANNAPPA,
AGED ABOUT 40 YEARS,
S/O CHIKKIRAIAH,
KUMBARAHALLI VILLAGE,
PALYA HOBLI,
ALUR TLAUK,
HASSAN DISTRICT - 573 129.                ...APPELLANT

(BY SRI MOHAN KUMARA B M, ADV.)

AND:
  1. M P GURURAJ,
     S/O PUTTASWAMIGOWDA,
     MAJOR, NO.808, MADHIHALLY POST,
     BELUR TALUK,
     HASSAN DISTRICT - 573 201,
     (OWNER OF MOTOR CYCLE
     BEARING REGISTRATION NO.KA-01/EE-0759).

  2. THE UNITED INDIA INSURANCE CO LTD.,
     HUNASURU CLUB COMPLEX,
     POST OFFICE ROAD,
     HUNASURU - 571 105,
     REP. BY ITS MANAGER
     UNITED INDIA INSURANCE CO.,
     SUBHASH SQUARE, GANDHI BAZAR
     HASSAN CITY - 573 201,
     (INSURER OF MOTOR CYCLE BEARING
      REGISTRATION NO.KA-01-EE-0759).   ...RESPONDENTS

(BY SRI A.M.VENKATESH, ADV. FOR R2)
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      THIS MFA IS FILED U/S 173 (1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 3.7.2012 PASSED IN MVC
NO.505/2010 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL
JUDGE, ADDITIONAL MACT, HASSAN, DISMISSING THE CLAIM
PETITION FOR COMPENSATION.

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


                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of the Court to withdraw the appeal.

Memo is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

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