M/S Icici Lombard General ... vs Kamalamma
2022 Latest Caselaw 4076 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 09TH DAY OF MARCH, 2022

                       BEFORE
           THE HON'BLE MS.JUSTICE J.M.KHAZI

             M.F.A.NO.6980 OF 2017 (MV)
BETWEEN:
1.    M/S ICICI LOMBARD GENERAL INSURANCE
      COMPANY LTD,
      REGIONAL OFFICE,
      NO.89, 2ND FLOOR, SVR COMPLEX
      HOSUR MAIN ROAD
      MADIVALA
      BANGALORE - 560068

    REPRESENTED BY ITS LEGAL MANAGER
    M/S ICICI LOMBARD GENERAL INSURANCE
    COMPANY LTD
    NO.121, THE ESTATE
    9TH FLOOR, DICKENSON ROAD
    M G ROAD,
    BANGALORE - 560042.
                                      ...APPELLANT
(BY SRI H.N.KESHAVA PRASHANTH, ADV.)

AND:
1.    KAMALAMMA
      W/O LATE SAMPANGIRAMAIAH,
      @ SAMPANGIRAMACHAR
      R/AT KADAYARAPANAHALLI
      B K HALLI (P),
      MYLANAHALLI, BANGALORE NORTH
      BANGALORE - 562149
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2.   S.ARUNA
     W/O C R ANANDPPADMAN
     NOW AGED ABOUT 43 YEARS
     R/AT NO.85, KONDRAHALLI
     HOSKOTE (T)
     BANGALORE (RURAL)

3.   BHARATHI
     W/O KRISHNAMURTHY
     R/AT NO.117, BHIVAKOTE
     BANGALORE NORTH
     BANGALORE URBAN - 560089

4.   RENUKA
     W/O LAKSHMINARAYANA
     NOW AGED ABOUT 33 YEARS
     R/AT NO.42, RAVAGODLU
     BANGALORE SOUTH
     BANGALORE URBAN - 560082

5.   RAM MOHAN CHOWDARY MENDRA
     S/O SANJEEVA RAYUDU MENDRA
     NO.10, GANGANAPALLI, NARPALA
     ANATHPURA
     ANDHRA PRADESH.
                                    ...RESPONDENTS
(BY SRI K.T.GURUDEVA PRASAD, ADV., FOR R1 TO R4;
    R5 - SERVED AND UNREPRESENTED)

     THIS M.F.A. IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 10.02.2017
PASSED IN MVC NO.100/2016 ON THE FILE OF THE V
ADDITIONAL SMALL CAUSES JDUGE & XXIV A.C.M.M.,
MEMBER, M.A.C.T., BENALURU. AN AWARDING A
COMPENSATION OF RS.7,52,000/- WITH INTEREST @ 9%
P.A. FROM THE DATE OF PETITION TILL ITS REALIZATION
AND ETC.
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     THIS M.F.A. COMING ON FOR 'ORDERS', THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant appearing

through video conference seeks permission to

withdraw the appeal.

2. His submission is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Registry is directed to transmit the amount in

deposit to the Tribunal.

Sd/-

JUDGE ssb