The Divisional Manager vs Shri Shiddappa S/O Ramappa ...
2022 Latest Caselaw 12509 Kant

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                                                               R.P. No.100114 of 2022


                                       IN THE HIGH COURT OF KARNATAKA,
                                                DHARWAD BENCH

                                   DATED THIS THE 17TH DAY OF OCTOBER, 2022

                                                     BEFORE

                                   THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA

                                      REVIEW PETITION NO.100114 OF 2022
                                           IN MFA NO.101659/2018

                              BETWEEN:

                                  THE DIVISIONAL MANAGER,
                                  THE NEW INDIA ASSURANCE CO. LTD.,
                                  DIVISIONAL OFFICE, NEAR KITTAL COLLEGE,
                                  BESIDES HOYSAL HOTEL, DHARWAD - 580001,
                                  REP. BY DULY CONSTITUTED AUTHORITY.
                                                                        ... PETITIONER
                              (BY SMT. SHARMILA M.PATIL, ADVOCATE)

                              AND:

                              1.   SHRI SHIDDAPPA S/O.RAMAPPA CHALAVADI,
                                   AGE 62 YEARS, OCC: ACCOUNT ASSISTANT
                                   KHDC LTD, BANHATTI,
                                   TQ: JAMKHANDI, DIST: BAGALKOT-587101.

                              2.   VRASHAHAD S/O BHUJABALI OGI,
                                   AGE MAJOR, OCC: OWNER OF THE TATA
           Digitally signed
                                   INDICA, R/O: DATTAWAD,
           by VISHAL
VISHAL
           NINGAPPA
           PATTIHAL
                                   TQ: SHIROL, DIST: KOLHAPUR,
NINGAPPA
PATTIHAL
           Location:
           Dharwad
                                   MAHARASTRA STATE-416001.
           Date:
           2022.10.19
           10:35:57 +0530
                                                                     ... RESPONDENTS
                                   THIS RP IS FILED UNDER ORDER XXXXVII RULE 1 READ
                              WITH SECTION 151 OF CPC PRAYING THIS HON'BLE COURT TO
                              REVIEW THE ORDER/JUDGMENT DATED 08.04.2022 AND
                              RESTORE MFA NO.101659/2018 TO ITS ORIGINAL FILE TO
                              MEET THE ENDS OF JUSTICE AND EQUITY.
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                                    R.P. No.100114 of 2022


     THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                         ORDER

Heard.

No grounds to review. The review petition is rejected.

Sd/-

JUDGE

Vnp*