Icici Lombard General Ins. Co. Ltd vs Venkatesh S/O Manohar Joshi And ...
2023 Latest Caselaw 1820 Kant

                                            -1-
                                                      MFA No. 200906 of 2017




                          IN THE HIGH COURT OF KARNATAKA,
                                   KALABURAGI BENCH

                      DATED THIS THE 13TH DAY OF MARCH, 2023

                                         BEFORE
                       THE HON'BLE MR JUSTICE G. BASAVARAJA
                    MISCL. FIRST APPEAL NO.200906 OF 2017 (MV-D)

               BETWEEN:
               1.   ICICI LOMBARD GENERAL INS. CO. LTD
                    ITS DIVISIONAL MANAGER, DIVN. OFFICE,
                    1ST FLOOR, KOTHARI COMPLEX,
                    1-45-A, COURT ROAD, KALABURAGI
                                                                  ...APPELLANT
               (BY SRI. SUBHASH MALLAPUR, ADVOCATE)
               AND:
               1.   VENKATESH S/O MANOHAR JOSHI
                    AGE 46 YEARS, OCC. PRIVATE SERVICE

               2.   SUNITHA W/O VENKATESH JOSHI
                    AGE 42 YEARS, OCC. HOUSE HOLD
                    BOTH R/O BANK COLONY,
Digitally           HANUMAN NAGAR, KUMBARWAD, BIDAR
signed by
RAMESH
MATHAPATI
               3.   DR. VIVEK PATIL S/O MADHU PATIL
Location:
High Court          AGE MAJOR, OCC. DOCTOR
of Karnataka
                    R/O MARGADARSHI COMPLEX
                    S-11-123/133, KEB ROAD, BIDAR
                                                              ...RESPONDENTS
               (BY SRI. SANTOSH BIRADAR, ADVOCATE FOR R1 & R2
               R3 SERVED)
                    THIS MFA FILED U/S. 173(1) OF MV ACT, PRAYING TO
               ALLOW THE APPEAL FILED BY THE APPELLANT AND SET ASIDE THE
               JUDGEMENT      AND    AWARD DATED- 14.02.2017 IN MVC
               NO.207/2015 PASSED BY THE ADDL. SENIOR CIVIL JUDGE AND
               ADDL. MACT, BIDAR.
                              -2-
                                    MFA No. 200906 of 2017




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

                         JUDGMENT

Learned counsel for both sides present.

Learned counsel for the appellant/insurance company

has filed a memo seeking permission of the Court to

withdraw the appeal.

In view of the memo, the appeal is dismissed as

withdrawn.

The deposited amount, if any, shall be transmitted to

the concerned Tribunal for disbursement in favour of the

claimant.

Sd/-

JUDGE

sdu