United India Insurance Co Ltd vs Ganesh Acharya
2023 Latest Caselaw 6726 Kant

                                               -1-
                                                        NC: 2023:KHC:34428-DB
                                                           RP No. 379 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 22ND DAY OF SEPTEMBER, 2023

                                            PRESENT
                              THE HON'BLE MR JUSTICE S.G.PANDIT
                                              AND
                             THE HON'BLE MR JUSTICE M.G.S. KAMAL
                               REVIEW PETITION NO. 379 OF 2021
                   BETWEEN:

                   UNITED INDIA INSURANCE CO. LTD
                   DIVISIONAL OFFICE
                   JEWEL PLAZA
                   MARUTHI VEETHIKA
                   UDUPI - 576 101
                   REP. BY ITS BRANCH MANAGER
                                                                 ...PETITIONER
                   (BY SRI. RAVISH BENNI, ADVOCATE)

                   AND:

                   1.    GANESH ACHARYA
                         AGED ABOUT 48 YEARS
Digitally signed
by SUMA B N              S/O RAMAIAH ACHARYA
Location: High           R/AT MOODUPALIMAR
Court of                 PALIMAR VILLAGE,
Karnataka
                         UDUPI TALUK AND DISTRICT - 576 101.

                   2.    SHEIK SIRAJ
                         AGED ABOUT 37 YEARS
                         R/O BADRIYA MANZIL
                         S S ROAD, KODI
                         HEJAMADI VILLAGE,
                         UDUPI TALUK AND DISTRICT - 576 101.
                                                               ...RESPONDENTS
                   (R1 SERVED AND UNREPRESENTED)
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                                      NC: 2023:KHC:34428-DB
                                         RP No. 379 of 2021




     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 READ WITH SECTION 114 OF CPC, PRAYING TO REVIEW THE
JUDGMENT DATED 16/04/2021 PASSED IN MFA NO.1577/2015
PASSED BY THIS HON'BLE COURT IN THE INTEREST OF
JUSTICE AND EQUITY AND ETC.



     THIS PETITION COMING ON FOR ORDERS, THIS DAY,
S.G.PANDIT J., MADE THE FOLLOWING:


                           ORDER

This review petition is filed under Order 47 Rule 1

read with Section 114 of CPC seeking review of Judgment

dated 16.04.2021 in MFA No.1577/2015(MVC).

2. Main ground urged by Sri.Ravish Benni, learned

counsel for review petitioner is that while disposing of the

above appeal, pendency of appeal filed by the insurance

company in MFA No.3154/2015 was not taken note of, so

as to avoid conflicting decision.

3. Sri.Ravish Benni, learned counsel for review

petitioner would submit that MFA No.3154/2015 filed by

NC: 2023:KHC:34428-DB RP No. 379 of 2021

petitioner-insurance company is also disposed of on

01.09.2023.

In view of the above subsequent development review

petition would no more survive for consideration,

accordingly stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

SBN