The Claim Manager vs Mahadevamma C E
2024 Latest Caselaw 3578 Kant

Karnataka High Court

The Claim Manager vs Mahadevamma C E on 6 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                          -1-
                                                   NC: 2024:KHC:4926-DB
                                                  MFA No. 2868 of 2017




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 6TH DAY OF FEBRUARY, 2024
                                       PRESENT

                  THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                         AND

                  THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

                  MISCELLANEOUS FIRST APPEAL NO. 2868 OF 2017 (MV-D)

             BETWEEN:

             1.     THE CLAIM MANAGER
                    FUTURE GENERAL INSURANCE CO.LTD.
                    1ST 2ND AND 3RD FLOOR,
                    PLOT NO.55,
                    (OLD PLOT NO.27)
                    VIJAYA RAGHAVA ROAD
                    P.B. NO.2014-V-3107345-FCV,
                    T. NAGAR, CHENNAI,
                    TAMILNADU STATE
                    PIN CODE NO.600 017

                    BY FUTURE GENERAL INDIA INSURANCE CO.LTD.,
                    NO.31, 3RD FLOOR,
Digitally
signed by           ABOVE CROMA SHOWROOM,
SHAKAMBARI
                    SHRAVANEE KRISHNA MANSION
Location:
HIGH COURT          100 FEET ROAD, II BLOCK,
OF                  JAYANAGARA, BENGALURU-506 011.
KARNATAKA

                    BY ITS MANAGER
                                                           ...APPELLANT
             (BY SRI. O MAHESH., ADVOCATE)
             AND:

             1.     MAHADEVAMMA C.E.
                    AGE 28 YEARS
                    W/O. LATE K S PUTTARAJU,
                               -2-
                                        NC: 2024:KHC:4926-DB
                                     MFA No. 2868 of 2017




2.   AJAYA P
     AGE 6 YEAR
     S/O. LATE K.S. PUTTARAJU,
     MINOR REPRESENTED BY HIS NATURAL GUARDIAN
     MOTHER MAHADEVAMMA.

     BOTH ARE RESIDENTS OF
     KEMPANADODDERI VILALGE,
     KORA HOBLI, TUMAKURU TALUK-572 101.

3.   M/S. TVS. RHR. FINISHED VEHICLES
     LOGISTICS SOLUTIONS LIMITED,
     SHOP NO.2, DELHI, G.G.N. ROAD
     GURGAON,
     HARYANA-122 001.
                                         ...RESPONDENTS
(BY SRI. K.R.RAMESH., ADVOCATE FOR R1 AND R2)


     THIS MISCELLANEOUS FIRST IS FILED U/S 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED 16.01.2017
PASSED IN MVC NO.527/2015 ON THE FILE OF THE II
ADDITIONAL SENIOR CIVIL JUDGE, MACT, TUMAKURU,
AWARDING     COMPENSATION   OF    Rs.34,40,312/-   WITH
INTEREST @ 6% P.A. FROM THE DATE OF PETITION TILL
REALIZATION.

     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS, THIS DAY, RAMACHANDRA D. HUDDAR J., MADE
THE FOLLOWING:


                             ORDER

Learned counsel for the appellant appeared through

video conference and submits that he has filed a memo for

withdrawal of this appeal.

NC: 2024:KHC:4926-DB

2. In view of the memo, this appeal filed by the

appellant is dismissed as withdrawn.

Registry is directed to transmit the amount

deposited, if any, to the trial Court forthwith.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ