The Oriental Insurance Co Ltd vs Sri Shashi @ Shashikumar
2024 Latest Caselaw 929 Kant

Karnataka High Court

The Oriental Insurance Co Ltd vs Sri Shashi @ Shashikumar on 10 January, 2024

                                                 -1-
                                                               NC: 2024:KHC:1489
                                                            MFA No. 8323 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF JANUARY, 2024

                                              BEFORE
                            THE HON'BLE MR JUSTICE C.M. POONACHA
                    MISCELLANEOUS FIRST APPEAL NO. 8323 OF 2016 (MV-I)
                   BETWEEN:

                   1.    THE ORIENTAL INSURANCE CO LTD
                         THE REGIONAL MANAGER,
                         REGIONAL OFFICE,4TH FLOOR,
                         44/45, LEO SHOPPING COMPLEX,
                         RESIDENCY ROAD, BANGALORE-25
                         POLICY ISSUED SHANTHI TOWERS,
                         NO.141, 5TH FLOOR, EAST OF NGEF LAYOUT,
                         KASTURINAGAR, BENGALURU-43
                                                                     ...APPELLANT
                   (BY SRI. HARINI SHIVANANDA., ADVOCATE)

                   AND:

                   1.    SRI SHASHI @ SHASHIKUMAR @ SHASHIDHARA
                         AGED ABOUT 22 YEARS,
                         S/O MUNEGOWDA,
Digitally signed
                         R/A HANIYURUR VILLAGE,
by BHARATHI              HESSARGHATTA HOBLI,
S
                         BANGALORE NORTH-560088
Location: HIGH
COURT OF
KARNATAKA          2.    MANAGER
                         SARATH LOGISTICS PVT LTD.,
                         3/2, PERUMAL KOLI STREET,
                         MADHIRIVEDU, CHENNAI-600077
                                                                   ...RESPONDENTS
                   (R1 SERVED AND UNREPRESENTED)

                        THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                   JUDGMENT AND AWARD DATED 22.08.2016 PASSED IN MVC NO. 86
                   /2013 ON THE FILE OF THE VIII ADDITIONAL DISTRICT AND
                   SESSIONS JUDGE, C/C IX ADDITIOANL DISTRICT JUDGE, MEMBER,
                   MACT, BENGALURU RURAL DISTRICT, BENGALURU, AWARDING
                                   -2-
                                                   NC: 2024:KHC:1489
                                              MFA No. 8323 of 2016




COMPENSATION OF RS. 59,900/- WITH INTEREST AT 8% FROM THE
DATE OF PETITION TILL DEPOSIT.

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

                               JUDGMENT

Learned counsel for the appellant has filed a memo,

which reads as under:

"Appellant above named prays that this Hon'ble Court may be pleased to DISMISS the above Appeal as withdrawn and transfer the amount in deposit to the Tribunal, in the interest of justice and equity."

2. In view of the aforementioned, the appeal is

dismissed as withdrawn.

3. The statutory amount deposited by the appellant

before this Court be transmitted to the Tribunal for

disbursement in terms of the award.

Sd/-

JUDGE

ND