The Manager vs Kartik And Anr
2024 Latest Caselaw 960 Kant

Karnataka High Court

The Manager vs Kartik And Anr on 10 January, 2024

                                            -1-
                                                   NC: 2024:KHC-K:414
                                                   MFA No. 201411 of 2019




                            IN THE HIGH COURT OF KARNATAKA
                                   KALABURAGI BENCH

                        DATED THIS THE 10TH DAY OF JANUARY, 2024

                                         BEFORE

                      THE HON'BLE MRS. JUSTICE LALITHA KANNEGANTI

                      MISC. FIRST APPEAL NO.201411 OF 2019 (MV-I)

                BETWEEN:

                THE MANAGER,
                SHRIRAM GENERAL INSURANCE COMPANY LIMITED,
                E-8, EPIP, SITAPURA INDUSTRIAL AREA, JAIPUR,
                RAJASTAN,
                NOW REPRESENTED BY ITS AUTHORIZED
                SIGNATORY, DIVISIONAL OFFICE,
                BANGALORE-560076.
                                                             ...APPELLANT
                (BY SMT. SANGEETA BHADRASHETTY, ADVOCATE)

                AND:

                1.    KARTIK S/O NAGNATH KAMBLE,
Digitally signed      AGE: 27 YEARS, OCC: MASON NOW NIL,
by                    R/O. VILLAGE MULAJ, TQ: OMERGA (M.S)
KHAJAAMEEN L          DIST: OWMANABAD-413606.
MALAGHAN
Location: High
Court of         2.   MEHABOOB SAB S/O MASTAN SAB
Karnataka             AGE: MAJOR, OCC: BUSINESS & OWNER OF
                      TATA LORRY BEARING REG.NO.KA-25/A-2431
                      R/O. 10/4/4/1, ALAND, TQ: ALAND,
                      DIST: KALABURAGI-585302.

                                                             ...RESPONDENTS

                (BY SRI. SRI. B.C. JAKA ADV. FOR R1
                SRI. ANANTH S. JAHAGIRDAR ADV. FOR R2)
                                    -2-
                                          NC: 2024:KHC-K:414
                                          MFA No. 201411 of 2019




       THIS MFA IS FILED UNDER SECTION 173 (1) OF MV ACT,
PRAYING TO A) CALL FOR THE RECORDS IN MVC.NO.417/2017,
DATED 14.02.2019, BY THE II ADDL. DISTRICT AND SESSIONS
JUDGE AND ADDL. MOTOR ACCIDENT CLAIMS TRIBUNAL
BIDAR, SITTING AT BASAVAKALYAN. B) ALLOW THIS APPEAL
BY SETTING ASIDE THE IMPUGNED JUDGMENT AND AWARD IN
MVC.NO.417/2017          DATED     14.02.2019   BY    THE   II   ADDL.
DISTRICT       AND      SESSIONS     JUDGE    AND     ADDL.      MOTOR
ACCIDENT         CLAIMS     TRIBUNAL         BIDAR,    SITTING      AT
BASAVAKALYAN AND ETC.,


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


                             ORDER

The learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal.

02. The said memo is taken on file.

03. The appeal is dismissed as withdrawn.

Sd/-

Judge

KJJ

CT:VD