M/S Icici Lombard General vs Mohamed Yusuf Sab
2024 Latest Caselaw 6381 Kant

Karnataka High Court

M/S Icici Lombard General vs Mohamed Yusuf Sab on 4 March, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                   -1-
                                                             NC: 2024:KHC:9021
                                                          MFA No. 8835 of 2012




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 4TH DAY OF MARCH, 2024

                                              BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO. 8835 OF 2012 (MV)
                      BETWEEN:

                      M/S ICICI LOMBARD GENERAL
                      INSURANCE COMPANY LIMITED.,
                      ICICI BANK TOWERS,
                      BANDRA-KURLA COMPLEX,
                      BANDRA EAST, MUMBAI-400 051.
                      PRESENT ADDRESS:
                      M/S ICICI LOMBARD GENERAL
                      INSURANCE COMPANY LIMITED,
                      NO.89, 2ND FLOOR, S.V.R. COMPLEX,
                      HOSUR MAIN ROAD, MADIWALA,
                      BANGALORE-560 068.
                      REPRESENTED BY ITS MANAGER LEGAL.
                                                                  ...APPELLANT
                      (BY SRI. LAKSHMI NARASAPPA., ADVOCATE FOR
                          SRI. A.M.VENKATESH., ADVOCATE)

Digitally signed by
                      AND:
THEJASKUMAR N
Location: HIGH        1.    MOHAMED YUSUF SAB
COURT OF
KARNATAKA                   S/O ABDUL BASHEER SAB,
                            AGED ABOUT 56 YEARS,
                            VINAYAKANAGAR,
                            SETTIKERE MAIN ROAD,
                            CHIKKANAYAKANAHALLI,
                            TUMKUR DISTRICT.

                      2.    SHANKAR MURTHY
                            S/O KADAIAH,
                            AGED ABOUT 45 YEARS,
                            SIDDARTHANAGAR,
                            TUMKUR,
                                  -2-
                                                NC: 2024:KHC:9021
                                             MFA No. 8835 of 2012




    (OWNER OF HERO HONDA BEARING
    REG.NO.KA-06/ED-233).
                                                    ...RESPONDENTS
(BY SRI. M.BABU., ADVOCATE FOR R1;
    R2-SERVED AND UNREPRESENTED)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED: 05.04.2012
PASSED    IN    MVC   NO.1656/2009      ON    THE    FILE   OF   THE
PRINCIPAL DISTRICT JUDGE, MEMBER, MACT, TUMKUR.

     THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
FINAL    HEARING,     THIS   DAY,      THE    COURT    MADE      THE
FOLLOWING:
                             ORDER

Sri.Lakshminarasappa., learned counsel on behalf of

Sri.A.M.Venkatesh., for the appellant has appeared in person.

Learned counsel submits that the appellant may be

permitted to withdraw the appeal.

The oral submission made by learned counsel for the

appellant is placed on record.

The appellant is permitted to withdraw the appeal.

Resultantly, the Miscellaneous First appeal is dismissed

as withdrawn.

NC: 2024:KHC:9021

Office is directed to transmit the amount in deposit if any

to the Tribunal forthwith for refund of the same to the

Insurance Company.

Sd/-

JUDGE TKN