The Manager vs Manjunatha R
2025 Latest Caselaw 870 Kant

Karnataka High Court

The Manager vs Manjunatha R on 9 July, 2025

                                          -1-
                                                    NC: 2025:KHC:25103
                                                 MFA No. 963 of 2018


            HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 9TH DAY OF JULY, 2025

                                     BEFORE
                     THE HON'BLE MR. JUSTICE C.M. POONACHA
            MISCELLANEOUS FIRST APPEAL NO. 963 OF 2018 (MV-I)
            BETWEEN:

                  THE MANAGER
                  ICICI LOMBARD GEN. INS.COL,,
                  BRANCH OFFICE, HOSUR MAIN ROAD,
                  MADIVAL, BANGALORE.
                  NOW AT, THE MANAGER,
                  ICICI LOMBARD GEN.INS.CO.LTD.,
                  NO.121, THE ESTATE BUILDING,
                  9TH FLOOR, DICKENSON ROAD,
                  BENGALURU - 42.
                                                          ...APPELLANT
            (BY SRI. PRADEEP B., ADVOCATE)
            AND:

            1.    MANJUNATHA. R.
                  S/O RANGAPPA,
Digitally         NOW AGED ABOUT 31 YEARS,
signed by         R/A NO.GOWRIPURA VILLAGE,
NIRMALA           CHITRADURGA TALUK AND DISTRICT 577 501.
DEVI
Location:   2.    SATHISH BABU S. R.
HIGH              S/O RUDRAMUNIYAPPA,
COURT OF
KARNATAKA         MAJOR, R/O OPP:KPTCL,
                  CHITRDURGA ROAD,
                  CHALLAKERE TOWN,
                  PIN 577 522.
                                                    ...RESPONDENTS
            (BY SRI.K B THIPPESWAMY FOR R2., ADVOCATE)
                 THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
            JUDGMENT AND AWARD DATED 20.12.2017 PASSED IN MVC
            NO.569/2017 ON THE FILE OF THE I ADDITIONAL SENIOR
                                 -2-
                                              NC: 2025:KHC:25103
                                             MFA No. 963 of 2018


 HC-KAR




CIVIL  JUDGE,   ADDITIONAL    MACT-IV,    CHITRADURGA,
AWARDING COMPENSATION OF RS.3,07,110/- WITH INTEREST
@ 6% P.A. FROM THE DATE OF PETITION TILL REALIZATION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MR. JUSTICE C.M. POONACHA


                         ORAL JUDGMENT

Learned counsel for appellant has filed a memo which

reads as under:

"The appellant in the above case is prays this Hon'ble Court to permit to withdraw the appeal has not pressed in the interest of justice and equity".

2. In view of the same the above appeal is dismissed

as not pressed. The amount deposited by the appellant be

transmitted to the Tribunal for disbursement in terms of the

award of the Tribunal.

3. Records of the Tribunal be returned forthwith.

Sd/-

(C.M. POONACHA) JUDGE

LDC