Karnataka High Court
Iffco Tokio General Insurance Co. Ltd., vs Sanna Venkatesh S/O Late Anjineya on 10 September, 2014
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 10TH DAY OF SEPTEMBER, 2014
BEFORE
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
M.F.A.NO.23132/2010 (MV)
BETWEEN:
IFFCO TOKIO GENERAL INSURANCE CO. LTD.,
BY ITS BRANCH MANAGER, NO. 102,
1ST FLOOR, RAGHAVA KRISHNA COMPLEX,
K.C. ROAD, BELLARY, INSURED AT DAVANGERE
BRANCH, HEREIN REP. BY IFFCO TOKIO
GENERAL INSURANCE CO. LTD., CUSTOMER
SERVICE CENTRE, KSCMF BUILDING,
III FLOOR, III BLOCK, #8
CUNNINGHAM ROAD, BANGALORE-52
REP BY ITS AUTHORISED SIGNATORY
... APPELLANT
(By Sri. RAVINDRA.R.MANE, ADV.)
AND
1. SANNA VENKATESH S/O LATE ANJINEYA
AGE: 31 YEARS, OCC: MASTRY
R/O M.K. NAGAR, 1ST CROSS, KOLAGAL ROAD,
INDIRA NAGAR, BELLARY.
2. SHAYAM KUMAR S/O SANJEEVAIAH
AGE: MAJOR, OCC: OWNER OF AUTO
BEARING REG. NO. KA-34/9818,
R/O WARD NO. 31, KOLGAL ROAD,
BELLARY
... RESPONDENTS
(By Sri. HANUMANTHAREDDY SAHUKAR, ADV. FOR R1)
2
THIS MFA FILED U/S.173(1) OF M.V. ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:29.05.2010
PASSED IN MVC.NO.197/2009, ON THE FILE OF THE XI MOTOR
ACCIDENT CLAIMS TRIBUNAL, BELLARY, AWARDING THE
COMPENSATION OF RS.1,73,600/- WITH INTEREST AT THE
RATE OF 6% P.A. FROM THE DATE OF PETITION TILL THE DATE
OF REALIZATION.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Appellant's counsel has filed a memo seeking permission to withdraw the appeal.
2. Memo is taken on record and perused. In terms of the memo, appeal is dismissed as withdrawn.
3. The amount in deposit to be transmitted to the Tribunal.
Sd/-
JUDGE S*