Karnataka High Court
National Insurance Co Ltd vs Ismail Abbas Pendari on 13 February, 2014
Author: Aravind Kumar
Bench: Aravind Kumar
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13th DAY OF FEBRUARY, 2014
BEFORE
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
MISCELLANEOUS FIRST APPEAL NO. 21457/2009 (MV)
BETWEEN
NATIONAL INSURANCE CO LTD
BRANCH OFFICE AT:ASHOK NAGAR,
NIPANI THROUGH ITS DIVISIONAL OFFICE
1732, I FLOOR PRABHU BLDG,
RAMDEV GALLI
BELGAUM
R/B ITS AUTHORIZED SIGNATORY ... APPELLANT
(By Sri.: RAVINDRA R MANE , ADV)
AND
1. ISMAIL ABBAS PENDARI
OCC:GOUNDI(MASON)
AND AGRICULTURE
R/O KHEMALAPUR
RAIBAG TQ, BELGAUM
2. AINGARAJ SUPUTRA CHITTI
AGE:MAJOR, OCC:BUSINESS
R/O AT/POST:KHEMALAPUR
RAIBAG TQ
BELGAUM ... RESPONDENTS
(By Sri.: ASHOK A NAIK, ADV FOR R1; R-2 SERVED)
:2:
MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED: 4/10/2008 PASSED IN
MVC NO. 1592/05 ON THE FILE OF THE MEMBER, MACT
& ADDL. DISTRICT JUDGE, FAST TRACK COURT IV,
BELGAUM, AWARDING A COMPENSATION OF
RS.1,01,500/- WITH INTEREST @ 6% P.A. FROM THE DATE
OF PETITION TILL DATE OF REALISATION.
THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned Advocate appearing for the appellant files a memo seeking permission of this Court to withdraw this appeal. Said memo is placed on record.
Accordingly, appeal stands dismissed as withdrawn. Amount in deposit is ordered to be transmitted to jurisdictional Tribunal by the Registry.
SD/-
JUDGE *sp