Karnataka High Court
United India Insurance Co Ltd vs Krishnappa Poojary on 31 May, 2010
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
;._':
IN THE KIGH COURT OF KARNATAKA AT BANGALORE
Dated this the 31591 day of May, 20: I
BEFOREM
THE HON'BLE MRJUSTICE B;';.'SI{EEVNIVTAS-E
MISCELLANEOUS FIRST N5. .263_of_ zoogmvcl " '
BETWEEN: ' '
United India [nsui"a'n§:e V
Branch Offic,e,':»I32ialmaTEta_V
Mangalore ,.Nc;-w R"ég3res'en'sed by its "
Divisional l\_/EanageI9".V 'V _ _'
United "India Inslm§'a.nCoV'Co_, l{;E._<:i.,
Divisional' off1ce,V.V_Kr-ish rye-...__Cc£np1ex
G B Panthlylarg, UCl1ipi'-,f}76 101 Appellant
_ (B3/'Sri...AlIxI Krishna Swamy. Advocate}
. " Poojary.
Sjo Vfer1.kappa Poojary _
"Now aged about 35 years
-- Appiamma Poojary
W/0 Krishnappa Poojary
Now aged about 49 years
Yashoda
D / o Krishnappa Poojary
Now aged about 24 years
%/
PJ
AH 1'/o Kharvikeri, Kundapura
Kasaba Village
Kundapura Taluk
Abbraham Samuel Raj
S / o S Prasad Rao
Now aged about 44 years _
R/o No.1 /N--3-4-3096 ' '
Ashok Nagar
M-angalore ---6
G P Shekappa
S /o G U Jakri =
Now aged about 49-years V ~-
R/ o Kotta1*iaUoddama.ne9 VV ~
Malur V?_1a1g5e§ 'Gr1.11""Llp:L_1I'8. Post '
Mangaliore. Drji'stfi.r.:t"'_ V '
Oriental }1.nsu:%§;im:_e~c;t;. Ltd.
Branch " V i' ' ~
Hamp.anakatteQ i' _ '
Mangalore . Respondents
E_._::[By Sri 'IV/Ia'-"--.«r'.;.in Ponnappa, Advocate for R6}
flhis-..VMF.'A..fiIed under section 173 (1) of MV Act against
the judgm'ei;t.F'and award dated 1943-2008 passed in MVC
No.8.42/QGQEV' on the fiie of the Civil Judge [Sr.Dn.) <3: Member,
j MACTt_Kundap-ura, awarding a compensation of Rs.2,0-4,300/--
" - "with interest of 6% PA from the date of petition till realisation.
"This MFA coming on for orders this day, the Court the
foilowing:
%/
!~.aJ
J U D G M E N T
The learned Counsel zippearifzg i'c§re€}:1e«aypeilafifh.gs'*{i1ed a memo for Withdrawal of thev'é1p--pe21I. " 2
2. Memo is taken on feedrd. Appedla withdrawn.
3. The--an}0u1if Vordefed to be transferred to the Tribfinail fof d?5Vsb_jfirse1n:e'11t in-' terrfis of the award of the Tribunal.
.....