Karnataka High Court
L Lakkanayaka vs Sri. N. Muniraju on 31 July, 2024
Author: H.T. Narendra Prasad
Bench: H.T. Narendra Prasad
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NC: 2024:KHC:30216
MFA No. 1500 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
MISCELLANEOUS FIRST APPEAL NO. 1500 OF 2018 (MV)
BETWEEN:
L LAKKANAYAKA
S/O LOKANAYAKA
AGED ABOUT 67 YEARS
R/O HOUSE NO.96
3RD DIVISION, ARSIKERE TOWN
ARSIKERE TALUK - 573 103.
...APPELLANT
(BY SRI. JAGADEESH H T.,ADVOCATE)
AND:
1. SRI. N. MUNIRAJU
S/O NANJAPPA
R/O NAYANAHALLI VILLAGE
HARAGADDE POST, ANEKAL TALUK
BANGALORE DISTRICT.
2. THE DIVISIONAL MANAGER
Digitally signed by
HEMALATHA A TAT-AIG GENERAL INSURANCE COMPANY LTD.,
Location: HIGH JP & DEVI JAMBUKESHWARA ARCADE
COURT OF NO.69, MILLERS ROAD
KARNATAKA
BANGALORE-59.
...RESPONDENTS
(BY SRI.PRADEEP B., ADVOCATE FOR R2:
NOTICE TO R1 IS DISPENSED WITH
V/O DATED: 09.08.2023)
THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:4.12.2017
PASSED IN MVC NO.530/2016 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND ADDITIONAL MACT, ARSIKERE, PARTLY
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NC: 2024:KHC:30216
MFA No. 1500 of 2018
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
ORAL JUDGMENT
1. The learned counsel for the appellant has filed a memo dated 31.07.2024 seeking leave of this Court to withdraw the appeal.
2. The memo is placed on record.
3. Accordingly, the appeal is dismissed as withdrawn.
Sd/-
(H.T. NARENDRA PRASAD) JUDGE DM List No.: 2 Sl No.: 82