Santhosh vs Manjunatha B
2021 Latest Caselaw 5238 Kant

                               1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 1ST DAY OF DECEMBER 2021

                         BEFORE

     THE HON'BLE MR.JUSTICE H.T.NARENDRA PRASAD

                MFA No.6407 OF 2021(MV)

BETWEEN:

Santhosh,
Now aged about 35 years,
Occ: Business, at present,
No work, R/at Kariganur village,
Channagiri taluk,
Davanagere District,
Now R/at Telagi Village,
Harapanahalli taluk,
Davanagere District.                 ... Appellant

(By Sri. Raghu R., Advocate)

AND:

1.     Manjunatha B.,
       S/o Lingaraju,
       Now aged about 24 years,
       R/o No,713/.1,
       Near Siddamma Park,
       K.B.Extension, Davanagere,
       Now R/a 14th Cross,
       Vinobanagara,
       Davanagere district-577001.

2.     Ravikumar T.,
       S/o Thippeswamy R.,
       Now aged about 35 years,
                             2



     R/o No.601/1, 15th Cross,
     KTJ Nagara,
     Davanagere District-577001.

3.   The Divisional Manager,
     United India Insurance Co. Ltd.,
     Divisional Office,
     No.34/3, MMK Complex,
     Akkamahadevi Road,
     P.J. Extension,
     Davanagere-577001.               ...Respondents

      This MFA is filed under Section 173(1) of MV Act,
against the Judgment and Award dated:06.06.2019 passed
in MVC No.98/2018 on the file of the Senior Civil Judge,
MACT-IX Harappanahalli partly allowing the claim petition
for   compensation     and  seeking    enhancement     of
compensation.

      This MFA, coming on for orders, this day, this Court,
delivered the following:

                     JUDGMENT

The office has raised an objection regarding the

maintainability of this appeal before this Bench since

the matter falls within the territorial jurisdiction of the

Dharwad Bench.

Heard the learned counsel for the appellant.

Learned counsel for the appellant submits that

this appeal may be transferred to the Dharwad Bench.

In view of the above, the office is directed to

transmit the case papers to Dharwad Bench,

forthwith.

This appeal is disposed of for statistical purpose.

Sd/-

JUDGE

Cm/-