M K Bharathi vs Sri Krishna Kumar B P
2021 Latest Caselaw 1127 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF JANUARY, 2021

                        PRESENT

          THE HON'BLE MRS.JUSTICE S.SUJATHA

                           AND

           THE HON'BLE MR. JUSTICE M.I.ARUN

                M.F.A.No.317/2018 (MV)

BETWEEN :

1.     M.K.BHARATHI
       W/O LATE B.S.PRASANNA KUMAR,
       AGE ABOUT 44 YEARS

2.     KUMARI PRATHEEKSHA P.,
       D/O LATE B.S.PRASANNA KUMAR,
       AGE ABOUT 14 YEARS

3.     MASTER ANIRUDH P.,
       D/O LATE B.S.PRASANNA KUMAR,
       AGE ABOUT 6 YEARS

       APPELLANT No.2 & 3 ARE MINORS,
       REP. BY THEIR NATURAL GUARDIAN
       APPELLANT No.1.

       ALL ARE R/AT NO.301,
       MEENAKSHI ENCLAVE-I,
       MEENAKSHI LAYOUT,
       KALENA AGRAHARA,
       BANNERUGHATTA ROAD,
       BANGALORE-560075                      ...APPELLANTS

                 (BY SRI B.S.PRASAD, ADV.)
                            -2-

AND :

1.      SRI KRISHNA KUMAR B.P.,
        S/O PUTTE GOWDA,
        R/O BEEKANAHALLI VILLAGE,
        GORUR (POST KATTAY (HOBLI)
        HASSAN TALUK-573201.

2.      THE DIVISIONAL MANAGER
        SHIRAM GENERAL INSURANCE CO. LTD.,
        E 8, EPIP, SITAPURA,
        INDUSTRIAL AREA, JAIPUR,
        RAJASTHAN-302022

3.      SRI B.R.SHESHAGIRIYAPPA
        S/O LATE RAMAIAH,
        AGED ABOUT 79 YEARS,
        R/O BAGODU VILLAGE,
        HALANDUR POST, SRINGERI TALUK,
        CHIKMAGALUR DISTRICT-577139

4.      SMT.SHANTHALAKSHMI
        W/O B.R.SHESHAGIRIYAPPA,
        AGED ABOUT 69 YEARS,
        R/O BAGODU VILLAGE,
        HALANDUR POST, SRINGERI TALUK,
        CHIKMAGALUR DISTRICT-577139         ...RESPONDENTS

        (BY SRI H.N.KESHAVA PRASHANTH, ADV. FOR R-2.)

        THIS M.F.A. IS FILED UNDER SECTION 173(1) OF
M.V.ACT    AGAINST   THE   JUDGMENT   AND   AWARD   DATED
03.02.2017 PASSED IN MVC No.605/2016 ON THE FILE OF THE
MEMBER, PRINCIPAL MACT, BENGALURU (SCCH-1), PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

        THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:
                         -3-


                    JUDGMENT

Learned counsel for the appellants has filed a

memo seeking leave of the Court to withdraw the

appeal.

Memo is placed on record. Permission is granted.

Accordingly, the appeal stands dismissed as

withdrawn.

All pending I.As. stand disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

PMR