D. Venkatesh vs Smt. Rani
2021 Latest Caselaw 649 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH 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.10017/2018 (MV)

BETWEEN :
1.      D.VENKATESH
        S/O YAPEGOWDA
        AGED ABOUT 55 YEARS
        R/AT No.209, COMPLEX
        ANEKAL MAIN ROAD
        SURYA CITY, IGGALURU VILLAGE
        BENGALURU.

2.      S.HARISH
        S/O CHIKKA SAMPANGI
        AGED 36 YEARS
        R/AT No.187, MAYASANDRA
        ATTIBELE HOBLI
        ANEKAL TALUK
        BENGALURU-560107.                       ...APPELLANTS

                (BY SRI SHIVARAJU.M.K., ADV.)

AND :
1.      SMT.RANI
        W/O LATE G.CHANDRAHASA
        D/O SRI CHANDRE GOWDA

2.      C.VASAVI
        D/O LATE G.CHANDRAHASA
        MINOR
                        -2-

3.   C.CHANDAN
     S/O LATE G.CHANDRAHASA
     MINOR

R-2 AND R-3 ARE MINORS AND ARE
REPRESENTED BY THEIR MOTHER AND
NATURAL GUARDIAN SMT.RANI
THE RESPONDENT No.1 HEREIN.

4.   SRI GANGANARASAYYA
     S/O LATE KUMBE GOWDA
     AGED ABOUT 64 YEARS

5.   SMT.GANGA HONNAMMA
     W/O SRI GANGANARASAIAH
     AGED ABOUT 59 YEARS.

R-1 AND R-5 ARE R/AT VAJAR PALYA
TARIKERE POST, KASABA HOBLI
KUNIGAL TALUK
TUMAKURU DISTRICT; AND

PRESENTLY R/AT
RANGANATHAPURA VILLAGE
HOSAHALLI POST, HIRISAVE HOBLI
CHANNARAYAPATNA TALUK
HASSAN-573141.

6.   THE DIVISIONAL OFFICER
     RELIANCE GENERAL INSURANCE
     COMPANY LIMITED
     CENTENARY BUILDING
     3RD FLOOR, M.G. ROAD
     BENGALURU-560001.                  ...RESPONDENTS


      THIS M.F.A. IS FILED UNDER SECTION 173(1) OF
M.V.ACT AGAINST THE JUDGMENT AND AWARD DATED
08.08.2018 PASSED IN MVC No.1613/2014 ON THE FILE OF
THE IV ADDITIONAL DISTRICT AND SESSIONS JUDGE, HASSAN
[SIT AT CHANNARAYAPATNA], AWARDING COMPENSATION OF
Rs.28,39,200/- WITH INTEREST @ 9% P.A., FROM THE DATE OF
PETITION TILL REALIZATION.
                        -3-

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

                   JUDGMENT

Learned counsel for the appellants has filed a

memo seeking permission to withdraw the appeal as not

pressed.

2. Memo is placed on record. Permission is

granted.

Appeal stands dismissed as not pressed.

Statutory deposit if any, shall be refunded to the

appellants in accordance with law.

Sd/-

JUDGE

Sd/-

JUDGE

NC.