Smt. Madhumathi vs Icici Lombard General Insurance ...
2021 Latest Caselaw 1774 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 17TH DAY OF MARCH 2021

                   PRESENT

      THE HON'BLE MR.JUSTICE ALOK ARADHE

                     AND

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

           MFA NO.5095 OF 2019(MV)

BETWEEN:

1.   SMT. MADHUMATHI
     W/O LATE L S GURUDEVA
     AGED ABOUT 31 YEARS

2.   MASTER KIRAN G
     S/O LATE L S GURU DEVA
     AGED ABOUT 13 YEARS

3.   MASTER KISHNA G
     S/O LATE L S GURU DEVA
     AGED ABOUT 11 YEARS

     APPELLANTS NO.2 & 3 ARE MINORS
     REP BY THEIR MOTHER
     SMT MADHUMATHI

     ALL ARE R/AT NO 39
     1ST MAIN, 6TH CROSS
     NEAR ASHOKA STORE
     NAGAR KENCHENAHALLI
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      RAJARAJESHWARI NAGAR
      BENGALURU - 562123

4.    SMT LAKSHMAMMA
      W/O LATE SHIVEGOWDA
      AGED ABOUT 66 YEARS
      R/AT LAXMIPURA NAYKANAHALLI
      KRISHNARAJPET TALUK
      MANDYA DISTRICT - 571436.
                                     ...APPELLANTS

(BY SRI. SHIVAKUMAR P)

AND

1.    ICICI LOMBARD GENERAL
      INSURANCE CO. LTD.,
      NO 89, SVR COMPLEX,
      II FLOOR,
      MADIVALA HOSUR ROAD,
      BENGALURU - 560068
      REP BY ITS MANAGER

2.    CAR CHASSIS CARRIERS PVT LTD
      CHAMDMARI,
      KOHIMA NAGALAND - 797001
                                ...RESPONDENTS

(NOTICE TO RESPONDENT NOT SERVED FOR
WANT OF PF)

    THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD
DATED: 10.04.2019 PASSED IN MVC NO.2517/2018
ON THE FILE OF THE XIX ADDITIONAL SMALL CAUSES
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JUDGE AND MOTOR ACCIDENT CLAIMS TRIBUNAL,
BENGALURU(SCCH-17), PARTLY ALLOWING THE
CLAIM PETITIONFOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

     THIS MFA COMING ON FOR ADMISSION, THIS
DAY,   ALOK   ARADHE   J.,  DELIVERED   THE
FOLLOWING:
                   JUDGMENT

Mr.P.Shivakumar, learned counsel for the

appellant.

The learned counsel for the appellants has filed a

memo seeking leave of the Court to withdraw the

appeal.

For the reasons assigned in the memo, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

DM/-