Sri. K.V. Ramachandra vs Branch Manager
2021 Latest Caselaw 1973 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 25TH DAY OF MAY, 2021

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  M.F.A.No.10040/2010 (MV)

BETWEEN:

SRI K.V. RAMACHANDRA
S/O K.R. VENKATAPPA SHETTY,
AGED ABOUT 59 YEARS,
NO.125, 9TH CROSS,
3RD MAIN, 1ST BLOCK EAST,
JAYANAGAR, BYRASANDRA,
BENGALURU - 560 011.                         ... APPELLANT

             (BY SRI V.N.JAGADEESH, ADVOCATE)
AND:

1.     BRANCH MANAGER
       THE NATIONAL INSURANCE CO. LTD.,
       NO.8, NIC BUILDING,
       INDIA EXCHANGE PLACE,
       GROUND FLOOR, KOLKATA,
       WEST BENGAL-700001.

2.     DIRECTOR
       M/S. MOHAN TELECOM PROJECTS PVT. LTD.,
       NO.9, PAMPA BHAVAN,
       PAMAPA MAHAKAVI ROAD,
       SHANKARAPURAM,
       BENGALURU - 560 004.              ... RESPONDENTS

        (BY SRI B.A.RAMAKRISHNA, ADVOCATE FOR R1;
            SRI REVANNA P.C., ADVOCATE FOR R2)
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     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 05.08.2010
PASSED IN MVC.NO.7095/2008 ON THE FILE OF THE IV
ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MEMBER,
MACT, BENGALURU CITY, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

    THIS M.F.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant has filed a memo stating

that the appellant is no more and the family members of the

appellant are not interested to prosecute the above appeal.

Hence, prayed this Court to dismiss the appeal as withdrawn.

2. The memo is taken on record.

3. In view of the memo filed by the learned counsel for

the appellant, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

PYR