Sri Ganeshappa vs Sri Shivareddappa @ Shiva Reddy
2021 Latest Caselaw 3728 Kant

                             1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 9TH DAY OF NOVEMBER, 2021

                        BEFORE

        THE HON'BLE MR. JUSTICE E.S.INDIRESH
     MISCELLANEOUS FIRST APPEAL NO.7866 OF 2015

BETWEEN:

1.    SRI GANESHAPPA,
      S/O CHOWDAPPA,
      AGED ABOUT 52 YEARS.

2.    SMT SHAMALAMMA,
      W/O GANESHAPPA,
      AGED ABOUT 40 YEARS.

      BOTH ARE RESIDING AT
      JAGAMANAHALLI VILLAGE,
      BETHAMANGALA POST,
      BANGARPET TALUK,
      KOLAR DISTRICT-563 116.

      AND ALSO RESIDENTS OF
      C/O CHALAPATHI,
      JOTHINAGAR, HORAMAVU,
      BENGALURU-560 043.

                                      ... APPELLANTS
(BY SRI GURUDEV PRASAD. K.T., ADVOCATE)


AND:

1.    SRI SHIVAREDDAPPA @ SHIVA REDDY,
      S/O LINGAPPA,
      RESIDENT OF ANVARI,
      LINGASAGURU TALUK,
      RAICHUR DISTRICT- 584 120
                              2


2.  SMT AMARAVATHI,
    W/O VENKATESH,
    RESIDENT OF NO.E-189, PNS LAYOUT,
    1ST, 2ND AND 3RD CROSS,
    SUBBAYYANA PALYA,
    APPAJAPPA BUILDING,
    BEHIND EAST POINT COLLEGE,
    BENGALURU-560 033.
                                    ... RESPONDENTS
(R1 IS SERVED;
APPEAL AGAINST R2 STANDS ABATED.)

     THIS MISCELLANEOUS FIRST APPEAL     IS FILED
UNDER SECTION 173(1) OF MOTOR VEHICLES ACT
AGAINST THE JUDGMENT & AWARD DATED 15TH,
DECEMBER, 2014 PASSED IN M.V.C NO.3794 OF 2013 ON
THE FILE OF V ADDITIONAL SMALL CAUSES JUDGE AND
XXIV A.C.M.M, MEMBER, MOTOR ACCIDENT CLAIMS
TRIBUNAL, COURT OF SMALL CAUSES, MAYO HALL UNIT,
BENGALURU, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION    AND   SEEKING   ENHANCEMENT    OF
COMPENSATION.

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

                       JUDGMENT

Learned counsel appearing for the appellants submits

that, the appeal be dismissed as not pressed. Recording

the Submission made by the Learned counsel for the

appellants, appeal stands dismissed as not pressed.

Sd/-

JUDGE ARK