Panduranga Nayak vs Kalyani
2022 Latest Caselaw 1706 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 3RD DAY OF FEBRUARY, 2022

                      BEFORE

     THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

MISCELLANEOUS FIRST APPEAL No.3802/2017(MV)
BETWEEN:
PANDURANGA NAYAK
AGED 50 YEARS
S/O KRISHNA NAYAK
R/AT. "SOUBHAGYA"
BOLUGUDDE, POST:MATAPADI
BRAHMAVARA, UDUPI TALUK
AND DISTRICT.
                                      ...APPELLANT
(BY SRI ANIL SHEKAR K S, ADVOCATE )
AND:

1.     KALYANI
       AGED 45 YEARS
       W/O MANJU, RESIDING NEAR
       KALLRASI, KUNJAL-SUMATHI
       FARM ROAD, CHANTHAR VILLAGE
       POST:KUNJAL, UDUPI TALUK
       AND DISTRICT.
2.     THE NEW INDIA ASSURANCE COMPANY LTD.,
       OPP:HEAD POST OFFICE
       UDUPI-576 101
       REP. BY ITS DIVISIONAL MANAGER.
                               ...RESPONDENTS
(BY SRI M S RAVINDRA PRASAD, ADVOCATE FOR R-2
 R-1 SERVED)
                           2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S
173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD
DATED 19.01.2017 PASSED IN MVC No.781/2013 ON THE
FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND
ADDITIONAL MACT AT UDUPI, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENCHANCEMENT OF COMPENSATION.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                   JUDGMENT

Perused the memo dated 12.08.2021 filed by the

appellant.

The same is placed on record.

The appeal is dismissed as withdrawn.

SD/-

JUDGE

SSD