Neelamma vs Geeta W/O Basavaraj ...
2022 Latest Caselaw 1785 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 04 T H DAY OF FEBRUARY, 2022

                         BEFORE

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

           M.F.A.CROB No.100089/2015 (MV)

BET WEEN

1.    NEELAMMA W/O TAMMAPPA TAMMANAGOU DAR,
      AGE: 46 YEARS, OCC: HOU SEHOLD WORK.

2.    TAMMAPPA S/O NINGAP PA TAMMANAGOUDA,
      AGE: 56 YEARS, OCC: AGRICULTU RE,

      B OTH ARE R/O: KOTAB AL, T Q: RON,
      NOW AT GADAG.                   ...CROSS OB JECTORS

(BY SRI HARISH S . MAIGUR, ADV.)

AND

1.    GEETA W/O BASAVARAJ TAMMANAGOU DAR,
      AGE: 26 YEARS, OCC: HOU SEHOLD,
      R/O: KOTAB AL, TQ: RON,
      NOW AT C /O: IRAPPA NINGA PPA KARADI,
      R/O: SULIB HAVI, TQ: HU NAGUND.

2.    PRAKASH TAMMANAGOUDA TAMMANAGOU DAR,
      AGE: MAJOR, OCC: BUSINESS,
      R/O: KOTAB AL, TQ: RON,

3.    THE DIV IS IONAL MANAGER,
      THE CHOLAMANDALAM GENERAL INS URANCE CO. LTD.,
      DESHPANDE NAGAR, HUBB ALLI.

4.    RAGHAVENDRA RA VINDRA BARAD,
      AGE: MAJOR, OCC: BUSINESS,
      R/O: DU RGA BAR, OPP: DU RGA VIHA R,
      GADAG.
                             2




5.   THE DIV IS IONAL MANAGER,
     HDFC-ERGO GENERAL INSU RANCE CO. LTD.,
     OP P: KIMS MAIN G ATE, VIDYA NAGAR,
     HUBBALLI.                           ...RESPONDENTS


      THIS MFA CROB IN MFA No.2176 8/ 2013 F ILED U /O.41
RU LE 22 OF CPC R/W SECTION173( 1) OF MV ACT, AGAINST
THE JU DGMENT AND AWARD DATE 31. 10.2 012, PASS ED IN
MVC No.355/ 2011, ON THE FILE OF THE DISTR ICT JUDGE
AND MEMB ER MOTOR ACCIDENT CLAIMS TRIB U NAL, GADAG,
PARTLY     AL LOWING   THE   CLAIM      PETIT ION     FOR
COMPENSATION      AND   SEEKING     ENHANCEMENT        OF
COMPENSATION.

     THIS CROSS-OB JECTION COMING ON FOR ADMISSION,
THIS DAY THE COURT DELIVERED THE FOLL OWING:

                       JUDGMENT

Learned counsel for the cross objector submits

that having regard to the settlement arrived in MFA

No.21768/2013, he may be p ermitted to withd raw the

cross-ob jection.

Having reg ard to the aforesaid submission, this

cross-ob jection is dismissed as withd rawn.

Sd/-

JUDGE

AC/K K