Sri Sundaresh vs Sri Naveen Kumar
2022 Latest Caselaw 2201 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF FEBRUARY, 2022

                        BEFORE

    THE HON'BLE MR. JUSTICE P.KRISHNA BHAT

                M.F.A.No.10378/2011(MV)

BETWEEN:
SRI.SUNDARESH
S/O LATE TANGAVELU
AGED ABOUT 40 YEARS
C/O VARADARAJU
R/AT NO.3496, 15TH CROSS,
R.P.ROAD,
NANJANGUD TOWN & TALUK,
MYSORE DISTRICT-571301                ..APPELLANT

(BY SRI.SRINIVASA D.C., ADVOCATE)

AND:

1. SRI.NAVEEN KUMAR
S/O KRISHNA SHETTY
AGED ABOUT 28 YEARS
(DRIVER OF THE TWO WHEELER)

2. SRI.KRISHNA SHETTY
S/O LATE SHIVAIAH SHETTY
AGED ABOUT 56 YEARS
(OWNER OF THE TWO WHEELER)

BOTH ARE R/AT NO.5,
POLICE OFFICERS QUARTERS
METEGALLI
MYSORE.
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3. THE NEW INDIA ASSURANCE CO. LTD.,
NO.113/2, 1ST FLOOR,
II MAIN ROAD, TEMPLE ROAD,
V.V.MOHALLA,
MYSORE.
(INSURER OF THE TWO WHEELER)      ..RESPONDENTS

(BY SMT.MANJULA N. TEJSWI, ADVOCATE FOR R-3,
 R-1 -SERVED, NOTICE TO R-2 DISPENSED WITH VIDE
ORDER DATED 09.06.2015)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
02.09.2011 PASSED IN MVC NO.61/2009 ON THE FILE OF
THE MEMBER, MACT AND SENIOR CIVIL JUDGE,
NANJANGUD, DISMISING THE CLAIM PETITION FOR
COMPENSATION.

    THIS MFA COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

Learned counsel for appellant files a memo

seeking permission to withdraw the appeal as not pressed.

Memo is accepted.

Appeal is dismissed as not pressed.

Sd/-

JUDGE

SBN