Rudrappa vs Krishnamurthy
2022 Latest Caselaw 2282 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                     BEFORE

     THE HON'BLE MR.JUSTICE P.KRISHNA BHAT

           M.F.A.No. 1318 of 2019 (MV)
BETWEEN:
1.   RUDRAPPA
     S/O LATE VEERABHADRAPPA
     AGED ABOUT 78 YEARS
2.   V.HITESHA
     S/O LATE C.R.VEERABHADRAPPA
     AGED ABOUT 12 YEARS
     MINOR R/BY HIS N./G.N.G.
     RUDRAPPA
     THE 1ST PETITIONER

     - BOTH ARE R/AT
     CHIKKASEEBI VILLAGE
     BELLAVI HOBLI
     TUMAKUR TALUK

3.   M.V.DIVYA
     W/O C.R.VEERABHADRESHA
     AGED ABOUT 28 YEARS
4.   JAYANTH
     S/O R.C.VEERABHADRESHA
     AGED ABOUT 5 YEARS
     MINOR R/BY HIS N/G MOTHER
     M.V.DIVYA 1ST PETITIONER

     - APPELLANT NO.3 AND 4 ARE
     RESIDING AT CHIKKASEEBI
     BELLAVI HOBLI,
                          2


       TUMKUR TALUK
       NOW R/AT MUDDENAHALLI
       KASABA HOBLI
       C.N.HALLI TALUK
       TUMKUR DISTRICT.
                                      ...APPELLANTS
(BY SRI.M.V.MAHESWARAPPA, ADVOCATE)

AND:

1.     KRISHNAMURTHY
       S/O RAJAPPA
       AGED ABOUT 43 YEARS
       R/AT AMMANAHALLI
       HIRIYUR TALUK
       CHITRADURGA DISTRICT.

2.     THE MANAGER
       SHRIRAM GENERAL INSURANCE
       CO. LTD., E-8, BPIP RIICO
       INDUSTRIAL AREA
       SITAPURA, JAIPUR
       RAJSTHAN-302022
       SERVICE CENTRE AT
       BRANCH OFFICE,
       SRIRAM GENERAL INSURANCE
       II FLOOR, ABHARANA ARCADE
       M.G.ROAD, TUMKUR.
                                   ... RESPONDENTS
     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 28.10.2017 PASSED
IN MVC NO.976/2015 ON THE FILE OF THE II ADDITIONAL
JUDGE AND MACT, TUMAKURU PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
     THIS MFA COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCING THIS DAY, THE COURT DELIVERED
THE FOLLOWING:
                             3


                     JUDGMENT

Sri.M.V.Maheswarappa, learned counsel for the

appellants has filed a memo for withdrawal of the appeal.

Memo is accepted.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

GJM