Smt Saroja vs Sri B S Venugopala
2022 Latest Caselaw 3440 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 28TH DAY OF FEBRUARY, 2022

                       PRESENT

     THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                         AND

         THE HON'BLE MRS. JUSTICE M.G. UMA

              MFA No.343 of 2018 (MV-D)

BETWEEN:

1.   SMT. SAROJA
     W/O LATE N.N. PUTTANNAIAH
     AGED ABOUT 58 YEARS

2.   SRI K.P. UMESH
     S/O LATE N.N. PUTTANNAIAH
     AGED ABOUT 38 YEARS

3.   KUM. K.P. VINUTHA
     D/O LATE N.N. PUTTANNAIAH
     AGED ABOUT 33 YEARS

ALL ARE RESIDENTS OF
KAGGARE VILLAGE
KASABA HOBLI
K.R. NAGARA TALUK
MYSURU DISTRICT
MYSURU-571 602
                                          ... APPELLANTS

(BY SRI BHANU PRAKASH H.V., ADVOCATE)
                             2




AND

1.    SRI B.S. VENUGOPALA
      S/O LATE B.N. SUBBAIAH
      AGED ABOUT 51 YEARS
      R/AT NO.W.44, PIPELINE A-CROSS
      BASAPPA GARDEN
      MALLESHWARAM
      BENGALuru-560 003.

2.    ROYAL SUNDARAM ALIANZ
      INSURANCE COMPANY LTD.,
      NO.30, 3RD FLOOR,
      JNR CITY CENTRE
      RAJARAM MOHAN ROY ROAD
      OFF RICHMOND ROAD
      BENGALURU-560 027.

                                         ...RESPONDENTS

(BY SRI C.R. RAVISHANKAR, ADV., for
Sri K. SURYANARAYANA RAO, ADVOCATE FOR R.2
Notice to R.1 is dispensed with)


      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MV ACT AGAINST THE JUDGMENT AND
AWARD DATED 31.08.2016 PASSED IN MVC No.785/2015 ON
THE FILE OF THE SENIOR CIVIL JDUGE & JMFC., MEMBER,
MACT, K.R. NAGAR, PARTLY ALLOWING THE CLAIM PETITION
FOR   COMPENSATION    AND   SEEKING    ENHANCEMENT   OF
COMPENSATION.


      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION, THIS DAY   P.S. DINESH KUMAR J., DELIVERED
THE FOLLOWING:
                            3




                        JUDGMENT

After arguing the matter for some time, learned

advocate for appellants files a memo seeking leave to

withdraw this appeal.

2. Leave granted. Memo be kept in record. Appeal is

dismissed as withdrawn.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

mv