Kumara vs P B Karigowda
2022 Latest Caselaw 10869 Kant

                       1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 15TH DAY OF JULY 2022

                    BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

          MFA No.5685 OF 2021(MV)

BETWEEN

KUMARA
S/O DODDA MOTAIAH
AGED ABOUT 32 YEARS
R/A ECHAGERE VILLAGE
KERAGODU HOBLI
MANDYA TQ-571402.
                                    ...APPELLANT

(BY SRI. SREENIVASAN M Y, ADV.)

AND

1.    P B KARIGOWDA
      MAJOR
      PROPRIETOR P B KARIGOWDA WORKS
      CONTRACTOR
      PURADAKOPPALU VILLAGE
      DUDDA HOBLI
      MANDYA TALUK AND DIST-571403.

2.    THE DIVISIONAL MANAGER
      CHOLAMANDALA M S
                           2




     GENERAL INSURANCE CO LTD
     NO.363, SHRIHARI COMPLEX
     RAMAVILAS ROAD, MYSORE-570005

                                        ...RESPONDENTS

(BY SRI.B.PRADEEP, ADV. FOR R2:
NOTICE TO R1 IS DISPENSED WITH
V/O DATED: 15.07.2022)

     THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED
04.01.2020 PASSED IN MVC NO. 891/2015 ON THE
FILE OF THE I ADDITIONAL SENIOR CIVIL JUDGE AND
CJM, MANDYA, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

                     JUDGMENT

The learned counsel for the appellant has filed a

memo seeking permission to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

DM