Citation : 2022 Latest Caselaw 10088 Kant
Judgement Date : 30 June, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JUNE 2022
BEFORE
THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD
MFA No.2562 OF 2020(MV)
BETWEEN:
SMT. SAHIRA BANU
W/O MANJANNA
AGED ABOUT 41 YEARS
R/O MEDEHALLI VILLAGE
CHITRADURGA TALUK 577501
...APPELLANT
(BY SRI. B PRAMOD, ADV.)
AND:
1. GANJI LINGA REDDY
MAJOR
R/O NO. 222, NEAR
GOVT PRIMARY SCHOOL
SIDDAMMANAHALLI
BELLARY -583101.
2. THE BRANCH MANAGER
RELIANCE GENERAL
INSURANCE CO LTD.,
BRANCH OFFICE, MANGANURU BASAPPA
COMPLEX, NEAR KSRTC BUS STAN
CHITRADURGA PIN 577501.
...RESPONDENTS
(NOTICE TO R1 AND R2 IS SERVED BUT
UNREPRESENTED)
2
THIS MFA IS FILED UNDER SECTION.173(1) OF MV
ACT, AGAINST THE JUDGMENT AND AWARD DATED:
13.08.2019 PASSED IN MVC NO.972/2017 ON THE FILE OF
THE PRL. SENIOR CIVIL JUDGE, ADDITIONAL MACT-III,
CJM, CHITRADURGA, 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 dated 08.06.2022 stating that this appeal may
be dismissed as not pressed.
Memo is taken on record.
The appeal is dismissed as not pressed.
In view of the disposal of the main appeal,
I.A.No.1/2020 does not survive for consideration.
Hence, the same is also disposed of.
Sd/-
JUDGE HA/-
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