Sakundala vs Magma Gen Ins Co Ltd
2022 Latest Caselaw 8561 Kant

                                                   -1-




                                                          MFA No. 1783 of 2021


                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 10TH DAY OF JUNE, 2022

                                               PRESENT

                                THE HON'BLE MR. JUSTICE B.VEERAPPA
                                                   AND
                              THE HON'BLE MRS. JUSTICE K. S. HEMALEKHA

                      MISCELLANEOUS FIRST APPEAL NO.1783 OF 2021(MV-D)

                      BETWEEN:
                      1.    SAKUNDALA,
                            W/O. JAYAKUMAR,
                            AGED ABOUT 47 YEARS,

                      2.    JAYAKUMAR
                            S/O. MADHAVANAPILLAI
                            AGED ABOUT 49 YEARS,

                      3.    RESHMA S. J.,
                            D/O. JAYAKUMAR,
                            AGED ABOUT 23 YEARS,

                            ALL ARE R/AT RAHUL NIVAS,
                            PERAYAM, NEAR BALAN MEMORIAL LIBRARY,
                            THAZHUTHALA, UMAYANULLUR I.E,
                            KOLLAM,
                            KERALA, 691589.
                                                                    ...APPELLANTS
Digitally signed by
GAVRIBIDANUR          (BY SRI. GURUDEV PRASAD K. T., ADVOCATE)
SUBRAMANYA
GUPTA SREENATH
Location: High
                      AND:
Court of Karnataka
                      1.    MAGMA GEN. INS. CO. LTD.,
                            NO. 36, HMJC ROAD,
                            NEAR MINERVA CIRCLE,
                            JC ROAD,
                            BENGALURU 560002.
                               -2-




                                        MFA No. 1783 of 2021


2.    M/S. SAI INFRAA EQUIPMENTS PVT. LTD.,
      NO. 1, SAI AVENUE, GREEN GLEN LAYOUT,
      OUTER RING ROAD,
      BELLANDUR,
      BENGALURU 562103
                                            ...RESPONDENTS
(BY SRI B. PRADEEP, ADVOCATE FOR R1;
NOTICE TO R2 IS DISPENSED WITH)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED. 19.11.2019,
PASSED IN MVC NO.4192/2018, ON THE FILE OF THE MEMBER,
MACT, XVI-ADDITIONAL JUDGE, COURT OF SMALL CAUSES,
BENGALURU (SCCH-14), PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

     THIS MFA COMING ON FOR ORDERS                THIS      DAY,
B.VEERAPPA J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellants has filed memo for

withdrawal of the appeal.

The memo dated 3.6.2022 is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE GSS