Manoj Ravidas vs Venkappa Poojary
2022 Latest Caselaw 9276 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 21ST DAY OF JUNE 2022

                    BEFORE

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

         MFA No.4896 OF 2020 (MV)


BETWEEN:

1 . MANOJ RAVIDAS
    S/O LATE BALO RAVIDAS
    AGED ABOUT 35 YEARS

2 . ROHINI DEVI
    D/O LATE BALO RAVIDAS
    AGED ABOUT 44 YEARS

3 . BINDIYA DEVI
    D/O LATE BALO RAVIDAS
    AGED ABOUT 30 YEARS

4 . TARJANA RAVIDAS
    D/O LATE BALO RAVIDAS
    AGED ABOUT 24 YEARS

5 . PUTUL KUMARI
    D/O LATE BALO RAVIDAS
    AGED ABOUT 22 YEARS

6 . CHHOTAN RAVIDAS
    S/O LATE BALO RAVIDAS
    AGED ABOUT 21 YEARS
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     ALL ARE COLLIES AND
     R/O TORAR VILLAGE
     SHILA POST. CHATRA TALUK
     SHIMARIYA DISTRICT
     JHARKHAND-825103.
                                     ...APPELLANTS

(BY SRI. GIRISH B BALADARE, ADV.)

AND

1.    VENKAPPA POOJARY
      S/O ESHWARA POOJARY
      AGED ABOUT 69 YEARS
      R/O MUTTIGEPURA VILLAGE
      MUDIGERE TALUK
      CHIKKAMAGALUR DISTRICT 577101.

2.    YOGISH
      S/O KRISHNAPPA
      AGED ABOUT 38 YEARS
      R/O 16 MUDIGERE AT POST
      CHIKKAMAGALUR DISTRICT 577101.

3.    THE BRANCH MANAGER
      THE NEW INDIA ASSURANCE
      COMPANY LTD.,
      BRANCH OFFICE MICOR OFFICE
      MUDIGERE
      CHIKKAMAGALUR DISTRICT 577101.

                                    ...RESPONDENTS

(BY SRI.K.NAGARAJAIAH, ADV. FOR R3:
NOTICE TO R1 & R2 IS DISPENSED WITH)
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     THIS MFA IS FILED UNDER SECTION.173(1) OF
MV ACT, AGAINST THE JUDGMENT AND AWARD
DT.15.10.2019 PASSED IN MVC NO.63/2017 ON THE
FILE OF THE SENIOR CIVIL JUDGE AND PRL. JMFC,
TARIKERE, 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 appellants has filed a

memo seeking permission of the Court to withdraw

the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

In view of dismissal of appeal, I.A.1/2020 does

not survive for consideration.

Sd/-

JUDGE

DM