Smt. Saraswathi vs Smt. Lakshmamma @ Somaprabhe
2022 Latest Caselaw 9964 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 29TH DAY OF JUNE 2022

                          BEFORE

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

                MFA No.8914 OF 2019(MV)

BETWEEN:

1.     Smt. Saraswathi,
       W/o Late Shivaraj H.B.,
       Aged about 22 years.

2.     Sri. Yashwanth Gowda,
       S/o Late Shivaraj H.B.,
       Aged about 3½ years,
       Rep by his guardian mother,
       Smt. Saraswathi, R4.

       Both are resident at
       Mallikanna Building,
       Lingayuthara Mane,
       Sriram Nagara,
       Behind RTO office,
       B. Katihalli, Hassan-573201.    ... Appellants

(By Sri.Girish B Baladare, Advocate)

AND:

1.     Smt. Lakshmamma @ Somaprabhe,
       W/o Basavarajegowda,
       Aged about 50 years.

2.     Sri. Basavarajegowda @ Basavaraju,
       S/o Late Rangegowda,
       Aged about 52 years.
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     Both are R/at
     Hongenahalli Village,
     M.Shivara Post,
     Baguru Hobli,
     Channarayapatna Taluk,
     Hassan District-573201.

3.   The Manager,
     Sri. Ram General Insurance Co. Ltd.,
     Represented by its Manager,
     Office at No.501, E Block,
     Ranka Park Apartment,
     Lalbagh Road,
     Richmond Circle,
     Bangalore-560 027.

4.   Sri. Vijaykumar B.M.,
     S/o Marulasiddappa B T.,
     Major,
     R/At H.No. 168-1,
     Arasikere, 5th Division,
     B.T.Oil Industries,
     Arasikere, Hassan District-573201.     ... Respondents

(By Sri.H.C.Vrushabendraiah, Advocate for R1:
Sri.B.C. Shivanne Gowda, Advocate for R3:
Notice to R2 & R4 is dispensed with)

       This MFA is filed under Section 173(1) of MV Act,
against the Judgment and Award dated:01.07.2019 passed
in MVC No.570/2017 on the file of the 4th Additional
District and Sessions Judge, Hassan District (sit at
Channarayapatna), partly allowing the claim petition for
compensation and seeking enhancement of compensation.

      This MFA, coming on for admission, this day, this
Court, delivered the following:
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                    JUDGMENT

The learned counsel appearing for the appellants

has filed a memo seeking leave of this Court to

withdraw the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Cm/-