Smt Neelamma vs Sri B A Ibrahim
2022 Latest Caselaw 3790 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5TH DAY OF MARCH, 2022

                       PRESENT

     THE HON'BLE MR.JUSTICE P.S. DINESH KUMAR

                         AND

            THE HON'BLE MRS.JUSTICE M.G.UMA

             M.F.A.No. 2090/2022 (MV-D)

BETWEEN :

1.   SMT NEELAMMA
W/O LATE KARIGOWDA
AGED ABOUT 37 YEARS.

2.   SRI SHIVAJALENDRA K K
D/O LATE KARIGOWDA
AGED ABOUT 29 YEARS.

3.   SMT. ANITHA K.K
D/O LATE KARIGOWDA
AGED ABOUT 31 YEARS

APPELLANT NOS.1 TO 3 ARE
R/A KANANAKOPPALU VILLAGE
HANAGALLU, ARAKALAGUDU TQ,
RAMANATHAPURA HOBLI
HASSNA DISTRICT-573 136.

4.   SMT SUNITHA K K
W/O PRAVEEN DHARMANAND B S
AGED ABOUT 33 YEARS
R/AT NO 119, 3RD BLOCK
                          2


GOPAL CIRCLE
GUMMANAKOLLI VILLAGE,
MULLUSOGE
SOMAVARAPETE TALUK
KODAGU DISTRICT - 571 234.
                                      ...APPELLANTS

(BY SRI S.A.SABOOR, ADVOCATE)


AND :

1.   SRI B A IBRAHIM
S/O AHMED BIRAI
AGED ABOUT 31 YEARS
R/AT 197/1, B M ROAD
KUSHALANAGARA
SOMAVARAPETE TALUK
KODAGU DISTRICT - 571 234.

2.   THE MANAGER
NEW INDIA ASSURANCE CO. LTD.,
JLB ROAD
CHAMUNDIPURAM
MYSURU - 570 004.
                                    ...RESPONDENTS


     THIS M.F.A. IS FILED UNDER 173(1) OF THE MOTOR
VEHICLES ACT PRAYING TO CALL FOR THE RECORDS AND
ENHANCE THE COMPENSATION AGAINST THE AWARD
DATED 20.11.2021 PASSED IN MVC.880/2020 BY THE IV
ADDITIONAL DISTRICT JUDGE AND MACT, MYSURU.

     THIS M.F.A. COMING ON FOR ADMISSION THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
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                         JUDGMENT

Sri.Syed Abdul Saboor, learned advocate for the

appellants seeks leave to withdraw this appeal. He

undertakes to file a memo to this effect in the office

today. Once received, Registry shall keep the same in

record.

2. In the circumstance, this appeal is

dismissed as withdrawn.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

Dvr: