Citation : 2022 Latest Caselaw 3794 Kant
Judgement Date : 5 March, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 05TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MS. JUSTICE J.M.KHAZI
M.F.A.NO.4479 OF 2016 (MV)
BETWEEN:
1. SMT SUSHEELAMMA
W/O LATE RAMAIAH
AGED ABOUT 48 YEARS
2. SRI R NAGESH
S/O LATE RAMAIAH
AGED ABOUT 27 YEARS
3. SRI R HARISHA
S/O LATE RAMAIAH
AGED ABOUT 24 YEARS
4. R NAVEEN
S/O LATE RAMAIAH
AGED ABOUT 26 YEARS
APPELLANT NOS.1 TO 3 ARE
R/AT AMBEDKAR COLONY
NAGALI VILLAGE & POST
MULBAGAL TALUK
KOLAR DISTRICT.
APPELLANT NO.4 IS
R/AT AMBEDIKAR COLONY, TAMAKA
KOLAR TQ & DISTRICT-563101.
...APPELLANTS
(BY SMT. SUGUNA R REDDY, ADV.)
2
AND:
1. SRI A V KRISHNA KUMAR REDDY
S/O A VASUDEVA REDDY
MAJOR IN AGE
R/AT D.NO.24-72/3A
MPN GARDENS,
LAKSHMINAGAR COLONY,
CHITTOOR DISTRICT,
ANDRA PRADESH
2. THE BRANCH MANAGER
UNITED INDIA INSURANCE CO LTD,
T P HUB,
KRISHIKA SAMAJA BUILDING,
HUDSON CIRCLE,
N R ROAD,
BANGALORE-560001.
...RESPONDENTS
(BY SRI O.MAHESH, ADV.)
THIS M.F.A. IS FILED UNDER SECTION 173 OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
26.10.2015 PASSED IN MVC NO.240/2013 ON THE FILE OF
THE PRINCIPAL SENIOR CIVIL JUDGE, & CJM, MACT,
KOLAR, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
THIS M.F.A. COMING ON FOR 'ORDERS' THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
3
JUDGMENT
Learned counsel for the appellants has filed a
memo seeking permission for withdrawal of the appeal
as not pressed.
2. The memo is placed on record.
Accordingly, the appeal is dismissed as not
pressed.
Sd/-
JUDGE ssb
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