Smt. Nagamma @ Nagmani vs Sri. Papegowda G.H
2022 Latest Caselaw 3888 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 07TH DAY OF MARCH, 2022

                        BEFORE
           THE HON'BLE MS. JUSTICE J.M.KHAZI

             M.F.A.NO.1983 OF 2016 (MV)
BETWEEN:
SMT. NAGAMMA @ NAGMANI,
W/O LATE LAKSHMINARAYANAPPA,
AGED ABOUT 46 YEARS,
R/AT NO.9, 5TH MAIN, 1ST CROSS,
BHUVANESHWARI NAGAR,
T. DASARAHALLI,
BANGALORE - 560 057.
                                         ...APPELLANT
(BY SRI.K.M.RAVIKUMAR, ADV.)
AND:

1.    SRI. PAPEGOWDA G.H.,
      FATHER'S NAME NOT KNOWN
      TO THE APPELLANT,
      MAJOR IN AGE,
      R/AT NO.42, 1ST MAIN,
      2ND A CROSS, HAVANUR EXTENSION,
      HESARGHATTA MAIN ROAD,
      BANGALORE - 560 073.

2.    UNITED INDIA INSURANCE CO.LTD.,
      NO.112, 1ST FLOOR, 80 FEET ROAD,
      NEAR CANARA BANK,
      SANJAY NAGAR (NAGSHETTI HALLI),
      BANGALORE - 560 094.
      REPRESENTED BY ITS MANAGER.
                                      ...RESPONDENTS
     (BY SRI.K.N.RAVIKUMAR, ADV., FOR R1;
     SRI.M.S.SRIRAM, ADV. FOR R2)
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    THIS M.F.A. IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 14.8.2015
PASSED IN MVC NO.2199/2014 ON THE FILE OF THE 8TH
ADDITIONAL SMALL CAUSES JUDGE, 33RD ACMM,
MEMBER, MACT, BENGALURU, 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:

                     JUDGMENT

Learned counsel for the appellant 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.

In view of the dismissal of the appeal, pending

applications, if any, do not survive for consideration

and disposed of accordingly.

Sd/-

JUDGE ssb