Sri Narasegowda vs Sri Girish Kumar
2022 Latest Caselaw 3961 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 08TH DAY OF MARCH, 2022

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

             M.F.A.NO.12046 OF 2011 (MV)
BETWEEN:
SRI.NARASEGOWDA,
S/O CHIKKANNA,
AGED ABOUT 27 YEARS,
C/O NAGARAJA, NO.51,
2ND CROSS, OLD BANK COLONY,
KONANAKUNTE,
KANAKAPURA ROAD,
BANGALORE.
                                        ...APPELLANT
(BY SMT.BHUSHANI KUMAR, ADV.)

AND:

1.    SRI. GIRISH KUMAR,
      S/O P.MANI,
      NO.1235, 23RD CROSS,
      30TH MAIN, 2ND STAGE, BSK.,
      BANGALORE - 560 085.

2.  THE MANAGER,
    RELIANCE GENERAL INSURANCE CO. LTD.,
    NO.4/3-1 AND 3/2M,
    11TH MAIN, 3RD BLOCK,
    JAYANAGAR,
    BANGALORE - 560 001.
                                     ...RESPONDENTS
(BY SRI.D.VIJAYAKUMAR, ADV., FOR R2;
    R1 SERVED AND UNREPRESENTED)
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    THIS M.F.A. IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 27.07.2011
PASSED IN MVC NO.3136/2010 ON THE FILE OF VI
ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MACT,
BANGALORE CITY, PARTLY ALLOWING THE CLAIM
PETITION   FOR    COMPENSATION   AND   SEEKING
ENHANCEMENT OF COMPENSATION.

     THIS M.F.A. COMING ON FOR 'HEARING', THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

Heard.

In view of the joint memo dated 03.03.2022 filed

by both the parties, the appeal is disposed of.

Sd/-

JUDGE ssb