Sri Vasudeva vs Sri Girish Kumar
2022 Latest Caselaw 3962 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.11860 OF 2011 (MV)
BETWEEN:
SRI.VASUDEVA,
S/O SRI.KITTAPPA GOWDA,
AGED ABOUT 37 YEARS,
R/AT S.CHAUDAVAPPA,
SUBBANNA BUILDING,
4TH CROSS, C.V.RAMANAGAR POST,
NAGAVARAPALYA,
BANGALORE - 560 093.
                                        ...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 3/2 M,
    11TH MAIN, 3RD BLOCK, JAYANAGAR,
    BANGALORE - 560 001.
                                     ...RESPONDENTS
(BY SRI.D.VIJAYAKUMAR, ADV., FOR R2;
    VIDE COURT ORDER DATED 11.11.2014 R1 NOTICE
    DISPENSED WITH)
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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.3135/2010 ON THE FILE OF VI
ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MACT,
BENGALURU 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