Shivaraju vs Vincent Lobo
2022 Latest Caselaw 4256 Kant

                         -1-

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF MARCH, 2022

                       BEFORE

     THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

MISCELLANEOUS FIRST APPEAL No.6028 OF 2021 (MV-I)

BETWEEN:

SHIVARAJU,
S/O NINGEGOWDA,
AGED ABOUT 54 YEARS,
R/AT KADANKUPPE VILLAGE,
KAILANCHA HOBLI,
CHANNAPATNA TALUK - 562 160,
RAMANAGARA DISTRICT - 562 159.
                                         ... APPELLANT
(BY SRI.RITHISH D NAIK, ADVOCATE FOR
    SRI.VIVEKANANDA T.P., ADVOCATE)

AND:

1.     VINCENT LOBO,
       MAJOR,
       S/O JACOB LOBO,
       R/AT MAHILA SAMAJ ROAD,
       KUKLUR,
       VIRAJAPETE - 571 218.

2.     THE UNITED INDIA INSURANCE
       COMPANY LTD.,
       1ST FLOOR, RVR COMPLEX,
       BEHIND KSRTC BUS STAND,
       OPP: LIC OFFICE, IJOOR,
       RAMANAGARA - 562 159.
                                       ... RESPONDENTS

                       *****
       THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S
173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD
DATED 25.10.2018 PASSED IN MVC NO.70/2016 ON THE
FILE OF THE SENIOR CIVIL JUDGE AND JMFC, ADDITIONAL
MACT, CHANNAPATTANA, RAMANGAR DISTRICT, PARTLY
                               -2-

ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

Learned counsel Sri Rithish D.Naik appearing on

behalf of Sri Vivekananda T.P., learned counsel

representing the appellant files a memo dated

11.03.2022 which reads that during the pendency of the

appeal, the appellant- claimant has passed away and

accordingly, the present appeal does not survive for

consideration. Hence, he seeks leave of the Court to

withdraw the present appeal.

Memo is taken on record.

In view of the memo, the appeal stands dismissed

as withdrawn.

Sd/-

JUDGE

PN SN