Kum Usha vs Sri Arun Kumar
2022 Latest Caselaw 4841 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 15TH DAY OF MARCH, 2022

                          BEFORE

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

                M.F.A.NO.2253/2015 (MV)
BETWEEN:

KUM. USHA,
D/O SMT. ANJAMMA @ ANJINAMMA,
AGE: 13 YEARS, OCC: STUDENT,
SINCE MINOR REPTED BY HER MOTHER
AND NATURAL GAURDIAN
SMT. ANJAMMA @ ANJINAMMA,
W/O NAGARAJU, AGE: 32 YEARS,
R/O NO.265/1, MUTHASANDRA,
DODDABALLAPURA TALUK,
BANGALORE RURAL DIST - 561 203
                                          ... APPELLANT
(BY SMT. SUNITHA B H, ADVOCATE FOR
    SRI. SURESH M LATHUR, ADVOCATE)
AND:

1.     SRI. ARUN KUMAR,
       MAJOR ,
       S/O SRI. SIDDALINGA @ SIDDALINGAIAH,
       R/AT NO.9, 1ST CROSS, 1ST MAIN ROAD,
       NGR COMPOUND RUPENA AGRAHARA,
       BOMMANAHALLI,
       BANGALORE - 560 068

2.     SRI. SRI. SIDDALINGA @ SIDDALINGAIAH,
       S/O LATE MALLAIAH,
       R/O PALANAJOGAHALLI,
       NEAR FRIENDS FUNCTION HALL,
       DODDABALLAPURA TOWN,
       BANGALORE RURAL DISTRICT - 561 203
                                           ...RESPONDENTS
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(R1 & R2 ARE UNSERVED)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
PRAYING THAT THE JUDGMENT AND AWARD PASSED BY THE II
ADDL. SMALL CAUSES JUDGE & XXVIII ACMM, MEMBER, MACT
IN MVC NO.5482/2013, (SCCH-13) AT BANGALORE DATED
01-12-2014 MAY KINDLY BE SET ASIDE BY ALLOWING THIS
APPEAL AND ENHANCE A COMPENSATION OF Rs.5,75,400/-
WITH 18% INTEREST PER ANNUM MAY KINDLY BE GRANTED IN
THE INTEREST OF JUSTICE AND EQUITY.
    THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned counsel for the appellant has filed a memo to

dismiss the appeal as not pressed. In view of the same the

appeal is dismissed as not pressed.

Sd/-

JUDGE

NM