Smt Indramma vs Iffco Tokio General
2022 Latest Caselaw 5310 Kant

                              1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 23RD DAY OF MARCH, 2022

                        PRESENT

     THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                            AND

         THE HON'BLE MRS. JUSTICE M.G. UMA

         M.F.A. CROB No.110 OF 2017 (MV-D)

BETWEEN :

1.    SMT. INDRAMMA
      W/O LATE KRISHNEGOWDA
      AGED ABOUT 45 YEARS

2.    SRI. DILIP
      S/O LATE KRISHNEGOWDA
      AGED ABOUT 25 YEARS

3.    SMT. DIVYASHREE
      D/O LATE KRISHNEGOWDA
      AGED ABOUT 20 YEARS

      ALL ARE PERMANENT
      R/O KUPPEGALA, VARUNA HOBLI
      MYSORE TALUK
      MYSORE DISTRICT                 ... CROSS OBJECTORS

(BY SHRI. NABEEL FOR
    SHRI. H.V. MANJUNATHA AND
    SHRI. A. RAMANJAPPA, ADVOCATES)

AND :

1.    IFFCO-TOKIO GENERAL
      INSURANCE CO. LTD.,
                               2



     NO.1586, OPP. B.E.O OFFICE
     1ST FLOOR, K.R.ROAD
     VIDYANAGAR, MANDYA-571 400
     REPRESENTED BY
     ITS MANAGER

2.   VENKATESH
     S/O LATE GIRIYAPPA
     GOLLARADODDI VILLAGE
     LAKSHMIPURA POST
     KOOTAGAL HOBLI,
     RAMANAGARA TALUK
     RAMANAGARA DISTRICT-562 159         ... RESPONDENTS

(BY SHRI. E.I. SANMATHI, ADVOCATE FOR R1
    SHRI. G.V. DAYANAND, ADVOCATE FOR R2)
                             ....
     THIS MFA CROB IN MFA NO.967/2017 PASSED UNDER ORDER
XLI RULE 22 OF CPC 1908 R/W SECTION 173(1) OF M.V.ACT 1988,
AGAINST THE JUDGMENT AND AWARD DATED 27.10.2016 PASSED
IN MVC 4511/2015 ON THE FILE OF THE XIX ADDITIONAL SMALL
CAUSE JUDGE, MACT AND XLI ACMM, MACT BANGALORE (SCCH-17),
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.


     THIS MFA CROB., COMING ON FOR FURTHER HEARING THIS
DAY P.S. DINESH KUMAR J, DELIVERED THE FOLLOWING:-


                        JUDGMENT

Shri. Nabeel, learned Advocate for the cross-

objectors has filed a Memo of even date seeking leave to

withdraw this M.F.A. Crob.

2. Memo be kept in record. M.F.A. Crob. is

dismissed as withdrawn.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

SPS