Smt Jyothi vs The Divisional Controller
2022 Latest Caselaw 5665 Kant

Citation : 2022 Latest Caselaw 5665 Kant
Judgement Date : 29 March, 2022

Karnataka High Court

Smt Jyothi vs The Divisional Controller on 29 March, 2022

Bench: P.S.Dinesh Kumar, M G Uma

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 29TH DAY OF MARCH, 2022

                       PRESENT

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

                          AND

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

              MFA.No.2964/2021 (MV-D)


BETWEEN:

1. SMT. JYOTHI,
   W/O. LATE. MOHANKUMAR,
   AGED ABOUT 35 YEARS,

2. M.M. SACHIN
   S/O. LATE. MOHAN KUMAR,
   AGED ABOUT 16 YEARS,

3. M.M. DARSHAN
   S/O. LATE. MOHAN KUMAR,
   AGED ABOUT 14 YEARS,

4. BEEREGOWDA
   S/O. LATE. PUTTEGOWDA,
   AGED ABOUT 68 YEARS,

5. KERAGAMMA
   W/O. BEEREGOWDA,
   AGED ABOUT 64 YEARS,

SINCE THE APPELLANT NOS.2 AND 3
ARE MINORS,
REPRESENTED BY
THEIR NATURAL GUARDIAN
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AND MOTHER 1ST APPELLANT,

ALL ARE R/O AT
MENAGANAHALLIKOPPALU VILLAGE,
AND DAKHALE,
HALLIMYSORE HOBLI,
H.N. PUR TALUK,
HASSAN DISTRICT - 573 210.


                                               ... APPELLANTS

(BY SRI. MURTHY D L, ADVOCATE)


AND:

THE DIVISIONAL CONTROLLER
KSRTC, HASSAN DIVISION,
HASSAN DISTRICT,
HASSAN DISTRICT - 573 201.
                                              ... RESPONDENT

(BY SMT. LALITHA P M., ADVOCATE)


       THIS APPEAL IS FILED UNDER SECTION 173(1) OF MV
ACT    AGAINST   THE    JUDGMENT      AND     AWARD     DATED
02.04.2016 PASSED IN MVC NO.1344/2014 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND JMFC, HOLENARASIPURA,
PARTLY     ALLOWING      THE       CLAIM     PETITION     FOR
COMPENSATION      AND     SEEKING          ENHANCEMENT     OF
COMPENSATION.


       THIS APPEAL COMING ON FOR ORDERS THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
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                         JUDGMENT

Shri D.L.Murthy, learned advocate for the

appellants submits that the claimants have filed

MFA.No.10347/2018, challenging the very same judgment

and award and has filed a memo dated 04.03.2022 seeking

leave to withdraw this appeal.

2. Leave granted. This appeal is dismissed as withdrawn

subject to payment of cost of Rs.2,000/- to "Karnataka

Advocates' Clerks Benevolent Trust", A/c No.237010003206,

Kotak Mahindra Bank, High Court Branch.

3. In view of disposal of the appeal, I.A.No.1/2021

does not survive for consideration and the same stands

disposed of.