Sri. B. K. Andanappa vs M/S. National Ins. Co. Ltd
2022 Latest Caselaw 5778 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 30TH DAY OF MARCH, 2022

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

            M.F.A.NO.6101 OF 2016 (MV, I)
BETWEEN:
SRI. B. K. ANDANAPPA,
S/O. LATE BYRAIAH,
AGED ABOUT 58 YEARS,
R/AT NO.291, KANAKAPURA 3RD DVN,
KANAKAPURA TOWN,
RAMANAGARAM DISTRICT-563 114.
                                             ...APPELLANT
(BY SRI. SHRIPAD V. SHASTRI, ADV.) (VC)
AND:

1.    M/S. NATIONAL INS. CO. LTD.,
      NO.41/7, 8TH "F" CROSS,
      3RD BLOCK, JAYANAGAR,
      BANGALORE-560 041,
      (INSURER OF CAR BEARING NO.KA.02.AD.319)
      BY ITS MANAGER.

2.    SMT. VANAJAKSHI,
      W/O. SRINIVASA, NO.7, L.F. NO. 41,
      7TH BLOCK, ESI QUARTERS,
      NANDINI LAYOUT,
      BANGALORE-560 096,
      (RC OWNER OF THE CAR BEARING
      NO. KA.02.AD.319)
                                           ...RESPONDENTS

      (BY SRI. B.C. SEETHARAMA RAO, ADV., FOR R1;
      R2- UNSERVED) (VC)
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    THIS M.F.A. IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 11.04.2016
PASSED IN MVC NO.587/2015 ON THE FILE OF THE
MEMBER, PRINCIPAL M.A.C.T, BENGALURU, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

     THIS M.F.A. COMING ON FOR 'ORDERS' THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellant submits that

the appeal may be dismissed as not pressed. In view

of the same, the appeal is dismissed as not pressed.

Sd/-

JUDGE

JY