Smt Keshanti vs N C Hamza
2022 Latest Caselaw 7477 Kant

                              1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 25th DAY OF MAY 2022

                           BEFORE

     THE HON'BLE MR.JUSTICE H.T.NARENDRA PRASAD

                MFA No.3653 OF 2022(MV)

BETWEEN:

1.     Smt.Keshanti,
       W/o.Batturam,
       Aged about 57 years.

2.     Sri Battu,
       S/o.Parmoli,
       Aged about 62 years.

3.     Smt.Silochana,
       D/o.Battu,
       Aged about 24 years.

4.     Sri Sumanth,
       D/o.Battu,
       Aged about 25 years.

All are residing at
Village Khip Ka Pura,
Jagar, Karouli,
Rajasthan.                           ... Appellants

(By Sri Nagaraja Hegde, Advocate)

AND:

1.     N.C.Hamza,
       S/o.Abdul Khadar,
                               2



       Aged about 57 years,
       R/o.Shabana Manzil,
       Akalabailu,
       Kirimanjeshwara Village,
       Byndoor Taluk.

2.     United India Insurance Co.Ltd.
       Branch Office: Kundapura,
       Sri Laxmi Venkaesh Complex,
       NH-66, Vaderhobli,
       Kundapura, rep. by its
       Branch Manager.                       ... Respondents

       This MFA is filed under Section 173(1) of MV Act,
against the Judgment and Award dated:30.11.2021 passed
in MVC No.1183/2019 on the file of the Senior Civil Judge
and Additional MACT, Kundapura, partly allowing the claim
petition for compensation and seeking enhancement of
compensation.

      This MFA, coming on for orders, this day, this Court,
delivered the following:

                      JUDGMENT

The learned counsel for the appellants submits that

the appeal may be dismissed as not pressed.

The submission is placed on record.

This appeal is dismissed as not pressed.

Sd/-

JUDGE Cm/-