Sri Shankar B R vs The Branch Manager
2022 Latest Caselaw 13243 Kant

Citation : 2022 Latest Caselaw 13243 Kant
Judgement Date : 23 November, 2022

Karnataka High Court

Sri Shankar B R vs The Branch Manager on 23 November, 2022

Bench: K.Somashekar, C M Joshi

                             1




 IN THE HIGH COURT OF KARNATAKA, AT BENGALURU

     DATED THIS THE 23RD DAY OF NOVEMBER, 2022
                         PRESENT
        THE HON'BLE MR.JUSTICE K.SOMASHEKAR
                           AND
          THE HON'BLE MR. JUSTICE C.M.JOSHI

             MFA CROB NO. 70 OF 2018 (MV)
                         IN
              MFA NO. 6084 OF 2015 (MV)
BETWEEN:
1.  Sri. Shankar B R
    @ Shankar Ramappa B
    S/o Late Rangaiah
    Aged about 61 years

2.    Smt. Swetha Jayaram
      D/o Shankar B R @
      Shankar Ramappa B
      Aged about 30 years
      Both are residing
      Presently at
      Vishal Residency
      No.49, Sheshadripuram
      1st Main Road
      Bengaluru - 20.

      Native place: No.145
      Heravandu, Madikeri Taluk
      Kodagu.
                                         ... Cross Objectors

(By Sri. Gopalkrishna .N - Advocates for cross objector)
                             2




AND

1.    The Branch Manager
      Reliance General Insurance
      Company Ltd.,
      Balaji Enclave No.782
      Above TATA Showroom
      15th Main, 2nd Stage
      BTM Layout
      Bengaluru - 560 075.

2.    Mr. Chandrashekar K S
      S/o. Subramani
      Major in age
      R/at No.251/A
      3rd Cross, Baskara Nilaya
      HMT Layout, Mathikere
      Bengaluru - 560 054.
                                          ... Respondents

      This MFA Crob is filed under Order 41 Rule 22 of
C.P.C., r/w 173(1) of Motor Vehicle Act, 1988 praying this
Hon'ble court may be pleased to modify the judgment and
award dated 06.07.2015 in M.V.C.No.4582/2014 passed
by the Court of Small Causes and Motor Accident Claims
Tribunal, Bengaluru and enhance the compensation
awarded from Rs.8,05,000/- to Rs.25,00,000/- along with
cost and interest.

     This MFA Crob coming on for Orders this day,
K. Somashekar .J., delivered the following:
                             3




                        ORDER

Learned counsel Sri.Gopalakrishna N for cross-

objectors who is present before the Court physically has

filed a memo seeking permission to withdraw this cross

objection as not pressed.

Therefore, memo is placed on record. Consequently,

the MFA.CROB.No.70/2018 in MFA No.6084/2015 is

hereby dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE