Savitri W/O Parvatagiri vs M/S.Shri Vellavan Transport
2022 Latest Caselaw 12579 Kant

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                                     MFA No. 102194 of 2019


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 20TH DAY OF OCTOBER, 2022

                         BEFORE

            THE HON'BLE MR JUSTICE R.NATARAJ

MISCELLANEOUS FIRST APPEAL NO. 102194 OF 2019 (MV)

BETWEEN:

1.    SAVITRI W/O PARVATAGIRI
      AGE: 41 YEARS, OCC: HOUSEHOLD WORK,
      R/O: KUDALASANGAMA,
      TQ: HUNAGUND, DIST: BAGALKOT.

2.    PARVATAGIRI S/O MANAYYA
      AGE: 50 YEARS, OCC: HOUSEHOLD WORK,
      R/O: KUDALASANGAMA,
      TQ: HUNAGUND, DIST: BAGALKOT.

                                               ...APPELLANTS

(BY SRI. P. N. HOSAMANE, ADVOCATE)

AND:

1.    M/S.SHRI VELLAVAN TRANSPORT
      MANAGING PARTNER
      C.SAKTHIVED S/O M CHINNOTHARDAI,
      AGE: 40 YEARS, OCC: BUSINESS,
      R/O: 1D-12F, NEAR ATC DEPT.
      BHAVANI MAIN ROAD,
      SOMKORI, DIST: SALEM,
      TAMILANADU - 636001.

2.    THE BRANCH MANAGER,
      ROYAL SUNDARAM INSURANCE CO.LTD.,
      NEAR SWIMMING POOL COMPLEX,
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                                          MFA No. 102194 of 2019


     NEW COTTON MARKET,
     HUBBALLI - 580030

                                                   ...RESPONDENTS

      THIS MFA IS FILED UNDER SECTION 173(1) OF THE
M.V.ACT, PRAYING TO MODIFY THE JUDGMENT AND AWARD
DATED 05.04.2018 PASSED BY THE COURT OF THE SENIOR CIVIL
JUDGE    AND     MACT-X,   HUNGUND   IN    MVC    NO.354/2016   BY
ENHANCING THE TOTAL COMPENSATION IN THE INTEREST OF
JUSTICE AND EQUITY.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY, COURT
DELIVERED THE FOLLOWING:

                            JUDGMENT

Learned counsel for the appellants has filed a memo

seeking withdrawal of the appeal. Memo is placed on record

and the appeal is dismissed as withdrawn.

In view of disposal of the appeal, pending interlocutory

applications, if any, do not survive for consideration and are

disposed off accordingly.

Sd/-

JUDGE

YAN