Sri Narayana C vs Sri T M Manju
2022 Latest Caselaw 12141 Kant

                           1
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 23RD DAY OF SEPTEMBER, 2022

                        BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

              M.F.A. No.8349 OF 2018 (MV-I)

BETWEEN
SRI NARAYANA C
AGED ABOUT 37 YEARS,
S/O LATE SRI CHIKKEGOWDA,
R/AT SANTHEMOGALLI VILLAGE,
VIRUPAKSHIPURA HOBLI,
CHANNAPATNA TALUK,
RAMANAGARA DISTRICT 562160.
                                              ...APPELLANT
(BY SRI ARUN T P, ADVOCATE FOR
    SRI C SHANKAR REDDY, ADVOCATE)
AND

1.   SRI T M MANJU
     S/O SRI MAHADEVAPPA,
     R/AT KABBALU VILLAGE AND POST,
     SATHANURU HOBLI,
     KANAKAPURA TALUK,
     RAMANAGARA DISTRICT 562117.

2.   THE NEW INDIA INSURANCE COMPANY LTD
     NO.2241/4,"GIRIYAMMA
     SHAMBHUGOWDA COMPLEX",
     CHURCH ROAD, CHANNAPATNA TALUK,
     CHANNAPATNA 562160.
                                       ...RESPONDENTS

(BY SRI C SHANKAR REDDY, ADVOCATE FOR R2
 NOTICE TO R1 IS DISPENSED WITH V/O DATED 19.7.2022)
                            2
     THIS MFA IS FILED U/S 173(1) OF MV ACT, AGAINST THE
JUDGMENT AND AWARD DATED 19.12.2017 PASSED IN MVC
NO.297/2016 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC, ADDITIONAL MACT, CHANNAPATTANA, RAMANAGAR
DISTRICT, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION      AND    SEEKING     ENHANCEMENT      OF
COMPENSATION.

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

                     JUDGMENT

Learned counsel for the appellant has filed a

memo stating that inadvertently, two appeals have

been filed and one appeal was already settled before

the Lok-Adalath. But inadvertently, this appeal

continued. Hence, he submitted that the appellant is

not interested in prosecuting the present appeal and

prays for dismissal of the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as not pressed.

Sd/-

JUDGE BS