The Managing Director vs Smt. Shantamma
2023 Latest Caselaw 10440 Kant

Citation : 2023 Latest Caselaw 10440 Kant
Judgement Date : 13 December, 2023

Karnataka High Court

The Managing Director vs Smt. Shantamma on 13 December, 2023

                                               -1-
                                                        NC: 2023:KHC:45643
                                                      MFA No. 1627 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF DECEMBER, 2023

                                            BEFORE

                        THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                   MISCELLANEOUS FIRST APPEAL NO.1627 OF 2016(MV-D)


                   BETWEEN:

                   1.    THE MANAGING DIRECTOR,
                         KSRTC,
                         BENGALURU - 560 027.
                         (OWNER OF THE BUS
                         BEARING NO. KA-11-F-0109)

                   2.    THE DIVISION CONTROLLER
                         KSRTC, MANDYA DIVISION,
                         MANDYA-571401

                         BOTH THE APELLANTS ARE REPRESENTED BY IT'S
Digitally signed
                         CHIEF LAW OFFICER,
by VINUTHA B S
Location: HIGH           KSRTC, CENTRAL OFFICES,
COURT OF
KARNATAKA
                         K.H.ROAD,
                         BENGALURU - 560 027.
                                                              ...APPELLANTS
                   (BY SRI. F.S. DABALI.,ADVOCATE)
                             -2-
                                       NC: 2023:KHC:45643
                                    MFA No. 1627 of 2016




AND:

1.   SMT. SHANTAMMA,
     AGED ABOUT 63 YEARS,
     W/O LATE N.NANJAIAH.

2.   SRI N.SATISH,
     AGED ABOUT 42 YEARS,
     S/O LATE N.NANJAIAH.

3.   SMT. NAGAVENI
     AGED ABOUT 45 YEARS,
     D/O LATE N.NANJAIAH.

4.   SMT. JAYAKUMARI
     AGED 40 YEARS,
     D/O LATE N.NANJAIAH.

     RESPONDENT NOS.1 TO 4 ARE PERMANENT
     RESIDENT OFLAKSHAR MOHALLA,
     MYSORE,
     BUT NOW THEY ARE R/AT NO.356,
     9TH CROSS, 2ND MAIN, NEAR RAVINDRA SCHOOL,
     KAVERIPURA,
     KAMAKSHIPALYA,
     BENGALURU - 560 079.

5.   SRI.MANJUNATH G.S.,
     AGE-MAJOR,
     S/O SHIVANNA,
     NO.19, GADDADAHALLI,
     BILIGALI, BENGALURU-560 088.

6.   GENERAL MANAGER,
     UNITED INDIA INSURANCE CO.LTD.,
     REGIONAL OFFICE, KRUSHI BHAVAN,
                               -3-
                                           NC: 2023:KHC:45643
                                        MFA No. 1627 of 2016




    6TH FLOOR, HUDSON CIRCLE,
    BENGALURU-560 002.

                                               ...RESPONDENTS
(BY SRI. S.N. BHAT, ADVOCATE FOR R5)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:26.09.2015 PASSED IN MVC
NO.419/13 ON THE FILE OF THE 2ND ADDITIONAL SMALL
CAUSES JUDGE & 28TH ACMM, BENGALURU, AWARDING
COMPENSATION OF RS.1,50,000/- WITH INTEREST AT 6% P.A.
FROM THE DATE OF PETITION TILL THE DEPOSIT.

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


                           JUDGMENT

This present appeal is preferred challenging the order of

the Motor Accident Claims Tribunal, Bengaluru, in M.V.C.

419/2013 dated 26.09.2015.

2. On this day Sri F.S. DABALI, learned counsel for the

appellant states that in the light of the judgment that is

rendered by this Court in M.F.A. Nos. 407/2017 to 413/2017

dated 07.07.2021, nothing survives in this appeal.

3. Recording the submission thus made, the appeal is

dismissed without costs.

NC: 2023:KHC:45643

4. Amount if any deposited before this Court be

transmitted to the concerned Tribunal immediately.