Sri M Sudhakara Reddy vs Smt Ramakka
2023 Latest Caselaw 11279 Kant

Karnataka High Court

Sri M Sudhakara Reddy vs Smt Ramakka on 20 December, 2023

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                                                          NC: 2023:KHC:46539
                                                        MFA No. 351 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                            BEFORE
                        THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                   MISCELLANEOUS FIRST APPEAL NO. 351 OF 2015 (MV-I)
                   BETWEEN:

                   SRI. M. SUDHAKARA REDDY,
                   AGED ABOUT 48 YEARS,
                   S/O SRI MUNISWAMY REDDY,
                   RESIDENT OF CHIKALANERPU VILLAGE & HOBLI,
                   CHINTHAMANI TALUK.
                                                                  ...APPELLANT
                   (BY SRI. KRISHNA KISHORE S., ADVOCATE)

                   AND:

                   1.      SMT. RAMAKKA
                           SINCE DECEASED REPRESENTED BY LRS.,

                   2.      SRI. NARAYANAPPA
Digitally signed
by VINUTHA B S             AGED ABOUT 41 YEARS,
Location: HIGH
COURT OF
                           S/O LATE SUBBARAYAPPA,
KARNATAKA
                   3.      SRI. VENKATARAVANAPPA
                           AGED ABOTU 39 YEARS
                           S/O. LATE SUBBRAYAPPA
                           BOTH R2 AND R3 ARE RESIDENTS OF
                           YENIGADALE VILLAGE, CHILAKALANERPU HOBLI,
                           CHITHAMANI TALUK,CHIKKABALLAPUR DISTRICT.
                   4.      MR. ASHOK REDDY,
                           MAJOR, S/O N. PULLA REDDY,
                           RESIDING AT NO.1/419, MARUTHI NAGAR,
                           CUDDAPAH DISTRICT, ANDHRA PRADESH.
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                                           NC: 2023:KHC:46539
                                          MFA No. 351 of 2015




5.    SHRIRAM TRANSPORT FINANCE CO., LTD.,
      ADMINISTRATIVE OFFICE, 101-105,
      SHIVA CHAMBERS, SEEFUR, II CBO,
      BELAPUR,NAVI MUMBAI-400 614
      BY ITS BRANCH OFFICE,
      STFC COM LTD., KOLAR BRANCH,
      KOLAR (NEAR SRINIVAS NURSING HOME,MB ROAD).
                                       ...RESPONDENTS
(BY SRI. G.M. SRINIVASA REDDY, ADVOCATE FOR R2 AND R3;
VIDE ORDER DATED 20/12/2021,
SERVICE ON R4 HELD SUFFICIENT;
VIDE ORDER DATED 07/10/2021,
R2 AND R3 ARE TREATED AS LRS OF DECEASED R1;
R5 SERVED)

      THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 18.08.2014         PASSED IN
MVC NO.9/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE, &
JMFC, MACT, CHINTHAMANI, AWARDING COMPENSATION OF
Rs.4,72,000/- WITH INTEREST @ 6% P.A. FROM THE DATE OF
ORDER TILL DEPOSIT IN TRIBUNAL.

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

                         JUDGMENT

Heard Sri.Krishna Kishore S., learned counsel for the

appellant as well as Sri.G.M.Srinivasa Reddy, learned counsel

for respondents No.2 and 3.

2. Compromise petition is filed by both the parties.

3. Learned counsel for the appellant as well as learned

counsel appearing for respondents No.2 and 3 seeks to record

NC: 2023:KHC:46539

the compromise arrived at between the parties and dispose of

the appeal accordingly.

4. Gone through the contents of the terms of

compromise. As the compromise arrived at is found not to be

unlawful, this Court considers desirable to record the

compromise as prayed for.

5. Hence, the appeal is disposed of in terms of the

compromise arrived at between the parties. The terms of

compromise shall form part of record.

6. The amount if any deposited and is in credit of this

Court be transmitted to the concerned Tribunal immediately.

Sd/-

JUDGE

AP CT:TSM