Karnataka High Court
The Manager vs Mamatha on 21 December, 2023
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NC: 2023:KHC:46674
MFA No. 4144 of 2014
C/W MFA No. 6466 of 2014
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
MISCELLANEOUS FIRST APPEAL NO. 4144 OF 2014 (MV-D)
C/W
MISCELLANEOUS FIRST APPEAL NO. 6466 OF 2014 (MV-D)
IN MFA NO. 4144/2014
BETWEEN:
1. SMT. MAMATHA,
W/O LATE NANJAPPA @ NANJEGOWDA,
AGE 25 YEARS, OCC: HOUSEWIFE,
2. MASTER RAKESH,
S/O LATE NANJAPPA @ NANJEGOWDA,
AGE 07 YEARS, OCC: STUDENT,
3. MASTER KAILASH,
S/O LATE NANJAPPA @ NANJEGOWDA,
AGE 05 YEARS, OCC: STUDENT,
Digitally signed
by VINUTHA B S
4. SMT. KRISHNAMMA,
Location: HIGH W/O ANJANAPPA,
COURT OF
KARNATAKA AGE: 56 YEARS, OCC:HOUSEWIFE,
ALL ARE RESIDING AT
NO. 27, HANCHARAHALLI VILLAGE,
MANDOOR POST, BIDAAHALLI HOBLI,
BANGALORE EAST TALUK,
BANGALORE - 560 049.
2ND AND 3RD APPELLANTS ARE
MINORS REPRESENTED BY
THEIR NATURAL GAURDIAN.
...APPELLANTS
(BY SRI. SURESH M. LATUR, ADVOCATE)
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NC: 2023:KHC:46674
MFA No. 4144 of 2014
C/W MFA No. 6466 of 2014
AND:
THE MANAGER,
M/S AQUA ULTIMA MINERAL WATER,
SOFT DRINK PVT. LTD.,
SHIVAGIRI TOWNSHIP,
BYPPANAHALLI, BIDARAHALLI HOBLI,
BANGALORE - 560 094.
...RESPONDENT
(BY SRI. D.P. PRASANNA, ADVOCATE)
THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
VEHICLES ACT AGAINST THE JUDGMENT AND AWARD DATED
10.03.2014 PASSED IN MVC NO.504/2013 ON THE FILE OF THE
14TH ADDITIONAL JUDGE, MACT, COURT OF SMALL CAUSES,
BENGALURU CITY (SCCH.10), PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.
IN MFA NO.6466/2014
BETWEEN:
THE MANAGER,
M/S AQUA ULTIMA MINERAL WATER,
SOFT DRINKS PVT. LTD.,
SHIVAGIRI TOWNSHIP,
BYAPPANAHALLY, BIDARAHALLY HOBLI,
BANGALORE.
...APPELLANT
(BY SRI. PRASANNA D.P., ADVOCATE)
AND:
1. MAMATHA,
W/O LATE NANJAPPA @ NANJEGOWDA,
AGED ABOUT 25 YEARS,
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NC: 2023:KHC:46674
MFA No. 4144 of 2014
C/W MFA No. 6466 of 2014
2. MASTER RAKESH,
S/O LATE NANJAPPA @ NANJEGOWDA,
AGED ABOUT 7 YEARS,
3. MASTER KAILASH,
S/O LATE NANJAPPA @ NANJEGOWDA,
AGED ABOUT 5 YEARS,
4. KRISHNAMMA,
W/O LATE ANJANAPPA @ NANJEGOWDA
AGED ABOUT 56 YEARS
ALL ARE RESIDING AT NO.27,
HANCHARAHALLI VILLAGE,
MANDOOR POST, BIDARAHALLI HOBLI,
BANGALORE EAST TALUK,
BANGALORE - 560 049.
R2 AND 3 ARE MINORS AND
REPRESENTED BY THEIR NATURAL
GUARDIAN MOTHER R1
...RESPONDENTS
(BY SRI. SURESH M. LATUR, ADVOCATE FOR R1 AND R4;
R2 AND R3 REPRESENTED BY R1)
THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
VEHICLES ACT AGAINST THE JUDGMENT AND AWARD DATED
10.03.2014 PASSED IN MVC NO.504/2013 ON THE FILE OF THE
14TH ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MACT,
BANGALORE CITY, AWARDING COMPENSATION OF
RS.9,61,000/- WITH INTEREST @ 6% P.A FROM THE DATE OF
PETITION TILL PAYMENT.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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NC: 2023:KHC:46674
MFA No. 4144 of 2014
C/W MFA No. 6466 of 2014
JUDGMENT
Memos filed by the learned counsel for appellants in
MFA No.4144/2014 and learned counsel for appellant in
MFA No.6466/2014 are on record.
2. Through the said memos, learned counsels
sought permission to withdraw the appeals, on the ground
that the matters are amicably settled between the parties.
3. In the light of the memos thus filed, both the
appeals i.e., MFA Nos.4144/2014 and 6466/2014 stand
dismissed as not pressed.
Sd/-
JUDGE
CPN
CT: BHK
