Guruprasad Y B vs Chandrashekar C R
2023 Latest Caselaw 9235 Kant

Karnataka High Court

Guruprasad Y B vs Chandrashekar C R on 4 December, 2023

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                                                          NC: 2023:KHC:43730
                                                 MFA.CROB No. 130 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                         BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                      MFA CROSS OBJECTION NO. 130 OF 2021 (MV-I)
                BETWEEN:

                GURUPRASAD Y.B,
                S/O BASAVARAJ,
                NOW AGED ABOUT 25 YEARS,
                R/A YELLENAHALLY VILLAGE,
                HANDANAKERE HOBLI, C.N. HALLI TALUK,
                TUMAKURU DISTRICT, NOW R/A TVS LAYOUT,
                KYATHSANDRA, TUMAKURU.
                                                     ...CROSS OBJECTOR
                (BY SRI. RAGHU R, ADVOCATE)

                AND:

                1.    CHANDRASHEKAR C.R,
Digitally             S/O RAMAKRISHANA REDDY,
signed by JAI         NOW AGED ABOUT 64 YEARS,
JYOTHI J
Location:             R/A NO. 2287, 6TH CROSS,
HIGH COURT
OF                    CHANNAPATNA TOWN - 562 160,
KARNATAKA             RAMANAGARA DISTRICT.

                2.    THE MANAGER,
                      UNIVERSAL SOMPO GEN INS CO. LTD.,
                      UNIT NO. 401, 4TH FLOOR,
                      SANGAM COMPLEX 127,
                      ANDHERI (EAST), MUMBAI - 59.
                                                             ...RESPONDENTS
                             -2-
                                        NC: 2023:KHC:43730
                                  MFA.CROB No. 130 of 2021




      THIS MFA.CROB IS FILED UNDER ORDER XLI RULE 22 OF
THE CPC READ WITH SECTION 173(1) OF MOTOR VEHICLE
ACT, AGAINST THE JUDGMENT AND AWARD DATED 26.07.2018
PASSED IN MVC NO. 1248/2016 ON THE FILE OF THE VI
ADDITIONAL DISTRICT AND SESSIONS JUDGE AND MEMBER,
ADDITIONAL MACT, TUMAKURU, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

      THIS MFA.CROB, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:


                         JUDGMENT

A memo is filed to withdraw the cross-objection MFA

No.130/2021.

2. Accordingly, cross objection is dismissed as

withdrawn.

SD/-

JUDGE

MEG

CT: BHK