Smt Mohan Kumari R vs Nagaraju
2023 Latest Caselaw 894 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF JANUARY, 2023

                        PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

           REVIEW PETITION NO.285 OF 2021

             IN MFA NO.5911/2019 (MV-I)

BETWEEN:

SMT. MOHAN KUMARI R
W/O LATE K. RAJESH,
AGED ABOUT 36 YEARS,
R/AT NO.45/9, 6TH BLOCK,
10TH CROSS, K.T.TEMPLE
GUBBANNA ESTATE,
BENGALURU ALSO RESIDING AT
VADDARAHALLI, KAILANCHA HOBLI,
RAMANAGARA TALUK-562 159.
                                          ...PETITIONER
(BY SRI. SHANTHARAJ K., ADVOCATE)

AND:

1.     NAGARAJU
       S/O KEMPALINGAIAH,
       AGED MAJOR,
       R/AT KANNAMANGALA DODDI VILLAGE,
       KASABA HOBLI,
       RAMANAGARA TALUK-562 159.

2.     ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
       BY ITS MANAGER,
                                 2



      SVR COMPLEX, NO.89,
      2ND FLOOR, HOSUR ROAD,
      MADIWALA, BENGALURU-560 068.

3.    SURESH
      S/O RAJASHEKARAIAH,
      AGE MAJOR,
      RESIDING AT NO.208,
      MANJUNATHA MOTOR SERVICES,
      TIPTUR, TUMKUR DISTRICT-572 201.
                                               ...RESPONDENTS

(BY SRI A.N. KRISHNASWAMY, ADVOCATE FOR R-2;
    V/O DATED 23.09.2022 NOTICE TO R-1 & R-3 ARE D/W)


                              ---
     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING TO ALLOW THE ABOVE REVIEW
PETITION AND REVIEW THE JUDGMENT DATED 09.07.2021
PASSED IN THE MFA NO.5911/2019 (MV-I).

     THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                             ORDER

Mr. M. Shantharaj, learned counsel for the review

petitioner.

Mr. A.N. Krishnaswamy, learned counsel for the

respondent No.2.

This petition is filed seeking review of the judgment

dated 9.07.2021 passed in MFA No.5911/2019 and other

connected matters.

We have heard the learned counsel for the parties.

The Judgment dated 9.07.2021 neither suffers from any

error on the face of the record nor there is any infirmity to

warrant interference of this Court in exercise of review

jurisdiction.

In the result, review petition fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

HR