The Division Controller Ksrtc vs Sonnappa
2023 Latest Caselaw 4602 Kant

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                                                       NC: 2023:KHC:24986
                                                         MFA No. 4012 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 18TH DAY OF JULY, 2023

                                             BEFORE
                               THE HON'BLE MR JUSTICE C M JOSHI
                        MISCELLANEOUS FIRST APPEAL NO. 4012 OF 2017 (MV-D)

                   BETWEEN:

                   THE DIVISION CONTROLLER,
                   KSRTC, CHICKABALLAPUR DIVISION,
                   CHICKABALLAPUR.
                   NOW THE MANAGING DIRECTOR,
                   KARNATAKA STATE ROAD TRANSPORT
                   CORPORATION,
                   TRANSPORT HOUSE,
                   DOUBLE ROAD, SHANTHINAGARA,
                   BENGALURU -560 027.
                   NOW REP BY CHIEF LAW OFFICER.
                                                                 ...APPELLANT
                   (BY SRI B PALAKSHAIAH, ADVOCATE)

                   AND:
Digitally signed
by T S             1.     SONNAPPA,
NAGARATHNA
Location: High            S/O DODDAMUNISHAMI,
Court of
Karnataka                 AGED ABOUT 59 YEARS.

                   2.     VENKATAMMA,
                          W/O SONNAPPA,
                          AGED ABOUT 44 YEARS.

                          BOTH ARE R/AT:
                          8TH WARD ABHILISH LAYOUT,
                          GOWRIBIDANUR TOWN AND TALUK,
                          CHICKABALLAPUR-561 208.
                                                         ...RESPONDENTS
                   (BY SRI MANJUNATH.G KANDEKAR, ADVOCATE)
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                                           NC: 2023:KHC:24986
                                             MFA No. 4012 of 2017




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 19.01.2017          PASSED IN
MVC.NO.38/2016 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC MOTOR ACCIDENT CLAIMS TRIBUNAL AT
GOWRIBIDANUR,       AWARDING       COMPENSATION      OF
RS.11,53,200/- WITH INTEREST AT THE RATE OF 6% P.A.
FROM THE DATE OF PETITION TILL THE DATE OF
REALIZATION.

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


                               JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the appeal may be disposed off as withdrawn.

2. The said memo is taken on record.

3. Hence, the appeal is dismissed as withdrawn.

The amount in deposit before this Court be transmitted to

the Tribunal.

Sd/-

JUDGE

NR/-