Jayanna H.K vs H.R. Prakash
2023 Latest Caselaw 2776 Kant

                                              -1-
                                                      MFA No. 2061 of 2017




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF JUNE, 2023

                                           BEFORE


                              THE HON'BLE MR JUSTICE C M JOSHI


                  MISCELLANEOUS FIRST APPEAL NO. 2061 OF 2017 (MV)

                 BETWEEN:

                 1.    JAYANNA H. K.,
                       S/O KRISHNAPPA,
                       AGED ABOUT 47 YEARS.

                 2.    INDRAMMA,
                       W/O JAYANNA,
                       AGED ABOUT 42 YEARS.
                       BOTH ARE R/O HONENAHALLI VILLAGE,
                       NONAVINAKERE HOBLI,
                       TQ: TIPTUR-572 201.

Digitally
                                                              ...APPELLANTS
signed by T S
NAGARATHNA
                 (BY SRI MANJUNATH N. D., ADVOCATE)
Location: High
Court of
Karnataka        AND:

                 1.    H. K. PRAKASH,
                       S/O KRISHNAPPA,
                       AGED ABOUT 42 YEARS,
                       R/O HONNENAHALLI VILLAGE,
                       SUGURU POST, NONAVINAKERE HOBLI,
                       TQ: TIPTUR, DIST: TUMKUR-572 101.

                 2.    THE MANAGER,
                       UNITED INDIA INSURANCE CO. LTD.,
                       BRANCH OFFICE:
                              -2-
                                        MFA No. 2061 of 2017




     RAGHAVENDRA COLONY,
     B.H.ROAD, TQ: TIPTUR - 572201.
                                               ...RESPONDENTS
(BY SRI O.MAHESH, ADVOCATE FOR R2;
 vide order dated 26.10.2017 notice to R1 is dispensed with)


     THIS MISCELLANEOUS FIRST APPEAL FILED UNDER
SECTION 173(1) OF MOTOR VEHICLE ACT AGAINST THE
JUDGMENT AND AWARD DATED 19.11.2016 PASSED IN MVC
NO.977/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE, & XIV
MACT, TIPTUR, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION     AND     SEEKING    ENHANCEMENT       OF
COMPENSATION.

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

                         JUDGMENT

The learned counsel for the appellants has filed a

memo dated 01.06.2023 seeking leave of this Court to

withdraw the appeal as not pressed.

2. Memo is placed on record. In view of the memo,

the Appeal is dismissed as not pressed.

Sd/-

JUDGE

DH