Sri Janardhana vs Smt Anitha K N
2023 Latest Caselaw 2988 Kant

                                              -1-
                                                    NC: 2023:KHC:19265
                                                      MFA No. 7222 of 2017




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 7TH DAY OF JUNE, 2023

                                           BEFORE
                             THE HON'BLE MR JUSTICE C M JOSHI
                      MISCELLANEOUS FIRST APPEAL NO. 7222 OF 2017 (MV-D)
                 BETWEEN:

                 SRI JANARDHANA
                 S/O GADDEGOWDA,
                 MAJOR,
                 R/AT MARIGUDI BEEDI,
                 KIRAGANDURU,
                 MANDYA TALUK-570 024
                                                               ...APPELLANT
                 (BY SRI. MAHADEVA SWAMY P, ADVOCATE)

                 AND:

                 1.     SMT ANITHA K N
                        W/O LATE RAVI,
                        AGED ABOUT 30 YEARS

Digitally
                 2.     MANU
signed by T S           S/O LATE RAVI,
NAGARATHNA
Location: High
                        AGED ABOUT 02 YEARS
Court of
Karnataka
                 3.     MANOJ R
                        S/O LATE RAVI,
                        AGED ABOUT 10 YEARS

                        RESPONDENT NOS.2 AND 3 ARE MINOR'S
                        REP. BY RESPONDENT NO.1
                        NATURAL GUARDIAN MOTHER
                        SMT. ANITHA KN

                 4.     LAKSHMAMMA
                        W/O LATE PUTTASWAMY
                               -2-
                                      NC: 2023:KHC:19265
                                           MFA No. 7222 of 2017




      AGED ABOUT 53 YEARS,
      ALL ARE RESIDING AT 2ND CROSS,
      VV NAGAR,
      MANDYA DISTRICT-570024
                                                ...RESPONDENTS
(BY SRI.L.RAJA, ADVOCATE FOR R1 TO R4)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 15.11.2016 PASSED IN MVC
NO.193/2016 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND CJM, MACT, MANDYA, AWARDING COMPENSATION
OF RS.14,11,000/- WITH INTEREST AT 6% P.A. FROM THE
DATE OF PETITION TILL THE DATE OF DEPOSIT.

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

                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal as not pressed.

In view of the said memo, the appeal stands dismissed

as not pressed.

The statutory deposit made by the appellant herein is

ordered to be refunded to the appellant.

Sd/-

JUDGE SMC