Smt Sunandamma vs The Branch Manager
2023 Latest Caselaw 1996 Kant

                                              -1-
                                                      RP No.829 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 24TH DAY OF MARCH, 2023
                                            PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                    THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
                            REVIEW PETITION NO.829 OF 2022
               BETWEEN:

               1.    SMT. SUNANDAMMA
                     W/O LATE THIPPESWAMY
                     AGED ABOUT 33 YEARS.

               2.    MASTER MAHANTESH
                     S/O LATE THIPPESWAMY
                     AGED ABOUT 13 YEARS
Digitally
signed by            A MINOR REPRESENTED BY HIS NEXT FRIEND AND
RUPA V               GUARDIAN MOTHER SMT SUNANDAMMA.
Location:
High Court           BOTH ARE R/O MUDDAPURA VILLAGE
of Karnataka         TURUVANUR HOBLI
                     CHITRADURGA TALUK 577501.

                                                           ...PETITIONERS
               (BY SRI. A.K. BHAT, ADV.,)
               AND:

               1.    THE BRANCH MANAGER
                     THE NEW INDIA ASSURANCE CO. LTD,
                     BRANCH OFFICE
                     NEAR NANJUNDESHWARA PETROL BUNK
                     B B ROAD, CHITRADURGA 577501.

                     REPRESENTED BY THE MANAGER
                     THE NEW INDIA ASSURANCE CO. LTD,
                     2ND FLOOR, MAHALAKSHMI CHAMBERS
                     9/2, M G ROAD, AT BENGALURU 560001.
                            -2-
                                       RP No.829 of 2022




2.   SRI VEERABHADRAPPA D.M.
     SRI SUJIMALLESHWRA SWAMY BORE DRILLERS,
     R/O MAHADEVI ROAD, CHALLAKERE 577522.

                                         ...RESPONDENTS
     THIS REVIEW PETITION IS FILED UNDER SECTION 114
R/W O.47 R.1 & 3 OF THE CPC, PRAYING TO CALL FOR THE
RECORDS OF JUDGMENT DATED 26.8.2021 IN MFA
NO.6969/2015,  BEING    RECORDS    OF  THE   COMMON
JUDGMENT DATED 26.8.2021, PASSED BY THIS HON'BLE
HIGH COURT IN MFA NO.6969/2015 (MV-D) C/W MFA
NO.6055/2015 (MV-D) REVIEW THE SAME AND SET ASIDE THE
FINDING THAT THE PLACE OF ACCIDENT IS NOT A PUBLIC
PLACE, AND REHEAR THE APPEAL AND PASS SUCH OTHER
ORDER WHICH THIS HON'BLE COURT DEEMS JUST, IN THE
INTEREST OF JUSTICE.

    THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:

                         ORDER

Heard on the question of admission.

This petition has been filed seeking review of the

judgment dated 26.08.2021 passed in MFA

No.6969/2015.

After hearing learned counsel for the petitioner at

length, the impugned judgment neither suffers from any

jurisdictional infirmity nor any error apparent on the

RP No.829 of 2022

face of the record warranting interference of this court

in exercise of review jurisdiction.

In the result, the review petition fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

SS