Sri Raghavendra vs Sri Shivaraju
2023 Latest Caselaw 7479 Kant

                                              -1-
                                                     NC: 2023:KHC:38765
                                                    MFA No. 107 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                         BEFORE
                    THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    MISCELLANEOUS FIRST APPEAL NO. 107 OF 2022 (MV)


                   BETWEEN:

                   SRI RAGHAVENDRA
                   S/O VENKATAPPA
                   AGED ABOUT 36 YEARS
                   R/AT PALABHOVIDODDI VILLAGE
                   KASABA HOBLI
                   RAMANGARA TALUK & DISTRICT.
                                                          ...APPELLANT
                   (BY SRI. RAJU S., ADVOCATE)

                   AND:

                   1.    SRI SHIVARAJU
Digitally signed
by                       S/O PUTTAIAH
DHANALAKSHMI             SINCE DEAD BY HIS LRS
MURTHY
                         SMT ASHA
Location: High
Court of                 W/O.LATE SHIVARAJU
Karnataka                AGED 38 YEARS.

                   2.    MASTER DEEKSHITH
                         S/O LATE SHIVARAJU
                         AGED 21YEARS

                   3.    KUM NISARGA
                         D/O.LATE SHIVARAJU
                         AGED ABOUT 19 YEARS
                         ALL ARE R/AT WARD NO.3
                                 -2-
                                           NC: 2023:KHC:38765
                                        MFA No. 107 of 2022




      GANDHINAGAR
      RAMANAGARA TOWN
      RAMANGARA DISTRICT.

4.    HDFC IRAGO GENERAL
      INSURANCE COMPANY LIMITED
      2ND FLOOR, SHANKAR NARAYANA BUILDING
      M.G.ROAD, BENGALURU
      REPRESENTED BY ITS
      BRANCH MANAGER.
                                    ...RESPONDENTS
(BY SRI.PRADEEP B., ADVOCATE FOR R4:
NOTICE TO R1 TO R3 ARE DISPENSED WITH
V/O DATED: 02.11.2023)


      THIS MFA IS FILED UNDER SECTION 173(1) OF MV

ACT     AGAINST      THE        JUDGMENT     AND     AWARD

DATED:15.04.2021         PASSED IN MVC NO. 399/2014 ON

THE    FILE   OF   THE    III   ADDITIONAL   DISTRICT    AND

SESSIONS      JUDGE,       MEMBER,    ADDITIONAL        MACT,

RAMANAGARA, PARTLY ALLOWING THE CLAIM PETITION

FOR COMPENSATION AND SEEKING ENHANCEMENT OF

COMPENSATION.


      THIS APPEAL, COMING ON FOR ORDERS THIS DAY,

THE COURT DELIVERED THE FOLLOWING:
                                 -3-
                                              NC: 2023:KHC:38765
                                         MFA No. 107 of 2022




                               ORDER

The learned counsel for the appellant has filed a

memo dated 23.09.2023 stating that the appellant

seeks permission of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

DM