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Smt Geethamma vs Abdulla
2023 Latest Caselaw 7733 Kant

Citation : 2023 Latest Caselaw 7733 Kant
Judgement Date : 16 November, 2023

Karnataka High Court
Smt Geethamma vs Abdulla on 16 November, 2023
Bench: T G Gowda
                                                 -1-
                                                           NC: 2023:KHC:40861
                                                         MFA No. 2740 of 2017




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                                BEFORE
                     THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                     MISCELLANEOUS FIRST APPEAL NO. 2740 OF 2017 (MV-D)

                     BETWEEN:

                     1.    SMT. GEETHAMMA,
                           AGED 41 YEARS,
                           W/O LATE MURTHAPPA,

                     2.    PRIYANKA,
                           NOW AGED 23 YEARS,
                           D/O LATE MURTHAPPA,

                     3.    PALLAVI,
                           NOW AGED 21 YEARS,
                           D/O LATE MURTHAPPA,

                     4.    SWATHI,
                           NOW AGED 19 YEARS,
Digitally signed by        D/O LATE MURTHAPPA,
MALA K N
Location: HIGH COURT
OF KARNATAKA         5.    KAVYA,
                           NOW AGED 17 YEARS,
                           D/O LATE MURTHAPPA,

                     6.    PAVAN KUMAR,
                           NOW AGED 16 YEARS,
                           D/O LATE MURTHAPPA,

                     7.    SHARADHAMMA,
                           NOW AGED 71 YEARS,
                             -2-
                                       NC: 2023:KHC:40861
                                     MFA No. 2740 of 2017




     W/O SIDDAPPA,
     APPELLANT NO. 5 AND 6 ARE
     MINORS REPRESENTED BY
     THE NATURAL GUARDIAN MOTHER
     SMT. GEETHAMMA/APPELLANT NO.1
     ALL ARE R/O K HOSALLI,
     SHIVAJINAGARA, SHIVAJINAGARA VILLAGE,
     JOLDAL POST, CHENNAGIRI TALUK,
     DAVANAGERE DISTRICT - 580 024.
                                             ...APPELLANTS
(BY SRI. VISHWANATHA POOJARY, ADVOCATE)

AND:

1.   ABDULLA ,
     MAJOR, S/O ADAM KUNHI,
     KANNAR HOUSE, KORINGILA,
     BETTAMPADY POST AND VILLAGE,
     PUTTUR TALUK, DAKSHINA KANNDA
     DISTRICT - 574 201.

2.   THE MANAGER,
     UNITED INDIA INSURANCE CO, LTD.,
     PRABHU BUILDING MAIN ROAD,
     PUTT, PUTTUR TALUK,
     DAKSHINA KANADA DISTRICT - 574 201.
                                           ...RESPONDENTS
(BY SRI. K. RAVISH BENNI, ADVOCATE FOR R2;
    VIDE ORDER DATED 12.12.2017 NOTICE TO R1 IS
    DISPENSED WITH)

       THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 09.11.2016 PASSED IN MVC
NO.142/2016    ON THE FILE OF THE V ADDITIONAL DISRICT
AND SESSIONS JUDGE AND MEMBER, ADDITIONAL M.A.C.T.,
                                   -3-
                                               NC: 2023:KHC:40861
                                            MFA No. 2740 of 2017




D.K., MANGALURU, SITTING AT PUTTUR, D.K.,                 PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS

DAY, THE COURT DELIVERED THE FOLLOWING:

                               JUDGMENT

Sri.Vishwanatha Poojary, learned counsel for the

appellants has filed a memo to withdraw the appeal.

2. Memo is placed on record.

Accordingly, the appeal stands dismissed as

withdrawn.

Sd/-

JUDGE

rv

CT: BHK

 
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