Karnataka High Court
Jagadamba B vs Varalakshmi M on 21 November, 2023
-1-
NC: 2023:KHC:42349
MFA No. 260 of 2019
C/W MFA No. 261 of 2019
MFA No. 262 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF NOVEMBER, 2023
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
MISCELLANEOUS FIRST APPEAL NO. 260 OF 2019 (MV-D)
C/W
MISCELLANEOUS FIRST APPEAL NO. 261 OF 2019
MISCELLANEOUS FIRST APPEAL NO. 262 OF 2019
IN M.F.A. NO.260/2019
BETWEEN:
1. JAGADAMBA B
WIFE OF TAMTAM RAMACHANDRA REDDY
RESIDING AT FLAT NO.1 (NEW NO.49/6)
GROUND FLOOR,
RAITANIPALYA
NO.49-60, KALLAHALLI
BANGALORE-560 042
... APPELLANT
(BY SRI SYED KHAMRUDDIN., ADVOCATE)
AND:
Digitally 1. VARALAKSHMI M
signed by JAI
JYOTHI J WIFE OF LATE NARAYANASWAMY
Location: AGED ABOUT 30 YEARS
HIGH
COURT OF
KARNATAKA 2. PALLAVI N
DAUGHTER OF LATE NARAYANASWAMY
AGED ABOUT 9 YEARS
3. PRARHTNA N
DAUGHTER OF LATE NARAYANASWAMY
AGED ABOUT 7 YEARS
4. VINAY T N
SON OF LATE NARAYANASWAMY
AGED ABOUT 3 YEARS
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NC: 2023:KHC:42349
MFA No. 260 of 2019
C/W MFA No. 261 of 2019
MFA No. 262 of 2019
(THE RESPONDENT NOS.2, 3 AND 4
ARE REPRESENTED BY THEIR MOTHER,
VARALAKSHMI M. - CR/1)
AS THEIR NATURAL GUARDIAN
5. MUNIDASAPPA
SON OF CHIKKAMUNIYAPPA
AGED ABOUT 68 YEARS,
6. VARALAKSHMI M
WIFE OF MUNIDASAPPA
AGED ABOUT 53 YEARS,
ALL RESIDING AT TAVATA HALLI
JADIGENAHALLI HOBLI
HOSKOTE TALUKL
BANGALORE RURAL - 562 114.
... RESPONDENTS
(BY SRI M.S. VENUGOPAL, ADVOCATE FOR R1 & R5;
R2 TO R4 ARE MINOR, REP. BY R1;
R6 - SERVED AND UNREPRESENTED)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 22.09.2018 PASSED IN MVC
NO.3828/2016 ON THE FILE OF THE XXI ACMM & XXIII
ADDITIONAL SMALL CAUSE JUDGE, MACT, BENGALURU
(SCCH-25), AWARDING COMPENSATION OF RS.10,09,680/-
WITH INTEREST AT 8% P.A. FROM THE DATE OF PETITION TILL
THE DATE OF DEPOSIT OF THE AWARD AMOUNT.
IN M.F.A. NO.261/2019
BETWEEN:
1. JAGADAMBA B
WIFE OF TAMTAM RAMACHANDRA REDDY
RESIDING AT FLAT NO.1 (NEW NO.49/6)
GROUND FLOOR,
RAITANIPALYA
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NC: 2023:KHC:42349
MFA No. 260 of 2019
C/W MFA No. 261 of 2019
MFA No. 262 of 2019
NO.49-60, KALLAHALLI
BANGALORE-560 042
... APPELLANT
(BY SRI SYED KHAMRUDDIN., ADVOCATE)
AND:
1. SRI SIDDAPPA
SON OF LATE NAGAPPA
AGED ABOUT 61 YEARS
2. RAMAKKA
WIFE OF RAMAKKA
AGED ABOUT 51 YEARS
ALL ARE RESIDING AT TAVATA HALLI
JADIGENAHALLI HOBLI
HOSKOTE TALUKL
BANGALORE RURAL - 562 114.
... RESPONDENTS
(BY SRI M.S. VENUGOPAL, ADVOCATE FOR R1 & R2)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 22.09.2018 PASSED IN MVC
NO.3827/2016 ON THE FILE OF THE XXI ACMM & XXIII
ADDITIONAL SMALL CAUSE JUDGE, MACT, BENGALURU
(SCCH-25), AWARDING COMPENSATION OF RS.6,63,120/-
WITH INTEREST AT 8% P.A. FROM THE DATE OF PETITION TILL
THE DATE OF DEPOSIT OF THE AWARD AMOUNT.
IN M.F.A. NO.262/2019
BETWEEN:
1. JAGADAMBA B.,
WIFE OF TAMTAM RAMACHANDRA REDDY
RESIDING AT FLAT NO.1 (NEW NO.49/6)
GROUND FLOOR
RAITANIPALYA
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NC: 2023:KHC:42349
MFA No. 260 of 2019
C/W MFA No. 261 of 2019
MFA No. 262 of 2019
NO.49-60, KALLAHALLI
BANGALORE - 560 042. ... APPELLANT
(BY SRI SYED KHAMARUDDIN, ADVOCATE)
AND:
1. PUSHPA J.
WIFE OF LATE ASHWATHANARAYANA
AGED ABOUT 29 YEARS
2. MASTER MOHITH
SON OF LATE ASHWATHANARAYANA
AGED ABOUT 8 YEARS
3. MASTER SAMARTH
SON OF LATE ASHWATHANARAYANA
AGED ABOUT 5 YEARS
(THE RESPONDENT NOS.2 AND 4
ARE REPRESENTED BY THEIR MOTHER,
PUSHPA J., - CR/1)
AS THEIR NATURAL GUARDIAN
4. CHOWDAPPA
SON OF MUNISWAMY BHOVI
AGED ABOUT 65 YEARS
5. CHINNAMMA
WIFE OF CHOWDAPPA
AGED ABOUT 55 YEARS,
ALL RESIDING AT
SONNANAYAKANAHALLI VILLAGE
BYERANAHALLI POST, MALUR
KOLAR DISTRICT - 563 130.
... RESPONDENTS
(R1, R4 AND R5 ARE SERVED AND UNREPRESENTED;
R2 & R3 ARE MINOR, REP. BY R1)
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NC: 2023:KHC:42349
MFA No. 260 of 2019
C/W MFA No. 261 of 2019
MFA No. 262 of 2019
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 22.09.2018 PASSED IN MVC
NO.3826/2016 ON THE FILE OF THE XXI ACMM & XXIII
ADDITIONAL SMALL CAUSE JUDGE AND MACT, COURT OF
SMALL CAUSES, BENGALURU (SCCH-25), AWARDING
COMPENSATION OF RS.11,09,904/- WITH INTEREST AT THE
RATE OF 8% P.A. FROM THE DATE OF PETITION TILL THE DATE
OF DEPOSIT OF THE AWARD AMOUNT.
THESE APPEALS COMING ON FOR HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Memo dated 21.11.2023 is filed by learned counsel
for the appellant to withdraw the appeal as not pressed.
Accordingly appeal is dismissed as withdrawn.
2. The amount in deposit shall be transmitted to
the Tribunal.
SD/-
JUDGE
TS
