R. Gangamma vs D. Nagaraju
2023 Latest Caselaw 8369 Kant

Karnataka High Court

R. Gangamma vs D. Nagaraju on 24 November, 2023

                                            -1-
                                                         NC: 2023:KHC:42544
                                                   MFA No. 6528 of 2019




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 24TH DAY OF NOVEMBER, 2023

                                        BEFORE
                    THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
               MISCELLANEOUS FIRST APPEAL NO. 6528 OF 2019 (MV-D)
               BETWEEN:

               1.    R. GANGAMMA,
                     W/O LATE SHIVANNA,
                     AGED ABOUT 34 YEARS,
               2.    BRUNDA,
                     D/O LATE SHIVANNA,
                     AGED ABOUT 5 YEARS,

                     2ND APPELLANT IS MINOR
                     REPRESENTED BY HER NATURAL
                     GUARDIAN AND MOTHER 1ST APPELLANT,
                     ALL ARE RESIDING AT RANGAPURA,
                     TUMAKURU TALUK - 572 101.
                                                              ...APPELLANTS
               (BY SRI. SHANTHARAJ K, ADVOCATE)
Digitally
signed by      AND:
JAI JYOTHI J
Location:      1.
HIGH                 D. NAGARAJU,
COURT OF
KARNATAKA            S/O DODDANARASAPPA,
                     AGED MAJOR,
                     RESIDING AT VADDARAHALLI,
                     BELAGUMBA POST,
                     TUMAKURU TALUK - 572 101.

               2.    THE NEW INDIA ASSURANCE
                     COMPANY LIMITED,
                     BY ITS MANAGER,
                     OPP. RAMAMANDIRA,
                     GENERAL KARIYAPPA ROAD,
                     BARLINE ROAD, TUMAKURU - 572 101.
                                                            ...RESPONDENTS
                               -2-
                                             NC: 2023:KHC:42544
                                         MFA No. 6528 of 2019




(BY SRI. K.N. SRINIVASA, ADVOCATE FOR R2;
    VIDE ORDER DATED 06.09.2021 NOTICE TO R1 IS
    DISPENSED WITH)

      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 21.05.2016               PASSED IN MVC
NO.96/2015 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL
JUDGE MACT-XI, TUMKUR, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

      THIS APPEAL, COMING ON FOR FURTHER ORDERS, THIS

DAY, THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Memo is filed by the learned counsel for the

appellants stating that the appeal may be dismissed as

withdrawn.

2. Accordingly, the appeal is dismissed as

withdrawn.

SD/-

JUDGE

MEG

CT: BHK