Smt.Devika S vs The Divisional Controller
2024 Latest Caselaw 19338 Kant

Karnataka High Court

Smt.Devika S vs The Divisional Controller on 1 August, 2024

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                            -1-
                                                     NC: 2024:KHC:30505
                                                  MFA No. 4341 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 1ST DAY OF AUGUST, 2024
                                    BEFORE
                 THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
               MISCELLANEOUS FIRST APPEAL NO. 4341 OF 2022 (MV-D)

               BETWEEN:

               1.    SMT.DEVIKA S
                     W/O LATE PARASHIVAMURTHY,
                     D/O LATE SIDDAPPA,
                     AGED ABOUT 32 YEARS,
                     RESIDING AT LINGAYATHARA
                     BEEDHI, VARUNA VILLAGE
                     AND HOBLI,
                     SUTHURU MAIN ROAD,
                     MYSURU TALUK - 571 129.
               2.    SMT RAJAMMA
                     W/O SUBBANNA,
                     AGED ABOUT 66 YEARS,
                     RESIDING AT
                     MODDAHALLI VILLAGE,
                     HADINAARU POST,
                     NANJANGUD TALUK,
                     PIN - 571 302.
Digitally      3.    SRI SUBBANNA
signed by            S/O LATE MAHALINGAPPA,
ANJALI M             AGED ABOUT 76 YEARS,
Location: High       RESIDING AT
Court of             MODDAHALLI VILLAGE,
Karnataka            HADINAARU POST,
                     NANJANGUD TALUK,
                     PIN - 571 302.
                                                          ...APPELLANTS
               (BY SRI. H. V. BHANU PRAKASH., ADVOCATE)

               AND:

                     THE DIVISIONAL CONTROLLER,
                     KARNATAKA STATE ROAD,
                                  -2-
                                            NC: 2024:KHC:30505
                                         MFA No. 4341 of 2022




      TRANSPORT CORPORATION,
      MYSURU RUAL DIVISION,
      BANNIMANTAPA,
      MYSURU - 570 015
      (OWNER CUM INSURER OF KSRTC
      BUS BEARING NO. KA-09-F-4352)
                                                ...RESPONDENT
(BY SRI. F.S. DABALI., ADVOCATE)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 28.02.2022 PASSED IN MVC
NO. 764/2020 ON THE FILE OF THE IV ADDITIONAL DISTRICT
JUDGE AND MACT, MYSURU, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE PRADEEP SINGH YERUR


                            ORAL JUDGMENT

Learned counsel for the appellants files a memo

seeking leave of this Court to withdraw the appeal.

2. The memo is placed on record.

3. Accordingly, the appeal stands dismissed as

withdrawn.

Sd/-

(PRADEEP SINGH YERUR) JUDGE