Smt Latha Angadi W/O Manojkumar Angadi vs M/S L G Technologies
2024 Latest Caselaw 19454 Kant

Karnataka High Court

Smt Latha Angadi W/O Manojkumar Angadi vs M/S L G Technologies on 2 August, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                          -1-
                                                     NC: 2024:KHC-D:10927
                                                  MFA No. 101760 of 2024




                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                      DATED THIS THE 2ND DAY OF AUGUST 2024
                                       BEFORE
              THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                  MISCELLANEOUS FIRST APPEAL NO. 101760 OF 2024

             BETWEEN:

             SMT. LATHA ANGADI W/O. MANOJKUMAR ANGADI,
             AGE: 44 YEARS, OCC: AGRICULTURE,
             ANIMAL HUSBANDRY, MILK VENDING,
             TAILORING AND READYMADE CLOTH PREPARATION,
             AT: PRESENT NIL, R/O: CHALAGERI VILLAGE,
             TQ: RANEBENNUR, DIST: HAVERI - 581118.
                                                               ...APPELLANT
             (BY SRI. ANJANEYA M., ADVOCATE)

             AND:

             1.   M/S L. G. TECHNOLOGIES,
                  PROP: K. B. SREENIVASA,
                  AGE: MAJOR, OCC: BUSINESS,
                  R/O: 29, ISIRI GROUND FLOOR,
                  8TH CROSS, CANARA BANK COLONY,
                  CHANDRA LAYOUT, BENGALURU - 560001.

             2.   THE BRANCH MANAGER,
YASHAVANT         ORIENTAL GENERAL INSURANCE CO.LTD.,
NARAYANKAR
                  R/O. MAGAVI COMPLEX, P. B. ROAD,
Location:         HAVERI - 581110.
HIGH COURT
OF
KARNATAKA
                                                           ...RESPONDENTS

                   THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
             VEHICLE ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED
             19.10.2023 PASSED IN MVC NO.250/2021 ON THE FILE OF THE PRL.
             SENIOR CIVIL JUDGE AND AMACT, RANEBENNUR, 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:

             CORAM:   THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                                          -2-
                                                     NC: 2024:KHC-D:10927
                                                 MFA No. 101760 of 2024




                              ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR)

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo reads thus:

"Herein the advocate for the Appellant humbly submits as under:

It is submitted that the above mentioned appeal has been preferred by the appellant seeking enhancement of compensation. It is submitted that the award of compensation awarded by the tribunal is just and proper and there is no scope for enhancement, as such the appellant intends to withdraw the present appeal. Wherefore it is prayed that the Hon'ble Court be pleased to dismiss the present appeal as withdrawn in the interest of justice and equity."

3. In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE DSP CT:ANB