Smt Krishnaveni vs Venkatesh
2024 Latest Caselaw 5889 Kant

Karnataka High Court

Smt Krishnaveni vs Venkatesh on 27 February, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                   -1-
                                                               NC: 2024:KHC:7966
                                                         MFA.CROB No. 71 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 27TH DAY OF FEBRUARY, 2024

                                              BEFORE

                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI

                             MFA CROSS OBJECTION NO.71 OF 2021 (MV-D)

                      BETWEEN:
                      1.    SMT. KRISHNAVENI
                            W/O LATE VENKATESH,
                            AGED ABOUT 44 YEARS,
                      2.  KUM. UMA.V
                          D/O LATE VENKATESH,
                          AGED ABOUT 27 YEARS,
                          RESIDING AT
                          NO.11, VENKATAPPA COLONY,
                          B.NARAYANAPURA, BANGALORE NORTH,
                          RAMANAGARA DISTRICT.
                                                           ...CROSS OBJECTORS
                      (BY SRI. RAJU S., ADVOCATE [ABSENT])

                      AND:
Digitally signed by
THEJASKUMAR N         1.    VENKATESH
Location: HIGH
COURT OF                    S/O NARAYANAPPA,
KARNATAKA                   R/AT PUTTAPPA COMPOUND,
                            DODDA DEVASANDRA, K.R.PURAM,
                            BANGALORE -560 016.

                      2.    M/S ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
                            NO.89, 2ND FLOOR, S.V.R.COMPLEX,
                            HOSUR ROAD, MADIWALA,
                            BANGALORE-560 068.
                            REPRESENTED BY ITS BRANCH MANAGER.
                                                               ...RESPONDENTS
                      (BY SRI. A.M.VENKATESH., ADVOCATE FOR R2;
                          R1- DISPENSED WITH V/O DATED:29.09.2022)
                                   -2-
                                                     NC: 2024:KHC:7966
                                             MFA.CROB No. 71 of 2021




       THIS MFA CROB IS FILED UNDER ORDER 41 RULE 22 OF
CPC,    AGAINST      THE     JUDGMENT          AND    AWARD    DATED
31.05.2012, PASSED IN MVC NO.373/2008, ON THE FILE OF
THE PRL. SENIOR CIVIL JUDGE AND CJM, RAMANAGARA,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

       THIS MFA CROB. IS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:


                              ORDER

When the matter is called there is no representation on

behalf of the cross-objectors, either personally or through video

conferencing.

Sri.A.M.Venkatesh., learned counsel for respondent No.2

has appeared through video conferencing.

Learned counsel submits that MFA CROB No.71/2021 is

filed in MFA No.11478/2012. Counsel further submits that MFA

No.11478/2012 is withdrawn on 14.08.2021. Hence, he

submits the MFA CROB No.71/2021 is liable to be dismissed.

The oral submission made by learned counsel

Sri.A.M.Venkatesh., is placed on record.

NC: 2024:KHC:7966

The Registry has furnished the E-court status of the order

passed in MFA No.11478/2012. A perusal of the same depicts

that the appeal is dismissed as withdrawn. In view of

withdrawal of MFA No.11478/2012, the MFA CROB No.71/2021

is not maintainable. Accordingly it is rejected.

Sd/-

JUDGE MRP