Shri. Vishwanath vs Smt. H. Kumari
2024 Latest Caselaw 1083 Kant

Karnataka High Court

Shri. Vishwanath vs Smt. H. Kumari on 11 January, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                           -1-
                                                     NC: 2024:KHC:1635-DB
                                                    MFA No. 3822 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 11TH DAY OF JANUARY, 2024
                                        PRESENT
                    THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                                           AND
                    THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                    MISCELLANEOUS FIRST APPEAL NO. 3822 OF 2023 (MV-D)


               BETWEEN:
               SHRI. VISHWANATH
               S/O SHRI. NINGE GOWDA,
               AGED ABOUT 42 YEARS,
               R/AT HALSINAHALLI VILLAGE,
               YOGIHALLI, DUDDA HOBLI,
               HASSAN TALUK AND DISTRICT-573201

                                                             ...APPELLANT
               (BY SRI. SHIVAKUMAR N.,ADVOCATE)
               AND:
               1. SMT. H. KUMARI
                  W/O.LATE. B.S. THIPPESWAMY,
Digitally
signed by         AGED ABOUT 39 YEARS.
VEENA
KUMARI B
Location:
High Court     2.     SHRI. DODDA SANJIVAPPA
of Karnataka
                      S/O LATE MR. HANUMAPPA,
                      AGED ABOUT 75 YEARS.

               3.     SMT. MARAKKA
                      W/O DODDA SANJIVAPPA,
                      AGED ABOUT 70 YEARS.

               4.     DEEPTHI
                      MINOR, 11 YEARS
                      REPRESENTED BY HER MOTHER
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                                   NC: 2024:KHC:1635-DB
                                   MFA No. 3822 of 2023




     SMT. H. KUMARI,
     RESPONDENT NOS.1 TO 4 ARE
     R/AT BANGARAKKANAHALLI VILLAGE,
     CHITRADURGA TALUK AND
     DISTRICT-577517.

5.   SHRI.B.C. SRIDHARA
     S/O SHRI CHIKKE GOWDA,
     AGED ABOUT 36 YEARS,
     R/AT. BOMMENAHALLI VILLAGE,
     DUDDA HOBLI,
     HASSAN TALUK AND DISTRICT-573201.

6.   THE DIVISIONAL MANAGER
     NATIONAL INSURANCE CO LTD.,
     MELGIRI PLAZA,
     DENTAL COLLEGE ROAD,
     DAVANAGERE-577002

7.   THE DIVISIONAL CONTROLLER
     KSRTC, CHIKKAMAGALUR DIVISIION,
     CHIKKAMAGALURU-573207.

8.   THE MANAGING DIRECTOR/
     CHAIRMAN
     INTERNAL SECURITY FUND,
     KSRTC, SHANTHI NAGAR,
     K.H ROAD,
     BANGALORE-560027.

                                         ...RESPONDENTS
(BY SRI. GEETHA RAJ, ADVOCATE FOR R7; SRI. F.S. DABALI,
ADVOCATE FOR R8; R1, R2, R3, R5, R6 ARE SERVED AND
UNREPRESENTED; R4 IS MINOR REPRESENTED BY R1)
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                                             NC: 2024:KHC:1635-DB
                                             MFA No. 3822 of 2023




     THIS    MISCELLANEOUS           FIRST    APPEAL   IS   FILED
U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD
DT.10.10.2014 PASSED IN MVC NO.600/2012 ON THE FILE OF
THE II ADDITIONAL SENIOR CIVIL JUDGE AND ADDITIONAL
MACT-V, CHITRADURGA,           AWARDING COMPENSATION OF
RS.24,28,312/- WITH INTEREST AT 7.5% P.A. FROM THE DATE
OF PETITION TILL THE DATE OF DEPOSIT.


     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS           THROUGH        PHYSICAL          HEARING/VIDEO
CONFERENCING, THIS DAY, RAMACHANDRA D. HUDDAR, J.,
MADE THE FOLLOWING:


                              ORDER

Learned counsel for appellant and respondents are

physically present.

2. Learned counsel for the appellant files a memo

seeking withdrawal of this appeal as not pressed.

3. Heard both side.

4. In view of the memo and supporting

submissions, the appeal stands dismissed as not pressed.

NC: 2024:KHC:1635-DB

Since the main appeal itself is dismissed as not

pressed, pending I.A.Nos. 1/2023 to 3/2023 do not

survive for consideration.

Office to refund the statutory deposit in accordance

with law.

Sd/-

JUDGE

Sd/-

JUDGE

BVK