Kamalamma vs Y M Ravisha
2024 Latest Caselaw 480 Kant

Karnataka High Court

Kamalamma vs Y M Ravisha on 5 January, 2024

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                                -1-
                                                               NC: 2024:KHC:622
                                                         MFA No. 8201 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 5TH DAY OF JANUARY, 2024

                                             BEFORE
                        THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
                   MISCELLANEOUS FIRST APPEAL NO. 8201 OF 2022 (MV-D)
                   BETWEEN:

                   1.    KAMALAMMA,
                         W/O LATE ANANTHAPPA,
                         AGED ABOUT 38 YEARS,

                   2.    POOJA D.A,
                         D/O LATE ANANTHAPPA,
                         AGED ABOUT 19 YEARS,

                   3.    AASHA,
                         D/O LATE ANANTHAPPA
                         AGED ABOUT 17 YEARS

                         APPELLANT NO. 3 IS MINOR
                         REPRESENTED BY HER NATURAL
                         GUARDIAN MONTH 1ST APPELLANT

Digitally signed         ALL ARE RESIDING AT
by USHA N S
Location:
                         DODDANAHALLI VILLAGE,
HIGH COURT               KASABA HOBLI, SIRA TALUK - 572 137.
OF
KARNATAKA                                                         ...APPELLANTS
                   (BY SRI. SHANTHARAJ K, ADVOCATE)

                   AND:

                   Y.M. RAVISHA,
                   S/O MUDDANANJAPPA,
                   AGED ABOUT 55 YEARS,
                   R/AT YALIYURU VILLAGE,
                   KASABA HOBLI, SIRA TALUK,
                   NOW RESIDING AT KESHAVANAGARA,
                                   -2-
                                               NC: 2024:KHC:622
                                           MFA No. 8201 of 2022




SIRE TOWN - 572 137.
                                                  ...RESPONDENT
(BY SRI. V.B. SIDDARAMAIAH, ADVOCATE)

      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 18.08.2022 PASSED IN MVC
NO. 442/2019 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
A MACT, SIRA, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION             AND    SEEKING    ENHANCEMENT      OF
COMPENSATION.

      THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:

                               JUDGMENT

Learned counsel for the appellants is present.

2. Learned counsel for the appellants files a memo

seeking permission to withdraw the appeal stating that the

matter has been settled out of Court.

3. Hence, this appeal is dismissed as withdrawn in

view of the memo submitted by the appellants.

Sd/-

JUDGE

MEG

CT: BHK