Sannarangappa vs M S Nagaraju
2024 Latest Caselaw 517 Kant

Karnataka High Court

Sannarangappa vs M S Nagaraju on 5 January, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                  -1-
                                                               NC: 2024:KHC:606
                                                           MFA No. 6011 of 2017




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                               DATED THIS THE 5TH DAY OF JANUARY, 2024
                                                BEFORE


                            THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR


                        MISCELLANEOUS FIRST APPEAL NO. 6011 OF 2017
                                          (MV-I)

                       BETWEEN:

                       SANNARANGAPPA
                       S/O RANGAPPA,
                       AGED ABOUT 59 YEARS,
                       R/O VINAYAKA NAGAR, HANDANAKERE,
                       C.N.HALLI TALUK,
                       TUMAKURU DISTRICT-585 355
                                                                      ...APPELLANT
                       (BY SRI. RAVI H K., ADVOCATE)

                       AND:

                       1.    M S NAGARAJU
                             S/O SHIVANNA,
Digitally signed by
RAMYA D                      AGED ABOUT 34 YEARS,
Location: HIGH COURT
OF KARNATAKA
                             R/O MUDDENAHALLI VILLAGE,
                             KASABA HOBLI, KUNIGAL TALUK,
                             TUMAKURU DISTRICT
                             NOW R/AT YEDIYUR HOBLI, KUNIGAL TALUK,
                             TUMAKURU DISTRICT-585 355

                       2.    THE SHRIRAM GENERAL INSURANCE CO. LTD
                             E-8, RIICO INDUSTRIAL AREA,
                             SITAPURA JAIPUR, RAJASTHAN-302 022
                             REPRESENTED BY ITS BRANCH MANAGER
                                                                ...RESPONDENTS
                       (BY SRI. A N KRISHNASWAMY, ADVOCATE FOR R2)
                              -2-
                                                 NC: 2024:KHC:606
                                        MFA No. 6011 of 2017




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 19.10.2016 PASSED IN MVC
NO.512/2010 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
MACT-XV,    KUNIGAL,   AWARDING      COMPENSATION    OF
RS.1,94,400/- WITH INTEREST AT THE RATE OF 6% P.A. FROM
THE DATE OF PETITION TILL REALIZATION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant filed a memo

seeking leave of the Court to withdraw the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

4. The statutory amount deposited by the appellant

shall be returned to the appellant.

Sd/-

JUDGE

RD