Veeresh vs Sannatammappa And Anr
2024 Latest Caselaw 15867 Kant

Karnataka High Court

Veeresh vs Sannatammappa And Anr on 4 July, 2024

                                                -1-
                                                       NC: 2024:KHC-K:4652
                                                        MFA No. 202507 of 2022




                                IN THE HIGH COURT OF KARNATAKA,
                                       KALABURAGI BENCH
                              DATED THIS THE 4TH DAY OF JULY, 2024

                                              BEFORE
                             THE HON'BLE MR. JUSTICE UMESH M ADIGA
                           MISC. FIRST APPEAL NO.202507 OF 2022 (MV-I)
                      BETWEEN:
                      VEERESH S/O GURUPADAPPA SINDAGI,
                      AGE: 27 YEARS, OCC: DRIVER,
                      R/O. MUJAWAR GARDEN, JORAPUR PETH,
                      VIJAYAPURA-586101.
                                                               ...APPELLANT
                      (BY SRI SANGANAGOUDA V. BIRADAR, ADVOCATE)
                      AND:

                      1.    SANNATAMMAPPA S/O GURUSHANTAPPA JEEVOJI,
                            AGE: 45 YEARS, OCC: BUSINESS,
                            R/O. JIGABADDI PLOT, BADAMI,
                            DIST. BAGALKOT-587201.
                      2.  THE BRANCH MANAGER
                          NATIONAL INSURANCE COMPANY LIMITED,
                          1ST FLOOR, HERALAGI BUILDING,
Digitally signed by
KHAJAAMEEN L              BEHIND SIDDESHWAR TEMPLE,
MALAGHAN                  VIJAYAPURA-586101.
Location: HIGH
COURT OF                                                      ...RESPONDENTS
KARNATAKA
                      (BY SRI UDAY P. HONGUNTIKAR, ADVOCATE FOR R2
                      NOTICE TO R1 IS DISPENSED WITH VIDE ORDER DATED
                      06.01.2023.)
                           THIS MFA IS FILED UNDER SECTION 173 (1) OF M.V.
                      ACT, PRAYING TO ALLOW THIS APPEAL AND EHNANCE THE
                      COMPENSATION AS CLAIMED IN THE CLAIM PETITION BY
                      MODIFYING THE JUDGMENT AND AWARD DATED 09.04.2021
                      PASSED BY THE COURT OF IV ADDITIONAL DISTRICT AND
                      SESSIONS JUDGE AND MEMBER, MACT - XIII, AT VIJAYAPURA,
                      IN MVC.NO.1228/2016.
                           THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
                      DAY, THE COURT DELIVERED THE FOLLOWING:
                                  -2-
                                       NC: 2024:KHC-K:4652
                                         MFA No. 202507 of 2022




                             JUDGMENT

The learned counsel for the appellant has filed memo

stating that two appeals are filed against same judgment.

Therefore, prayed for dismiss this appeal as not pressed.

02. The said memo is placed on record.

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

not pressed.

Sd/-

JUDGE

KJJ

CT:PK