Smt. Neelamma vs Smt. Boramma And Ors
2024 Latest Caselaw 19166 Kant

Karnataka High Court

Smt. Neelamma vs Smt. Boramma And Ors on 31 July, 2024

Author: N.S.Sanjay Gowda

Bench: N.S.Sanjay Gowda

                                              -1-
                                                           NC: 2024:KHC-K:5502
                                                    MFA No. 200642 of 2020




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                           DATED THIS THE 31ST DAY OF JULY, 2024

                                           BEFORE

                         THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA

                        MISCL. FIRST APPEAL NO.200642 OF 2020 (MV-I)

                   BETWEEN:

                   SMT. NEELAMMA
                   W/O MALLAPPA @ MALLIKARJUN
                   @ MALLU MADDARAKI,
                   AGED ABOUT: 33 YEARS,
                   OCC: HOUSEHOLD AND COOLIE WORK,
                   R/O. NEAR KHED COLLEGE,
                   VIJAYAPUR-586106.

                                                                  ...APPELLANT
                   (BY SRI S. S. MAMADAPUR, ADVOCATE)

                   AND:

Digitally signed
                   1.   SMT. BORAMMA
by RENUKA               W/O PADMAVATI WADIYAR
Location: HIGH          AGED ABOUT 47 YEARS, OCC: BUSINESS,
COURT OF                R/O. LAXMI NAGAR, B.BAGEWADI,
KARNATAKA
                        DIST.VIJAYAPUR-586106.

                   2.   THE BRANCH MANAGER
                        THE ORIENTAL INSURANCE CO. LTD.,
                        S.S.FRONT ROAD, BIDARI COMPLEX,
                        VIJAYAPUR-586101.

                   3.   SRI. GAIBUSAB S/O UMARSAB PATEL
                        AGED ABOUT 42 YEARS, OCC: BUSINESS,
                        R/O. JADAR GALLI, WARD NO.6,
                        K.H.NIDAGUNDI HOUSE,
                               -2-
                                         NC: 2024:KHC-K:5502
                                     MFA No. 200642 of 2020




     BEHIND MALLAYYA TEMPLE,
     VIJAYAPUR-586101.

                                             ...RESPONDENTS

(R1 -SERVED; SMT. PREETI PATIL MELKUNDI ADV. FOR R2)

     THIS MFA IS FILED U/S. 173(1) OF MV ACT, PRAYING TO
ENHANCE THE COMPENSATION AMOUNT PAYABLE TO HIM BY
SUITABLY MODIFYING THE JUDGMENT AND AWARD DATED
28.11.2016 PASSED BY THE LEARNED I ADDL. SENIOR CIVIL
JUDGE AND MEMBER MACT-VI, VIJAYAPUR IN MVC
NO.1364/2013.


    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE N.S.SANJAY GOWDA

                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE N.S.SANJAY GOWDA)

1. The learned counsel appearing for the appellant seeks

permission to withdraw the present appeal.

2. Placing the said submission on record, the appeal is

dismissed as withdrawn.

Sd/-

(N.S.SANJAY GOWDA) JUDGE

RK