Smt Tasalmi W/O Salim Sayyed vs Smt Dhanalaxmi M Shrinivas
2024 Latest Caselaw 12222 Kant

Karnataka High Court

Smt Tasalmi W/O Salim Sayyed vs Smt Dhanalaxmi M Shrinivas on 3 June, 2024

                                           -1-
                                                 NC: 2024:KHC-D:7328
                                                     MFA No. 102262 of 2022




                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                        DATED THIS THE 3RD DAY OF JUNE, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE VENKATESH NAIK T
             MISCELLANEOUS FIRST APPEAL NO. 102262 OF 2022 (MV-D)

             BETWEEN:

             1.   SMT. TASALMI W/O. SALIM SAYYED,
                  AGE: 22 YEARS, OCCUPATION: HOUSEHOLD WORK,
                  R/O. KANAGALA-591225M
                  TALUKA: HUKKERI, DISTRICT: BELAGAVI.
             2.   SMT. ARAMAN W/O. BABU SAYYED,
                  AGE: 53 YEARS, OCCUPATION: HOUSEHOLD WORK,
                  R/O. KANAGALA-591225,
                  TALUKA: HUKKERI, DISTRICT: BELAGAVI.
                                                          ...APPELLANTS
             (BY SMT. SUNANDA P. PATIL, ADVOCATE)
             AND:

             1.   SMT. DHANALAXMI M. SHRINIVAS,
                  AGE: 40 YEARS, OCCUPATION: BUSINESS,
                  R/O. 402, LAVAKUSH NAGAR, L.G. RAMANNA
                  LAYOUT, LAGGERE, BENGALURU-560058.
Digitally
signed by    2.   THE BRANCH MANAGER,
MANJANNA E
Location:         UNITED INDIA INSURANCE COMPANY LTD,
HIGH COURT        MARUTI GALLI, BELAGAVI-590001,
OF
KARNATAKA         DISTRICT: BELAGAVI.
                                                             ...RESPONDENTS
             (BY SRI. N. R. KUPPELUR, ADV. FOR R2;
                 NOTICE TO R1 HELD SUFFICIENT)
                   THIS MFA IS FILED UNDER SECTION 173(1)OF MOTOR
             VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED
             19.08.2021 PASSED IN MVC NO.665/2019 ON THE FILE OF THE
             SENIOR CIVIL JUDGE AND MOTOR ACCIDENT CLAIMS TRIBUNAL,
             HUKKERI, ITINERARY COURT AT SANKESHWAR, 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:
                                  -2-
                                        NC: 2024:KHC-D:7328
                                         MFA No. 102262 of 2022




                            JUDGMENT

Heard the learned counsel for the appellants and the

learned counsel for respondent No.2 - Insurance Company.

2. The appellants have filed this appeal for

enhancement of compensation, aggrieved by the judgment and

award passed by the Trial Court in M.V.C. No.665/2019.

3. After hearing some time, learned counsel for the

appellants has filed a memo for withdrawal of the appeal. The

contents of the memo is as under:

"The appellants do not want to proceed with this appeal and wants to withdraw this appeal. Hence, the same is disposed of as withdrawn."

4. In view of the memo and supporting submission

made by the learned counsel for the appellants, the appeal is

dismissed as withdrawn. However, no liberty is granted.

Sd/-

JUDGE

RSH / ct-an