Kum Ananya Sri vs New India Assurance Co Ltd
2024 Latest Caselaw 6383 Kant

Karnataka High Court

Kum Ananya Sri vs New India Assurance Co Ltd on 4 March, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                               NC: 2024:KHC:8838
                                                            MFA No. 3272 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 4TH DAY OF MARCH, 2024

                                               BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.3272 OF 2016(MV-I)

                      BETWEEN:

                      LAKSHMI DEVI.K
                      W/O S.CHANDRA SEKHAR,
                      AGED ABOUT 35 YEARS,
                      R/O NO.204, NEW NO.230,
                      A.K.COLONY, KACHARKANAHALLI,
                      BANGALORE-43.
                                                                    ...APPELLANT
                      (BY SRI. H.K.BASAVARAJ., ADVOCATE)

                      AND:

                      1.    NEW INDIA ASSURANCE CO. LTD.,
                            BY ITS MANAGER,
                            REGIONAL OFFICE,
                            NO.2-B, 1ST FLOOR,
Digitally signed by
                            UNITY BUILDING ANNEXE,
THEJASKUMAR N               MISSION ROAD,
Location: HIGH              BANGALORE-560 027.
COURT OF
KARNATAKA
                      2.    SRINIVAS.B
                            S/O BASAPPA,
                            AGED MAJOR, NO.118.
                            NAGANATHAPURA LAYOUT,
                            NR. SAHANA SCHOOL,
                            ELECTRONIC CITY POST,
                            ANEKAL TALUK,
                            BANGALORE DISTRICT,
                            PIN:560 100.
                                 -2-
                                                NC: 2024:KHC:8838
                                           MFA No. 3272 of 2016




3.   A.RAMACHANDRA
     AGED MAJOR,
     NO.11, LAKSHMISAGARA,
     NERALUR POST, ATTIBELE,
     ANEKAL, BANGALORE DISTRICT,
     PIN:560 100.
                                        ...RESPONDENTS
(BY SRI. C.SHANKAR REDDY., ADVOCATE FOR R1;
  NOTICE TO R2 - DISPENSED WITH V/O DATED: 30.01.2020;
  R3 - SERVED AND UNREPRESENTED)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED: 07.10.2015
PASSED IN MVC NO.4384/2014 ON THE FILE OF THE II
ADDITIONAL SMALL CAUSES JUDGE & XXVIII ACMM, MACT,
BENGALURU.

      THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:
                            ORDER

Sri.H.K.Basavaraj., learned counsel for the appellant has

appeared in person.

Counsel Sri.H.K.Basavaraj., submits that the appeal may

be dismissed as not pressed.

The oral submission made by learned counsel

Sri.H.K.Basavaraj., is placed on record.

NC: 2024:KHC:8838

The Miscellaneous First Appeal is dismissed as not

pressed.

Sd/-

JUDGE MRP