Smt Siddalakshmamma vs Sri Gundappa
2024 Latest Caselaw 6666 Kant

Karnataka High Court

Smt Siddalakshmamma vs Sri Gundappa on 6 March, 2024

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                              -1-
                                                           NC: 2024:KHC:9476
                                                        MFA No. 3600 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 6TH DAY OF MARCH, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
                   MISCELLANEOUS FIRST APPEAL NO. 3600 OF 2022 (MV-D)

                   BETWEEN:

                   1.    SMT. SIDDALAKSHMAMMA,
                         W/O. LATE HANUMANTHARAYAPPA,
                         AGED ABOUT 50 YEARS.

                   2.    BALAKRISHNA,
                         S/O. LATE HANUMANTHARAYAPPA,
                         AGED ABOUT 22 YEARS.

                   3.    KUM LAKSHMAMMA,
                         D/O. LATE HANUMANTHARAYAPPA,
                         AGED ABOUT 28 YEARS.

                   4.    KUM. BHAGYAMMA,
                         D/O LATE HANUMANTHARAYAPPA,
Digitally signed
by V KRISHNA             AGED ABOUT 26 YEARS.
Location: High
Court of                 ALL ARE RESIDING AT:
Karnataka
                         LAKSHMIPURA VILLAGE,
                         MEDIGESHI HOBLI,
                         MADHUGIRI TALUK - 572132.
                                                            ...APPELLANTS
                   (BY SRI. SATHISHA T, ADVOCATE)

                   AND:

                   1.    SRI. GUNDAPPA,
                         S/O. VENKATAPPA,
                            -2-
                                      NC: 2024:KHC:9476
                                   MFA No. 3600 of 2022




     AGED ABOUT 37 YEARS,
     R/O REDDYHALLI VILLAGE,
     MEDIGESHI HOBLI,
     MADHUGIRI TALUK - 572 132.

2.   THE BRANCH MANAGER,
     TATA AIG GENERAL,
     INSURANCE COMPANY LTD.,
     BRANCH OFFICE,
     VICKY MOTORS,
     OPP: KSRTC BUS STAND,
     MADHUGIRI TAOWN,
     TUMAKURU DISTRICT,
     NOW REPRESENTED BY
     THE MANAGER,
     TATA AIG GENERAL,
     INSURANCE COMPANY LTD.,
     J. P. AND DEVI JUMBUKESHWARA ARCADE,
     3RD FLOOR, MILLS ROAD,
     VASATHANAGARA,
     BENGALURU - 560 052.
                                        ...RESPONDENTS
(BY SRI. S. V. HEGDE MULKHAND, ADVOCATE FOR R2)

      THIS MFA IS FILED U/S.173(1) OF MEMORANDUM OF
MISCELLENEOUS, FIRST APPEAL UNDER SECTION 173(1) OF
THE MOTOR VEHICLE ACT, 1988. AGAINST THE JUDGMENT
AND AWARD DT.30.11.2021 PASSED IN MVC NO.468/2020 ON
THE FILE OF THE PRL. SENIOR CIVIL JUDGE, JMFC, MACT,
MADHUGIRI, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                             -3-
                                        NC: 2024:KHC:9476
                                     MFA No. 3600 of 2022




                         JUDGMENT

Learned counsel for appellant, who is present has

filed a memo seeking withdrawal of the appeal.

2. Placing the submission and memo on record,

the appeal is dismissed as withdrawn.

Sd/-

JUDGE

TIN