Smt Pushpa vs T M Tanveer
2024 Latest Caselaw 27713 Kant

Karnataka High Court

Smt Pushpa vs T M Tanveer on 19 November, 2024

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                                                         NC: 2024:KHC:46790
                                                      MFA No. 1190 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                          BEFORE
                      THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                 MISCELLANEOUS FIRST APPEAL NO.1190 OF 2024(MV-D)
                 BETWEEN:

                 1.    SMT. PUSHPA,
                       AGED ABOUT 62 YEARS,
                       W/O LATE VITTALA POOJARY,
                       R/AT H.NO.13-25-1,
                       UDDINA HITHLU,
                       KODAVOOR VILLAGE,
                       UDUPI TALUK AND DISTRICT

                 2.    SRI. VIJAY V POOJARY,
                       AGED ABOUT 31 YEARS,
                       R/AT H.NO.13-25-1,
                       S/O LATE VITTALA POOJARY,
                       UDDINA HITHLU,
Digitally signed by    KODAVOOR VILLAGE,
AASEEFA                UDUPI TALUK AND DISTRICT
PARVEEN
Location: HIGH                                                ...APPELLANTS
COURT OF
KARNATAKA           (BY SRI. K. PRASANNA SHETTY, ADVOCATE)

                 AND:

                 1.    T.M. TANVEER
                       S/O T.M. TAHEER,
                       R/AT TMT COMPOUND,
                       RB ROAD, MALPE,
                       UDUPI TALUK AND DISTRICT
                           -2-
                                      NC: 2024:KHC:46790
                                   MFA No. 1190 of 2024




2.   THE MANAGER
     THE RELIANCE GENERAL INSURANCE COMPANY,
     BANGALORE, NO.28,
     5TH FLOOR, EAST WING,
     CENETARY BUILDING,
     M.G. ROAD,
     BENGALURU-560 001
                                       ...RESPONDENTS
(BY SRI. H.C. BETSUR, ADVOCATE;
    R1 SERVED, UNREPRESENTED)

     THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE
JUDGMENT AND AWARD DATED. 06.12.2023 PASSED IN MVC
NO.677/2021 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE
AND ADDITIONAL MACT AND CJM, UDUPI, PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


                   ORAL JUDGMENT

Memo seeking permission to withdraw the appeal is

on record.

NC: 2024:KHC:46790

2. Learned counsel for the appellants Sri.K.Prasanna

Shetty, submits that as the matter is settled between the

parties, the appellants intends to withdraw the appeal.

3. Having considered the submission thus made,

permission as prayed for is accorded.

The appeal is dismissed as withdrawn.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

VS