B.M Harish Kumar vs V.G. Ramesh
2024 Latest Caselaw 25275 Kant

Karnataka High Court

B.M Harish Kumar vs V.G. Ramesh on 22 October, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                    -1-
                                                              NC: 2024:KHC:42298
                                                            MFA No. 9531 of 2013




                             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                                BEFORE
                           THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                           MISCELLANEOUS FIRST APPEAL NO.9531 OF 2013 (MV-I)
                      BETWEEN:

                           B.M HARISH KUMAR
                           AGED ABOUT 29 YEARS,
                           S/O SRI.MANJEGOWDA,
                           SHANTHI NAGAR,
                           INDAVARA POST,
                           CHIKMAGALUR - 577 101.
                                                                    ...APPELLANT
                      (BY SRI. K S GANESHA, ADVOCATE)
                      AND:

                      1.   V.G. RAMESH
                           S/O SRI.GOVINDASHETTY,
                           VADDARAHALLI VILLAGE,
                           BELAVADI POST,
                           CHIKMAGALUR.

                      2.   THE UNITED INDIA INSURANCE COMPANY
Digitally signed by
PAVITHRA B
                           PB NO.114, CRESENT COURT,
Location: HIGH
COURT OF
                           K.M ROAD
KARNATAKA                  CHIKMAGALUR PIN 577101
                           REP BY ITS MANAGER
                                                                 ...RESPONDENTS
                      (BY SRI. V P VENKATAPATHI, ADVOCATE FOR R2;
                          R1 SERVED AND UNREPRESENTED)

                           THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
                      AGAINST THE JUDGMENT AND AWARD DATED 27.04.2013
                      PASSED IN MVC NO.455/2012 ON THE FILE OF THE PRESIDING
                      OFFICER, FAST TRACK COURT, CHIKMAGALUR, PARTLY
                      ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
                      SEEKING ENHANCEMENT OF COMPENSATION.
                              -2-
                                          NC: 2024:KHC:42298
                                        MFA No. 9531 of 2013




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:      HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal and

transmit the Trial Court Records forthwith.

The aforesaid memo is taken on record.

Accordingly, appeal is dismissed as withdrawn.

Registry is directed to transmit the Trial Court

Records forthwith.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

MDS