The Manager vs Sri Prathapa
2024 Latest Caselaw 25967 Kant

Karnataka High Court

The Manager vs Sri Prathapa on 23 October, 2024

                                             -1-
                                                          NC: 2024:KHC:42611
                                                        MFA No. 6420 of 2021




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                          BEFORE
                       THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                  MISCELLANEOUS FIRST APPEAL NO.6420 OF 2021(MV-I)
                  BETWEEN:

                  THE MANAGER
                  THE ORIENTAL INSURANCE CO. LTD.,
                  SUBHAS SQUARE, C. NANJAPPA COMPLEX,
                  HASSAN TOWN, HASSAN
                  NOW REPRESENTED BY ITS
                  REGIONAL MANAGER,
                  LEO SHOPPING COMPLEX,
                  44/45 RESIDENCY ROAD
                  BANGALORE.
                                                                ...APPELLANT
                  (BY SMT. HARINI SHIVANANDA, ADVOCATE (VC))

                  AND:

                  1.    SRI. PRATHAPA,
                        21 YEARS,
Digitally signed by     S/O SHIVAKUMARA,
AASEEFA PARVEEN         R/AT CHINNAHALLI VILLAGE,
Location: HIGH          ALUR TALUK,
COURT OF
KARNATAKA               PRESENTLY R/AT NEAR ARALIMARA
                        SATHYAMANGALA, HASSAN.
                  2.    K. J. KRISHNAKUMAR,
                        S/O. JAVAREGOWDA,
                        NO.177, RANGANATHASWAMY NILAYA,
                        KAMASAMUDRA VILLAGE,
                        MAVINAKERE POST, HOLENARASIPURA,
                        TALUK HASSAN.
                                                             ...RESPONDENTS
                  (BY SRI. H. J. ANANDA, ADVOCATE FOR R1;
                  V/O. DATED 04.09.2024, APPEAL AGAINST R2 ABATED)
                                -2-
                                            NC: 2024:KHC:42611
                                         MFA No. 6420 of 2021




     THIS MFA FILED U/S.173(1) OF MV ACT, AGAINST THE
JUDGMENT AND AWARD DATED 24.09.2021 PASSED IN
MVC NO.221/2019 ON THE FILE OF THE 5TH ADDITIONAL
DISTRICT, ADDITIONAL MACT, SESSIONS JUDGE, HASSAN,
AWARDING COMPENSATION OF RS.2,20,800/- WITH INTEREST
AT 6 PERCENT P.A. FROM THE DATE OF PETITION TILL
PAYMENT.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:       HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


                         ORAL JUDGMENT

Memo for withdrawal of the appeal is on record.

Smt.Harini Shivananda learned counsel for the appellant

appears through video conference and seeks permission to

withdraw the appeal.

Permission as prayed for is accorded. Appeal is dismissed

as withdrawn.

Amount if any, in deposit be transmitted to the concerned

Tribunal immediately.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

DS