Smt. S. Thara vs M/S United India Insurnace Co. Ltd
2024 Latest Caselaw 22162 Kant

Karnataka High Court

Smt. S. Thara vs M/S United India Insurnace Co. Ltd on 2 September, 2024

                                                     -1-
                                                                   NC: 2024:KHC:35868
                                                                 MFA No. 4386 of 2024




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                                  BEFORE
                            THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                       MISCELLANEOUS FIRST APPEAL NO.4386 OF 2024(MV-I)
                       BETWEEN:

                       1.    SMT S. THARA,
                             W/O A SUNIL KUMAR,
                             AGED ABOUT 56 YEARS,
                             RESIDING AT 1655, 1ST CROSS ROAD,
                             OPP: TO SAINT, PAULS CHURCH,
                             ROBERSONPET, BANGARPET TALUK,
                             K.G.F. 563 122.
                                                                          ...APPELLANT
                       (BY SRI GURUDEVA PRASAD K T, ADVOCATE (VC))
                       AND:
                       1.    M/S UNITED INDIA INSURNACE CO. LTD.,
                             BY ITS MANAGER, MOTOR CLAIMS HUB,
                             NO.18, 6TH FLOOR, NEAR KRUSHI BHAVAN,
                             HUDSON CIRCLE, BENGALURU-560001.

                       2.    SRI. VINAYAKA NAIDU,
                             S/O LATE. G. CHINNI KRISHNAMA NAIDU,
Digitally signed by          NO.168, 4TH MAIN ROAD, NRUPATHUNGA NAGAR,
AASEEFA PARVEEN              J. P.NAGAR, 7TH PHASE, BENGALURU-560 076.
Location: HIGH COURT
OF KARNATAKA
                       3.    M/S IFFCO TOKIO GENERAL INSURANCE CO., LTD.,
                             BY ITS MANAGER, MOTOR CLAIMS HUB NO.141,
                             4TH FLOOR, SRI. SHANTHI TOWERS, KASTURINAGAR,
                             OPP.CUPPA,
                             3D MAIN, EAST OF NGEF,
                             BENGALURU-560043.

                       4.    SRI.S.SANKESH,
                             W/O A.SUNIL KUMAR,
                             RESIDING AT 1655, 1ST CROSS ROAD,
                             OPP TO SAINT PAULS CHURCH, ROBERTSONPET,
                             BANGARPETE TALUK K.G.F-563 124.
                                                                    ...RESPONDENTS
                                     -2-
                                                      NC: 2024:KHC:35868
                                                MFA No. 4386 of 2024




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 21.11.2023 PASSED IN MVC NO.
2434/2022 ON THE FILE OF THE XVII ADDITIONAL JUDGE, COURT
OF SMALL CAUSES AND MEMBER, MACT, BENGALURU SCCH-21
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

Sri. Gurudev Prasad, K.T., learned counsel for the

appellant appears online and seeks permission to withdraw the

appeal.

2. Memo filed to that effect is also placed on record.

3. Permission as prayed for, is accorded.

4. The appeal is dismissed as withdrawn.

Consequently, I.A.No.1/2024 is also dismissed.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

GJM