Sri. Subramanya N @ Subramani vs Mr. Subhash N
2025 Latest Caselaw 1988 Kant

Karnataka High Court

Sri. Subramanya N @ Subramani vs Mr. Subhash N on 6 January, 2025

                                                  -1-
                                                               NC: 2025:KHC:46
                                                          MFA No. 6874 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 6TH DAY OF JANUARY, 2025

                                                BEFORE
                           THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO.6874 OF 2016(MV-I)
                      BETWEEN:

                      SRI. SUBRAMANYA N. @ SUBRAMANI,
                      S/O. NAGARAJAPPA,
                      AGED ABOUT 41 YEARS,
                      R/A NO.32, 5TH CROSS
                      GOPALAPURA, 6TH BLOCK,
                      RAJAJINAGAR, BANGALORE-10
                                                                  ...APPELLANT
                      (BY SRI. SHRIPAD V. SHASTRI, ADVOCATE)

                      AND:

                      1.    MR. SUBHASH N
                            S/O NARASIMHA,
                            REVANNA SIDDESHWARA NILAYA,
Digitally signed by
                            NO.4, NEW COLONY, TUNGA NAGAR,
AASEEFA                     VISHWANEEDUM POST,
PARVEEN                     BANGALORE -560 078.
Location: HIGH              (R. C. OWNER OF THE INDICA CAR
COURT OF
KARNATAKA                   NO.KA.41.2842)

                      2.    RELIANCE GEN. INS CO. LTD.,
                            EAST WING, 5TH FLOOR,
                            NO.28, CENTENARY BUILDING,
                            M. G. ROAD, BANGALORE-1
                                                               ...RESPONDENTS
                      (BY SRI. H.C. BETSUR, ADVOCATE FOR R2;
                      APPEAL STANDS DISMISSED AS AGAINST R1, V/O. DATED
                      01.03.2024)
                                 -2-
                                                NC: 2025:KHC:46
                                           MFA No. 6874 of 2016




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 21.11.2015 PASSED IN
MVC NO.2783/2009 ON THE FILE OF THE 13TH ADDITIONAL
SMALL CAUSES JUDGE, MEMBER, MACT, COURT OF SMALL
CAUSES, BENGALURU,      PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

     THIS APPEAL, COMING ON FOR FURTHER ORDERS, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:       HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


                         ORAL JUDGMENT

Sri.Shripad.V.Shastri, learned counsel for the

appellant appears through video conference and submits

that the appellant is not interested in pursuing the appeal.

Seeks to pass necessary orders.

Having considered the submission thus made, the

appeal and I.A.No.1/2016 stands dismissed for non-

prosecution.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

NS CT:TSM