Smt.Leela K T vs The Oriental Insurance Co., Ltd
2025 Latest Caselaw 656 Kant

Karnataka High Court

Smt.Leela K T vs The Oriental Insurance Co., Ltd on 3 July, 2025

                                                 -1-
                                                            NC: 2025:KHC:23801
                                                        MFA No. 4227 of 2024


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JULY, 2025

                                            BEFORE
                        THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                   MISCELLANEOUS FIRST APPEAL NO.4227 OF 2024(MV-D)

                   BETWEEN:
                   1.    SMT. LEELA K. T.,
                         W/O MANIKANDAN K. V.,
                         AGED ABOUT 52 YEARS,

                   2.    MR. K. V. MANIKANDAN,
                         S/O VELAYUDHAN,
                         AGED ABOUT 58 YEARS,

                         BOTH ARE RESIDING AT:
                         KURUNGATTU VALAPPIL HOUSE,
                         ADAT THRISSUR, KERALA - 680 551.
                                                                 ...APPELLANTS
                   (BY SRI. SHRIPAD V. SHASTRI, ADVOCATE (VC))
                   AND:
Digitally signed
by AASEEFA         1.    THE ORIENTAL INSURANCE CO. LTD.,
PARVEEN                  T. P HUB NO.44/45,
Location: HIGH           LEO SHOPPING COMPLEX,
COURT OF                 RESIDENCY ROAD,
KARNATAKA                BENGALURU - 560 025.
                         BY ITS MANAGER.

                   2.    THE DESIGNATED PARTNER,
                         M. S. KOSTA SHIPPING LLP,
                         3RD FLOOR, 54/2606 E. J. N CORNER,
                         JAWAHAR NAGAR, KADAVANTHRA,
                         ERNAKULAM, KERALA STATE - 682 020.
                                                           ...RESPONDENTS
                   (BY SRI. RAVISHANKAR A., ADVOCATE FOR R1)
                                  -2-
                                                NC: 2025:KHC:23801
                                            MFA No. 4227 of 2024


 HC-KAR




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 10.01.2024 PASSED IN
MVC NO.4387/2020 ON THE FILE OF THE XXII ADDITIONAL
SCJ AND ACMM, MEMBER, MACT, BENGALURU SCCH-24,
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.Shripad V Shastri learned counsel for the appellants

appears through video conference and seeks permission to not

press the appeal.

Memo filed to that effect is also on record.

Permission as prayed for is accorded.

The appeal is dismissed as not pressed.

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

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

DS CT:TSM