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Kusuma vs Raghavendra Shettigar
2025 Latest Caselaw 344 Kant

Citation : 2025 Latest Caselaw 344 Kant
Judgement Date : 3 June, 2025

Karnataka High Court

Kusuma vs Raghavendra Shettigar on 3 June, 2025

                                                -1-
                                                             NC: 2025:KHC:18585
                                                         MFA No. 4351 of 2024


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JUNE, 2025

                                            BEFORE
                        THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                   MISCELLANEOUS FIRST APPEAL NO.4351 OF 2024(MV-D)


                   BETWEEN:

                   1.    KUSUMA,
                         AGED ABOUT 42 YEARS,
                         W/O. LATE SHIVARAMA,

                   2.    MINOR NANDITHA,
                         AGED ABOUT 17 YEARS,
                         D/O. LATE SHIVARAMA,

                   3.    MASTER NIKIL,
                         AGED ABOUT 15 YEARS,
                         S/O. LATE SHIVARAMA

                         APPELLANT NO. 2 AND 3 ARE MINOR'S
Digitally signed         REP. BY GUARDIAN MOTHER,
by AASEEFA
                         1ST APPELLANT KUSUMA
PARVEEN
Location: HIGH           APPELLANT NO.1 TO 3 ARE
COURT OF                 RESIDING AT, NO.2-136,
KARNATAKA
                         MULLIMANE, YELHAKLU,
                         JAPTHI VILLAGE AND
                         POST KUNDAPURA TALUK-572 101.

                   4.    GIRIYA BANDI
                         AGED ABOUT 70 YEARS,
                         W/O. LATE. GOVINDA,
                         R/O. KALYANA BETTU,
                           -2-
                                        NC: 2025:KHC:18585
                                    MFA No. 4351 of 2024


HC-KAR




     MOLAHALLI POST,
     KUNDAPURA TALUK.
                                             ...APPELLANTS
(BY SRI. S.M. ANFAL, ADVOCATE FOR
SRI. K PRASANNA SHETTY, ADVOCATE)

AND:

1.   RAGHAVENDRA SHETTIGAR
     AGED ABOUT 37 YEARS,
     S/O. LATE. KRISHNA SHETTIGAR,
     R/O. DHARMASHRI NILAYA, CHURCH ROAD,
     KUNDAPURA KASABA VILLAGE,
     KUNDAPURA TALUK.

2.   THE ORIENTAL INSURANCE CO. LTD.
     BRANCH OFFICE: KUNDAPURA,
     2ND FLOOR, SAI DEPARTMENT STORE,
     BUILDING, NEAR SHASTRI CIRCLE,
     KUNDAPURA.
                                           ...RESPONDENTS
       THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 19.02.2024 PASSED IN MVC
NO. 446/2022    ON THE FILE OF THE SENIOR CIVIL JUDGE
AND ADDITIONAL MACT, KUNDAPURA,         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
                                 -3-
                                              NC: 2025:KHC:18585
                                         MFA No. 4351 of 2024


 HC-KAR




                         ORAL JUDGMENT

Memo seeking permission to withdraw the appeal is

on record.

2. Heard Sri.S.M.Anfal who represents Sri

K.Prasanna Shetty learned counsel on record for the

appellants. Learned counsel states that as the matter is

settled between the parties, the appellants intend to

withdraw the appeal.

3. Having considered the submission thus made,

permission as prayed for is accorded. The appeal therefore

is dismissed as withdrawn.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

DS CT:TSM

 
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