Sri Abay Kumar Gowda vs Akmal Khan
2025 Latest Caselaw 8007 Kant

Karnataka High Court

Sri Abay Kumar Gowda vs Akmal Khan on 3 September, 2025

                                          -1-
                                                        NC: 2025:KHC:34426
                                                    MFA No. 3928 of 2017


                HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                        BEFORE
                         THE HON'BLE MRS. JUSTICE P SREE SUDHA
                     MISCELLANEOUS FIRST APPEAL NO. 3928 OF 2017
                                         (MV-I)

                BETWEEN:
                SRI. ABAY KUMAR GOWDA
                S/O SURESH
                AGED ABOUT 18 YEARS
                R/A CHALLAGHATTA
                KENGERI HOBLI
                BANGALORE SOUTH TALUK
                BANGALORE - 560 086
                (NOW THE PETITIONER IS MAJOR
                HENCE WITHOUT APPOINTING GUARDIAN
                HE PRESENTED THIS APPEAL)
                                                              ...APPELLANT
                (BY SRI: PRAKASHA K.V., ADVOCATE)


Digitally       AND:
signed by
NANDINI B G     1.    AKMAL KHAN
Location:             S/O. SHAMSHEER KHAN
High Court of
Karnataka             AGED MAJOR
                      R/AT NO.162, BWSSB ROAD
                      SHAMANNA GARDEN
                      BANGALORE - 560 004
                      AND ALSO RESIDING AT AB-69
                      1ST CROSS, TIPPU NAGARA
                      MYSORE ROAD
                      BANGALORE - 560 018
                      (POLICY HOLDER OF LUGGAGE TEMPO
                      BEARING REG.NO.KA-21-4283)
                                     -2-
                                               NC: 2025:KHC:34426
                                           MFA No. 3928 of 2017


 HC-KAR



2.    BHARTI AXA GENERAL INSURANCE CO. LTD.,
      1ST FLOOR, FERNS ICON
      SURVEY NO.28, DODDANAKUNDI
      K.R. PURAM HOBLE, BANGALORE - 506 037.
      NOTE:- CLAIM PETITION DELETED AGAINST
      R-1 HENCE NOT MADE HIM AS PARTY IN THIS APPEAL.

                                                  ...RESPONDENTS
(BY SRI: ASHOK N. PATIL, ADVOCATE FOR R2)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED: 25.01.2017
PASSED IN MVC NO.4093/2016 ON THE FILE OF THE MEMBER,
PRINCIPAL M.A.C.T., BENGALURU (S.C.C.H-1), PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

    THIS MFA, COMING ON FOR ORDERS,                   THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MRS. JUSTICE P SREE SUDHA

                               ORAL JUDGMENT

Appellant's counsel has filed a memo dated 27.07.2023

mentioning that the matter is settled out of Court and intends

not to press the appeal.

Memo is accepted.

The appeal is dismissed as not pressed.

Sd/-

(P SREE SUDHA) JUDGE

*bgn/-