Mr S B Prakash vs The Managing Director Ksrtc
2026 Latest Caselaw 152 Kant

Karnataka High Court

Mr S B Prakash vs The Managing Director Ksrtc on 9 January, 2026

                                         -1-
                                                      NC: 2026:KHC:1499
                                                MFA.CROB No. 92 of 2021


             HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 9TH DAY OF JANUARY, 2026

                                       BEFORE
                       THE HON'BLE MR. JUSTICE C.M. POONACHA
                      MFA CROSS OBJECTION NO. 92 OF 2021 (MV-D)
             BETWEEN:

             MR S B PRAKASH
             S/O BASAVAPPA
             AGED ABOUT 56 YEARS
             R/AT NO 21, I A CROSS
             OPP SKF VIDYANAGAR
             BANGALORE 560099

                                                        ...CROSS OBJECTOR
             (BY SRI. KESHAVA MURTHY B.,ADVOCATE)

             AND:

             THE MANAGING DIRECTOR KSRTC
             KSRTC DOUBLE ROAD
             SHANTHINAGAR
             BANGALORE 560027
Digitally
signed by
NIRMALA                                                    ...RESPONDENT
DEVI
Location:         THIS MFA.CROB IS FILED UNDER ORDER XLI RULE 22 OF THE
HIGH COURT
OF           CPC READ WITH SECTION 173(1) OF MOTOR VEHICLE ACT,
KARNATAKA    AGAINST THE JUDGMENT AND AWARD DATED            13.02.2015
             PASSED IN MVC NO. 3937/2013 ON THE FILE OF THE MEMBER
             PRINCIPAL MACT, BENGALURU (SCCH-1),  PARTLY ALLOWING THE
             CALIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
             OF COMPENSATION.

                  THIS CROB, COMING ON FOR ORDERS, THIS DAY, ORDER
             WAS MADE THEREIN AS UNDER:

             CORAM: HON'BLE MR. JUSTICE C.M. POONACHA
                                  -2-
                                                  NC: 2026:KHC:1499
                                         MFA.CROB No. 92 of 2021


 HC-KAR



                           ORAL ORDER

Learned counsel for the cross objector has filed a memo,

which reads as under:

"Memo

The Appellant respectfully submits this Hon'ble Court, this Hon'ble Court by its Judgement dated 09.01.2023 the Main Appeal i.e. MFA NO.5093/2015 c/w MFA NO.5094/2015 already disposed and remanded the matter to the Tribunal for fresh consideration. Hence the above Cross Objection may please be dismissed as not survive consideration, in the interest of justice and equity."

2. In view of the above, the cross objection is

dismissed as withdrawn.

Sd/-

(C.M. POONACHA) JUDGE

ND List No.: 1 Sl No.: 4