The Divisional Controller vs Smt.Ratnavva W/O Ningappa ...
2021 Latest Caselaw 5562 Kant

                              1


           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

      DATED THIS THE 6TH DAY OF DECEMBER, 2021

                       PRESENT
      THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                         AND
          THE HON'BLE MR.JUSTICE S. RACHAIAH

               M.F.A. No. 101602/2018 (MV)

BETWEEN:

THE DIVISIONAL CONTROLLER
NWKRTC, NORTH WEST DIVISION
HAVERI DIVISION,
ITS DEPOT MANAGER NWKRTC
RANEBENNUR DEPOT
RANEBENNUR, DIST: HAVERI.
REP BY DULY CONSITUTE
AUTHORITY.                                 ... APPELLANT

(BY SRI.M.K.SOUDAGAR, ADV.)

AND

1.    SMT.RATNAVVA W/O NINGAPPA SUNKAPUR
      AGE: 44 YEARS
      OCC: HOUSEHOLD WORK
      R/O: BUDAPANAHALLI VILLAGE
      IN TQ: BYADGI
      DIST: HAVERI.

2.    HANUMATHAPPA S/O NINGAPPA USNKAPUR
      AGE: 25 YEARS
      OCC: SERVICE
      R/O: BUDAPANAHALLI VILLAGE
      IN TQ: BYADGI
      DIST: HAVERI-581110.
                               2

3.   SARASWATHI D/O NINGAPPA SUNKAPUR
     AGE: 20 YEARS
     OCC: STUDENT
     R/O: BUDAPANAHALLI VILLAGE
     IN TQ: BYADGI
     DIST: HAVERI-581110.

4.   LAXMI D/O NINGAPPA SUNKAPUR
     AGE: 18 YEARS
     OCC: STUDENT
     R/O: BUDAPANAHALLI VILLAGE
     IN TQ: BYADGI
     DIST: HAVERI-581110.

5.   SMT. DYAVAKKA W/O HANUMANTHAPPA SUNKAPUR
     AGE: 65 YEARS
     OCC: HOUSEHOLD WORK
     R/O: BUDAPANAHALLI VILLAGE
     IN TQ: BYADGI
     DIST: HAVERI-581110.               ....RESPONDENTS

(BY SRI. NAGARAJ J. APPANNAVAR ADV. FOR R1 TO R5)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 173(1) OF
MV ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED
23/12/2017 PASSED IN MVC NO.1893/2015 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND JMFC AND MEMBER, ADDITIONAL MACT,
BYADGI, AWARDING COMPENSATION OF RS.11,08,000/- WITH
INTEREST AT 7% P.A. FROM THE DATE OF PETITION TILL ITS
REALISATION.


      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, S.SUNIL DUTT YADAV J., PASSED THE FOLLOWING:

                           ORDER

Learned counsel for the appellant files a memo which

reads as hereunder:

"The appellant herein do not wish to prosecute the appeal and hence the same may be permitted to be withdrawn and may be dismissed as not press."

Accordingly, appeal is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

Vmb