Shanmukhappa H S/O Hanumanthappa vs Shiddappa S/O Jayappa ...
2021 Latest Caselaw 6981 Kant

IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

      DATED THIS THE 21 S T DAY OF DECEMBER, 2021

                         BEFORE

       THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


              M.F.A.No.103865/2018 (MV)

BETWEEN:

SHANMUKHAPPA H.,
S/O HAN UMANTHAPPA ,
AGE: 42 YEARS , OCC: BUSINESS ,
R/O NO.1621/1, 1 S T CROSS,
AHAMEDNAGAR, D AVANAGERE- 577001.
                                            ... APPELLANT
(BY SRI. RAVI N .CHIKKARADDER, AD VOCATE)

AND

1.    SHIDDAPPA ,
      S/O JAYAPPA MUD IYAPPANAVAR,
      AGE: 27 YEARS , OCC: A GRICULTURE,
      R/O RATTIHALLI V ILLAGE,
      TQ: HIREK ERUR, N OW AT MARUTINAGAR,
      RANEBENNUR, DIS T: HAVERI-581115.

2.    THE SENI OR MANA GER,
      NATIONAL INSURA NCE CO.LTD.,
      HARIHANTHA PLAZA, 2 N D FLOOR,
      KUSUGA L ROAD, HUBBALLI-580029.

3.    JAYAPPA ,
      S/O UJJA PPA MUDI YAPPANAVAR,
      AGE: 43 YEARS , OCC: BUSINESS ,
      R/O RATTIHALLI V ILLAGE,
      TQ: HIREK ERUR,
      DIST: HAVERI-581111.
                                2




4.    THE DIVISIONAL MANAGER,
      UNITED INSURAN CE CO.LTD.,
      ENKAY COMPLEX, KESHWAPUR,
      HUBBALLI-580029.
                                      ... RES PONDENTS
(BY SMT.PREETI S HASHANK, ADV OCATE FOR R4;
 R1 NOT CLAIMED; NOTICE TO R2 AN D R3 SERVED)

     THIS M.F.A . IS FILED UNDER SECTION 173( 1) OF
MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND
AWARD DATED 10.08.2018 PASS ED IN MVC NO.338/ 2015
ON THE FI LE OF T HE PRIN CIPA L SENIOR CIVIL J UDGE AND
ADDL.M.A .C.T., RANEBENNUR, AWA RDING COM PENSA TION
OF RS.4,74,332/- WITH INTEREST AT 7% P.A . FROM THE
DATE OF PETITION TILL ITS REA LIZA TION.

    THIS APPEAL COM ING ON FOR ORDERS THIS DAY, THE
COURT , MADE THE FOLLOWIN G:

                           ORDER

Learned counsel for appellant has filed a memo

seeking withdrawal of appeal on the ground that matter

has been settled between parties.

2. Memo is taken on record. Accordingly appeal

is dismissed as withdrawn.

Registry to refund the amount in deposit to

appellant on proper identification.

Sd/-

JUDGE CLK