Basavaraj S/O Sanganbasappa vs Hanamavva S/O Ramanna Khagi
2021 Latest Caselaw 306 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 06TH DAY OF JANUARY 2021

                        BEFORE

      THE HON'BLE MR.JUSTICE N.S. SANJAY GOWDA

          MFA NO.103470 OF 2018 (MV/INJURY)

BETWEEN

BASAVARAJ S/O SANGANBASAPPA
ACHANUR, AGE.30 YEARS, OCC. COOLIE
R/O LAYADAGUNDI
TQ. BADAMI, DIST. BAGALKOT-587101

                                          ...APPELLANT

(BY SRI.P N HOSAMANE, ADV.)

AND

1 . HANAMAVVA S/O RAMANNA KHAGI
AGE.38 YEARS, OCC. HOUSEHOLD WORK
R/O TALAWAR ONI, BADAMI
TQ. BADAMI, DIST. BAGALKOT-587101

2 . THE BRANCH MANAGER
NATIONAL INSURANCE CO.LTD.,
MELLIGERI COMPLEX, BAGALKOT-587101
POLICY NO.602604/31/10/6300003536
VALIDITY 21.07.2010 TO 20.07.2011

3 . RAJU S/O RANGAPPA RATHOD
AGE.35 YEARS, OCC. BUSINESS
R/O SHIROL
TQ. ANRAGUND, DIST. GADAG
AS PER POLICY OWNER OF GOODS TOM
TOM KA 26/5815-582101.
                              2


4 . SHARANAPPA S/O HULLAPPA GANIGER
AGE.30 YEARS, OCC.BUSINESS
R/O SHIROL
TQ. NARAGUND, DIST. GADAG
AS PER RC OWNER OF GOODS TOM
TOM KA 26/5815-582101

5 . THE BRANCH MANAGER
UNITED INDIA INSURANCE CO.LTD.,
MELLIGERI COMPLEX, BAGALKOT-587101
POLICY NO.240702/31/10/02/00003977
VALIDITY 20.08.2010 TO 19.08.2011
                                          ...RESPONDENTS

(BY SRI.C..V.ANGADI, ADV. FOR R2)
(SMT. SHARMILA M. PATIL, ADV. FOR R5
(R3 AND R4-SERVED)



      THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR

VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD

DATED 09.03.2018 PASSED IN MVC NO.182/2012 ON THE FILE

OF   THE   MEMBER,   MOTOR   ACCIDENT   CLAIMS   TRIBUNAL

NO.VIII, BADAMI AWARDING COMPENSATION OF RS.1,55,320/-

WITH INTEREST AT 6% P.A. FROM THE DATE OF PETITION TILL

ITS REALISATION.


      THIS MFA COMING ON FOR ORDERS, THIS DAY, THE

COURT, DELIVERED THE FOLLOWING:
                          3


                     JUDGEMENT

Learned counsel for the appellant has filed a

memo requesting that appeal may be dismissed as

withdrawn.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

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