Shivaputra S/O Balappa Avarolli, vs Malagouda Basavanneppa Melad,
2021 Latest Caselaw 98 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 04TH DAY OF JANUARY 2021

                             BEFORE

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

                MFA NO.24055 OF 2012 (MV)

BETWEEN

SHIVAPUTRA S/O BALAPPA AVAROLLI
AGE: 47 YEARS, OCC: AGRICULTURE
NOW NIL R/O: BASAPUR - 591 122
TQ AND DIST: BELGAUM
                                             ...APPELLANT

(BY SRI. ANAND ASTEKAR, ADV.)

AND

MALAGOUDA BASAVANNEPPA MELAD
AGE: 50 YEARS, OCC: AGRICULTURE
R/O: BHENDIGERI - 591 132
TQ AND DIST: BELGAUM
                                            ...RESPONDENT
(BY SRI. I Y PATIL, ADV. )


      THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT,
1988 AGAINST THE JUDGMENT AND AWARD DATED 19.06.2010
PASSED IN MVC NO.2087/2008 ON THE FILE OF THE
PRESIDING OFFICER, FAST TRACK COURT-III AND MEMBER,
ADDL. MACT, BELGAUM, AWARDING THE COMPENSTION OF
RS.1,25,000/- WITH INTEREST AT THE RATE OF 9% P.A. FROM
THE DATE OF PETITION AND THE AMOUNT SHOULD BE
DEPOSITED WITHIN 30 DAYS FROM THE DATE OF AWARD.

    THIS MFA COMING ON FOR ADMISSION, THIS DAY, THE
COURT, DELIVERED THE FOLLOWING:
                             2


                          ORDER

Sri.Anand Astekar, advocate for appellant submits

that the above appeal may be dismissed as withdrawn

and amount in deposit may be transmitted to the trial

Court for disbursement.

2. Accepting the submission of the counsel for the

appellant, appeal is dismissed as withdrawn.

3. Registry is directed to transmit the amount in

deposit to the MACT for disbursement.

Sd/-

JUDGE

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