Smt Sheela K vs Thowsifulla
2021 Latest Caselaw 2841 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 16TH DAY OF JULY, 2021

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  M.F.A.NO.1882/2019 (MV)

BETWEEN:

SMT. SHEELA K.,
W/O RAMESH
AGED ABOUT 31 YEARS
OCC:COOLIE AND HOUSEHOLD,
NOW R/O.BALASAGODU VILLAGE-577 401
KASABA HOBLI, SAGAR TALUK
SHIVAMOGGA DISTRICT-577 401

PERMANENT RESIDENT OF
THARIGE, KOTETHARIGE VILLAGE
HOSANAGAR TALUK-577 412
SHIVAMOGGA DISTRICT.
                                            ... APPELLANT

              (BY SRI PRADEEP B.S., ADVOCATE)
AND:

1.     THOWSIFULLA
       S/O SHAFIULLA
       AGED ABOUT 24 YEARS
       OCC: GINGER BUSINESS
2.     M. SHAFIULLA
       S/O UMAR SAB
       AGED ABOUT 52 YEARS

       BOTH ARE RESIDENTS OF
       AZAD NAGAR, 3RD CROSS,
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     SAGAR TOWN-577 401
     SAGAR TALUK,
     SHIVAMOGGA DISTRICT.

3.   THE DIVISIONAL MANAGER
     NATIONAL INSURANCE CO.LTD.,
     S.S.COMPLEX, HARSHA BUILDING,
     SHIVAMOGGA TOWN
     SHIVAMOGGA-577 201.                      ... RESPONDENTS


     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 18.09.2018
PASSED IN MVC.NO.701/2016 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC AND ADDITIONAL MACT-10,
SAGAR, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION     AND    SEEKING     ENHANCEMENT      OF
COMPENSATION.

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

                       JUDGMENT

Learned counsel for the appellant seeks permission of this

Court to withdraw the appeal.

Submission of the learned counsel for the appellant is

placed on record.

In view of the submission, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE ST