The Divisional Manager vs Ilahi Peersab Multani
2021 Latest Caselaw 1695 Kant

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          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

       DATED THIS THE 3RD DAY OF MARCH 2021

                           BEFORE

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

                M.F.A. No.24517 OF 2013 (MV)
              C/w M.F.A. No.24518 OF 2013 (MV)


In M.F.A. No.24517 of 2013
Between
The Divisional Manager, NWKRTC,
Belgaum, Represented by its
Chief Law Officer, NWKRTC,
Gokul Road, Hubli.                               ...Appellant

(By Smt. Veena Hegde, Advocate)


And

1. Babasab Appasab Multani,
   Aged about 46 years,
   Occ: Agriculture,

2. Nazirabi Babasab Multani,
   Aged about 41 years,
   Occ: Agriculture,

3. Hina, W/o Ramzansab Multani,
   Aged about 21 years,
   Occ: Household,
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4. Appasab Babasab Multani,
   Aged about 19 years, Occ: Mession,

All are residents of Sultanpur,
Taluk: Hukkeri, Dist: Belgaum.            ...Respondents

(By Sri. K.Anandkumar, Advocate for R3)
(R1, R2 and R4 - served)

       This MFA is filed under Section 173(1) of the Motor
Vehicles Act, against the judgment and award dated 23.03.2013
passed in M.V.C. No.340/2012 on the file of the Presiding
Officer, Fast Track Court-IV, Belgaum, awarding the
compensation of Rs.2,67,000/- with interest at the rate of 9%
P.A. from the date of petition till the date of deposit.

In M.F.A. No.24518 of 2013
Between
The Divisional Manager, NWKRTC,
Belgaum, Represented by its
Chief Law Officer, NWKRTC,
Gokul Road, Hubli.                                ...Appellant

(By Smt. Veena Hegde, Advocate)

And

Ilahi Peersab Multani,
Aged about 46 years, Occ: Mason,
R/o Sultanpur,
Taluk: Hukkeri, Dist: Belgaum.            ...Respondents

       This MFA is filed under Section 173(1) of the Motor
Vehicles Act, against the judgment and award dated 23.03.2013
passed in M.V.C. No.341/2012 on the file of the Presiding
Officer, Fast Track Court-IV, Belgaum, awarding the
compensation of Rs.12,500/- with interest at the rate of 9%
P.A. from the date of petition till the date of deposit.
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     These MFAs coming on for Orders this day, the Court
made the following:

                            ORDER

Learned counsel for the appellant seeks permission for

withdrawal of the appeals. Said submission is placed on record.

Appeals are dismissed as withdrawn.

Amount in deposit in both the appeals is ordered to be

transmitted to the concerned Tribunal for disbursement in

accordance with law.

In view of dismissal of the appeals, I.A. Nos.1/2014 and

2/2014 in both the appeals do not survive for consideration and

the same are disposed of accordingly.

Registry to return the trial Court records to the concerned

Tribunal forthwith.

Sd/-

JUDGE Kms