Akshay S/O Paris Badhedi vs Shrishail Ayyan Javoormath
2021 Latest Caselaw 3850 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

      DATED THIS THE 10 T H DAY OF NOVEMBER, 2021

                         BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                  M.F.A.No 21140/2012

BETWEEN:

KUMAR AKSHAY S/ O PARIS BAD HEDI
AGE: 12 YEARS , OCC: STUD ENT,
MINOR R/BY HIS MINOR GUARDIAN N ATURAL FATHER
SHRI.PARIS BABU BAKHEDI,
R/O H.NO.1393/B BASAWAN GALLI, BELGA UM,
DIST:BELGAUM
                                          ...A PPELLANT
(BY SRI.CHANDRA SHEKHAR M . HOSA MANI, ADVOCAT E )

AND

1 .   SHRI.SHRISHAI L A YYAN JAVOORMATH,
      AGE: MAJOR, OCC: BUSINESS ,
      R/O A/ P:1307, B.BAGEWADI,
      TQ: B.BAGEWADI, DIST: BIJAPUR.

2 .  SHRIRAM GENERA L INSURAN CE COM PANY LTD .,
     E-8 EPI P RIICO IN DUSTRIAL AREA,
     SITAPUR JAI PUR, RAJASTHAN-302202.
                                          ...RES PONDENTS
(BY SRI.NAGA RAJ C. KOLLOORI, ADV OCATE FOR R2)
 RESPONDENT NO.1-N OTICE DISPEN SED WITH)

     THIS MFA IS FILED U/SEC.173( 1) OF MV ACT, AGAINST
THE JUDGMENT AND AWARD DTD:30.01.2012 PA SSED IN
MVC.NO.1476/ 2010 ON THE FI LE OF THE PRL.SR.CIV IL JUDGE
& ADDL. MACT , BELGA UM, AWARDI NG THE COMPENS ATION OF
RS.1,60,000/- WIT H INTEREST AT THE RATE OF 6% P.A ., FROM
THE DATE OF PETITION TILL THE DA TE OF REA LISATION.
                              2




       THESE APPEAL COMING ON FOR ORDERS STAGE THIS
DAY, THE COURT , DELIVERED THE F OLLOWING:


                         JUDGMENT

Learned counsel for the appellant has filed a memo

praying to dismiss the appeal as not pressed.

Memo is placed on record.

In view of the memo, appeal is dismissed as not

pressed.

Sd/-

JUDGE

H MB