Shanmukhappa H. ... vs Ganesh S/O. Ujjappa Malagondar
2022 Latest Caselaw 1604 Kant

                                                MFA 103866/2019

                              -1-




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 2ND DAY OF FEBRUARY 2022

                           BEFORE

       THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                   M.F.A.No.103866/2019

BETWEEN:

Shanmukhappa.H.,
S/o Hanumanthappa,
Age: 43 years,
Occ: Business,
R/o 1621/1, 1st Cross,
Ahamednagar,
Davangere - 577 002.                          ..APPELLANTS

(By Sri M.B.Gundawade & Sri S.J.Chandrakanth, Advs.)

AND:

1.     Ganesh,
       S/o Ujjappa Malagondar,
       Age: 25 years,
       Occ: Agriculture,
       R/o Rattihalli village,
       Tq: Hirekerur,
       Now at Maruthi Nagar,
       Ranebennur,
       Dist. Haveri - 581 115.

2.     Jayappa,
       S/o Ujjappa Mudiyappanavar,
       Age: Major, Occ: Business,
       R/o Rattihalli village,
       Tq: Hirekerur - 581 116.

3.     The United India Insurance Co. Ltd.,
       Represented by Divisional Manager,
                                                   MFA 103866/2019

                                 -2-




      Enkay Complex, Keshwapur,
      Hubli - 580 023.

4.    The National Insurance Co. Ltd.,
      Represented by Divisional Manager,
      Basava Vana, Opp. P.B.Road,
      Hubli - 580 031.                   ..RESPONDENTS

(By Smt. Preethi Shashank for R-3;
    Sri G.N.Raichur, Adv. for R-4;
    R-2 - served)

      This miscellaneous first appeal is filed under Section
173(1) of the M.V.Act, against the judgment and award dated
28.06.2017 passed in MVC No.317/2015 on the file of the
Addl. Senior Civil Judge & Addl. MACT, Ranebennur, awarding
compensation of `1,74,150/- with interest at 7% per annum
from the date of petition till its realization.

      This appeal coming on for Orders, this day the Court
delivered the following:-


                            JUDGMENT

1. Learned Counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal.

2. The aforesaid memo which is countersigned by the

party is taken on record. Appeal is dismissed as

withdrawn.

MFA 103866/2019

3. In view of the disposal of the appeal, pending

applications do not survive for consideration and the

same are accordingly disposed of.

Sd/-

JUDGE

KK