Prakash S/O Basavanneppa ... vs The Divisional Controller
2022 Latest Caselaw 2911 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 21 S T DAY OF FEBRUARY, 2022

                         BEFORE

      THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

               M.F.A. No.104906/2019 (MV)

BET WEEN

PRAKASH S/O B ASAVANNEPPA Y ALAV ATTI,
AGE: 40 YEARS, OCC: HAMALI AND COOLIE WORK,
R/O: CHALAGERI, TQ: RANEB ENNU R,
DIST: HAVER I.
                                        ...APPELLANT
(BY SRI.CHANDRASHEKHAR M. HOSAMANI, ADVOCATE)

AND

1 .    THE DIV IS IONAL CONTROL LER,
       NWKSRTC,
       B AGALKOT DIV ISION,
       B AGALKOT-587101 .
       (OWNER AND SELF INSU RER OF THE KSRTC
       B US B EARING REG NO.KA-29/F-1273)

2 .    THE DEPOT MANAGER,
       NWKSRTC,
       MAGOD ROAD,
       RANEB ENNU R-581115,
       DIST: HAVER I.
                                        ...RESPONDENTS
(NEEDFU L NOT DONE IN R/O R1 AND R2)

      THIS MISCELLANEOUS FIRST APPEA L IS FILED UNDER
SECTION 173(1) OF MOTOR VEH ICLES ACT, 1988, AGAINST
THE J UDGMENT AND AWARD DATED 05.10.2018 PASS ED IN
MVC No.1545/ 2016 ON THE FILE OF THE PR INCIPAL S ENIOR
CIVIL JU DGE AND ADDITIONAL MOTOR ACCIDENT CLAIMS
TRIB UNAL, RANEBENNU R, PARTLY ALLOW ING THE CLAIM
PET IT ION   FOR    COMPENSATION      AND      SEEKING
ENHANCEMENT OF COMPENSATION.
                                 2




    THIS APPEAL COMING ON FOR ORD ER, THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant has filed a

memo for withd rawal of the appeal.

The memo is taken on record. The appeal is

dismissed as withdrawn.

Sd/-

JUDGE

AC/ CL K