Smt. Manjula Parasharam Harijan vs Basavaraj S/O.Yallappa Talawar
2022 Latest Caselaw 1016 Kant

Citation : 2022 Latest Caselaw 1016 Kant
Judgement Date : 21 January, 2022

Karnataka High Court

Smt. Manjula Parasharam Harijan vs Basavaraj S/O.Yallappa Talawar on 21 January, 2022

Bench: S.Vishwajith Shetty

                                               MFA 101262/2021

                               -1-




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

         DATED THIS THE 21ST DAY OF JANUARY 2022

                              BEFORE

       THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                     M.F.A.No.101262/2021

BETWEEN:

1.     Smt. Manjula Parasharam Harijan,
       Age: 43 years, Occ: Household work,
       R/o Laxmi Galli, Sutagatti,
       Tal. & Dist. Belagavi.

2.     Shri Parasharam,
       S/o Govind Harijan,
       Age: 51 years, Occ: Coolie,
       R/o Laxmi Galli, Sutagatti,
       Tal. & Dist. Belagavi.                ..APPELLANTS

(By Sri A.B.Nesargi , Adv.)

AND:

1.     Shri Basavaraj,
       S/o Yallappa Talawar,
       Age: 27 years, Occ: Nil,
       R/o Gudas, Tal: Hukkeri,
       Dist: Belagavi.

2.     Mr. Illiayasahmad,
       S/o Shabbirahmed Horakeri,
       Age: Major, Occ: Business,
       R/o 578, Konnur, Tal: Gokak,
       Dist: Belagavi.

3.     The National Insurance
       Company Limited,
       Through Divisional Manager,
                                                MFA 101262/2021

                                 -2-




        Belagavi Divisional Office at
        Prabhu Building,
        Ramdev Galli, Belagavi.            ..RESPONDENTS


      This miscellaneous first appeal is filed under Section
173(1) of M.V.Act, against the judgment and award dated
18.05.2021 passed in MVC No.1251/2019 on the file of the VI
Addl. District & Sessions Judge & Addl. MACT, Belagavi, partly
allowing the claim petition for compensation and seeking
enhancement of compensation.

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

                           JUDGMENT

1. Learned Counsel for the appellants has filed a memo

dated 18.01.2022 which has been signed by the

appellants. It is stated in the memo that the appellants

are not interested to prosecute the appeal further, and

therefore, they have sought permission of this Court to

withdraw the appeal.

2. The memo is taken on record. Appeal is dismissed

as withdrawn.

Sd/-

JUDGE