Karnataka High Court
Suhas S/O Shivaji Naaik vs Fakirsab Saidusab Soppadla on 27 January, 2022
Bench: S G Pandit, Anant Ramanath Hegde
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 27TH DAY OF JANUARY 2022
PRESENT
THE HON'BLE MR. JUSTICE S.G. PANDIT
AND
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
MFA No.103390/2018
C/W. MFA Nos.103391/2018,
103393/2018 & 103394/2018 (MV)
IN MFA NO.103390/2018
BETWEEN:
1. SUHAS S/O SHIVAJI NAIK,
AGED ABOUT 26 YEARS, OCC: STUDENT,
R/O: PLOT NO.156, 1 STAGE,
RANI CHANNAMMA NAGAR,
TILAKWADI, BELAGAVI - 590 011.
2. MAHESH S/O SHIVAJI NAIK,
AGED ABOUT 24 YEARS, OCC: STUDENT,
R/O: PLOT NO.156, 1 STAGE,
RANI CHANNAMMA NAGAR,
TILAKWADI, BELAGAVI - 590 011.
...APPELLANTS
(BY SRI.NARAYAN KARAWA, ADVOCATE FOR
SRI.Y. LAXSHMIKANTH REDDY, ADVOCATE)
AND
FAKIRSAB SAIDUSAB SOPPADLA,
AGE: MAJOR, OCC: SERVICE (GOVT. SERVANT),
R/O: H. NO.825/1A, SAMBRA ROAD,
2
MARUTI NAGAR, BELAGAVI - 590 011,
(OWNER OF MARUTI
ALTO K-10B NO. KA-22/B-2822).
...RESPONDENT
(RESPONDENT SERVED)
THIS APPEAL IS FILED U/S.173(1) OF MOTOR VEHICLES
ACT 1988, AGAINST THE JUDGMENT & AWARD DATED
15.11.2017, PASSED IN MVC.NO.2489/2014 ON THE FILE OF
THE X ADDITIONAL DISTRICT JUDGE AND MEMBER,
ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, BELAGAVI,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
IN MFA NO.103391/2018
BETWEEN
1. SMT.DEEPA @ KASHWWA
W/O SANJAY NAIK
AGE: 39 YEARS, OCC: PRIVATE SERVICE,
NOW NIL, R/O: H.NO.17,
RAIL NAGAR, SADASHIV NAGAR,
BELAGAVI-590011.
2. SUDHA D/O SANJAY NAIK
AGE: 24 YEARS, OCC: STUDENT,
R/O: H.NO.17, RAIL NAGAR,
SADASHIV NAGAR,
BELAGAVI-590011.
3. SUDHAKAR S/O SANJAY NAIK
AGE: 33 YEARS, OCC: STUDENT,
R/O: H.NO.17, RAIL NAGAR,
SADASHIV NAGAR,
BELAGAVI-590011.
4. NAGAPPA @ NAGESH HANMANTAPPA NAIK
AGE: 68 YEARS, OCC: NIL,
R/O: H.NO.17, RAIL NAGAR,
SADASHIV NAGAR,
BELAGAVI-590011.
3
5. SMT SAVITRI W/O NAGAPPA
@ NAGESH NAIK, AGE: 59 YEARS,
OCC: HOUSEHOLD WORK,
R/O: H.NO.17, RAIL NAGAR,
SADASHIV NAGAR, BELAGAVI-590011.
...APPELLANTS
(BY SRI.NARAYAN KARAWA, ADVOCATE FOR
SRI.Y.LAKSHMIKANTH REDDY, ADVOCATE)
AND
FAKIRSAB SAIDUSAB SOPPADLA,
AGE: MAJOR, OCC: SERVICE (GOVT. SERVANT),
R/O: H.NO.825/1A, SAMBRA ROAD,
MARUTI NAGAR, BELAGAVI - 590 011,
(OWNER OF MARUTI
ALTO K-10B NO KA-22/B-2822)
...RESPONDENT
(RESPONDENT SERVED)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF
MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND
AWARD DATED 15.11.2017 PASSED IN MVC NO.2490/2014 ON
THE FILE OF THE X-ADDITIONAL DISTRICT JUDGE AND
MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL,
BELAGAVI, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
IN MFA NO.103393/2018
BETWEEN
1. SUHAS S/O SHIVAJI NAIK,
AGED ABOUT 26 YEARS, OCC: STUDENT,
R/O: PLOT NO.156, 1 STAGE
RANI CHANNAMMA NAGAR,
TILAKWADI, BELAGAVI - 590 011.
2. MAHESH S/O SHIVAJI NAIK,
AGED ABOUT 24 YEARS, OCC: STUDENT,
R/O: PLOT NO.156, 1 STAGE,
RANI CHANNAMMA NAGAR,
4
TILAKWADI, BELAGAVI - 590 011.
...APPELLANTS
(BY SRI.NARAYAN KARAWA, ADVOCATE FOR
SRI.Y.LAKSHMIKANTH REDDY, ADVOCATE)
AND
FAKIRSAB SAIDUSAB SOPPADLA,
AGE: MAJOR, OCC: SERVICE (GOVT. SERVANT),
R/O: H.NO.825/1A, SAMBRA ROAD,
MARUTI NAGAR, BELAGAVI - 590 011,
(OWNER OF MARUTI
ALTO K-10B NO KA-22/B-2822)
...RESPONDENT
(RESPONDENT SERVED)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF
MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND
AWARD DATED 15.11.2017 PASSED IN MVC NO.2717/2014 ON
THE FILE OF THE X-ADDITIONAL DISTRICT JUDGE AND
MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL,
BELAGAVI, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
IN MFA NO.103394/2018
BETWEEN
SMT. VIMALA @ VIMALAWWA,
W/O NINGAPPA @ MUDAKAPPA KAMATAGI,
AGED ABOUT 43 YEARS,
OCC: AGRICULTURE AND
MILK VENDING, NOW NILL,
R/O: PANT BALEKUNDRI,
TALUK, & DISTRICT BELAGAVI - 590 011.
...APPELLANT
(BY SRI.NARAYAN KARAWA, ADVOCATE FOR
SRI.Y.LAKSHMIKANTH REDDY, ADVOCATE)
5
AND
FAKIRSAB SAIDUSAB SOPPADLA,
AGE: MAJOR, OCC: SERVICE (GOVT. SERVANT),
R/O: H.NO.825/1A, SAMBRA ROAD,
MARUTI NAGAR, BELAGAVI - 590 011,
(OWNER OF MARUTI
ALTO K-10B NO KA-22/B-2822)
...RESPONDENT
(RESPONDENT SERVED)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF
MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND
AWARD DATED 15.11.2017 PASSED IN MVC NO.2724/2014 ON
THE FILE OF THE X-ADDITIONAL DISTRICT JUDGE AND
MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL,
BELAGAVI, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
THESE APPEALS COMING ON FOR ADMISSION, THIS DAY,
S.G. PANDIT J., PASSED THE FOLLOWING:
ORDER
Learned counsel, Sri.Narayan Karawa for
Sri.Y.Lakshmikant Reddy, learned counsel for the
appellants appears through video conference and seeks
leave to withdraw the appeals on the ground that the
appellants are not interested to prosecute the appeals.
The submission of the learned counsel is placed on
record. The appeals are dismissed as withdrawn.
Sd/-
JUDGE
Sd/-
JUDGE
Sh..
