Umalu S/O. Laskareppa Lamani @ ... vs M/S Delhi Gujarat Fleet Carrier ...
2022 Latest Caselaw 4905 Kant

                                                 -1-




                                                          MFA No. 100151 of 2018


                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 16TH DAY OF MARCH, 2022

                                             PRESENT
                           THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                                AND
                             THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                       MISCELLANEOUS FIRST APPEAL NO. 100151 OF 2018 (MV)
                      BETWEEN:

                      1.   UMALU S/O. LASKAREPPA LAMANI @ NAYAK
                           AGE:51 YEARS,
                           OCC:AGRICULTURE,
                           R/O. NARASALGI TANDA,
                           TQ:B BAGEWADI,
                           DIST:BIJAPUR 586 203.

                      2.   KASTURIBAI W/O. UMALU LAMANI @ NAYAK
                           AGE:46 YEARS,
                           OCC:HOUSEHOLD WORK,
                           R/O. NARASALGI TANDA,
                           TQ:B BAGEWADI,
                           DIST:BIJAPUR 586203.

                                                                   ...APPELLANTS

                      (BY SRI. ANAND.R.KOLLI, ADVOCATE)
JAGADISH
TR
                      AND:
Digitally signed by
JAGADISH T R
Location:
DHARWAD
Date: 2022.03.21      1.   M/S DELHI GUJARAT FLEET CARRIER PVT LTD.,
14:05:34 +0530

                           PLOT NO. 1/43, SHIVAJINAGAR,
                           GURGAON, HARYANA 122 001,
                           (OWNER OF THE LORRY BEARING NO. HR-55/R-
                           8459).
                                -2-




                                      MFA No. 100151 of 2018




2.   THE DIVISIONAL MANAGER
     ORIENTAL INSURANCE CO.LTD.,
     MADIWALE ARCHADE,
     CLUB ROAD, BELGAUM 590 001.

                                              ...RESPONDENTS

(BY SRI. R. S. ARANI, ADV. FOR R2
    NOTICE TO R1 DISPENSED WITH)


      THIS MFA IS FILED U/S. 173(1) OF MV ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED 19.11.2016
PASSED IN MVC NO.463/2015 ON THE FILE OF THE MEMBER,
MOTOR ACCIDENT CLAIMS TRIBUNAL-II, BAGALKOTE, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.


      THIS   APPEAL   COMING    ON   FOR   ORDERS   THIS   DAY,
S.SUNIL DUTT YADAV J., PASSED THE FOLLOWING:


                          ORDER

Learned counsel for the appellant submits that this

appeal has been filed by oversight and another appeal of

the same appellant has already been filed. A memo is filed

seeking permission to withdraw the appeal.

MFA No. 100151 of 2018

Taking note of the submission made and memo filed,

the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

VP