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Nooruddin S/O Gahoorahmed ... vs Gangadhar Suresh Sansuddi
2022 Latest Caselaw 12578 Kant

Citation : 2022 Latest Caselaw 12578 Kant
Judgement Date : 20 October, 2022

Karnataka High Court
Nooruddin S/O Gahoorahmed ... vs Gangadhar Suresh Sansuddi on 20 October, 2022
Bench: R Natarajpresided Byrnj
                             -1-




                                          MFA No. 21105 of 2011
                                      C/W MFA No. 21106 of 2011

     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 20TH DAY OF OCTOBER, 2022

                            BEFORE

            THE HON'BLE MR JUSTICE R.NATARAJ

MISCELLANEOUS FIRST APPEAL NO. 21105 OF 2011 (MV-I)

                             C/W

      MISCELLANEOUS FIRST APPEAL NO. 21106 OF 2011


IN MISCELLANEOUS FIRST APPEAL NO. 21105 OF 2011

BETWEEN:
NOORUDDIN S/O GAHOORAHMED SOUDAGAR
AGED ABOUT: 60 YEARS, OCC: BUSINESS,
R/O: 734, INDAL COLONY, BELGAUM.
                                                   ...APPELLANT
(BY SRI. LOKESH MALAVALLI.,ADVOCATE)
AND:
1.    GANGADHAR SURESH SANSUDDI
      AGE: 28 YEARS, OCC: STUDENT,
      R/O: SANSUDDI GALLI, SANKESHWAR,
      TQ: HUKKERI, DIST: BELGAUM.

2.    THE NEW INDIA ASSURANCE CO. LTD.,
      BY ITS DIVISIONAL MANAGER,
      BELGAUM.
                                                ...RESPONDENTS
(BY SRI. R. R. MANE, ADV., FOR R2;
R1- SERVIVE HELD SUFFICIENT)


       THIS MFA IS FILED U/SEC.173(1) OF M.V. ACT, 1988,
AGAINST    THE   JUDGMENT    AND     AWARD   DATED:30.11.2010,
                                   -2-




                                              MFA No. 21105 of 2011
                                          C/W MFA No. 21106 of 2011

PASSED    IN     M.V.C.   NO.2593/2004,    ON    THE    FILE   OF   THE
PRESIDING      OFFICER,    FAST   TRACK     COURT      AND     M.A.C.T.,
HUKKERI     AT     HUKKERI,    AWARDING         THE    COMPENSATION
AWARDING THE COMPENSATION OF RS.98,400/- WITH INTEREST
AT THE RATE OF 6% P.A. FROM THE DATE OF PETITION TILL ITS
REALIZATION.

IN MISCELLANEOUS FIRST APPEAL NO. 21106 OF 2011
BETWEEN:
NOORUDDIN S/O GAHOORAHMED SOUDAGAR
AGED ABOUT: 60 YEARS,
R/O: 734, INDAL COLONY, BELGAUM.
                                                          ...APPELLANT
(BY SRI. LOKESH MALAVALLI, ADVOCATE)
AND:
1.   AJIT BASAVARAJ GUDAGANATTI
     AGE: 26 YEARS,
     OCC: STUDENT AND PVT. WORK,
     R/O: HIDKAL DAM, TQ: HUKKERI,
     DIST: BELGAUM.

2.   THE NEW INDIA ASSURANCE CO. LTD.,
     BY ITS DIVISIONAL MANAGER,
     BELGAUM.
                                                       ...RESPONDENTS
(BY SRI. R R MANE, ADV., FOR R2;
R1- SERVICE HELD SUFFICIENT)

       THIS MFA IS FILED U/SEC.173(1) OF MV ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DTD:30-11-2010 PASSED
IN MVC.NO.2296/2004 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT AND MEMBER, MACT, HUKKERI, AWARDING
THE COMPENSATION OF RS.1,52,560/- WITH INTEREST AT THE
                                        -3-




                                                 MFA No. 21105 of 2011
                                             C/W MFA No. 21106 of 2011

RATE     OF    6%       P.A.,   FROM   THE   DATE   OF   PETITION   TILL
REALISATION.
       THESE APPEALS COMING ON FOR ORDERS, THIS DAY,
COURT DELIVERED THE FOLLOWING:

                                 JUDGMENT

Learned counsel for the appellant, in both the appeals,

has filed a memo seeking withdrawal of both the appeals.

Memo is placed on record and the appeals are dismissed as

withdrawn.

In view of disposal of appeals, pending interlocutory

applications, if any, do not survive for consideration and are

disposed off accordingly.

Sd/-

JUDGE

YAN

 
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