The Divisional Manager vs B Raju S/O Hattinari
2023 Latest Caselaw 5943 Kant

                                         -1-
                                                NC: 2023:KHC-D:9493
                                                 MFA No. 102961 of 2023




                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                      DATED THIS THE 24TH DAY OF AUGUST, 2023

                                       BEFORE

                  THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 MISCELLANEOUS FIRST APPEAL NO.102961/2023(MV-I)

            BETWEEN:

            THE DIVISIONAL MANAGER,
            UNITED INDIA INSURANCE COMPANY LTD., ANKOLA
            ARCADE OPP. DISTRICT COURT, JUBLEE CIRCLE,
            P.B.ROAD, DHARWAD - 580010, (POLICY
            NO.1212013115P110282170 POLICY PERIOD 02-12-2015
            TO 01-12-2016 INSURER OF THE BUS BEARING REG. NO.
            KA 30/A-1179, REPRESENTED BY ITS AUTHORIZED
            SIGNATORY.
                                                            ...APPELLANT
            (BY SRI G. N. RAICHUR, ADVOCATE)

            AND:

            1.    B. RAJU S/O. HATTINARI,
                  AGE: 53 YEARS, OCC: LABORER,
                  R/O: NO.56, GANDHINAGAR KURNIPET VIRJE,
                  UK - 581400 NOW AT GANDHINAGAR
Digitally
                  DHARWAD - 580012.
signed by
SUJATA
SUBHASH     2.    MEHUL TRANSLINE PVT. LTD.,
PAMMAR            AGE: 55 YEARS, OCC: TRANSPORT BUSINESS
                  R/O: SPH 41, MALLAPUR TOWNSHIP NUCLEAR POWER
                  CORPORATION OF INDIA, KAIGA KAREAR UK - 581400,
                  (OWNER OF BUS BEARING REG. KA 30/A-1179).
                                                          ...RESPONDENTS

                  THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
            VEHICLES ACT, 1988, PRAYING TO CALL FOR THE RECORDS HEAR
            THE PARTIES AND MODIFY THE JUDGMENT AWARD DATED
            28.04.2022 PASSED IN MVC NO.206/2017 BY THE COURT OF THE II
            ADDITIONAL SENIOR CIVIL JUDGE AND M.A.C.T. AT DHARWAD.

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:9493
                                    MFA No. 102961 of 2023




                         JUDGMENT

Leaned counsel for the appellant has filed a memo

for posting. In the said memo, it is stated that for the

purpose of withdrawing the appeal, the case is required to

be posted.

2. The said memo is placed on record. The appeal

is dismissed as withdrawn.

The amount in deposit shall be transmitted to the

Tribunal.

SD/-

JUDGE

SSP

CT-ASC