Smt Mamata W/O. Madhukar Shirsat vs Smt. Swati Baburao Desai
2023 Latest Caselaw 10432 Kant

Karnataka High Court

Smt Mamata W/O. Madhukar Shirsat vs Smt. Swati Baburao Desai on 13 December, 2023

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                                   -1-
                                                   NC: 2023:KHC-D:14610-DB
                                                            MFA No. 103854 of 2023




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                              DATED THIS THE 13TH DAY OF DECEMBER, 2023
                                                PRESENT
                             THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                                  AND
                              THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                      MISCELLANEOUS FIRST APPEAL NO. 103854 OF 2023 (MV-D)

                      BETWEEN:

                      1.   SMT MAMATA W/O. MADHUKAR SHIRSAT,
                           AGE:57 YEARS, OCC: HOUSEHOLD.

                      2.   MANTHAN S/O. MADHUKAR SHIRSAT
                           AGE. 37 YEARS, OCC. NIL,

                      3.   SUDEEP S/O. MADHUKAR SHIRSAT
                           AGE. 32 YEARS, OCC. NIL.

                           ALL ARE PRESENTLY R/O. AT. KHANAPUR,
                           TQ. KHANAPUR, DIST. BELAGAVI 591302.

                                                                      ...APPELLANTS
                      (BY SRI. HARISH S MAIGUR, ADVOCATE)

                      AND:
SHIVAKUMAR
HIREMATH              1.   SMT. SWATI BABURAO DESAI
Digitally signed by        AGE. 24 YEARS, OCC. BUSINESS,
SHIVAKUMAR
HIREMATH                   R/O. OLAMANI, NOW AT SHIVAJI NAGAR,
Date: 2023.12.14
12:04:13 +0530             KHANAPUR, TQ. KHANAPUR,
                           DIST. BELAGAVI.

                      2.   THE DIVISIONAL MANAGER
                           NEW INDIA ASSURANCE CO. LTD.,
                           CLUB ROAD, BELAGAVI 590001.
                                                                    ...RESPONDENTS

                            THIS MFA IS FILED UNDER SECTION 173 (1) OF MOTOR
                      VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED
                      05.07.2023 PASSED IN MVC NO.699/2021 ON THE FILE OF THE
                      SENIOR CIVIL JUDGE AND ADDITIONAL MOTOR ACCIDENT CLAIMS
                      TRIBUNAL, KHANAPUR, PARTLY ALLOWING THE CLAIM PETITION
                                 -2-
                                 NC: 2023:KHC-D:14610-DB
                                       MFA No. 103854 of 2023




FOR  COMPENSATION         AND     SEEKING    ENHANCEMENT       OF
COMPENSATION.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
VIJAYKUMAR A.PATIL, J., MADE THE FOLLOWING:

                            ORDER

Learned counsel for the appellants has filed a memo

seeking withdrawal of the appeal.

Memo reads as under:

"Herein the Advocate for the Appellant most respectfully submits this Memo as under:

That, in the above case, is settled between the parties in Execution petition. Hence the above matter may be dismissed as settled.

Hence this Memo."

Memo is placed on record. The appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

NAA