Bhimappa S/O. Mallapap Padesur vs Sumangala W/O. Laxman ...
2023 Latest Caselaw 51 Kant

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                                        MFA No. 103997 of 2019


                                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                     DATED THIS THE 2ND DAY OF JANUARY, 2023

                                                     BEFORE
                                      THE HON'BLE MR JUSTICE RAVI V.HOSMANI
                            MISCELLANEOUS FIRST APPEAL NO. 103997 OF 2019 (MV-D)
                            BETWEEN:

                            1.    BHIMAPPA S/O. MALLAPAP PADESUR
                                  AGE : 30 YEARS,
                                  OCC : OWNER OF VEHICLE,
                                  R/O : HIRESHELLIKREI,
                                  TALUK : BAGALKOT,
                                  DIST : BAGALKOT.

                                                                      ...APPELLANT
                            (BY SRI. ANAND D BAGEWADI.,ADVOCATE)
                            AND:
                            1.    SUMANGALA W/O. LAXMAN GALKANNAVAR
                                  AGE : 23 YEARS,
                                  OCC : HOUSEHOLD WOR,
                                  R/O : HIRESHELLIKREI,
                                  TALUK : BAGALKOT,
                                  DIST : BAGALKOT-587204.
ANNAPURNA 2.                      ABISHEK S/O. LAXMAN GALAKANNAVAR
CHINNAPPA
DANDAGAL                          AGE : 2 YEARS,
                                  OCC : NIL,
Digitally signed by               R/O : HIRESHELLIKREI,
ANNAPURNA
CHINNAPPA DANDAGAL
Location: High court of
                                  TALUK : BAGALKOT,
Karnataka, Dharwad
Bench, Dharwad
                                  DIST : BAGALKOT-587204.
Date: 2023.01.17 10:59:30
-0800
                            3.    HANAMANTH @ HANAMANTAPPA S/O. YAMANAPPA
                                  GALAKANNAVAR,
                                  AGE : 54 YEARS,
                                  OCC : NIL,
                                  R/O : HIRESHELLIKREI,
                                  TALUK : BAGALKOT,
                                  DIST : BAGALKOT-587204.
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           MFA No. 103997 of 2019


4.   YALLAVVA W/O. HANAMANTH @ HANAMANTAPPA
     GALAKANNAVAR,
     AGE : 52 YEARS,
     OCC : HOUSEHOLD,
     R/O : HIRESHELLIKREI,
     TALUK : BAGALKOT,
     DIST : BAGALKOT-587204.
5.   CHIDANAND S/O.KARIYAPPA RANGANNAVAR
     AGE : 42 YEARS,
     OCC : OWNER OF VEHICLE,
     R/O : W.NO.2 BANTANUR,
     TALUK: MUDHOL,
     DIST : BAGALKOT-587204.
6.   THE BRANCH MANAGER
     UNITED INDIA INSURANCE CO.LTD.,
     MALLIKEGI COMPLEX,
     BAGALKOT
     TALUK : BAGALKOT,
     DIST : BAGALKOT-587101.


                                           ...RESPONDENTS
(BY SRI. NAIK & NAIK LAW ASSOCIATES FOR R1, R3 AND R4 )
(R2 IS MINOR REP BY R1, SRI. C.H.HOSMANI, ADV. FOR R5
SRI. N.R.KUPPELUR, ADV. FOR R6)
      MFA FILED U/S.173(1) OF MOTOR VEHICLES ACT,
AGAINST THE JUDGMENT AND AWARD DATED 30.05.2019
PASSED IN MVC NO.268/2017 ON THE FILE OF THE MEMBER,
MOTOR     ACCIDENT     CLAIMS     TRIBUNAL-III,   BAGALKOT,
AWARDING       COMPENSATION       OF   Rs.19,06,000/-   WITH
INTEREST AT 6% P.A. FROM THE DATE OF PETITION TILL ITS
REALISATION.


      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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             MFA No. 103997 of 2019


                           ORDER

Learned counsel for the appellant has filed a memo

stating that appellant and respondent have settled matter

between themselves out of Court and therefore, appellant

does not wish to peruse appeal

memo is taken on record.

Accordingly, appeal is dismissed as withdrawn.

Statutory deposit, if any, made by appellant be

refunded to him with accrued interest.

Sd/-

JUDGE

VMB