Fayaz S/O. Kadirsab Bepari vs Shri.Vittal S/O.Balappa Naikar
2023 Latest Caselaw 3532 Kant

                                         -1-
                                                   RP No. 100013 of 2020




                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                       DATED THIS THE 20TH DAY OF JUNE, 2023

                                      BEFORE

                        THE HON'BLE MRS. JUSTICE M.G.UMA

                         REVIEW PETITION NO.100013/2020

            BETWEEN:

            FAYAZ S/O. KADIRSAB BEPARI,
            AGE: 30 YEARS, OCC: CATTLE BUSINESS, NOW NIL,
            R/O: BAILHONGAL, PIN: 591102,
            TQ: BAILHONGAL, DIST: BELAGAVI,
            APPELLANT IN MFA-22645/2012(MV).
                                                               ...PETITIONER
            (BY SRI. HANAMANT R LATUR.,ADVOCATE)

            AND:

            1.   SHRI VITTAL S/O.BALAPPA NAIKAR,
                 AGE: 50 YEARS, OCC: TRANSPORT BUSINESS,
                 R/O: SUTAGATTI, PIN: 591102,
                 TQ: BAILHONGAL, DIST: BELAGAVI

            2.   THE BRANCH MANAGER,
                 ORIENTAL INSURANCE CO.LTD.,
Digitally        C/O.MERCHANT BANK BUILDING,
signed by        S.R.CIRCLE BAILHONGAL, PIN : 591102,
ROHAN
HADIMANI         TQ: BAILHONGAL, DIST: BELAGAUM,
T                RESPONDENT 1 and 2 IN MFA 22645/2012(MV).
                                                             ...RESPONDENTS
            (BY SRI S.S. JOSHI, ADVOCATE FOR R2;
            NOTICE TO R1 IS HELD SUFFICIENT)

                  THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
            READ WITH SECTION 114 OF CPC, PRAYING TO REVIEW THE
            JUDGMENT DATED 23.01.2017 PASSED IN MFA NO. 22645/2012(MV)
            AND ENHANCE THE COMPENSATION IN RESPECT OF MEDICAL BILLS,
            IN THE INTEREST OF JUSTICE AND EQUITY.

                 THIS REVIEW PETITION, COMING ON FOR HEARING ON
            INTERLOCUTORY APPLICATION, THIS DAY, THE COURT MADE THE
            FOLLOWING:
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                                                RP No. 100013 of 2020




                                 ORDER

Learned counsel for the revision petitioner submits that the

parties have already settled the dispute amicably and he may be

permitted to withdraw the petition as not pressed.

Submission is placed on record.

Petition is dismissed as not pressed.

SD/-

JUDGE BVV