Riyaz S/O Kutubuddin Bepari vs Shri.Vittal S/O Balappa Naikar
2023 Latest Caselaw 3582 Kant

                                         -1-
                                                    RP No. 100012 of 2020




                  IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                        DATED THIS THE 21ST DAY OF JUNE, 2023

                                       BEFORE

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

                          REVIEW PETITION NO.100012/2020

             BETWEEN:

             RIYAZ S/O. KUTUBUDDIN BEPARI,
             AGE: 34 YEARS, OCC: CATTLE BUSINESS, NOW NIL,
             R/O: BAILHONGAL, PIN: 591102,
             TQ: BAILHONGAL, DIST: BELAGAVI.
                                                               ...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.,
                  C/O: MERCHANT BANK BUILDING,
Digitally
                  S.R. CIRCLE BAILHONGAL, PIN: 591 102,
signed by         TQ: BAILHONGAL, DIST: BELAGAUM.
ROHAN
HADIMANI T        RESPONDENT 1 AND 2 IN MFA 22648/2012(MV)
                                                             ...RESPONDENTS

                   THIS REVIEW PETITION 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.22648/2012(MV) AND
             ENHANCE THE COMPENSATION IN RESPECT OF MEDICAL BILLS, IN
             THE INTEREST OF JUSTICE AND EQUITY.

                  THIS REVIEW PETITION, COMING ON FOR ORDERS, THIS DAY,
             THE COURT MADE THE FOLLOWING:
                                   -2-
                                            RP No. 100012 of 2020




                                ORDER

Learned counsel for the petitioner seeks permission to

withdraw the petition as not pressed.

Submission of the learned counsel is placed on record.

Petition is dismissed as not pressed.

SD/-

JUDGE bvv