Huligemma W/O Mallaiah vs Dadavali S/O Valisab
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Karnataka High Court

Huligemma W/O Mallaiah vs Dadavali S/O Valisab on 5 April, 2024

                                                -1-
                                                             NC: 2024:KHC-D:6189
                                                        MFA No. 101743 of 2017




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 5TH DAY OF APRIL, 2024

                                              BEFORE
                          THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                   MISCELLANEOUS FIRST APPEAL NO. 101743 OF 2017 (MV-D)

                   BETWEEN:

                   1.   HULIGEMMA W/O. MALLAIAH,
                        AGED ABOUT 36 YEARS, OCC: HOUSEWIFE.

                   2.   MALLAIAH S/O. BASAPPA,
                        AGED ABOUT 46 YEARS, OCC: AGRICULTURIST,
                        BOTH ARE R/O. GENEKEHAL VILLAGE,
                        BALLARI TALUK & DISTRICT-583101.
                                                                    ...APPELLANTS
                   (BY SMT. SOUBHAGYA S. VAKKUND, FOR
                       SRI. Y LAKSHMIKANT REDDY, ADVOCATE)
                   AND:

                   1.   DADAVALI S/O. VALISAB,
                        AGED ABOUT 36 YEARS,
                        OCC: OWNER OF THE AUTO BEARING REG.
                        NO.KA-34/A-7912, R/O. GENEKEHAL VILLAGE,
                        BALLARI TALUK AND DISTRICT-583101.

                   2.   THE DIVISIONAL MANAGER,
Digitally signed        CHOLAMANDALAM M/S. GENERAL INSURANCE
by JAGADISH T
R                       CO. LTD, ANATAPUR ROAD, BALLARI-583101.
Location: HIGH                                                     ...RESPONDENTS
COURT OF
KARNATAKA          (BY SMT. ANUSHA SANGAMI, FOR
                       SRI. S. K. KAYAKMATH, ADV. FOR R2;
                      NOTICE TO R1 DISPENSED WITH)

                         THIS MFA IS FILED U/S.173(1) OF MOTOR VEHICLES ACT,
                   PRAYING TO MODIFY THE JUDGMENT AND AWARD DATED
                   24.03.2016 PASSED BY THE BEFORE THE MOTOR ACCIDENTS CLAIM
                   TRIBUNAL-II BALLARI, IN MVC NO.140/2015 BY ENHANCING THE
                   COMPENSATION TO THE APPELLANT AND PASS SUCH OTHER ORDER
                   OR ORDERS AS THIS HON'BLE COURT DEEMS FIT IN THE
                   CIRCUMSTANCES IN THE INTEREST OF JUSTICE AND EQUITY.

                        THIS APPEAL COMING ON FOR ADMISSION, THIS DAY, THE
                   COURT PASSED THE FOLLOWING:
                                 -2-
                                             NC: 2024:KHC-D:6189
                                       MFA No. 101743 of 2017




                           ORDER

Learned counsel for the appellants files a memo seeking

leave to withdraw the appeal.

Memo is placed on record. Accordingly, appeal stands

dismissed as withdrawn.

Sd/-

JUDGE

BSR Ct-an