Karnataka High Court
Ashabi D/O Maktumsab Hulakund vs Ningappa S/O Duragappa Talawar on 15 February, 2024
Author: V.Srishananda
Bench: V.Srishananda
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NC: 2024:KHC-D:3730
MFA No. 22566 of 2013
C/W MFA No. 22567 of 2013
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 15TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE V.SRISHANANDA
MISCELLANEOUS FIRST APPEAL NO.22566 OF 2013 (MV-I)
C/W
MISCELLANEOUS FIRST APPEAL NO.22567 OF 2013
IN M.F.A. NO.22566 OF 2013
BETWEEN:
SMT. SHIDDAWWA D/O. VENKAPPA DODAMANI,
AGE: 23 YEARS, OCC: NOW NIL,
R/O: HOOLI VILLAGE, TQ: SUNDATTI,
DT: BELAGAVI.
...APPELLANT
(BY SMT. SHAILA BELLIKATTI, ADVOCATE)
AND:
1. SRI. NINGAPPA S/O. DURAGAPPA TALAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HOUSE NO.1649, AT: POST HOOLI,
TQ: SAUNDATTI, DT: BELAGAVI.
BHARATHI
HM
(INSURER OF APE PIAGGIO 3 WHEELER
Digitally signed by
AUTO BEARING NO.KA-24/4311)
BHARATHI H M
Date: 2024.02.21
11:58:22 +0530
2. IFFICO-TOKIO GENERAL INSURANCE CO.,
ISSUING OFFICER, 27 A BHAVANI
ARCADE 3RD FLOOR, 306, 307,
308 NEAR OLD BUS STAND,
OPP: BASAVA VANA NCM HUBLI
TAL: HUBLI, DIST: DHARWAD
(INSURER OF APE PIAGGIO 3
WHEELER AUTO BEARING NO.KA-24/4311)
...RESPONDENTS
(BY SRI. GURURAJ R.TURAMARI, ADVOCATE FOR R1;
SRI. S.K. KAYAMAMATH, ADVOCATE FOR R2;
SRI. HARSHAWARDHAN M.PATIL, ADVOCATE FOR R3)
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NC: 2024:KHC-D:3730
MFA No. 22566 of 2013
C/W MFA No. 22567 of 2013
THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S. 173(1) OF
MV ACT, 1988, AGAINST THE JUDGMENT AND AWARD
DATED:06.03.2013 PASSED IN MVC NO.2309/2008 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND MEMBER, ADDL. MACT, SAUNDATTI,
PETITION FILED U/SEC.166 OF MV ACT, IS HEREBY DISMISSED.
IN M.F.A. NO.22567 OF 2013
BETWEEN:
ASHABI D/O. MAKTUMSAB HULAKUND,
AGE: 23 YEARS, OCC: NOW NIL,
R/O: HOOLI VILLAGE, TQ: SUNDATTI,
DT: BELAGAVI.
...APPELLANT
(BY SMT. SHAILA BELLIKATTI, ADVOCATE)
AND:
1. SRI. NINGAPPA S/O. DURAGAPPA TALAWAR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O: HOUSE NO.1649, AT: POST HOOLI,
TQ: SAUNDATTI, DT: BELAGAVI.
(INSURER OF APE PIAGGIO 3 WHEELER
AUTO BEARING NO.KA-24/4311)
2. IFFICO-TOKIO GENERAL INSURANCE CO.,
ISSUING OFFICER, 27 A BHAVANI
ARCADE 3RD FLOOR, 306, 307,
308 NEAR OLD BUS STAND,
OPP: BASAVA VANA NCM HUBLI
TAL: HUBLI, DIST: DHARWAD
(INSURER OF APE PIAGGIO 3
WHEELER AUTO BEARING NO.KA-24/4311)
...RESPONDENTS
(BY SRI. GURURAJ R.TURAMARI, ADVOCATE FOR R1;
SRI. S.K. KAYAMAMATH, ADVOCATE FOR R2;
SRI. HARSHAWARDHAN M.PATIL, ADVOCATE FOR R3)
THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S. 173(1) OF
MV ACT, 1988, AGAINST THE JUDGMENT AND AWARD
DATED:06.03.2013 PASSED IN MVC NO.2310/2008 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND MEMBER, ADDL. MACT, SAUNDATTI,
PETITION FILED U/SEC.166 OF MV ACT, IS HEREBY DISMISSED.
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NC: 2024:KHC-D:3730
MFA No. 22566 of 2013
C/W MFA No. 22567 of 2013
THESE MISCELLANEOUS FIRST APPEALS, COMING ON FOR
ADMISSION, THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant has filed a memo
seeking withdrawal of the appeals. Memo reads as under:
"That in the top noted appeal the Trial Court
Counsel Shri C.V.Sambayyanamath Advocate has
requested to not press the appeal as the appellant is
not interested to prosecute the appeal. Therefore the
appellant may kindly be permitted to withdraw the
appeal as not pressed."
Memo is placed on record. In view of the memo,
appeals are dismissed as withdrawn.
Sd/-
JUDGE
sh
