Neelakanth S/O. Amrut Gowda vs Balakrishna S/O. Venkatrao Kulkarni
2024 Latest Caselaw 4804 Kant

Karnataka High Court

Neelakanth S/O. Amrut Gowda vs Balakrishna S/O. Venkatrao Kulkarni on 16 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                   -1-
                                                          NC: 2024:KHC-D:3841
                                                            MFA No. 20124 of 2012




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 16TH DAY OF FEBRUARY, 2024

                                                 BEFORE
                              THE HON'BLE MR JUSTICE V.SRISHANANDA
                          MISCELLANEOUS FIRST APPEAL NO.20124 OF 2012 (MV-I)
                     BETWEEN:

                     NEELAKANTH S/O. AMRUT GOWDA
                     AGED 52 YEARS, OCC: GOVT. SERVICE,
                     R/O. BASAVANAGAR, DHARWAD.

                                                                        ...APPELLANT
                     (BY SRI. G.N. NARASAMMANAVAR AND
                         SRI. LOKESH MALAVALLI, ADVOCATES)

                     AND:

                     1.     BALAKRISHNA S/O. VENKATRAO KULKARNI,
                            AGE: MAJOR, OCC: BUSINESS,
                            OWNER OF THE CAR BEARING NO.KA-31/M-2623,
                            R/O. H.NO.71, BLOCK NO. 12,
                            BANGARANAGAR, DANDELI,
                            TQ: HALIYAL, DIST: UTTAR KANNADA.

                     2.     RELIANCE GENERAL INSURANCE CO. LTD.,
        Digitally
        signed by
                            NO.28, EAST WING 5TH FLOOR,
        SAMREEN
SAMREEN AYUB                CENTERNERY BUILDING,
AYUB    DESHNUR
DESHNUR Date:               M.G. ROAD, BANGALURU.
        2024.02.22
        16:45:38
        +0530
                                                                   ...RESPONDENTS
                     (BY SRI. PRAKASH B.ANGADI, ADVOCATE FOR R1;
                         SRI. N.C. KOLLOORI, ADVOCATE FOR R2)

                          THIS M.F.A. IS FILED U/SEC.173(1) OF MV ACT, 1988,
                     AGAINST THE JUDGMENT AND AWARD DTD:26-10-2011, PASSED IN
                     MVC. NO.05/2010 ON THE FILE OF THE PRESIDING OFFICER, FAST
                     TRACK COURT-I, DHARWAD, DISMISSING THE PETITION FILED
                     U/SEC.166 OF MV ACT.
                               -2-
                                     NC: 2024:KHC-D:3841
                                        MFA No. 20124 of 2012




    THIS M.F.A., COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel Sri.G.N.Narasammanavar & Sri.Lokesh

Malavalli files a memo for withdrawal of appeal.

Memo reads as under:

"The Advocate for appellant submits as under:

In the above appellant may permitted to withdraw

the appeal as not pressed in the interest of justice."

In view of the memo, appeal is dismissed as withdrawn.

Sd/-

JUDGE

HMB