Smt.Sharada Vali W/O Late Vidyadhar ... vs H.Srinivas S/O H. Nagappa
2024 Latest Caselaw 4815 Kant

Karnataka High Court

Smt.Sharada Vali W/O Late Vidyadhar ... vs H.Srinivas S/O H. Nagappa on 16 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                   -1-
                                                           NC: 2024:KHC-D:3837
                                                            MFA No. 101185 of 2020




                       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.101185 OF 2020 (MV-D)
                      BETWEEN:

                      1.   SMT.SHARADA VALI
                           W/O. LATE VIDYADHAR VALI,
                           AGE: 48 YEARS, OCC: HOUSEHOLD,

                      2.   KUM KARTHIK VALI
                           S/O. LATE VIDYADHAR VALI,
                           AGE: 28 YEARS, OCC:STUDENT,

                      3.   KUM. SHRIKANTH VALI
                           S/O. LATE VIDYADHAR VALI,
                           AGE: 24 YEARS,, OCC:STUDENT,

                           ALL ARE R/O: H. NO.104, WARD NO.15,
                           JALAGAR ONI, KAMPLI, TQ: HOSAPETE,
                           BALLARI DISTRICT.
                                                                      ...APPELLANTS
                      (BY SRI. LINGRAJ MARADI, ADVOCATE)

SAMREEN               AND:
AYUB
DESHNUR
Digitally signed by
SAMREEN AYUB
                      1.   H.SRINIVAS S/O. H. NAGAPPA,
DESHNUR
Date: 2024.02.22
16:48:18 +0530
                           AGE:59 YEARS,
                           OCC: DRIVER CUM OWNER OF SWIFT CAR
                           BEARING NO.KA-35/M-7211,
                           R/O: KOGANTI COMPLEX,
                           KOTTUR ROAD, KAMPLI,
                           HOSPETE TALUK, BALLARI DISTRICT.

                      2.   THE REGIONAL MANAGER,
                           NATIONAL INSURANCE COMPANY LIMITED,
                           KUSGAL ROAD, HUBBALLI,
                           DHARWAD DISTRICT.
                                                                    ...RESPONDENTS
                                   -2-
                                        NC: 2024:KHC-D:3837
                                         MFA No. 101185 of 2020




      THIS M.F.A. IS FILED U/S.173(1) OF MOTOR VEHICLES ACT,
AGAINST THE JUDGMENT AND AWARD DATED 02.12.2019 PASSED
IN MVC NO.1027/2015 ON THE FILE OF THE PRINCIPAL SENIOR
CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS CUM MOTOR
ACCIDENT CLAIMS TRIBUNAL-IV, HOSAPETE, PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

    THIS M.F.A., COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:


                             ORDER

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo placed on record. Memo reads as under:

"The Advocate for appellants submits as under

In the above said matter by the instruction of the appellants to withdraw the case. Hence it is humbly submits that kindly permit to withdraw the case in the interest of justice and equity."

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

Sd/-

JUDGE