Anilkumar S/O Hucharayappa vs M Raghunath S/O Murugeshappa
2024 Latest Caselaw 5712 Kant

Karnataka High Court

Anilkumar S/O Hucharayappa vs M Raghunath S/O Murugeshappa on 23 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                        NC: 2024:KHC-D:4449
                                                         MFA No. 100901 of 2023




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 23RD DAY OF FEBRUARY, 2024

                                               BEFORE
                              THE HON'BLE MR JUSTICE V.SRISHANANDA
                        MISCELLANEOUS FIRST APPEAL NO. 100901 OF 2023 (MV-I)
                       BETWEEN:

                            ANILKUMAR S/O. HUCHARAYAPPA
                            AGE. 26 YEARS, OCC.STUDENT,
                            R/O. ADAGANTI VILLAGE, TQ. SHIKARIPUAR,
                            NOW RESIDING AT KURUBAGERI,
                            RANEBENNUR, TQ. RANEBENNUR,
                            DIST. HAVERI-581115.
                                                                      ...APPELLANT
                       (BY SRI. GIRISH S. HULMANI, ADVOCATE)

                       AND:

                       1.   M. RAGHUNATH S/O. MURUGESHAPPA
                            RAGHAVENDRA BHAVANA
                            2ND CROSS, SHIKARIPUR,
                            TQ. SHIKARIPUR,

          Digitally
                            DIST. SHIVAMOGGA-577427
          signed by
          SAMREEN      2.   THE DIVISIONAL MANAGER
SAMREEN   AYUB
AYUB      DESHNUR           UNITED INSURANCE CO.LTD.,
DESHNUR   Date:
          2024.02.23
          16:29:17
                            ENKAY COMPLEX KESHWAPUR
          +0530             HUBBALLI-580023
                                                                ...RESPONDENTS

                            MFA FILED UNDER SECTION 173 (1) OF MOTOR
                       VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD
                       DATED 17-09-2018 PASSED IN MVC NO1268/2014 ON THE
                       FILE OF THE PRINCIPAL      SENIOR CIVIL JUDGE AND
                       ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL AT
                       RANEBENNUR PARTLY ALLOWING THE CLAIM PETITION FOR
                       COMPENSATION     AND    SEEKING   ENHANCEMENT   OF
                       COMPENSATION.
                                     -2-
                                          NC: 2024:KHC-D:4449
                                           MFA No. 100901 of 2023




     THIS APPEAL, COMING ON FOR FINAL HEARING, 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:

"Herein the Appellant files this memo as under:

It is submitted that the top noted appeal is filed against the judgment and award in MVC No.1268/2014 dated 17/09/2018 and the appellant herein does not interested to prosecute the top noted appeal as such intends to withdraw the top noted appeal."

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

withdrawn.

Sd/-

JUDGE

SH