Shri. Annappa S/O Basappa Kadakol vs Shri. Adrushappa S/O Mallappa Kamatagi
2025 Latest Caselaw 2277 Kant

Karnataka High Court

Shri. Annappa S/O Basappa Kadakol vs Shri. Adrushappa S/O Mallappa Kamatagi on 5 August, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                                    -1-
                                                            NC: 2025:KHC-D:9807-DB
                                                           MFA No. 102887 of 2017


                      HC-KAR



                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 5TH DAY OF AUGUST, 2025
                                              PRESENT

                          THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                              AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL

                                   M.F.A NO. 102887 OF 2017 (MV-I)

                      BETWEEN:

                      SHRI ANNAPPA S/O. BASAPPA KADAKOL,
                      AGE: 46 YEARS, OCC: COOLIE WORK, (NOW NIL),
                      R/O. DESHANUR, NOW AT KANGRALI K.H,
                      TQ. & DT: BELAGAVI-590001.
                                                                        ...APPELLANT
                      (BY SRI. B. M. PATIL, ADVOCATE)

                      AND:

                      SHRI ADRUSHAPPA S/O. MALLAPPA KAMATAGI,
                      AGE: MAJOR, OCC: BUSINESS,
                      R/O. DESHANUR, TQ: BAILHONGAL,
                      DT: BELAGAVI-590001, (OWNER OF
                      TRACTOR BEARING REG. NO.KA-25/TA-7360).
Digitally signed by
                                                                      ...RESPONDENT
CHANDRASHEKAR
LAXMAN
                      (BY SRI. SANTOSH MALAGOUDAR, ADVOCATE)
KATTIMANI
Location: High
Court of Karnataka,
Dharwad Bench
                           THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.173(1) OF
                      MOTOR VEHICLES ACT, PRAYING TO ENHANCE THE COMPENSATION
                      BY MODIFYING THE JUDGMENT AND AWARD IN M.V.C. NO.888/2016
                      DATED 11-05-2017 PASSED BY THE COURT OF THE XI ADDL.
                      DISTRICT & SESSIONS JUDGE & ADDL. MACT, BELAGAVI, AT:
                      BELAGAVI IN THE INTEREST OF JUSTICE AND EQUITY.

                          THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                      ORDER WAS MADE THEREIN AS UNDER:

                      CORAM:     THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                  AND
                                  THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                                -2-
                                         NC: 2025:KHC-D:9807-DB
                                        MFA No. 102887 of 2017


HC-KAR




                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)

Learned counsel Sri. B. M. Patil appearing for the

appellant has filed a memo for withdrawal. Memo reads as

under:

"Herein the above name Appellant beg to file this memo as under:

In the top noted Appeal the matter is settled between the appellant and respondent as such the appellant is permitted withdraw the appeal, in the interest of justice and equity.

In view of the said memo, appeal is dismissed as

withdrawn.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

RKM /CT-AN