Shri. Shivanand S/O. Channaveerappa ... vs Smt. Parvati W/O. Virupaxi Sampagavi
2025 Latest Caselaw 7877 Kant

Karnataka High Court

Shri. Shivanand S/O. Channaveerappa ... vs Smt. Parvati W/O. Virupaxi Sampagavi on 29 August, 2025

                                                           -1-
                                                                       NC: 2025:KHC-D:11063
                                                                     MFA No. 101705 of 2021


                               HC-KAR



                                     IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                                        DATED THIS THE 29TH DAY OF AUGUST, 2025
                                                         BEFORE
                                        THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                               MISCELLANEOUS FIRST APPEAL NO. 101705 OF 2021 (MV-D)

                              BETWEEN:
                                   SHRI. SHIVANAND S/O. CHANNAVEERAPPA
                                   KAMBAR, AGE. 55 YEARS,
                                   OCC. AGRICULTURE, R/O. SAMPAGOAN
                                   TAL. BAILHONGAL, DIST. BELAGAVI.
                                                                                  ...APPELLANT
                                         (BY SMT. GEETHA K M, ADV)
                              AND:
                              1.   SMT. PARVATI W/O. VIRUPAXI SAMPAGAVI
                                   AGE. 29 YEARS, OCC. HOUSE WIFE
                                   R/O. SAMPAGAON, TQ. BAILHONGAL, DIST. BELAGAVI.

                              2.   SHRI. RAMLING PARAPPA JUTTANAVAR
                                   AGE. 35 YEARS, OCC. COOLIE
                                   R/O. SAMPAGAON, TQ. BAILHONGAL, DIST. BELAGAVI.

                              3.   THE DIVISIONAL MANAGER
                                   UNITED INDIA INSURANCE CO. LTD.,
                                   RAMADEV GALLI, BELAGAVI.
                                   (INSURER OF MOTOR CYCLE
           Digitally signed
                                   BEARING NO.KA-23/H-5206)
           by
           MOHANKUMAR
MOHANKUMAR B SHELAR
                                                                               ...RESPONDENTS
B SHELAR
           Date:
           2025.09.01
           14:33:37 +0530
                                         (BY SRI. NAVEEN R. MELINAMANI AND
                                          SRI. NAGARAJ J APPANNANAVAR, ADVS FOR R1 & R2,
                                          SRI. N.R. KUPPELUR, ADV FOR3)

                                   THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE
                              JUDGMENT AND AWARD DATED 31.08.2021 PASSED IN MVC
                              NO.2011/2016 ON THE FILE OF THE II ADDL. SESSIONS JUDGE AND
                              MEMBER, ADDL. MOTOR ACCIDENT CLAIMS TRIBUNAL, BELAGAVI,
                              AWARDING COMPENSATION OF Rs.2,40,000/- WITH INTEREST AT 6
                              PERCENT P.A. FROM THE DATE OF PETITION TILL ITS REALISATION.

                                   THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
                              JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                       -2-
                                                     NC: 2025:KHC-D:11063
                                               MFA No. 101705 of 2021


 HC-KAR



CORAM:                   THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

                                ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI) Learned counsel for the appellant has filed a memo for

withdrawal of the appeal.

2. It is stated that on instruction, the appellant does

not wish to prosecute the appeal, and desires to withdraw

the appeal for some personal reasons.

3. The memo is placed on record.

4. Accordingly, the appeal is dismissed as

withdrawn.

5. The amount in deposit be transmitted to the

Tribunal concerned forthwith.

6. In view of dismissal of the appeal, pending I.A's,

if any, do not survive for consideration and the same are

disposed of.

SD/-

(ASHOK S. KINAGI) JUDGE MBS CT: BSB