Karnataka High Court
Shanthaveerappa vs Sachin on 28 July, 2025
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NC: 2025:KHC:28894
MFA No. 6203 of 2021
C/W MFA No. 2688 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR
MISCELLANEOUS FIRST APPEAL NO. 6203 OF 2021 (MV-I)
C/W
MISCELLANEOUS FIRST APPEAL NO. 2688 OF 2021 (MV-I)
IN MFA No. 6203/2021
BETWEEN:
SRI GURUPADAPPA G S
S/O SHIVABASAPPA
SINCE DEAD REPRESENTED BY LRS
1. SRI. RAKESH G.G
SON OF GURUPADAPPA G S,
AGED ABOUT 29 YEARS,
NARAPPA CIRCLE, KATTALAGERE POST,
DAVANAGERE - 577 219.
2. SRI. MADHU G G
Digitally signed
by ANJALI M SON OF GURUPADAPPA G S,
Location: High AGED ABOUT 27 YEARS,
Court of
Karnataka NARAPPA CIRCLE, KATTALAGERE POST,
DAVANAGERE - 577 219.
3. SRI. JEEVAN G.G,
SON OF GURUPADAPPA G S,
AGED ABOUT 25 YEARS,
NARAPPA CIRCLE, KATTALAGERE POST,
DAVANAGERE - 577 219.
...APPELLANTS
(BY SRI. P. FREUD RICHARDSON, ADVOCATE)
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NC: 2025:KHC:28894
MFA No. 6203 of 2021
C/W MFA No. 2688 of 2021
HC-KAR
AND:
1. SRI. SHANTHAVEERAPPA
S/O BASAVARAJAPPA
AGED ABOUT 31 YEARS
R/O KATHALAGERE VILLAGE
CHANNAGIRI TALUK
DAVANAGERE DISTRICT
NOW AT 13TH CROSS,
3RD MAIN ROAD, VONOBHA NAGAR
DAVANGERE, KARNATAKA - 577 004.
2. THE MANAGER
HDFC ERGO GENERAL INSURANCE CO. LTD.,
HDFC BANK BUILDING
DOOR NO.651, 1ST FLOOR,
B.H.M.N CLAVE, MANDIPETE
DAVANAGERE, KARNATAKA - 577 001.
3. SRI. SACHIN
S/O GOWDRU RAJAPPA
AGED ABOUT 24 YEARS
R/O KATHALAGERE VILLAGE
CHANNAGIRI TALUK
DAVANAGERE DISTRICT
KARNATAKA - 577 219.
...RESPONDENTS
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 16.12.2019 PASSED IN MVC
NO. 333/2019 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND MEMBER, MACT-IV, DAVANAGERE, AWARDING
COMPENSATION OF RS.2,57,400/- WITH INTEREST AT 8
PERCENT P.A. FROM THE DATE OF PETITION TILL ITS
REALIZATION.
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NC: 2025:KHC:28894
MFA No. 6203 of 2021
C/W MFA No. 2688 of 2021
HC-KAR
IN MFA NO. 2688/2021
BETWEEN:
SHANTHAVEERAPPA,
S/O BASAVARAJAPPA,
AGE 31 YEARS,
COOLIE WORK AND MILK VENDING BUSINESS
PRESENTLY NIL,
R/O KATHALAGERE VILLAGE
CHANNAGIRI TALUK,
DAVANAGERE DISTRICT
NOW AT 13TH CROSS,
3RD MAIN ROAD, VINOBHA NAGAR,
DAVANAGERE - 577 001.
...APPELLANT
(BY SRI. R. SHASHIDHARA, ADVOCATE)
AND:
1. SACHIN
S/O GOWDRU RAJAPPA,
AGE 25 YEARS,
DRIVER OF TRACTOR
BEARING NO. KA-17/TC-0514
R/O KATHALAGERE VILLAGE
CHANNAGIRI TALUK - 577 213,
DAVANAGERE DISTRICT.
2. GURUPADAPPA G S
S/O SHIVABASAPPA,
AGED ABOUT 55 YEARS,
OWNER OF TRACTOR
BEARING NO. KA-17/TC-0514
R/O KATHALAGERE VILLAGE,
CHANNAGIRI TALUK - 577 213
DAVANAGERE DISTRICT.
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NC: 2025:KHC:28894
MFA No. 6203 of 2021
C/W MFA No. 2688 of 2021
HC-KAR
3. THE MANAGER HDFC ERGO GENERAL
INSURANCE CO LTD.,
HDFC BANK BUILDING,
DOOR NO. 651, 1ST FLOOR,
B.H.M.N. CLAVE, MANDIPETE
DAVANAGERE - 577 001.
...RESPONDENTS
(BY SRI. B. PRADEEP, ADVOCATE FOR R3)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED. 16.12.2019, PASSED
IN MVC NO.333/2019, ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND MEMBER, MACT-IV,
DAVANAGERE, PARTLY ALLOWING THE CLAIM PETITION
FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR
ORAL JUDGMENT
Learned counsel for the respective appellants has
filed a memo dated 27.02.2025 in MFA.No.6203/2021 and
28.07.2025 in MFA No.2688/2021 to withdraw this appeal.
NC: 2025:KHC:28894
HC-KAR
The said memos reads as under:
IN MFA NO.6203/2021:
MEMO FOR WITHDRAWAL
"The Appellants herein states that the abovementioned
matter was preferred impugned the Judgment/Order dated
12.12.2019 in MVC No.333/2019 passed MACT-IV, Davanagere.
The Appellant further states that the parties have amicably
settled the subject matter dispute out of Court.
Wherefore, it is humbly prayed that this Hon'ble Court may
be pleased to dismiss the Appeal as not pressed, in the interests
of justice and equity ."
IN MFA NO.2688/2021:
MEMO FOR WITHDRAWAL
"It is respectfully prayed that this Hon'ble Court kindly
pleased to dismiss the above appeal as withdrawn in the interest
of justice and equity."
In view of the aforesaid memos, the appeals are
dismissed as withdrawn.
Sd/-
(RAMACHANDRA D. HUDDAR)
JUDGE
PK
