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The Manager vs Manjunath S/O Nagappa Hulamani
2025 Latest Caselaw 10786 Kant

Citation : 2025 Latest Caselaw 10786 Kant
Judgement Date : 27 November, 2025

Karnataka High Court

The Manager vs Manjunath S/O Nagappa Hulamani on 27 November, 2025

                                                     -1-
                                                             NC: 2025:KHC-D:16550
                                                           MFA No. 104519 of 2023


                          HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,
                                         AT DHARWAD

                        DATED THIS THE 27TH DAY OF NOVEMBER 2025

                                              BEFORE

                       THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                   MISCELLANEOUS FIRST APPEAL NO.104519 OF 2023 (MV-D)


                         BETWEEN:

                         THE MANAGER,
                         CHOLAMANDALAM M.S. GENERAL
                         INSURANCE COM LTD.,
                         1ST FLOOR, KALBURGI SQUARE,
                         DESAI CROSS,
                         DESHPANDE NAGAR,
                         HUBLI-580029,
                         REPRESENTED BY ITS
                         AUTHORIZED SIGNATORY.
                                                                       ...APPELLANT
GIRIJA A.
BYAHATTI
Digitally signed by
GIRIJA A. BYAHATTI
                         (BY    SRI. MALLIKARJUN MADANALLI, ADVOCATE FOR
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
DHARWAD
                                SRI. NAGARAJ C. KOLLOORI, ADVOCATE)


                         AND:

                         1.    MANJUNATH
                               S/O. NAGAPPA HULAMANI,
                               AGE: 28 YEARS,
                               OCC: BUSINESS (MILITARY),
                               R/O. MEKALAMARADI,
                               -2-
                                            NC: 2025:KHC-D:16550
                                       MFA No. 104519 of 2023


HC-KAR




     TQ: BAILHONGAL,
     DIST: BELAGAVI-591102.

2.   RUDRAYYA
     S/O. SHIVAYYA GURUVAINAVAR,
     AGE: 41 YEARS,
     OCC: BUSINESS,
     R/O. AMBADAGATTI,
     TQ: KITTUR,
     DIST: BELAGAVI-591115.
                                                    ...RESPONDENTS


      THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
VEHICLE ACT, 1988 PRAYING TO CALL FOR RECORDS AND TO
SET ASIDE THE JUDGMENT AND AWARD DATED 11.03.2022
PASSED BY THE SENIOR CIVIL JUDGE AND ADDITIONAL MOTOR
ACCIDENT    CLAIMS      TRIBUNAL,      BAILHONGAL       IN   MVC
NO.834/2020 AND THIS HON'BLE COURT MAY PASS ANY SUCH
ORDERS     AS   DEEMS     FIT       UNDER     THE    FACTS   AND
CIRCUMSTANCES OF THE CASE, INCLUDING THE COSTS OF THE
ABOVE PROCEEDINGS, IN THE INTEREST OF JUSTICE AND
EQUITY.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, ORDER
WAS PASSED THEREIN AS UNDER:


CORAM:    THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                                 -3-
                                           NC: 2025:KHC-D:16550
                                         MFA No. 104519 of 2023


 HC-KAR




                   ORAL ORDER

(PER: THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA)

Sri Mallikarjun representing Sri Nagaraj C. Kolloori,

learned counsel on record for the appellant files memo

seeking permission to not press the appeal.

2. Gone through the contents of the memo filed.

Having considered the grounds urged, permission to

withdraw the appeal is accorded. Thereby the appeal is

dismissed as withdrawn.

3. Consequently the proceedings in pending

interlocutory applications stand closed.

4. Amount if any in deposit, be transmitted to the

concerned Tribunal forthwith.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

EM CT-MCK

 
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