Aktar W/O. Sameer Ahmed Shaikh vs The Divisional Controller
2025 Latest Caselaw 9913 Kant

Karnataka High Court

Aktar W/O. Sameer Ahmed Shaikh vs The Divisional Controller on 6 November, 2025

Author: S G Pandit

Bench: S G Pandit

                                                    -1-
                                                           NC: 2025:KHC-D:15172-DB
                                                           MFA No. 105790 of 2024


                          HC-KAR




                      IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                        DATED THIS THE 6TH DAY OF NOVEMBER, 2025

                                             PRESENT

                              THE HON'BLE MR. JUSTICE S G PANDIT
                                                AND
                          THE HON'BLE MRS JUSTICE GEETHA K.B.

                  MISCELLANEOUS FIRST APPEAL NO. 105790 OF 2024 (MV-D)


                         BETWEEN:

                         1.    AKTAR W/O. SAMEER AHMED SHAIKH,
                               AGE. 41 YEARS, OCC. HOUSEWIFE,
                               R/O. 1ST CROSS, SUBHASH NAGAR,
                               BELAGAVI.

                         2.    MOHAMMED ARYAAN
                               S/O. SAMEER AHMED SHAIKH,
                               AGE. 19 YEARS, OCC. STUDENT,
                               R/O. 1ST CROSS, SUBHASH NAGAR,
Digitally signed by
BHARATHI H M
Location: HIGH
                               BELAGAVI.
COURT OF
KARNATAKA
DHARWAD BENCH
Date: 2025.11.07
11:06:42 +0530           3.    UMME HANI D/O. SAMEER AHMED SHAIKH,
                               AGE. 13 YEARS, OCC. STUDENT,
                               SINCE MINOR R/BY HER
                               NATURAL MOTHER PETITIONER NO.1

                         4.    ABDUL KHADAR S/O. MOHAMMED YOUSUF
                               AGE. 72 YEARS, OCC. NIL,
                               R/O. 1ST CROSS, SUBHASH NAGAR,
                               BELAGAVI.

                         5.    BIBI BATOOL W/O. ABDUL KHADAR SHAIKH,
                               AGE. 64 YEARS, OCC. HOUSEWIFE,
                            -2-
                                  NC: 2025:KHC-D:15172-DB
                                  MFA No. 105790 of 2024


HC-KAR




    R/O. 1ST CROSS, SUBHASH NAGAR,
    BELAGAVI.

                                               ...APPELLANTS
(BY SRI. VITTHAL S. TELI, ADVOCATE)

AND:

THE DIVISIONAL CONTROLLER,
NWKRTC BELAGAVI,
CENTRAL BUS STAND,
BELAGAVI-590001

                                               ...RESPONDENT

       THIS MFA FILED UNDER SECTION 173 (1) OF MOTOR
VEHICLES ACT, 1988, PRAYING THAT, THE JUDGMENT AND
AWARD DATED 27.01.2024 PASSED IN MVC NO.1025/2023 ON
THE FILE OF THE XI ADDITIONAL DISTIRCT JUDGE AND
ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, BELAGAVI
IN AWARDING THE COMPENSATION OF RS.28,12,750/- AND
INTEREST AT RATE OF 6% FROM THE DATE OF PETITION AND
MODIFIED BY ENHANCING TO AS PRAYED FOR, WITH 18%
INTEREST IN THE INTEREST OF JUSTICE AND EQUITY.


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


CORAM:    THE HON'BLE MR. JUSTICE S G PANDIT
          AND
          THE HON'BLE MRS JUSTICE GEETHA K.B.
                                 -3-
                                          NC: 2025:KHC-D:15172-DB
                                          MFA No. 105790 of 2024


HC-KAR




                           ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE S G PANDIT)

Memo dated 06.11.2025 is filed by the learned counsel for

the appellants seeking leave to withdraw the appeal.

Memo is placed on record. Appeal is dismissed as

withdrawn.

Sd/-

(S G PANDIT) JUDGE

Sd/-

(GEETHA K.B.) JUDGE

SH Ct-cmu