Shri Devappa Shankar Chougula vs Mr Hidayatullah S/O Gulab Momin
2025 Latest Caselaw 8691 Kant

Karnataka High Court

Shri Devappa Shankar Chougula vs Mr Hidayatullah S/O Gulab Momin on 22 September, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                                    -1-
                                                            NC: 2025:KHC-D:12952-DB
                                                            MFA No. 103045 of 2022


                       HC-KAR




                                IN THE HIGH COURT OF KARNATAKA,
                                          AT DHARWAD
                       DATED THIS THE 22ND DAY OF SEPTEMBER, 2025
                                                PRESENT
                       THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                           AND
                       THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                                  M.F.A. NO. 103045 OF 2022 (MV-I)

                      BETWEEN:

                      SHRI DEVAPPA SHANKAR CHOUGULA,
                      AGE: 65 YEARS, OCC: AGRICULTURE,
                      R/O. SHINNAL VILLAGE, TAL: ATHANI,
                      DIST. BELAGAVI-591304.
                                                                         ...APPELLANT
                      (BY SRI. ASHOK A. NAIK, ADVOCATE)
                      AND:

                      1.   MR. HIDAYATULLAH S/O. GULAB MOMIN,
                           AGE: MAJOR, OCC: BUSINESS,
                           R/O. H.NO. 3988, KAGAJI GALLI, ATHANI,
                           TAL: ATHANI, DIST. BELAGVI-591304.
Digitally signed by
CHANDRASHEKAR
LAXMAN
                      2.   THE DIVISIONAL MANAGER,
KATTIMANI
Location: High             SHRIRAM GENERAL INSURANCE CO. LTD.,
                           CTS NO.477/1M-1, 1ST FLOOR, V. A. KALBURGI
Court of Karnataka,
Dharwad Bench

                           HALLMARK, BESIDE INDUSIND,
                           BANK DESAI CROSS, PINTO ROAD, HUBLI-580029.
                                                                      ...RESPONDENTS
                      (BY SRI. S. K. KAYAKAMATH, ADV. FOR R2;
                          NOTICE TO R1 IS DISPENSED WITH)

                            THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.173 (1) OF
                      MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD
                      DATED 07.09.2021 PASSED IN MVC NO.978/2019 ON THE FILE OF
                      THE IV ADDITIONAL DISTRICT JUDGE AND MOTOR ACCIDENT CLAIMS
                      TRIBUNAL-V, BELAGAVI, PARTLY ALLOWING THE CLAIM PETITION FOR
                      COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
                                 -2-
                                        NC: 2025:KHC-D:12952-DB
                                        MFA No. 103045 of 2022


 HC-KAR



     THIS APPEAL, COMING ON FOR ADMISSION, 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

                           ORAL ORDER

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

Learned counsel for the appellant filed a memo seeking

leave of the Court to withdraw the appeal. The memo reads as

under:

"Herein the memo on behalf of the appellant is as under:

The appeal is no merits hence appeal may be withdrawn as not press."

2. The memo is placed on record.

3. In view of the said memo, the appeal is dismissed

as withdrawn.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE ABK /CT-AN