Sri. Mahadevappa vs Sri. Prabhu
2021 Latest Caselaw 6221 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF DECEMBER, 2021

                        PRESENT

     THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                           AND
      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

     MISCELLANEOUS FIRST APPEAL NO.3262 OF 2019 (MV)

BETWEEN :

SMT. MAHADEVAPPA
S/O RAJAPPA
AGED ABOUT 43 YEARS
R/AT HANGALAPURA VILLAGE
GUNDLUPET TALUK
CHAMARAJANAGAR DISTRICT
CHAMARAJANAGAR-571 126                     ...APPELLANT

(BY SHRI. H.V. BHANU PRAKASH, ADVOCATE)

AND :

1.     SRI. PRABHU S/O SHIVANNA B
       MAJOR
       R/AT DEVARAHALLI VILLAGE
       GUNDLUPET TALUK
       CHAMARAJANAGAR DISTRICT

2.     THE DIVISIONAL MANAGER
       UNITED INDIA INSURANCE CO. LTD.,
       T.P.HUB, BALLAL CIRCLE
        MYSURU, (INSURER OF THE
       SAID VEHICLE)
                                          ...RESPONDENTS
(BY SHRI. R.C. NAGARAJA, ADVOCATE;
    R2 - SERVED & UNREPRESENTED)
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      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED.14.01.2019 PASSED IN MVC
NO.300/2016 ON THE FILE OF THE SENIOR CIVIL JUDGE, JMFA,
AND MACT, GUNDLUPET, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

      THIS MFA COMING ON FOR ORDERS THIS                  DAY,
P.S. DINESH KUMAR J, DELIVERED THE FOLLOWING:-

                        JUDGMENT

Shri R.C.Nagaraja, learned advocate for respondent

No.1 has filed a memo of even date enclosing a copy of

order dated 27.03.2021 passed before the Lok Adalath.

The memo and connected papers be kept in record.

2. The order passed before the Lok Adalath shows

that execution petition is closed as fully satisfied. Hence,

nothing further survives in this appeal.

Appeal is accordingly disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE Yn