Y M Manjesh @ Manjunath vs Mr Prakash Bahi
2021 Latest Caselaw 1006 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 16TH DAY OF JANUARY 2021

                      BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

            MFA No.1261 OF 2017(MV)
                     C/W
            MFA No.1260 OF 2017(MV)

IN MFA 1261/2017
BETWEEN:

Y.M.MANJESH @ MANJUNATH
S/O MUNIVENKATAPPA
AGED ABOUT 23 YEARS
R/AT YALAVAHALLI VILLAGE
SRINIVASAPURA TALUK.
                                    ... APPELLANT

(BY SRI.H.JAYANTH POOJARY, ADV. )

AND

1.    MR. PRAKASH BAHI
      S/O RAGHUBAHAI DHOLARIYA
      MAJOR
      R/AT BLOCK NO.1, ASLAY RESIDENCY
      SATYASI ROAD, RAJKOT
      GUJARATH-360001.

2.    M/S FUTURE GENERAL INDIA
      INSURANCE CO. LTD.,
      208, NATHI EDIFIC, DR. YAGNOK ROAD
                         2



      OPP. POLICE COMMISSIONER OFFICE
      RAJKOTE, GUJRATH.
                                ... RESPONDENTS

(BY SRI.RAVI S SAMPRATHI, ADV. FOR R2:
R1 SERVED AND UNREPRESENTED)

      THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED
24.09.2016 PASSED IN MVC NO.342/2015 ON THE
FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND
CJM, MACT, KOLAR, PARTLY ALLOWING THE CLAIM
PETITION   FOR     COMPENSATION     AND   SEEKING
ENHANCMENT OF COMPENSATION.


IN MFA 1260/2017
BETWEEN:

T.N. HARISHBABU
S/O NARAYANASWAMY
AGED ABOUT 21 YEARS
R/AT R. THIMMASANDRA VILLAGE
SRINIVASAPURA TALUK.
                                     ... APPELLANT

(BY SRI.H.JAYANTH POOJARY, ADV. )

AND

1.    MR. PRAKASH BAHI
      S/O RAGHUBAHAI DHOLARIYA
      MAJOR
                          3



     R/AT BLOCK NO.1, ASLAY RESIDENCY
     SATYASI ROAD, RAJKOT
     GUJARATH-360001.

2.   M/S FUTURE GENERAL INDIA
     INSURANCE CO. LTD.,
     208, NATHI EDIFIC, DR. YAGNOK ROAD
     OPP. POLICE COMMISSIONER OFFICE
     RAJKOTE, GUJRATH.
                                 ... RESPONDENTS

(BY SRI.RAVI S SAMPRATHI, ADV. FOR R2:
R1 SERVED AND UNREPRESENTED)

     THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED
24.09.2016 PASSED IN MVC NO.343/2015 ON THE
FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND
CJM, MACT, KOLAR, PARTLY ALLOWING THE CLAIM
PETITION   FOR    COMPENSATION      AND    SEEKING
ENHANCMENT OF COMPENSATION.


     THESE MFAs COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                    JUDGMENT

The learned counsel for the appellant has filed

memo of even date in both the appeals stating that

the parties have settled the matter out of court and

hence seeks permission of the court to withdraw the

appeals.

The memo filed in both the appeals are taken on

record.

Accordingly, the appeals are dismissed as

withdrawn.

Sd/-

JUDGE

DM