Smt. Gangamma vs Smt. Sunandhamma
2021 Latest Caselaw 945 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 15TH DAY OF JANUARY 2021

                      BEFORE

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

             MFA No.9044/2013(MV)

BETWEEN:

1.    SMT. GANGAMMA
      W/O THIMMANNA
      AGED ABOUT 63 YEARS

2.    SMT ROOPA
      W/O LATE G T JAYANNA
      AGED ABOUT 33 YEARS

      ALL ARE R/A RAMENAHALLI
      CHITRADURGA TQ & DIST-577501
                                     ...APPELLANTS
(BY SRI. SHIVAKUMARAPPA, ADV. FOR
    SRI. SIDDAPPA B M, ADV.)

AND

1.    SMT. SUNANDHAMMA
      W/O LATE MANJAPPA
      AGED ABOUT 43 YEARS
      OCC:HOUSEWIFE

2.    SHIVARAJA K M
                        2



     S/O LATE MANJAPPA
     AGED ABOUT 22 YEARS

3.   SHRUTHI K M
     D/O LATE MANJAPPA
     AGED ABOUT 21 YEARS

4.   VIDYA K M
     D/O LATE MANJAPPA
     AGED ABOUT 19 YEARS

     RESPONDENTS 1 TO 4 ARE
     R/O NITTUR VILLAGE
     HARIHAR TALUK-577601

5.   HAZARATH ALI
     S/O SYED AHAMED SAB
     AGED ABOUT 31 YEARS
     R/O MALEBENNUR VILLAGE
     HARIHAR TALUK-571311
                                 ...RESPONDENTS

(BY SRI. M VINAYA KEERTHY, ADV. FOR R1-R4
    R5 - SERVICE HELD SUFFICIENT)

     THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED
04.07.2013 PASSED IN MVC NO.1066/2008 ON THE
FILE OF THE SENIOR CIVIL JUDGE, MEMBER,
ADDITIONAL    MACT,   HARIHAR,   AWARDING     A
COMPENSATION OF RS.7,05,000/- WITH INTEREST @
6% P.A. FROM THE DATE OF PETITION TILL DEPOSIT.

     THIS MFA COMING ON FOR ADMISSION THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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                      JUDGMENT

The learned counsel for the appellant has filed a

memo stating that the parties have amicably settled

the dispute out of court. Hence, the appeal may be

dismissed as withdrawn.

The memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Registry is directed to refund the amount

deposited by the appellant herein.

Sd/-

JUDGE

DM