Smt Vijayalakshmamma vs Janadhana
2021 Latest Caselaw 2452 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF JUNE 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

 THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR

            M.F.A. NO.2076 OF 2018 (MV-D)
BETWEEN:

1 . SMT. VIJAYALAKSHMAMMA
    W/O M.V. SRINIVASA
    AGED ABOUT 50 YEARS.

2 . VINAYA KUMAR M S
    S/O M.V. SRINIVASA
    AGED ABOUT 30 YEARS.

3 . MANIKANTAN M S
    S/O M.V. SRINIVASA
    AGED ABOUT 28 YEARS.

   ALL ARE R/AT NO.411, MEDAHALLI
   BENGALURU EAST
   BENGALURU-560049.
                                        ... APPELLANTS
(BY SRI. GURUDEV PRASAD K.T. ADV.,)

AND:

JANADHANA
S/O C.N. SEETHARAMAIAH
NO.1829-6, GUJNIGANTAPALYA
MULBAGAL TALUK, KOLAR DISTRICT.
                                      ... RESPONDENT
(BY SRI. K.K. VASANTH, ADV.)
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      THIS M.F.A. IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 7.12.2017 PASSED
IN MVC NO.50/2016 ON THE FILE OF THE V ADDITIONAL SMALL
CAUSES JUDGE AND XXIV ACMM, MEMBER, MACT MAYO HALL
UNIT, BENGALURU (SCCH-20), PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

     THIS M.F.A. COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Mr.K.T.Gurudev Prasad, learned counsel for the

appellants

Learned counsel for the appellants has filed a memo

seeking leave of this Court to withdraw the appeal on the

ground that the dispute between the parties has been settled

out of Court.

The aforesaid memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV