L.Babu vs Rahul
2021 Latest Caselaw 4056 Kant

                      1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 12TH DAY OF NOVEMBER 2021

                    BEFORE

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

           MFA No.8575 OF 2019(MV)

BETWEEN:

L.BABU
S/O LACHMA NAIK
NOW AGED ABOUT 24 YEARS
R/O KUDAPURA THANDA
NAYAKANAHATTY HOBLI
CHALLAKERE TALUK-577522.
                                  ...APPELLANT

(BY SRI. RANGEGOWDA N R., ADV.)

AND

1 . RAHUL
    S/O RAMESH NAIK
    NOW AGED 20 YEARS
    R/O REKHALAGERE
    LAMBANIHATTY VILLAGE
    NAYAKANAHATTY HOBLI
    CHALLAKERE TALUK-577522.

2 . INDRAKUMAR
    S/O RMAESHNAIK
    NOW AGED ABOUT 23 YEARS
    R/O REKHALAGERE
                           2



     LAMBANIHATTY VILLAGE
     NAYAKANAHATTY HOBLI
     CHALLAKERE TALUK-577522.
                                         ...RESPONDENTS
(R1 & R2 ARE SERVED)

     THIS MFA IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:
01.10.2019 PASSED IN MVC NO.323/2018 ON THE
FILE OF THE SENIOR CIVIL JUDGE AND MACT,
CHALLAKERE,   PARTLY  ALLOWING   THE  CLAIM
PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.


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

                    JUDGMENT

The learned counsel for the appellant has filed a

memo seeking permission of this court to withdraw

the appeal.

The memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE DM