Shantkumar S/O Nagshetty Toudi vs E. Pradeep Kumar And Anr
2022 Latest Caselaw 11320 Kant

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 10TH DAY OF AUGUST 2022

                         PRESENT

 THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                            AND

        THE HON'BLE MR.JUSTICE C.M.POONACHA

     MISCELLANEOUS FIRST APPEAL NO.200627/2022 (MV)

Between:

Shantkumar S/o Nagshetty Toudi
Age: 26 years, Occ: Pvt. Service
R/o Kharchkhed, Tq. Chincholi
Dist. Kalaburagi, now residing at Vidya Nagar
Sedam Road-585 102
                                                ... Appellant
(By Sri Peerappa S. Salagara, Advocate for
    Sri K.A. Kalburgi, Advocate)

And:

1.     E. Pradeep Kumar S/o E. Divakaran
       Age: 53 years, Occ: Owner & Driver of
       Vehicle No.KA-32-N-4342, Employee of
       Vasavdatta Cement Factory
       R/o H.No.D-38, LR Nagar, Sedam
       Tq. Sedam, Dist. Kalaburagi-585 222

2.     IFFCO-TOKIO General Insurance Co. Ltd.
       Through its Divisional Manager
       III Floor, Above Kanva Mart
       Near SVP Circle, Kalaburagi-585 102
                                           ... Respondents
                                         MFA No.200627/2022
                                 2

      This Miscellaneous First Appeal is filed under Section
173 (1) of the Motor Vehicles Act, praying to allow the appeal
by modifying the impugned judgment and award passed by
the Prl. Senior Civil Judge and M.A.C.T At Kalaburagi, in MVC
No.335/2019      dated    06.05.2021    and     enhance    the
compensation.

      This Miscellaneous First Appeal coming on for
admission through physical hearing/video conference, this
day Dr.H.B.PRABHAKARA SASTRY J., delivered the
following:
                        JUDGMENT

Called again.

Learned counsel for the appellant files a memo

stating that in view of the settlement of the matter

between the parties, the present appeal be dismissed as

withdrawn.

In view of the memo and supporting submission,

the appeal stands dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE LG