Prabhakar vs Chandrakala And Ors
2022 Latest Caselaw 2002 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

      DATED THIS THE 08TH DAY OF FEBRUARY, 2022

                          BEFORE

         THE HON'BLE MRS. JUSTICE J.M.KHAZI

               MFA No.200801/2018 (MV)

BETWEEN:

PRABHAKAR S/O RAMAYYA MAILAPUR
AGE: 62 YEARS OCC: BUSINESS
R/O: H.NO.8-10-50 VAISHNAVI NIVAS
BEHIND GURU NANAK SCHOOL
BIDAR-585 401.
                                                 ... APPELLANT

               (BY SRI. K. M. GHATE, ADVOCATE)
AND:

01.     CHANDRAKALA W/O NARAYANRAO
        AGE: 52 YEARS OCC: HOUSEHOLD
        R/O: SHASTRI NAGAR, MAILOOR
        BIDAR - 585 401.

02.     NARAYANRAO S/O MUKUNDRAO
        AGE: 58 YEARS OCC: SERVICE
        R/O: SHASTRI NAGAR, MAILOOR
        BIDAR-585 401.

03.     NARSAPPA S/O ADVEPPA
        AGE: 42 YEARS OCC: LABOUR
        R/O: CHITTA
        TALUKA AND DIST: BIDAR - 585 401.
                                            ... RESPONDENTS

        (NOTICE TO RESPONDENTS NO.1 AND 2 SERVED)
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      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173 (1) OF THE MOTOR VEHICLES ACT, 1988
PRAYING TO CALL FOR THE RECORDS AND SET-ASIDE THE
JUDGMENT AND AWARD DATED 01.01.2018 PASSED BY THE
ADDITIONAL SENIOR CIVIL JUDGE AND ADDITIONAL MACT,
BIDAR IN MVC.NO.381/2016.


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


                        JUDGMENT

The learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal on the ground that

the matter is settled out of the Court.

02. The said memo is placed on record.

03. The appeal is dismissed as withdrawn.

04. The amount in deposit if any, be refunded to

the appellant.

Sd/-

JUDGE

KJJ