Sri Yogish N.S vs Khasim H.A
2022 Latest Caselaw 2010 Kant

                           1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8th DAY OF FEBRUARY 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

              MFA No.2838 OF 2020 (MV)

BETWEEN
SRI YOGISH N.S.,
S/O SRI N.S. SHANMUGAYYA,
AGED ABOUT 42 YEARS,
HITLAKERI VILLAGE,
NIDTHA POST,
SOMAWARAPET TALUK,
KODAGU - 571 235.
                                    ... APPELLANT
(BY SRI PARAMESHWAR N. HEGDE, ADVOCATE)

AND
1.     KHASIM H.A.,
       S/O ABDUL REHMAN @ ADRAM,
       AGED ABOUT 28 YEARS,
       HOSKOTE VILLAGE,
       HOSUR YASLUR HOBLI,
       SAKALESHPURA TALUK,
       HASSAN DISTRICT - 573 137.
       PRESENTLY R/O
       CHENNAPATNA LAYOUT,
       HASSAN - 573 220.

2.     THE MANAGER,
       UNITED INDIA INSURANCE LTD.,
                          2


      SRI VENKATESHWARA BUILDING,
      G.M. ROAD, HASSAN - 573 212.
                                      ...RESPONDENTS
     THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
17.10.2019 PASSED IN MVC NO.1173/2017 ON THE FILE
OF THE 2ND ADDITIONAL SENIOR CIVIL JUDGE, MACT,
HASSAN, AWARDING COMPENSATION OF RS.4,61,400/-
WITH INTEREST AT 8 PERCENT P.A. FROM THE DATE OF
PETITION TILL REALIZATION.

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

                    JUDGMENT

Learned counsel for the appellant has filed a memo dated 25.01.2022 stating that parties have amicably settled the matter and the present appeal does not survive for consideration. Hence, same may be dismissed as having become infructuous.

Memo filed by the learned counsel for the appellant is accepted. Accordingly, the appeal is dismissed as having become infructuous.

Sd/-

JUDGE MBM