Smt Chottangada Rathna vs Mr Dinesh
2022 Latest Caselaw 3057 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                          BEFORE

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

                M.F.A.NO.2047/2021 (MV)
BETWEEN:

SMT. CHOTTANGADA RATHNA,
W/O LATE POONACHA,
AGED ABOUT 57 YEARS,
R/AT BIRUNANI VILLAGE,
VIRAJPET TALUK,
KODAGU DISTRICT

                                                ... APPELLANT
(BY SRI RAVIKUMAR M B, ADVOCATE)

AND:

MR. DINESH
S/O RAJU,
AGED ABOUT 22 YEARS,
R/AT T-ESTATE, KKR,
WEST NEMMALE VILLAGE,
VIRAJPET TALUK.
                                           ...RESPONDENT

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
PRAYING TO SET ASIDE THE JUDGMENT AND AWARD DATED
20.03.2020 PASSED IN MVC.NO.123/2019 ON THE FILE OF THE
II ADDL. DIST. & SESSIONS JUDGE, MADIKERI SITTING AT
VIRAJPET, AWARDING COMPENSATION OF RS.8,34,444/- WITH
INTEREST AT 9% P.A. FROM THE DATE OF PETITION TILL THE
DATE OF REALIZATION.
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    THIS MFA COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant has filed a memo today

stating that the matter has already been settled before the Trial

Court at Lok Adalath and the compensation amount is also kept

in the Fixed Deposit. Therefore, he seeks withdrawal of the

appeal.

2. The memo is taken on record.

3. In view of the same, the appeal is dismissed as

withdrawn.

4. The statutory deposit of Rs.25,000/- made by the

appellant before this Court is ordered to be transmitted to the

Trial Court.

5. The pending applications I.A.No.2/2021 and

I.A.No.1/2021 are disposed of as no further orders are required.

Sd/-

JUDGE TL