Sri G Sridhar vs K.V. Chandrakala
2022 Latest Caselaw 3061 Kant

                            1


       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.1485/2019 (MV)
BETWEEN:

SRI. G.SRIDHAR,
S/O D.G.GANGAIAH,
AGED ABOUT 39 YEARS,
R/O NO.353-B, 3RD MAIN ROAD,
2ND PHASE, GOKUL EXTENSIO,
MATHIKERE, BENGALURU - 560 054

CORRECT ADDRESS OF THE
PETITIONER:
R/O NO.528, 50 FEET ROAD,
NEAR AQSA MASJID,
KANAKANAGAR, YELACHENAHALLI,
BENGALURU - 79
                                           ... APPELLANT
(BY SRI A C BALARAJ., ADVOCATE)

AND:

1.     K.V.CHANDRAKALA,
       W/O LATE HANUMANTHARAJU
       @ G.H.RAJU,
       AGED ABOUT 30 YEARS,
       RESIDENT OF NO.353, 8TH MAIN
       ROAD, FIRST STAGE,
       2ND PHASE, GOKULA EXTENSION,
       BENGALURU NORTH, MSRIT.,
       BENGALURU - 560 054.
                               2


     CORRECT ADDRESS OF THE
     RESPONDENT NO.1:
     C/O POLICE RAMAIAH,
     NO.117/3, 2ND MAIN ROAD,
     4TH CROSS, SALLAPURADAMMA,
     SUNKADAKATTA,
     BENGALURU - 560 091

2.   AMEERJAN,
     MAJOR,
     R/O NO.38, 1ST CROSS,
     1ST MAIN, RANGANATH COLONY,
     BENGALURU - 560 018

     CORRECT ADDRESS OF
     RESPONDENT NO.2:
     NO.115, 3RD MAIN ROAD,
     RANGANATH COLONY,
     JJR NAGAR,
     BENGALURU - 560 018
                                        ...RESPONDENTS
(BY SRI. G.V.DAYANANDA, ADVOCATE FOR C/R1
(CP NO.8639/2018)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
PRAYING TO CALL FOR RECORDS IN EX.NO.561/2018 PENDING
ON THE FILE OF THE LEARNED III ADDITIONAL SMALL CAUSES
JUDGE, SCCH 18, BENGALURU, AND TO SET ASIDE THE
IMPUGNED ORDER PASSED BY THE LEARNED III ADDITONAL
SMALL CAUSES JUDGE, SCCH.18 IN EX.NO.561/2018 DATED
13.11.2018 VIDE ANNEXURE-H AND ETC.


     THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                               3


                      JUDGMENT

Learned counsel for the appellant submits that the appeal

may be dismissed as withdrawn as the parties have settled the

matter amicably.

In view of the submission made, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE TL