Sri. Yogish N.S vs Aris K.S
2022 Latest Caselaw 3174 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 23RD DAY OF FEBRUARY, 2022

                          BEFORE

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

                M.F.A.NO.2864/2020 (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.     ARIS K.S.,
       S/O SYED ALI,
       AGED ABOUT 28 YEARS,
       KAVAKODI VILLAGE,
       YASALUR HOBLI,
       SAKALESHPURA TQ,
       HASSAN DISTRICT - 573 137

       PRESENTLY RESIDENT OF
       CHENNAPATNA LAYOUT,
       HASSAN - 573 220

2.     THE MANAGER,
       UNITED INDIA INSURANCE LTD.,
       SRI VENKATESHWARA BUILDING,
       G.M.ROAD, HASSAN - 573 212
                                          ...RESPONDENTS
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      THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
PRAYING TO SET ASIDE THE JUDGMENT AND AWARD DATED
17/10/2019 PASSED BY THE II ADDITIONAL SENIOR CIVIL
JUDGE AND MOTOR ACCIDENT CLAIMS TRIBUNAL AT HASSAN
IN MVC NO.1172/2017 AND ETC.,

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

                      JUDGMENT

Learned counsel for appellant has filed memo stating that

the parties have settled their dispute in Execution Petition

No.36/2020 amicably and as such this appeal would not survive

for consideration.

In view of the memo, appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

RR