Santhosh S/O Kashinathrao vs Ashok S/O Bakkappa
2022 Latest Caselaw 3253 Kant

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         IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH
   DATED THIS THE 24TH DAY OF FEBRUARY, 2022
                            BEFORE
       THE HON'BLE MR. JUSTICE E. S. INDIRESH
                  MFA.No.201707/2021
BETWEEN:
SANTOSH S/O KASHINATHRAO
AGE: 34 YEARS OCC: BARBAR WORK NOW NIL,
R/O: H.NO.9-9-370, SAI COLONY,
NEAR NANDI PETROL PUMP,
BIDAR-585 401.                          ... APPELLANT

(BY SRI. SHARANABASAPPA K. BABSHETTY, ADVOCATE)

AND:

ASHOK S/O BAKKAPPA
AGE: MAJOR OCC: BUSINESS
AND OWNER OF THE TRACTOR
R/O: H.NO.2-8-2017,
SC STREET, BAGDAL
TQ & DIST: BIDAR-585 401.                    ... RESPONDENT

       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173 (1) OF THE M.V. ACT, PRAYING TO ALLOW THIS
APPEAL AND MODIFY THE JUDGMENT AND AWARD DATED
02.03.2021   PASSED    BY    THE   ADDITIONAL     MACT     AND
ADDITIONAL    SENIOR     CIVIL     JUDGE     AT   BIDAR,    IN
MVC.NO.518/2019    AND      ENHANCE    THE    COMPENSATION
AMOUNT AND ALSO FIX THE ENTIRE LIABILITY ON THE
RESPONDENT.
       THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-
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                       JUDGMENT

The learned counsel for the appellant has filed a

memo dated 24.02.2022 seeking withdrawal of the appeal

on the ground that the parties to the appeal have settled

the matter out of the Court.

The said memo is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE KJJ