R. Venkatesh vs Sri. Kiran @ Kenchappa
2022 Latest Caselaw 1159 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF JANUARY, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

     MISCELLANEOUS FIRST APPEAL NO.2969/2017(MV-D)

BETWEEN:

1.     R. VENKATESH
       S/O RANGAWAMY @ RANGAPPA,
       AGED ABOUT 40 YEARS,

2.     V. AJAY
       S/O R. VENKATESH
       AGED ABOUT 15 YEARS,
       MINOR REP BY HIS NATURAL GUARDIAN
       AND FATHER, APPELLANT NO.1

       BOTH ARE R/O KANDIKERE VILLAGE,
       HIRIYUR TALUK,
       CHITRADURGA DIST. 572143
                                           ... APPELLANTS
(BY SRI. SPOORTHY HEGDE N, ADVOCATE)

AND:

1.     SRI. KIRAN @ KENCHAPPA
       S/O RANGASWAMY,
       AGED ABOUT 24 YEARS,
       R/O KALAMARAHALLI VILLAGE,
       JALI GOLLARAHATTY, CHALLAKERE TALUK,
       CHITRADURGA DIST 577522.

2.     T. SRINIVASA
       S/O THIMMANNA
       AGED ABOUT 44 YEARS,
       OWNER OF TT UNIT NO.KA-16-T-2281-2282,
       R/O KALAMARAHALLI VILLAGE,
                               2




     HULIKUNTE POST, CHALLAKERE TQ,
     CHITRADURGA DIST-577522.
                                               ... RESPONDENTS

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 22.08.2015 PASSED IN
MVC NO.227/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND ADDITIONAL MACT, HIRIYUR, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

    THIS MFA COMING ON FOR ORDERS THIS DAY,
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Sri. Spoorthy Hegde, learned counsel for appellants

submits through Video Conference that matter has been

settled and his request for withdrawing the appeal may be

recorded.

Said submission is placed on record. Accordingly,

appeal stands dismissed as withdrawn. Necessary memo may

be filed by email within 2 days from today.

Sd/-

JUDGE

DR