Mr M Nawaz @ Nawaz vs Mr Sandeep D Souza
2022 Latest Caselaw 10819 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14TH DAY OF JULY, 2022

                      BEFORE

 THE HON'BLE Mr. JUSTICE HANCHATE SANJEEVKUMAR

           MFA NO.1881 OF 2018 (MV-I)

BETWEEN:

MR. M. NAWAZ @ NAWAZ
S/O MOHAMMAD,
AGED ABOUT 28 YEARS,
RESIDING AT 4-97C, NEW PADPU,
HAREKALA, MANGALORE,
MANGALURU TALUK, D.K.
PIN-575 012
                                     ... APPELLANT

(BY SRI. RAVISHANKAR SHASTRY G., ADVOCATE )
AND:

MR. SANDEEP D' SOUZA
S/O ASHOK D' SOUZA,
ADULT,
NEAR SATHYA NARYANA BAJANA MANDIR,
MITHRA NAGARA, KUMPALA,
MANGALURU TALUK, D.K.
PIN-575 018
                                ...      RESPONDENT

     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
24/11/2017, PASSED IN MVC NO.701/2017, ON THE FILE
OF THE I ADDITIONAL SENIOR CIVIL JUDGE AND
MEMBER, MACT, MANGALURU, D.K., PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
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     THIS M.F.A. COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                  JUDGMENT

Learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal.

Memo is placed on record. Accordingly, appeal is

dismissed as withdrawn in terms of memo.

Sd/-

JUDGE

DS