Geetha vs Salma Anjum
2022 Latest Caselaw 10823 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 H. T. NARENDRA PRASAD

           MFA No.822 OF 2021(MV)


BETWEEN:

1.   GEETHA
     AGED ABOUT 31 YEARS
     W/O LATE SHANKAR.

2.   NITHIN
     AGED ABOUT 9 YEARS
     S/O LATE SHANKAR.

3.   NIKIL
     AGED ABOUT 7 YEARS
     S/O LATE SHANKAR.

     APPELLANT Nos.2 & 3 ARE MINORS
     REP. BY THEIR NATURAL GUARDIAN
     MOTHER ALPPELLANT No.1.

4.   LAKSHMIDEVAMMA
     AGED ABOUT 59 YEARS
     W/O NARASIMHAIAH.

5.   NARASIMHAIAH
     AGED ABOUT 64 YEARS
     S/O NARYANAPPA.
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      ALL ARE RESIDING AT
      KYALANUR VILLAGE, VEMAGAL HOBLI
      KOLAR TALUK-563101.

                                     ...APPELLANTS

(BY SRI.PAVANA CHANDRA SHETTY H., ADV.)

AND

1.    SALMA ANJUM
      W/O MOULA ALI
      AGED MAJOR
      R/AT NO.179/1
      RAZAK PALYA
      BENGALURU-562149.

2.    MOHAMMED SALAUDDIN
      S/O ABDUL MAJEED
      AGE MAJOR
      R/O No.501, RAZAK SAB PALYA
      (SM MDS)
      BENGALURU NORTH-562149.

                                    ...RESPONDENTS

(BY SRI.T.A. KARUMBAIAH, ADV. FOR R1 & R2)

     THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED
10.01.2019 PASSED IN MVC NO.59/2017 ON THE FILE
OF THE PRL. SENIOR CIVIL JUDGE AND CJM AT MACT,
KOLAR, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
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     THIS MFA COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

The learned counsel for the respondent Nos.1

and 2 have filed a memo along with copy of the

compromise petition and order dated 14.8.2021

passed by the Prl. Senior Civil Judge and CJM, Kolar in

Ex.No.63/2019 stating that the compromise petition is

accepted and the matter is settled between the parties

before the Lok Adalath in view of the compromise

petition filed by the parties.

The memo is placed on record.

Accordingly, the appeal is disposed of.

In view of disposal of the appeal, pending

applications do no survive for consideration.

Sd/-

JUDGE

DM