Subramanya. T vs R. Dhananjaya
2022 Latest Caselaw 8588 Kant

                        1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF JUNE 2022

                     BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

          MFA No.4231 OF 2022 (MV)


BETWEEN:

SUBRAMANYA. T
S/O THIPPESWAMY
NOW AGED ABOUT 33 YEARS,
HOTEL WORK,
R/A BIDAREKERE VILLAGE,
HIRIYUR TALUK,
CHITRADURGA DISTRICT.
                                     ...APPELLANT
(BY SRI. RAGHU R., ADVOCATE)

AND:

1.   R. DHANANJAYA S/O RAMANNA,
     NOW AGED ABOUT 44 YEARS,
     PROPRIETOR,
     OWNER OF MOTOR CYCLE NO.
     KA-16-EA-5152,
     R/A BIDAREKERE VILLAGE,
     HIRIYUR TALUK-572 143.
     CHITRADURGA.
                           2



2.   THE BRANCH MANAGER,
     ORIENTAL INSURANCE CO. LTD.,
     SHARADA COMPLEX,
     KSRTC BUS STAND,
     OPP. B. D. ROAD,
     CHITRADURGA TOWN-577 502.
                                ...RESPONDENTS

     THIS MFA IS FILED U/S 173(1) OF MV ACT
AGAINST    THE      JUDGMENT    AND   AWARD     DATED
25.04.2018 PASSED IN MVC NO.879/2015 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,
THE COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

The learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the

appeal on the ground that they have settled the case

out of the Court.

Memo is taken on record.

The above appeal is dismissed as withdrawn.

Sd/-

JUDGE

JY