Mrs. Vishnu Prasad vs Vimala Amin
2022 Latest Caselaw 8589 Kant

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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.6455 OF 2021 (MV)


BETWEEN:

MRS. VISHNU PRASAD
AGED ABOUT 25 YEARS,
S/O SURESH POOJARY,
R/AT AVARALU SANA HOUSE,
PALIMARU VILLAGE AND POST,
UDUPI TALUK AND DISTRICT - 574 112.
                                      ...APPELLANT

(SRI. NISHIT KUMAR SHETTY, ADVOCATE)

AND:

1.   VIMALA AMIN
     W/O LATE VASU AMIN,
     AGED ABOUT 62 YEARS,
     R/AT SUBHAS ROAD,
     UCHILA BADA VILLAGE,
     UDUPI TALUK AND
     DISTRICT-574 117.

2.   PRABHAKAR KOTIAN
     S/O LATE VASU AMIN,
     AGED ABOUT 42 YEARS,
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     R/AT SUBHAS ROAD,
     UCHILA BADA VILLAGE,
     UDUPI TALUK AND
     DISTRICT - 574 117.

3.   UDAY KUMAR
     S/O LATE VASU AMIN,
     AGED ABOUT 40 YEARS,
     R/AT SUBHAS ROAD,
     UCHILA BADA VILLAGE,
     UDUPI TALUK AND
     DISTRICT -574 117.

4.   SUDHAKAR AMIN
     S /O LATE VASU AMIN
     AGED ABOUT 38 YEARS
     R/AT SUBHAS ROAD,
     UCHILA BADA VILLAGE,
     UDUPI TALUK AND
     DISTRICT -574 117.

5.   GIRISH AMIN
     S/O LATE VASU AMIN
     AGED ABOUT 36 YEARS
     R/AT SUBHAS ROAD,
     UCHILA BADA VILLAGE,
     UDUPI TALUK AND
     DISTRICT -574 117.

6.   VINAY KUMAR
     S/O LATE VASU AMIN
     AGED ABOUT 40 YEARS
     R/AT SUBHAS ROAD,
     UCHILA BADA VILLAGE,
     UDUPI TALUK AND
     DISTRICT -574 117.
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7.   GOWARDHAN RAO
     S/O M. RAM RA,
     R/AT VASUKI NILAYA
     KAUP POST, MALLARU VILLAGE,
     UDUPI TALUK AND
     DISTRICT- 574 106.
                                     ...RESPONDENTS

     THIS MFA IS FILED U/S.173(1) OF MV ACT,
AGAINST THE JUDGMENT AND AWARD DT.03.09.2021
PASSED IN MVC NO.195/2017 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE, ADDITIONAL
MACT, UDUPI, AWARDING COMPENSATION OF
RS.5,45,000/- WITH INTEREST AT 6 PERCENT P.A.
FROM THE DATE OF PETITION TILL ITS REALIZATION.

     THIS MFA COMING ON FOR ADMISSION, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

The learned counsel for the appellant has filed a

memo dated 10.06.2022, 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.

Office is directed to refund the statutory deposit

in favour of the appellant, after due verification.

Sd/-

JUDGE

JY