Nagaraj Venkappa Gunaga vs The Divisional Controller
2022 Latest Caselaw 9273 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

           DATED THIS THE 21ST DAY OF JUNE 2022

                          BEFORE

       THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

                M.F.A. NO.103127/2017 (MV)
BETWEEN:

       NAGARAJ VENKAPPA GUNAGA,
       AGE: 52 YEARS, OCC: CONTRACTOR,
       R/O BARGI, KUMTA TALUKA,
       UTTAR KANNADA DISTRICT,
       PIN CODE 581 347
                                             ...PETITIONER.
       (BY SHRI S.V. YAJI, ADVOCATE)

AND:

       THE DIVISIONAL CONTROLLER,
       NORTH WEST KARNATAKA ROAD
       TRANSPORT CORPORATION,
       N.K. DIVISION, HUBBALLI ROAD,
       SIRSI, UTTAR KANNADA DISTRICT,
                                             ...RESPONDENT.
       (BY SHRI I.C. PATIL, ADVOCATE)

                            ***

      THIS MISCEL LANE OUS FIRST APPEAL IS F IL ED
U NDER SECTION 173(1) OF MOTO R VEH ICLES ACT,
1988, PRAYIN G T O SET ASIDE THE JUDGMENT &
AWARD     DATED    06.02.2016, PASSED    IN   MVC
NO.98/ 2013, ON THE FILE OF THE MEMB ER, ADDL.
MACT,    KUMT A,  PARTLY   ALLOWING  TH E   CLAIM
PET ITION, ETC.,

     THIS APPEAL COMING ON FOR HEARING ON
INTERLOCUTORY APPICATION THIS DAY, THE COURT PASSED
THE FOLLOWING:
                                   2


                           JUDGMENT

It is submitted by the learned counsel for

appellant as well as respondent that in the appeal

preferred by the Corporation in MFA No. 101160/2016,

the matter came to be settled before the Lok-Adalath.

Therefore, the present appeal preferred by the claimant

against the same impugned order does not survive for

consideration as the above matter is settled before Lok-

Adalath.

2. The submission is placed on record.

3. Accordingly, the appeal stands dismissed.

SD JUDGE

VK