Saddam Husen S/O. Shoukatali vs Minor Gowthami D/O. Suregar ...
2023 Latest Caselaw 5970 Kant

                                       -1-
                                             NC: 2023:KHC-D:9492
                                              MFA No. 100578 of 2022




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                   DATED THIS THE 24TH DAY OF AUGUST, 2023

                                    BEFORE

             THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

            MISCELLANEOUS FIRST APPEAL NO.100578/2022(MV-I)

            BETWEEN:

            SADDAM HUSEN S/O. SHOUKATALI,
            AGED: 27 YEARS,
            OCC: DRIVER-CUM-OWNER OF MOTOR CYCLE
            BEARING NO.KA-35/ED-1619, R/O: SOGE VILLAGE,
            HADAGALI TALUK, BALLARI DISTRICT,
            PIN CODE: 583 219.
                                                       ...APPELLANT
            (BY SRI T. HANUMAREDDY, ADVOCATE)

            AND:

            MINOR GOWTHAMI D/O. SUREGAR SURESH,
            HANUMANTHA REDDY.S,
            AGED: 7 YEARS, OCC: STUDENT,
            SINCE MINOR REPRESENTED BY HER FATHER
Digitally   SRI SUREGAR SURESH S/O. LATE YAMUNAPPA,
signed by
SUJATA      AGED 47 YEARS, OCC: AGRICULTURIST,
SUBHASH
PAMMAR      R/O: 1ST WARD, FORT, HUVINAHADAGALI,
            BALLARI DIST, PIN - 583 219.
                                                      ...RESPONDENT

                 THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
            VEHICLES ACT,     PRAYING TO CALL FOR RECORD IN
            M.V.C.NO.1207/2018 N THE FILE THE SR.C.J AND MACT-XIII,
            H.B.HALLI, ITINERARY SITTING AT SENIOR CIVIL JUDGE,
            HUVINAHADAGALI, DATED 14.02.2020.

                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

            COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:9492
                                     MFA No. 100578 of 2022




                         JUDGMENT

Learned counsel for the appellant has filed a memo

for withdrawal of the appeal.

2. The memo is placed on record.

3. Since it is stated in the memo that the matter is

settled before the Lok-Adalath, hence, the appeal is

dismissed as withdrawn.

The amount in deposit shall be transmitted to the

Tribunal.

SD/-

JUDGE

SSP

CT-ASC