Maheshnaika. G vs Dyamappa
2023 Latest Caselaw 10940 Kant

Karnataka High Court

Maheshnaika. G vs Dyamappa on 18 December, 2023

                                             -1-
                                                         NC: 2023:KHC:46206
                                                       MFA No. 8133 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                         BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                MISCELLANEOUS FIRST APPEAL NO. 8133 OF 2019 (MV-D)
                BETWEEN:

                MAHESHNAIKA. G,
                S/O MEGYANAIKA,
                AGED ABOUT 48 YEARS,
                OCC: DRIVER & OWNER,
                R/O MACHIHALL THANDA,
                HARPANAHALLI TQ, DAVANAGERE DIST,
                NOW AT DOOR NO.847,
                SARASVATHI NAGAR, DAVANAGERE.
                                                               ...APPELLANT
                (BY SMT. SARITHA KULKARNI, ADVOCATE)

                AND:


Digitally       1.    DYAMAPPA,
signed by JAI         S/O HALAPPA,
JYOTHI J
Location:             AGED ABOUT 44 YEARS,
HIGH COURT
OF              2.    SMT. NAGARATHNAMMA,
KARNATAKA
                      W/O DYAMAPPA,
                      AGED ABOUT 42 YEARS, HOUSEHOLD,

                3.    SMT. KENCHAMMA,
                      W/O HALAPPA,
                      AGED ABOUT 60 YEARS,
                      R/O YELEBETHUR VILLAGE,
                      DAVANAGERE TQ, DIST - 577 001.
                                                            ...RESPONDENTS
                (R1 AND R2 SERVED AND UNREPRESENTED)
                                 -2-
                                               NC: 2023:KHC:46206
                                           MFA No. 8133 of 2019




      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED. 06/08/2019, PASSED IN MVC
NO.30/2019,      ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE      AND      MACT-IV,     DAVANGERE,            AWARDING
COMPENSATION OF RS.10,02,000/- WITH INTEREST AT 8
PERCENT P.A., FROM THE DATE OF PETITION TILL ITS
REALIZATION.

      THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

A memo is filed stating that the parties has settled

the matter before the Court below.

2. Accordingly, the appeal is dismissed as

withdrawn.

SD/-

JUDGE

MEG

CT: BHK