Syed Sadiq vs Smt Nagamani
2023 Latest Caselaw 5007 Kant

                                                  -1-
                                                        NC: 2023:KHC:26466
                                                          MFA No. 836 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF JULY, 2023

                                            BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI
                   MISCELLANEOUS FIRST APPEAL NO. 836 OF 2021 (MV-D)
                   BETWEEN:

                         SYED SADIQ,
                         S/O LATE. ABDUL NABI SAB,
                         AGED ABOUT 35 YEARS,
                         5TH CROSS, MARALUR DINNE,
                         TUMKUR DISTRCT - 572 103.
                                                                 ...APPELLANT
                   (BY SMT. K. S. ANITHA, ADVOCATE (ABSENT))

                   AND:

                   1.    SMT. NAGAMANI,
                         W/O LATE. MUNIYAPPA,
                         AGED ABOUT 45 YEARS,
                         OCC: HOUSE WIFE.
                   2.    SMT. KRUPA,
Digitally signed
                         W/O SRI. MANJUNATH S.,
by T S                   AGED ABOUT 28 YEARS.
NAGARATHNA
Location: High
Court of           3.    KUSHAL M.,
Karnataka
                         S/O LATE. MUNIYAPPA,
                         AGED ABOUT 27 YEARS.
                   4.    SMT. GOWRAMMA,
                         W/O LATE. KEMPANNA,
                         AGED ABOUT 67 YEARS.
                         RESPONDENTS NO.1 TO 4 ALL ARE
                         RESIDING AT NO.36,
                         KUNDANNA HOBLI,
                         DEVANAHALLI TALUK,
                         BANGALORE RURAL DISTRICT - 562 110.
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                                           NC: 2023:KHC:26466
                                             MFA No. 836 of 2021




5.   SURESH BABU J.,
     S/O JANAPPA R.,
     12TH WARD, BAPUJI NAGAR,
     I.M.P. SCHOOL ROAD,
     CHIKKABALLAPURA - 562 101.
                                                ...RESPONDENTS
(BY SRI. R1-5-SERVED, UNREPRESENTED)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:03.03.2020
PASSED IN MVC NO.85/2018       ON THE FILE OF   THE V
ADDITIONAL DISTRICT AND SESSIONS JUDGE, DEVANAHALLI,
BENGALURU RURAL DISTRICT, AWARDING COMPENSATION
OF RS.6,95,200/- WITH INTEREST AT 7 PERCENT P.A. FROM
THE DATE OF PETITION TILL REALIZATION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                           JUDGMENT

The learned counsel appearing for the appellant has filed

memo that the parties have settled the matter out of court and

therefore, the appeal is permitted to withdrawn. Submission is

placed on record. The appeal is dismissed has withdrawn.

Consequently, the IA's stand disposed of.

The statutory deposit made by the appellant herein is

ordered to be refunded to the appellant.

Sd/-

JUDGE KBM