Prakash S/O Yallappa ... vs Smt.Suma W/O Ravi Bennur
2023 Latest Caselaw 3429 Kant

                                          -1-
                                                  MFA No.102030 of 2020




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                     DATED THIS THE 16TH DAY OF JUNE, 2023

                                      BEFORE

                         THE HON'BLE MRS. JUSTICE M.G.UMA

                           M.F.A. NO.102030/2020 (MV-D)

            BETWEEN:

            PRAKASH S/O. YALLAPPA SATTYAMMANAVAR,
            AGE: 31 YEARS, OCC: SERVICE,
            R/O: KALASAPUR,
            TALUK AND DIST: GADAG 582 102.

                                                            ...APPELLANT
            (BY SRI SRINIVAS B. NAIK, ADVOCATE)

            AND:

            SMT.SUMA W/O. RAVI BENNUR,
            AGE: 39 YEARS, OCC: HOUSEHOLD WORK,
            R/O: BANGALORE
            NOW AT GADAG - 582 102.

                                                          ...RESPONDENT

Digitally          THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
signed by
VINAYAKA
BV          VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED
            03.12.2019    PASSED IN MVC NO.120/2014 ON THE FILE OF THE
            ADDITIONAL SENIOR CIVIL JUDGE AND MEMBER, MOTOR ACCIDENT
            CLAIMS   TRIBUNAL,   GADAG,   AWARDING   COMPENSATION   OF
            Rs.5,70,000/- WITH INTEREST AT 6 PERCENT P.A. FROM THE DATE
            OF PETITION TILL THE REALIZATION.


                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                                -2-
                                       MFA No.102030 of 2020




                            ORDER

Learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal as

the same is settled out of Court.

2. The memo is placed on record.

3. The appeal is dismissed as settled out of the

Court.

4. Amount in deposit, if any, is ordered to be

refunded to the appellant on due identification.

5. In view of the dismissal of the appeal, pending

applications, if any, do not survive for consideration and the

same are disposed of accordingly.

SD/-

JUDGE EM