Mohammed Azaruddin vs Nataraju H.V
2024 Latest Caselaw 15028 Kant

Karnataka High Court

Mohammed Azaruddin vs Nataraju H.V on 28 June, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                               -1-
                                                          NC: 2024:KHC:24176
                                                        MFA No. 4270 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF JUNE, 2024

                                            BEFORE
                             THE HON'BLE MR JUSTICE K.NATARAJAN
                   MISCELLANEOUS FIRST APPEAL NO.4270 OF 2023(MV-I)
                   BETWEEN:

                      MOHAMMED AZARUDDIN,
                      S/O IFTHEKHARUDDIN,
                      AGED ABOUT 23 YEARS,
                      ITI STUDENT, 2nd CROSS,
                      OPPOSITE JAVEED CLINIC,
                      BARLINE,
                      TUMAKURU 572 101
                                                                ...APPELLANT
                   (BY SRI. HANUMANTHARAYAPPA K., ADVOCATE)

                   AND:

                      NATARAJU H.V.,
                      S/O VENKATAGANGAIAH,
Digitally signed
by YAMUNA K           AGED ABOUT 35 YEARS,
L                     HONNENAHALLY,
Location: High        GULURU HOBLI,
Court of
Karnataka             TUMKURU TALUK AND DISTRICT
                                                              ...RESPONDENT
                          THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                   JUDGMENT AND AWARD DATED 07.06.2019       PASSED IN MVC
                   NO. 717/2018        ON THE FILE OF THE VI ADDITIONAL
                   DISTRICT AND SESSIONS JUDGE, TUMAKURU,         AWARDING
                   COMPENSATION OF RS. 03,93,600/- WITH INTEREST AT 6
                                -2-
                                               NC: 2024:KHC:24176
                                             MFA No. 4270 of 2023




PERCENT     P.A.   FROM    THE       DATE    OF     PETITION   TILL
REALIZATION.

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

                          JUDGMENT

1. Learned counsel for the appellant seeks permission to

withdraw the appeal as the matter is said to be have been

settled before the Tribunal.

2. Submission is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

BNV