Sri Suheb Pasha vs Smt Sakamma
2024 Latest Caselaw 15029 Kant

Karnataka High Court

Sri Suheb Pasha vs Smt Sakamma on 28 June, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                             -1-
                                                          NC: 2024:KHC:24174
                                                    MFA No. 1446 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.1446 OF 2023(MV-D)
                BETWEEN:

                      SRI. SUHEB PASHA,
                      S/O CHAND PASHA,
                      AGED ABOUT 27 YEARS
                      R/A GOVINDPURA,
                      MODALAKOTE, T. BEGURU,
                      THAMAGONDAHALLU HOBLI,
                      NELAMANGALA TALUK,
                      BENGALURU DISTRICT-562 123
                                                                ...APPELLANT
                (BY SRI. NAVEED AHMED, ADVOCATE)

                AND:

                1.    SMT. SAKAMMA,
Digitally             W/O HANUMANTHAIAH,
signed by
YAMUNA K L            AGED ABOUT 66 YEARS
Location:
High Court of   2.    SRI. LOKESH S.H.,
Karnataka             S/O HANUMANTHAIAH,
                      AGED ABOUT 48 YEARS.

                      BOTH ARE R/A SURPANHALLI VILLAGE,
                      NARASANDRA POST,
                      KUDURU HOBLI,
                      MAGADI TALUK,
                      RAMANAGARA DISTRICT-562 127
                                                             ...RESPONDENTS
                (R1 AND R2 ARE SERVED BUT UNREPRESENTED)
                                    -2-
                                              NC: 2024:KHC:24174
                                            MFA No. 1446 of 2023




     THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE
JUDGMENT AND AWARD DATED. 19.10.2022 PASSED IN MVC
NO.3338/2020 ON THE FILE OF THE MEMBER, MACT, XXI
ADDITIONAL JUDGE OF SMALL CAUSES COURT AND ACMM,
BENGALURU, (SCCH-23), AWARDING COMPENSATION OF
RS.6,86,000/- WITH INTEREST AT 6 PERCENT P.A. FROM THE
DATE OF PETITION TILL ITS REALIZATION.

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

                                JUDGMENT

1. Learned counsel for the appellant has filed a memo for

withdrawal of the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

In view of dismissal of the appeal, I.A.No.1/2023 and

I.A.No.2/2023 do not survive for consideration. Hence,

I.A.No.1/2023 and I.A.No.2/2023 are dismissed.

However, office is directed to refund the statutory deposit

made by the appellant to the appellant.

Sd/-

JUDGE

BNV