Master Dharshan vs Divisional Manager
2022 Latest Caselaw 2471 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                   BEFORE

   THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

MISCELLANEOUS FIRST APPEAL No.6417/2016(MV-I)

BETWEEN:

MASTER DHARSHAN
AGED 19 YEARS,
S/O. MANJULA
W/O. RAGHU KUMAR
R/A NO.125, GRACE COTTAGE,
GUNDAPPA LAYOUT, 2ND CROSS,
GOTTIGERE,
BENGALURU
                                ...    APPELLANT

(BY SRI RAGHAVENDRA E.P., ADVOCATE (ABSENT))

AND :

DIVISIONAL MANAGER,
BANGALORE METROPOLITAN
TRANSPORT CORPORATION (BMTC)
CENTRAL OFFICE, K.H. ROAD,
BANGALORE-560 027
                               ...    RESPONDENT

    THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF MV ACT AGAINST THE
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JUDGMENT AND AWARD DATED 20.08.2014 PASSED
IN MVC NO.6425/2012 ON THE FILE OF XII
ADDITIONAL SMALL CAUSES JUDGE AND MEMBER,
MACT, BENGALURU (SCCH-8) PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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


                      JUDGMENT

Learned counsel for the appellant is absent. No

representation.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sbs/-