Nuzhada Khatoon vs Ibrahim
2022 Latest Caselaw 2597 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 16TH DAY OF FEBRUARY, 2022

                        BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

 MISCELLANEOUS FIRST APPEAL NO.1928 OF 2013 (MV-D)

BETWEEN:

1.    NUZHADA KHATOON
      W/O. LATE MOHAMED KHASEEM,
      AGED 40 YEARS.

2.    MOHAMMED IMRAN
      S/O. LATE MOHAMED KHASEEM,
      AGED 22 YEARS.

3.    MOHAMMED WASEEM
      S/O. LATE MOHAMED KHASEEM,
      AGED 18 YEARS.

4.    MOHAMMED NAYEEM
      S/O. LATE MOHAMED KHASEEM,
      AGED 16 YEARS.

5.    SAHAREEN TAZ
      D/O. LATE MOHAMED KHASEEM,
      AGED 13 YEARS.

6.    MOHAMMED NAWAZ
      S/O. LATE MOHAMED KHASEEM,
      AGED 10 YEARS.

      APPELLANT NOS.3 TO 6 ARE
      REPRESENTED BY THEIR
      LEGAL GUARDIAN MOTHER,
      SMT. NUZHADA KHATOON.
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       ALL ARE RESIDING AT D.NO.3320
       MOHAMMED SAIT BLACK,
       LASKAR MOHALLA,
       MYSORE.

                                             ... APPELLANTS

       [BY SRI S. N. BHAT, ADV. (ABSENT)]

AND:

1.     IBRAHIM
       S/O. LATE AMEER JOHN,
       AGED 40 YEARS,
       RESIDING AT KODIYALA GRAMA,
       NEAR WATER TANK,
       SRIRANGAPATNA TALUK,
       MANDYA DISTRICT-574104.

2.     SRI ASRAF
       S/O. ABUBEKAR,
       AGED 52 YEARS,
       RESIDING AT VAKKETHUR GRAMA,
       VITLA POST,
       BANTWALA TALUK,
       D.K. DISTRICT-575002.

3.     ICICI LAMBORD GENARAL INSURANCE CO. LTD.
       MAXIMUS COMMERCIAL COMPLEX,
       SECOND FLOOR, OFFICE, C-22,
       LIGHT HOUSE, HILL ROAD,
       HAMPANA KATTE,
       MANGALORE-575001.
                                         ... RESPONDENTS

       (BY SRI B. PRADEEP, ADV., FOR R-3 &
           APPEAL AGAINST R-2 IS DISMISSED VIDE ORDER
           DATED 30-7-2015)

                              ***
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT AGAINST THE
JUDGMENT AND AWARD DATED 20-10-2012 PASSED IN M.V.C.
NO.943 OF 2011 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT-II & MEMBER ADDITIONAL MACT, MYSORE,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

    THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellants is absent.

There is no representation.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

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