Shri Kalilulla vs The Managing Director
2022 Latest Caselaw 2712 Kant

                           1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                         BEFORE

        THE HON'BLE Mr. JUSTICE P. KRISHNA BHAT

               MFA No.6217/2011(MV)

BETWEEN:

SHRI KALILULLA
S/O SHRI AMEER JAN
AGED ABOUT 47 YEARS
R/AT NO.19/1, BTB AREA
ROSHAN COLONY
TILAK NAGAR
BAGNALORE-560 041
                                              ...APPELLANT
(BY SRI H R KUMARASWAMY, ADVOCATE-absent)

AND:

1.     THE MANAGING DIRECTOR
       BMTC, K H ROAD
       SHANTHINAGAR
       BANGALORE-560 027.

2.     UNITED INDIA INSURANCE
       COMPANY LIMITED
       NO.40, 1ST FLOOR
       LAKSHMI COMPLEX
       K R ROAD, FORT
       BANGALORE 560 002.

                                           ...RESPONDENTS
(BY SRI D VIJAYA KUMAR, ADVOCATE FOR R.1
SRI RAVISH BENNI, ADVOCATE FOR R.2)
                             2


      THIS MISCELLANEOUS FIRTST APPEAL IS FILED UNDER
SECTION 173(1) OF MV ACT AGAINST THE JUDGMENT AND
AWARD DATED 11.04.2011 PASSED IN MVC NO.2315/2009 ON
THE FILE OF THE XII ADDITIONAL SMALL CAUSES JUDGE,
MEMBER, MACT, BANGALORE, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSTAION AND SEEKING ENHANCEMENT
OF COMPENSATION.


     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant is absent. No

representation. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

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