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Sri. Muneer Ahmed Khan vs Sri. Mudasir @ Mudasir Khan
2022 Latest Caselaw 3260 Kant

Citation : 2022 Latest Caselaw 3260 Kant
Judgement Date : 24 February, 2022

Karnataka High Court
Sri. Muneer Ahmed Khan vs Sri. Mudasir @ Mudasir Khan on 24 February, 2022
Bench: J.M.Khazi
                           1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24th DAY OF FEBRUARY 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

             MFA No.4321 OF 2018 (MV-I)

BETWEEN
SRI MUNEER AHMED KHAN,
S/O SRI DAWOOD KHAN,
AGED ABOUT 29 YEARS,
R/AT NO.329, 5TH CROSS,
KABIR TEMPLE ROAD,
MANDI MOHALLA,
MYSORE - 570 001.
                                        ... APPELLANT
(BY SMT. SUMA KEDILAYA, ADVOCATE)

AND
1.     SRI MUDASIR @ MUDASIR KHAN,
       S/O SRI RASOOL KHAN,
       AGED ABOUT 43 YEARS,
       R/AT NO.473/1, 1ST CROSS,
       MUNESHWRANAGAR,
       UDAYAGIRI,
       MYSORE - 570 019.

2.     SRI RASOOL KHAN,
       S/O LATE HUSSAIN KHAN,
       MAJOR,
       R/O NO. 473/1, 1ST CROSS,
       MUNESHWRANAGAR,
       UDAYAGIRI, MYSORE - 570 019.
                           2


3.    SRI ABDUL WAHAB,
      S/O SRI M. USMAN,
      MAJOR,
      NO.147, 1ST MAIN,
      5TH CROSS,
      SHANTHINAGAR,
      MYSORE - 570 023.

4.    UNITED INDIA INSURANCE CO LTD.,
      PADMALAYA,
      II FLOOR, NO.1259,
      VINOBHA ROAD,
      SHIVARAMPET,
      MYSURU - 570 001,
      DIVISIONAL OFFICE.
                                        ...RESPONDENTS
(R3 DISPENSED WITH V/O DATED 06.11.2019)


      THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT   AGAINST   THE   JUDGMENT   AND    AWARD   DATED
05.09.2017 PASSED IN MVC NO.45/2015 ON THE FILE OF
THE PRINCIPAL JUDGE, COURT OF SMALL CAUSES AND
MACT, MYSURU, PARTLY ALLOWING THE CLAIM PETITION
FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.


      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                           3


                     JUDGMENT

In spite of the order dated 06.11.2019, which is

peremptory in nature, the appellant has not chosen to

take steps.

Even today, learned counsel for the appellant

seeks some more time for taking steps. Therefore, the

appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MBM

 
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