Ashok Poojari vs Babaso Wadkar
2022 Latest Caselaw 8322 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 25TH DAY OF NOVEMBER, 2019

                       BEFORE

   THE HON'BLE MR. JUSTICE N.K. SUDHINDRARAO

                M.F.A. No.4868/2019(MV)

BETWEEN:

ASHOK POOJARI
(SINCE DEAD)

1(a) MANJULA
AGED ABOUT 33 YEARS,
W/O LATE ASHOK POOJARI

1(b) KAVINI (MINOR)
AGED ABOUT 7 YEARS,
D/O LATE ASHOK POOJARI

1(c) MANVITH (MINOR)
AGED ABOUT 11 YEARS,
S/O LATE ASHOI POOJARI

APPELLANT No.1(b) & 1(c) ARE
MINORS, REP. BY NATURAL GUARDIAN
MOTHER APPELLANT No.1 (a)

ALL ARE RESIDING AT
GIDIBETTU HOUSE
VARAMBALLI VILLAGE
BRAHMAVARA UDUPI
TALUK & DISTRICT-45.                  ...APPELLANTS

(BY SMT. SHELLA B, FOR
 SRI PRATHEEP K C, ADVOCATE)
                            2


AND:

1 . BABASO WADKAR
S/O BALU WADKAR
AGED ABOUT 45 YEARS,
R/AT A/P DINDNERLI
TAL-KARVEER,
KOLHAPUR DISTRICT-78

2. THE MANAGER
CHOLAMNDALAM GIC. LTD
DIVISIONAL OFFICE, BENDOOR
WELL ROAD, 1ST FLOOR, 16-1-44
S.R.COMPLEX, MANGALORE - 56.           ...RESPONDENTS

     THIS MFA IS FILED U/S 173 (1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 14.02.2019 PASSED
IN MVC No.663/2016, ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND ADDITIONAL MACT, UDUPI,
PARTLY   ALLOWING     THE   CLAIM     PETITION   FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

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

                     JUDGMENT

Learned counsel Ms. Sheela B., for Mr.Pratheep

K.C., appearing for appellant seeks time of one week.

In the morning session, the matter was called twice. It

was submitted by learned counsel that, the counsel on

record Mr. Pratheep K.C., has instructed her to

request for passing over of the matter. Relying upon the

same, the matter is passed over. Now adjournment is

sought for. The prayer for adjournment is rejected.

Appeal is dismissed for non- prosecution.

Sd/-

JUDGE

tsn*