Sri. D.B. Bablu vs Sri. Abdul Khaleem
2022 Latest Caselaw 12448 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 13TH DAY OF OCTOBER, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                REVIEW PETITION No.294/2019
                             IN
                  M.F.A.No.2628/2014 (MV)

BETWEEN:

SRI. D.B. BABLU
S/O BALAKRISHNA
AGED ABOUT 45 YEARS
R/O NO.37, 2ND FLOOR
3RD CROSS, MEENAKSHI
KOIL STREET, SHIVAJINAGAR
BENGALURU-560001.                             ... PETITIONER

(BY SRI SURESH M. LATUR, ADVOCATE)

AND:

1.     SRI. ABDUL KHALEEM
       S/O MOHAMMED HAYATH
       MAJOR IN AGE
       SALEEM TOURS & TRAVELS
       NO.333/5, TSP ROAD, KALASIPALYA
       BENGALURU-560002

2.     THE MANAGER
       ICICI LOMBARD GENERAL INSURANCE
       COMPANY LIMITED
       NO.89, 2ND FLOOR, PVR COMPLEX
       HOSUR MAIN ROAD
       MADIVALA, KORAMANGALA
       BENGALURU-560068.               ... RESPONDENTS
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     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 R/W. SECTION 114 OF CPC PRAYING TO REVIEW THE
JUDGMENT/ORDER DATED 03.12.2014 IN MFA No.2628/2014
AND ETC.

     THIS REVIEW PETITION COMING ON FOR HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Heard the learned counsel appearing for the petitioner.

2. This Court vide order dated 03.12.2014 dismissed

the appeal on merits in coming to the conclusion that the

appellant has not proved that he was traveled in the bus as on

the date of the accident and no material is placed before the

Court in this regard. Hence, I do not find any grounds to

entertain this review petition. Accordingly, the review petition

is dismissed.

3. In view of dismissal of the main petition, I.As, if any,

do not survive for consideration and the same stand disposed of.

Sd/-

JUDGE

SN