Mr Shek Bahaddur vs Sri Krishna Reddy Ellala
2023 Latest Caselaw 5460 Kant

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                                                       NC: 2023:KHC:28143
                                                      MFA No. 289 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 9TH DAY OF AUGUST, 2023

                                         BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                 MISCELLANEOUS FIRST APPEAL NO. 289 OF 2018 (MV)


                BETWEEN:

                1.    MR SHEK BAHADDUR
                      S/O SRI.HAIDAR SAB
                      AGED ABOUT65 YEARS.

                2.    MRS.ZARINA TAJ @ JAREENA TAJ
                      W/O SHEK BAHADDUR
                      AGED ABOUT 61 YEARS
                      BOTH ARE R/AT NO.155
                      THIMMAPPA LAYOUT
                      DEVASANDRA, K.R.PURAM
                      BENGALURU-560036.
                                                            ...APPELLANTS
                (BY SRI. SURESH M LATUR., ADVOCATE)
Digitally signed AND:
by
DHANALAKSHMI
MURTHY           SRI KRISHNA REDDY ELLALA
Location: High   S/O SRI.VENKATA REDDY
Court of         R/AT RAMANAPALLI VILLAGE
Karnataka
                 LAKKANA PALLI POST, BAYREDDE PALLI
                 CHITTOR DISTRICT-517415.
                                                           ...RESPONDENT
                (NOTICE TO RESPONDENT IS SERVED & UNREPRESENTED)



                     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
                AGAINST THE JUDGMENT AND AWARD DATED:11.09.2017
                PASSED IN MVC NO.2281/2015      ON THE FILE OF XIX
                             -2-
                                         NC: 2023:KHC:28143
                                        MFA No. 289 of 2018




ADDITIONAL SCJ & MACT, BENGALURU PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

                         JUDGMENT

1. The learned counsel for the appellants has filed a

memo stating that the liability is fixed on the owner of the

offending vehicle and the owner is dead and no legal

representatives are brought on record. Hence, the appeal

may be dismissed as not pressed.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as not pressed.

Sd/-

JUDGE

DM