Mohammed Mustafa vs Mohammed Asif
2023 Latest Caselaw 9519 Kant

Karnataka High Court

Mohammed Mustafa vs Mohammed Asif on 6 December, 2023

                                                -1-
                                                             NC: 2023:KHC:44211
                                                           MFA No. 3077 of 2013




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                            BEFORE
                        THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                   MISCELLANEOUS FIRST APPEAL NO.3077 OF 2013(MV-I)
                   BETWEEN:

                         MOHAMMED MUSTAFA,
                         S/O ABDUL KHADAR,
                         AGED ABOUT 28 YEARS,
                         R/AT KAKKINJE VILLAGE AND POST,
                         BELTHANGADI TALUK,
                         MANGALORE.

                         PRESENTLY R/AT NO 3,
                         RAMAREDDY BUILDING,
                         NEAR POST OFFICE,
                         HULLIMANGALA,
                         ELECTRONIC CITY,
                         BANGALORE.
                                                                   ...APPELLANT
Digitally signed
by VINUTHA B S     (BY SRI. PRAKASH HEGDE K. AND
Location: HIGH
COURT OF               SRI. V. RAJESH., ADVOCATES(ABSENT))
KARNATAKA


                   AND:

                   1.    MOHAMMED ASIF,
                         S/O ABDUL KHADER,
                         AGED ABOUT 27 YEARS,
                         R/AT ALJE HOUSE,
                         KAKKINJE VILLAGE AND POST,
                         BELTHANGADI TALUK,
                         D.K DISTRICT.
                               -2-
                                            NC: 2023:KHC:44211
                                        MFA No. 3077 of 2013




2.   BRANCH MANAGER,
     UNITED INDIA INSURANCE COMPANY LTD.,
     SRI KATHAYANI,
     OPP TO BUS STAND,
     BELTHANGADI - 574 214.
                                        ...RESPONDENTS
(BY SRI. P.B. RAJU, ADVOCATE FOR R2;
    R1 SERVED, UNREPRESENTED)

      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED.17.07.2012 PASSED IN MVC
NO.3127/2010 ON THE FILE OF THE 7TH ADDITIONAL JUDGE,
MEMBER, MACT-3, BANGALORE, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

      THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

No representation on appellant's side on call.

2. There was no representation on 15.11.2023 and even

on 29.11.2023. Though the matter is listed on this day

under the caption for "Dismissal" yet there is no

representation.

NC: 2023:KHC:44211

3. Hence the appeal stands dismissed for non-

prosecution without costs.

Sd/-

JUDGE

PTM