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Nasir Khan vs Sri Lakshmichand Sharma
2023 Latest Caselaw 8544 Kant

Citation : 2023 Latest Caselaw 8544 Kant
Judgement Date : 27 November, 2023

Karnataka High Court

Nasir Khan vs Sri Lakshmichand Sharma on 27 November, 2023

                                     -1-
                                                 NC: 2023:KHC:42910
                                                MFA No. 397 of 2017




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                   BEFORE
                THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                 MISCELLANEOUS FIRST APPEAL NO. 397 OF 2017
                                   (MV-D)
                BETWEEN:

                   NASIR KHAN
                   S/O S J UMMAR KHAN,
                   AGED 52 YEARS,
                   D/NO.246, AUSTIN TOWN,
                   CENTRE ROAD,
                   BENGALURU-560047



Digitally
signed by JAI                                        ...APPELLANT
JYOTHI J
Location:
HIGH COURT      (BY SRI.NASIR KHAN.,ADVOCATE)
OF
KARNATAKA
                AND:



                1. SRI LAKSHMICHAND SHARMA
                   S/O RATHAN LAL,
                   AGED ABOUT 49 YEARS,
                   R/AT D.NO.18/19,
                   PULYARA KOIL STREET,
                       -2-
                                 NC: 2023:KHC:42910
                              MFA No. 397 of 2017




   ASHOK NAGAR,
   BENGALURU-560047

2. SMT KUSUM LATHA SHARMA
   W/O SRI LAKSHMICHAND SHARMA,
   AGED 45 YEARS,
   R/AT D.NO.18/19,
   PULYARA KOIL STREET,
   ASHOK NAGAR,
   BENGALURU-560047

3. THE MANAGER
   THE HDFC ERGO,
   GENERAL INSURANCE CO LTD,
   NO.108, OFF KH ROAD,
   IST CROSS, RAMAMURTHY EXTN,
   BENGALURU-560027

4. THE MANAGING DIRECTOR
   BANGALORE METROPOLITAN TRANSPORT
   CORPORATION,
   SHANTHI NAGAR,
   BENGALURU-560027


                                 ...RESPONDENTS
(BY SRI. R. KOTHAWAL.,ADVOCATE FOR
     RESPONDENTS)

    THIS MFA IS FILED U/S 173(1) OF MV ACT
AGAINST     THE    JUDGMENT     AND    AWARD
DATED:04.11.2016 PASSED IN MVC NO.1096/2014
ON THE FILE OF THE IX ADDITIONAL SMALL CAUSES
JUDGE, & XXXIV ACMM, MEMBER, MACT-7, COURT OF
SMALL CAUSES, BANGALORE, (SCCH-7), AWARDING
                             -3-
                                         NC: 2023:KHC:42910
                                       MFA No. 397 of 2017




COMPENSATION OF Rs.15,33,000/- WITH INTEREST
@ 8% P.A. FROM THE DATE OF PETITION TILL
PAYMENT.

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

When this matter came up on 21.11.2023 before this

Court, there was no representation on behalf of the

appellant, this court has directed to list the same for

dismissal on 22.11.2023. Again when the matter was

listed on 24.11.2023, there was no representation on

either side, directed to list the mater on 27.11.2023. The

matter is listed today, in the forenoon as well as in the

afternoon, there is no representation on either side.

2. Accordingly, the appeal is dismissed for non-

prosecution.

SD/-

JUDGE

TS

 
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