Mr. Mahammed Saleem vs Narayana Poduval
2023 Latest Caselaw 8760 Kant

Karnataka High Court

Mr. Mahammed Saleem vs Narayana Poduval on 28 November, 2023

                                              -1-
                                                         NC: 2023:KHC:43269
                                                     MFA No. 1480 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 28TH DAY OF NOVEMBER, 2023
                                          BEFORE

                      THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                     MISCELLANEOUS FIRST APPEAL NO. 1480 OF 2018 (MV-D)

                BETWEEN:

                1.     MR. MAHAMMED SALEEM
                       AGED ABOUT 39 YEARS,

                2.     MR YAHYA
                       AGED ABOUT 37 YEARS

                3.     MR MAHAMMED SHAFI
                       AGED ABOUT 33 YEARS,

                4.     WAHEEDA
                       AGED ABOUT 28 YEARS

                    ALL ARE CHILDREN OF LATE ALILMAMMA
                    R/AT PANJALA HOUSE, TALAPADY, TALAPADY
                    VILLAGE, MANGALURU TALUK
                                                          ...APPELLANTS
Digitally       (BY SMT.VIDYA S.,ADVOCATE)
signed by JAI
JYOTHI J        AND:
Location:
HIGH
COURT OF        1.     NARAYANA PODUVAL
KARNATAKA
                       S/O KUNHAMBU PODUVAL,
                       MAJOR,
                       R/AT NO.149,
                       VADAKKEY PUTHALATH, ANNUR POST,
                       ANNUR PADINHARE KARA ANIDIYIL,
                       PADINHATAYIL TEMPLE,
                       TALIPARAMBA, KANNUR-670332

                2.     FUTURE GENERAL INDIA
                       INSURANCE CO LTD.,
                       INLAND AVENUE, M.G.ROAD,
                             -2-
                                         NC: 2023:KHC:43269
                                      MFA No. 1480 of 2018




    MANGALURU
                                           ...RESPONDENTS
(NOTICE SERVED TO R-1 &           UNREPRESENTED; BY SRI
O.MAHESH.,ADVOCATE FOR R-2)


     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED15.09.2015 PASSED IN MVC
NO.1491/2011 ON THE FILE OF 1ST ADDITIONAL SENIOR
CIVIL JUDGE & MACT-VI, MANGALURU D.K.,        PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

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

When this matter came up on 27.11.2023 before this Court, there was no representation on behalf of both the parties in the forenoon as well as in the afternoon. Hence this court has directed to list the same for dismissal on 28.11.2023. 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