Master Mohammad Aflal vs Sri Altaf
2024 Latest Caselaw 9464 Kant

Karnataka High Court

Master Mohammad Aflal vs Sri Altaf on 1 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                              NC: 2024:KHC:13180
                                                          MFA No. 2978 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 1ST DAY OF APRIL, 2024

                                               BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.2978 OF 2014(MV-I)
                      BETWEEN:

                      MASTER MOHAMMAD AFLAL
                      S/O AHMAD BASHEER,
                      AGED ABOUT 5 YEARS,
                      REPRESENTED BY HIS FATHER
                      AND NATURAL GUARDIAN,
                      SRI. AHMAD BASHEER
                      S/O K.A.UNJI,
                      AGED ABOUT 33 YEARS,
                      R/A KADROL HOUSE,
                      KAPIKAD, KEMRAL VILLAGE,
                      MANGALORE TALUK AND DISTRICT - 575 001.
                                                                    ...APPELLANT
                      (BY SRI. RAJU BHAT., ADVOCATE [ABSENT])

                      AND:

Digitally signed by
                      1.    SRI. ALTAF
THEJASKUMAR N               S/O MOHAMMAD,
Location: HIGH              AGE:MAJOR,
COURT OF
KARNATAKA                   R/AT KAPIKAD, ATHUR VILLAGE,
                            MANGALORE TALUK AND DISTRICT-575 001.

                      2.    THE BRANCH MANAGER,
                            UNITED INDIA INSURANCE CO.LTD.,
                            SRI. VITTAL, NII-17 MAIN ROAD,
                            SURATKAL, MANGALORE,
                            MANGALORE DISTRICT - 575 001.
                                                              ...RESPONDENTS
                      (R1-HELD SUFFICIENT V/O DATED:20.03.2018;
                       BY SRI. O.MAHESH., ADVOCATE FOR R2)
                                   -2-
                                                 NC: 2024:KHC:13180
                                               MFA No. 2978 of 2014




      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:24.04.2013
PASSED IN MVC NO.657/2011 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND AMACT, KARKALA.

      THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:
                             ORDER

When the matter is called, there is no representation on

behalf of the appellant, either personally or through video

conferencing.

As could be seen from the daily order sheet, the appeal

was listed on 25.03.2024, on that day, there was no

representation on behalf of the appellant, either personally or

through video conferencing. Hence, for appearance of learned

counsel for the appellant, the appeal was ordered to be listed

on 01.04.2024.

The appeal is listed today. As already noted above, when

the matter is called, there is no representation on behalf of the

appellant, either personally or through video conferencing. It

appears that the appellant is not interested in prosecuting the

NC: 2024:KHC:13180

appeal. Hence, the Miscellaneous First Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE TKN