Sri Mahaboob Pasha vs K S Adinarayana Swamy
2025 Latest Caselaw 5737 Kant

Karnataka High Court

Sri Mahaboob Pasha vs K S Adinarayana Swamy on 18 August, 2025

                                                  -1-
                                                              NC: 2025:KHC:31878
                                                            MFA No. 2073 of 2024


                    HC-KAR




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 18TH DAY OF AUGUST, 2025

                                               BEFORE
                             THE HON'BLE MRS. JUSTICE P SREE SUDHA
                        MISCELLANEOUS FIRST APPEAL NO. 2073 OF 2024 (MV-I)
                   BETWEEN:

                   1.     SRI MAHABOOB PASHA
                          S/O SHEIK FARKRUDDIN
                          AGED ABOUT 47 YEARS,
                          R/AT WARD NO.15,
                          TIPPU NAGARA, CHINTAMANI,
                          CHINTAMANI TALUK,
                          CHIKKABALLAPURA DISTRICT-563125
                                                                   ...APPELLANT


                   (BY SRI. G M SRINIVASAREDDY, ADVOCATE)

                   AND:

                   1.     K S ADINARAYANA SWAMY
Digitally signed          S/O LATE SUBBARAYAPPA
by PADMASHREE             AGED ABOUT 33 YEARS
SHEKHAR DESAI
                          R/AT KANGAMAKAHALLI VILLAGE,
Location: High
court of                  MANIGANAHALLI POST,
Karnataka                 SRINIVASAPURA TALUK
                          KOLAR DISTRICT-563121
                          (OWNER OF THE VEHICLE KA-07-ED-3019)

                   2.     The HDFC ERGO GENERAL INSURANCE Co., Ltd.,
                          NO.25/1, 2ND FLOOR, BUILDING NO.2,
                          SHANKARNARAYANA BUILDING, MG ROAD,
                          BENGALURU-560001
                          (POLICY CERTIFICATE NO.23029100165 - 39200000
                                -2-
                                            NC: 2025:KHC:31878
                                          MFA No. 2073 of 2024


 HC-KAR



     VALID FROM 23.01.2020 TO 22.04.2025)


                                             ...RESPONDENTS
(BY SRI. B PRADEEP, ADVOCATE FOR R2;
R1 SERVED)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 06.01.2024 PASSED IN MVC
NO. 596/2021 ON THE FILE OF THE XI ADDITIONAL SMALL
CAUSES JUDGE AND ACMM, COURT OF SMALL CAUSES,
MEMBER, MACT-12, BENGALURU            SCCH-12, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE P SREE SUDHA


                         ORAL JUDGMENT

Both the counsel present and it is stated that the

appellant is no more.

2. It is a case of injury and the injured claimant has

filed this appeal. Hence, the appeal is dismissed as

abated.

SD/-

(P SREE SUDHA) JUDGE YKL