Mohammed Azmal vs Hina Kouser
2025 Latest Caselaw 7999 Kant

Karnataka High Court

Mohammed Azmal vs Hina Kouser on 3 September, 2025

                                                 -1-
                                                            NC: 2025:KHC:34540
                                                          MFA No. 4828 of 2025


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                              BEFORE
                           THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO.4828 OF 2025(MV-I)


                      BETWEEN:


                      MOHAMMED AZMAL,
                      S/O. MOHAMMED IQBALPASHA,
                      AGED ABOUT 48 YEARS,
                      R/AT NO.45, TIPPU CIRCLE,
                      BADAMAKAN, N. R. MOHALLA,
                      VTC MYSORE - 570 007.
                                                                  ...APPELLANT


                      (BY SRI. H.V.BHANU PRAKASH, ADVOCATE (ABSENT))

                      AND:
Digitally signed by
AASEEFA
PARVEEN               1.    HINA KOUSER,
Location: HIGH
COURT OF                    S/O THABREZ PASHA,
KARNATAKA                   AGED MAJOR,
                            R/AT NO. 256, TIPPU CIRCLE,
                            BADAMAKAN, N. R. MOHALLA,
                            MYSORE - 570 007
                            (OWNER OF AUTO BEARING REG.
                            NO. KA-05-D-7816)

                      2.    THE DIVISIONAL MANAGER,
                            TATA AIG GENERAL INSURANCE COMPANY LTD.,
                            NO.374, FIRST FLOOR,
                               -2-
                                            NC: 2025:KHC:34540
                                         MFA No. 4828 of 2025


HC-KAR




    SUNNY CENTRE, NEW KALIDASA ROAD
    VIJAYANAGARA 1ST STAGE,
    MYSORE - 570 017.
    (INSURER OF AUTO BEARING
    REG. NO. KA-05-D-7816)
                                               ...RESPONDENTS

     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE

JUDGMENT    AND   AWARD     DATED    01.06.2023       PASSED   IN

MVC NO.382/2021 ON THE FILE OF THE JUDGE, ADDITIONAL

COURT OF SMALL CAUSES, AS A PRESIDING OFFICER, MOTOR

ACCIDENT CLAIMS TRIBUNAL, MYSURU, PARTLY ALLOWING

THE CLAIM PETITION FOR COMPENSATION AND SEEKING

ENHANCEMENT OF COMPENSATION.


     THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:



CORAM:   HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA



                     ORAL JUDGMENT

No representation on appellant's side on call.

There was no representation even on 04.07.2025 and

11.08.2025. Though the matter is listed on this day under the

NC: 2025:KHC:34540

HC-KAR

caption 'for dismissal', yet there is no representation.

Therefore, the appeal stands dismissed for non-prosecution.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

DS CT:TSM