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Sri Mohammed Aslam Pasha vs Managing Director
2026 Latest Caselaw 480 Kant

Citation : 2026 Latest Caselaw 480 Kant
Judgement Date : 23 January, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Sri Mohammed Aslam Pasha vs Managing Director on 23 January, 2026

Author: S.G.Pandit
Bench: S.G.Pandit
                                                  -1-
                                                              NC: 2026:KHC:3934-DB
                                                              MFA No. 8203 of 2024


                      HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 23RD DAY OF JANUARY, 2026
                                              PRESENT
                              THE HON'BLE MR. JUSTICE S.G.PANDIT
                                                 AND
                            THE HON'BLE MR. JUSTICE K. V. ARAVIND
                                 M.F.A. NO. 8203 OF 2024 (MV-D)

                      BETWEEN:

                      1.    SRI MOHAMMED ASLAM PASHA
                            S/O MOHAMMED SALAR SAB,
                            AGED ABOUT 58 YEARS,

                      2.    SRI SHABEEN TAJ,
                            W/O MOHAMMED ASLAM PASHA
                            AGED ABOUT 46 YEARS

                            BOTH ARE R/AT NO.527, II FLOOR,
                            III MAIN G CROSS,
                            BISMILLAH NAGAR,
Digitally signed by         BENGALURU-29.
NANJUNDACHARI
Location: HIGH              PREVIOUSLY R/AT NO.16/17,
COURT OF                    5TH CROSS, GURRAPPANAPALYA,
KARNATAKA
                            BANNERGHATTA ROAD,
                            BENGALURU - 29.
                                                                     ...APPELLANTS
                      (BY SRI. SHRIPAD V SHASTRI, ADV.)


                      AND:

                      1.    MANAGING DIRECTOR
                            M/S VRL LOGISTIC LIMITED,
                            NO.31, PRABHATH TALKIES BUILDING,
                             -2-
                                          NC: 2026:KHC:3934-DB
                                          MFA No. 8203 of 2024


HC-KAR




     TRICHY MAIN ROAD, GUGAI,
     SALEM, TAMILNADU.


2.   UNITED INDIA INSURANCE CO. LTD.,
     MOTOR DEALER DIVISION,
     KRISHI BHAVAN, 6TH FLOOR,
     HUDSON CIRCLE,
     BENGALURU - 560001
     BY ITS MANAGER.
                                               ...RESPONDENTS

(BY SRI. B C SEETHARAMA RAO, ADV. FOR R2)


      THIS APPEAL IS FILED U/S.173(1) OF MV ACT, AGAINST
THE JUDGMENT AND AWARD DATED 15.04.2024 PASSED IN
MVC NO.5512/2021 ON THE FILE OF THE XX ADDITIONAL
SMALL    CAUSES   JUDGE   AND     ACMM,    MACT,   BENGALURU,
(SCCH-22),   PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION       AND    SEEKING         ENHANCEMENT      OF
COMPENSATION.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE S.G.PANDIT
       AND
       HON'BLE MR. JUSTICE K. V. ARAVIND
                               -3-
                                         NC: 2026:KHC:3934-DB
                                        MFA No. 8203 of 2024


 HC-KAR




                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE S.G.PANDIT)

A memo dated 01.08.2025 filed by learned counsel

Sri. Shripad V Shastri on behalf of appellants. The Memo

reads as under:

"That, the above matter may kindly be dismissed as not pressed. Hence this memo."

2. The memo is placed on record.

Appeal is dismissed as not pressed.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

BSV CT:bms List No.: 3 Sl No.: 4

 
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