Karnataka High Court
The Branch Manager Reliance General ... vs Mohammed Sadiq S/O Mohaboob Ali Ors on 19 July, 2012
Author: Dilip B.Bhosale
Bench: Dilip B. Bhosale
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 19TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR.JUSTICE DILIP B. BHOSALE
M.F.A. NO.30053 OF 2011 (MV)
BETWEEN:
THE BRANCH MANAGER
RELIANCE GENERAL, INSURANCE CO. LTD.
1ST FLOOR, SLV TOWERS, PARVATINAGAR
BELLARY, NOW REPRESENTED BY
RELIANCE GEN. INS. CO. LTD.
NO.28, EAST WING, 5TH FLOOR
CENTENARY BUILDING, MG ROAD, BANGALORE
THROUGH ITS DEPUTY MANAGER
... APPELLANT
(BY SMT. SAROJA S. PATIL & C.S. KALBURGI, ADVS. - ABSENT)
AND:
1. MOHAMMED SADIQ
S/O MOHABOOB ALI
AGE: 30 YEARS, OCC: BUSINESS
R/O PWD CAMP, NOW RESIDING AT
LAL PAHADI, RAIHCUR
2. SANGAYYA S/O SHEKARAYYA
MAJOR, OCC: DRIVER OF LORRY
NO.KA-37-2275, R/O GOREBAL CAMP
TQ: SINDHNOOR, DIST: RAICHUR
2
3. T. SRIDHAR
S/O SHIVAYYA SWAMY.T.
AGE, MAJOR, OCC: OWNER OF LORRY
NO.KA-37-2275, R/O BLOCK NO.8
KARATAGI, TQ: GANGAVATI
DIST: KOPPAL
... RESPONDENTS
THIS MFA IS FILED U/S 173(1) OF MV ACT PRAYING TO CALL FOR THE RECORDS AND TO MODIFY THE JUDGMENT AND AWARD DATED 05-10-2010 PASSED BY THE MACT & FAST TRACK COURT-I AT RAICHUR IN MVC NO 343/2009 AND TO PASS SUCH OTHER ORDER OR ORDERS AS THIS COURT DEEMS FIT UNDER THE FACTS AND CIRCUMSTANCES OF THE CASE, INCLUDING THE COSTS.
THIS APPEAL COMING ON FOR FURTHER ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:
PC:
None appears for the appellant.
In view of the order, dated 31.03.2011, the appeal stands dismissed for non-prosecution.
Sd/-
JUDGE LG