The Divisional Manager vs Mahamood S/O Md. Ali Tekagi Ors on 16 August, 2011

[Cites 1, Cited by 0]

Karnataka High Court

The Divisional Manager vs Mahamood S/O Md. Ali Tekagi Ors on 16 August, 2011

Bench: H.G.Ramesh

-2-
M.F.A.NO.30359/2011 A/W

MiSC.CVl.NOS.15O84O & 150842/201 
AGE: 31  OCC: BUSINESS  '-

R/O NEW ANSARI MOHALLA
ALAN D .

DIST. GULBARGA  COMMON RESPOGNDENfI*S' 
THIS MFA IS FILED U/S 173(1) OF  ACT AGAINST THE._
JUDGMENT AND AWARD DATED o7f.o9.2oTQ z_PA'SSED_.IN"

MVC.NO.1443/2008 ON THE FILE OF THE PRL. CIVI_L 

(SR.DN.) & MACT AT GULEARGA, -.._PARI*LY_ "AIIILOf\7III'II;G.._VTHE
CLAIM PETITTON AND AWARDING". COMPENSATIO.N;' OF

Rs.75,000/~WI'I'HINTERESTAT 60/g.P;A..'=«f   
MISC.CvL.NO.150840/20.11 _«IS_*FII,ED~._ U/S 5 OF

LIMITATION ACT R/W SEC; ' 1'73"'IHEf_ ACT 1988.
PRAYING TO CONDONE 'FHE"DE§I.A'1'_Q_F is &VI")AY'S IN FILING
THE APPEAL. IN 'I"i-1'E"J1f\3'FEREST OF J'USTT.'CE. AND EQUITY.

MISC.CVIJ.I\.I(.)':I'13984:   U/O 41 RULE 5 OF
CPC R/xIj' '1"é9' M§f("AC*I'=.,.:'1988IR/W SEC. 151 OF CPC.
PRAYING TO  OF THE JUDGMENT AND
AWARD DATED O7.O'9,V2'OI'0,.PAS'SED IN MVC NO.1443/2008 ON
THE FILE OF vPF<L. CIN7l:L JUDGE (SR.DN.) & MACT AT

---.GULE_ARGA]' PENDING_ ____ FINAL DISPOSAL OF THE ABOVE
'  IN' THE"INTEREST OF JUSTICE AND EQUITY.

QTPHIS VIVIFFA A/'W MISCCVL. APPLICATIONS COMING ON

%  FOR 'ORD_ERS.;~" THIS DAY, THE COURT DELIVERED THE
 .  'F.OLLOw'IN_G;



-3-
M.P'.A.No.30359/2011 A/w
Mise.Cvl.Nos. 150840 & 150842/201 l

JUDGMENT

H.G.RAMESH, J. (Oral):

There is a delay of 26 days in filing I have heard the learned eounselappearing '4 appellant - Insurance Company iof appeal.

2. This appeal Ilfllgﬁifange Company Limited is and award the Motor Accidents lat Gulbarga in MVC.No'l__l impugned judgment, the Tribunal lawardled "a:':"'g:ompensation of ?75,000/-- .....withv.ir:1terest the're.on__at 6% p.a. from the date of the 7<_:l'a.jrn--, ~p'e'ti'titon.._ till its realisation, to the elaimlant/respondent No.1 herein for the injuries "»..___4lsufferedvxby him in a motor vehicle accident, that on 30.01.2008 due to the rash and !y -4- M.F.A.No.30359/2011 A/w Misc.Cvl.Nos.l5084O & 150842/201 17 negligent driving of the lorry bearing No.KA-82--A___-- 144O by its driver.

3. The sole contention urged by if counsel appearing for the appellant of the aforesaid insured vehicle fhvad nc.»""Ciriving'§ licence as on the date of the asked by the Court to refer on the record of the case to had no license, the that no evidence before the Tribunalzjlf duestion of examining the said defence do_es'..Vno..tf arise. The contention is devoidfofirneriit as"itv----i-snot based on any evidence in :.4"Ac:Cording1y, the appeal is liable to be i dism1ssed._ if view of the above, both Misc.Cvl. 5'OH84O/2011 filed for condonation of the delay in filing the appeal and the appeal stand dismissed. \_ r A'

Unlock Advanced Research with PRISMAI

Karnataka High Court