Karnataka High Court
The Divisional Controller Karnataka ... vs Rahmatulla on 12 June, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
I
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 12th DAY OF JUNE 2012
BEFORE
THE HON'BLE MR.JUSTICE V.JAGANNATHAN
Miscellaneous First Appeal No.3457/200SJMV)
BETWEEN:
I. THE DIVISIONAL CONTROLLER
KARNATAKA STATE ROAD
TRANSPORT CORPORATION (KSRTC)
DAVANGERE DIVISION
DAVANAGERE (EXPARTE)
2. P VENKATESH 5/0 NINGAPPA
KSRTC DRIVER B NO:1704
CHITRADURGA DEPOT
CHITRADURGA
REP BY ITS CHIEF LAW OFFICER
.APPELLANTS
(By Sri. F S DABALI ADV.)
AND:
RAHMATULLA Sb FAKRUDDIN
AGE: 39 YEARS CYCLE SHOP OWNER &
REPAIRER, NEAR MOSQUE
RIO RAMNAGAR, H B 1-TALLI
BELLARY DIST
RESPONDENT
(By Sri. MALLIKARJUN B HIREMATH ADV.)
This miscellaneous first appeal is filed under
Section 173(l) of the Motor Vehicles Act, 1988,
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