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1. This appeal is filed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Civil Judge (Sr.Dn.) and Member, MACT, Gangavathi (hereinafter referred to as ''The Tr…
1. The present appeal is preferred by the insurer assailing the judgment and award passed by MACT No.V, Bijapur, dated 14.10.2009 in MVC.No.710/2008. 2. The facts leading to the case are that on 4.3.2007, deceased Jaya…
1. Heard the learned counsel for the appellant/defendant and the learned Senior Counsel appearing on behalf of the respondent/plaintiff. 2. The parties are referred to by their nomenclature before the trial Court for th…
1. The legal representatives of the claimant filed the present appeal against the judgment and award dated 15.6.2011 made in LACA No. 56/2010 on the file of the IV Addl. District Judge, Gulbarga, dismissing the appeal o…
S.J. Vazifdar, J.@mdashThis is the respondent''s Chamber Summons for a dismissal of the above petition u/s 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "1996 Act"). 2. The petition i…
1. We cannot maintain the judgments of the Courts below in this case. We think that the plaintiff was entitled to succeed and that it was established that a custom of pre-emption exists. 2. The plaintiff brought into C…
A. Mateen, J.@mdashHeard learned Counsel for the petitioner and Sri Anadi Bannerji, learned Counsel for respondent No. 2 as well as learned Additional Government Advocate. 2. By means of this petition u/s 482 Cr.P.C., …
Dismissed
D.D. Sinha, J.@mdashHeard Shri Sohoni, learned Counsel for the petitioner, Shri Mehadia, learned Counsel for the respondent No. 2, and Shri Ahirkar, learned Assistant Government Pleader for the respondent No. 3. 2. Shr…
1. The petitioners who claim to be voters of Ward No. 23 of Wadi (Jn.), Chittapur taluk, Kalaburagi district are before this Court for a writ of certiorari to quash the impugned order, dated 10.03.2017 in VERNACULAR MAT…