MANJUR AHMED Vs. HABIB KHAN

JUDGEMENT

(1.) THIS order shall also dispose of M.A. No. 175/93, Manjur Ahmed v. Habibkhan and Ors. M.A. No. 176/93 Manjur Ahmed and Ors. v.Habibkhan and Ors., M.A. No. 177/93, Shamim Ahmed v. Habibkhan and Ors., M.A. No. 178/93, Bilkish Khatun v. Habibkhan and Ors., M.A. No. 183/93, Abdul Gaffar and Ors. v. Habibkhan and Ors., M.A. No. 184/93, Khekasha and Ors. v. Habibkhan and Ors., M.A. No. 185/93, Mariyambi and Ors. v. Habibkhan and Ors., M.A. No. 186/93, Mohd. Sayeed and Ors. v. Habibkhan and Ors., and M.A. No. 187/93, Iqbal Ahmed and Ors. v. Habibkhan and Ors.

(2.) THE brief history of the case is that the appellants here are the claimants. They have filed claim petition for award of compensation arising out of a motor accident. The same has been dismissed for non-appearance of claimants. Hence these appeals. The case was received no transfer by the A.M. A.C.T. Sendhwa on 24.8.1992. The order does not disclose as to whether the parties were informed for appearing before the A.M.A.C.T. Sendhwa. However, none of the parties were present on that day and, therefore, the case was adjourned to 23.10.1992.

(3.) ON 3.2.1993 the parties were absent. One Shri Mohd. Hussain Advocate appeared probably on the authority of Shri Umarkhan and prayed for adjournment. After hearing the Counsel the Court dismissed the petition with the observations that since the parties are not appearing in the case and therefore the prayer for adjournment is refused.