C. S. Ravichandra vs The Divisional Control Manager
2021 Latest Caselaw 5427 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 3RD DAY OF DECEMBER 2021

                     BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

           MFA No.6182 OF 2016 (MV)

BETWEEN:

C. S. RAVICHANDRA
S/O SHIVANANJAPPA
AGED ABOUT 25 YEARS
R/AT CHIKKANAHALLI VILLAGE
SEELANERE HOBLI, K.R.PET
TALUK, MANDYA DISTRICT
                                      ...APPELLANT


(BY SRI. SYED ABDUL SABOOR, ADV. [ABSENT])

AND

THE DIVISIONAL CONTROL MANAGER
K.S.R.T.C., MYSURU RURAL DIVISION
MYSURU
                                    ...RESPONDENT
(BY SRI. GOWTHAMDEV C. ULLAL, ADV.)

      THIS MFA IS FILED U/S 173(1) OF MV ACT,
AGAINST    THE   JUDGMENT   AND   AWARD    DATED
18.06.2016 PASSED IN MVC NO. 679/2014 ON THE
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FILE OF THE SENIOR CIVIL JUDGE AND MYSURU,
DISMISSING          THE     CLAIM         PETITION    FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.


     THIS MFA COMING ON FOR HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

None appears for the appellant.

Even on the last occasion i.e., on 6.3.2021,

there was no representation for the appellant.

It appears that the appellant is not diligent in

prosecuting the appeal. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

DM