Praveen Appasaheb Patil vs Shanta W/O Manohar Patil
2021 Latest Caselaw 6027 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

      DATED THIS THE 13 T H DAY OF DECEMBER, 2021

                             BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI
                  M.F.A.No.22841/2021 (MV)
BETWEEN:

SHRI PRAV EEN APPASAHEB PATIL,
AGE: 42 YEARS , OCC: BUSINESS ,
R/O: PATIL BUILDI NG,
BEHIND LI C OFFICE, FALLS ROAD ,
GOKAK 590 307, D IST: BELGAUM.           ... A PPELLAN T

(Court no tice issued is 'unserved' ,)

AND

1 .   SMT.SHANTA W/O MANOHAR PATI L
      AGE: 70 YEARS , OCC: HOSUEHOLD,
      R/O 466/ 5B, BABLE GA LLI ,
      ANGOL,BELGA UM 590007.

2 .   SHRI.MAJMEEL JA HANGIR SANADI ,
      AGE: 22 YEARS , OCC: BUSINESS ,
      R/O 970/ 2 J OSHI GALLI ,
      SHAHAPUR, BELGA UM 590004.

3 .   SHRI.KISHOR MAN OHAR PATIL,
      AGE: 50 YEARS , OCC: BUSINESS ,
      R/O 466/ 5B BA BLE GALLI,
      ANGOL, BELGAUM 590007.

4 .   SHRI. A RUN MANOHAR PATI L,
      AGE: 48 YEARS , OCC: BUSINESS ,
      R/O 466/ 5B BA BLE GALLI,
      ANGOL, BELGAUM 590007.

5 .   SHRI. AMIT MANOHAR PATI L
      AGE: 46 YEARS , OCC: BUSINESS ,
                                   2




        R/O 466/ 5B BA BLE GALLI,
        ANGOL, BELGAUM 590007.               ... RES POND ENTS

(NOTICE T O R1 AN D R5 SERVED)

     THIS MISC.FIRST APPEAL IS FI LED UNDER S ECT ION
173(1) OF MOT OR VEHICLES ACT, 1988, AGAINST THE
JUDGMENT AND AWARD DATED 17.03.2011 PASSED IN MVC
No.1793/ 2008 ON THE FILE OF T HE II ADDL. DISTRICT AND
SESSIONS JUD GE AND MEMBER, ADDL. MACT BELGA UM,
AWARDING THE COMPENSATION OF RS.2,43,000/- WITH
INTEREST AT THE RATE OF 6% P.A ., FROM THE DATE OF
PETITION TILL REALISATION.
    THIS APPEA L COM ING ON FOR ORD ERS THIS DAY, THE
COURT , MADE THE FOLLOWIN G:

                                ORDER

Court notice was issued to appellant after death of

counsel appearing for appellant.

2. Notice issued to appellant to the address, which

is mentioned in cause title, returned with a Shara

"unserved as not residing in the address".

3. Name of appellant is called out. There is no

representation.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE Psg*