Shri. Shankargouda Shivangouda ... vs Ramesh Basavanneppa Hosamani
2021 Latest Caselaw 7069 Kant

               IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH

           DATED THIS THE 22ND DAY OF DECEMBER, 2021

                            BEFORE

            THE HON'BLE MR.JUSTICE RAVI V. HOSMANI

                   M.F.A.NO.24618/2011 (MV)
BETWEEN:

SHANKARGOUDA SHIVANGOUDA PATIL,
AGE: 52 YEARS, OCC: AGRICULTURE,
R/O YARAGANAVI, TQ. SAUNDATTI
DIST. BELAGAVI
                                                 ...APPELLANT.

(COURT NOTICE ISSUED IS SERVED.)


AND:

1.     RAMESH BASAVANNEPPA HOSAMANI,
       AGE: 40 YEARS, OCC: AGRICULTURE,
       R/O YARAGANAVI, TQ. SAUNDATTI,
       DIST. BELAGAVI

2.     THE NATIONAL INSURANCE CO.LTD.,
       GOKAK BRANCH, MUNAVALLI COMPLEX,
       NEAR COURT CIRCLE, LAXMI TEMPLE ROAD,
       GOKAK, DIST. BELAGAVI
                                               ...RESPONDENTS.

(BY SHRI A.G.JADHAV, ADVOCATE, FOR R.2;
R.1 - NOTICE SERVED.)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MOTOR VEHICLES ACT, 1988, PRAYING TO SET
ASIDE THE JUDGMENT AND AWARD DATED 31.03.2011, PASSED IN
MVC NO.349/2009 ON THE FILE OF THE PRESIDING OFFICER, FAST
                                  2




TRACK COURT AND MEMBER, ADDL.             MACT,   SOUNDATTI,   BY
ALLOWING THE CLAIM PETITION, ETC.,

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
PASSED THE FOLLOWING:


                              ORDER

After the death of counsel Shri M.G.Naganuri, Court notice

was issued to appellant. Notice to appellant is served. There is

no representation. Appeal is dismissed for non prosecution.

Sd/-

JUDGE

Mrk/-