Nagabhovi vs Ranganatha
2021 Latest Caselaw 2661 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 6TH DAY OF JULY, 2021

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  M.F.A.NO.1159/2015 (MV)

BETWEEN:

NAGABHOVI
S/O THIRUPATHI BHOVI,
AGED ABOUT 55 YEARS,
MASON-WORK, R/O PARVATHINAGARA,
YEMMEDODDI-VILLAGE: POST,
BIRUR-HOBLI, KADUR-TALUK,
CHIKMAGALUR DISTRICT.                        ... APPELLANT

            (BY SRI M.R.HIREMATHAD, ADVOCATE)
AND:

RANGANATHA
S/O GOVINDAPPA
DRIVER CUM OWNER OF THE VEHICLE
GOODS AUTO RICKSHAW BEARING
REG.NO.KA.18/A-6858,
TARIKERE-TOWN, TARIKERE-TALUK,
CHIKMAGALUR DISTRICT-577 101.               ... RESPONDENT


     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 09.10.2014
PASSED IN MVC NO.51/2012 ON THE FILE OF THE SENIOR CIVIL
JUDGE, MACT, KADUR, CHIKMAGALUR DISTRICT, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

    THIS M.F.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                        JUDGMENT

This appeal is filed in the year 2015. In spite of notice was

ordered on 15.07.2015, the same was not served and returned

with endorsements as no such person and also not known. Till

date, no substituted service of notice to the respondent is taken.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

cp*