R N Deepak vs Papanna
2021 Latest Caselaw 2130 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 4TH DAY OF JUNE, 2021

                         BEFORE

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

                 M.F.A.NO.3392/2014 (MV)

BETWEEN:

R.N.DEEPAK
S/O NARAYANA SHETTY,
AGED ABOUT 32 YEARS,
NO.230, 27TH CROSS,
II BLOCK, RAJAJINAGAR,
BENGALURU-560 010.
                                            ... APPELLANT

          [BY SRI R.N.DEEPAK, ADVOCATE (ABSENT)]

AND:

1.     PAPANNA
       S/O LATE HOMBEGOWDA,
       HODAGATTA VILLAGE & POST,
       KEREGODU HOBLI, MANDYA TALUK,
       MANDYA DISTRICT.

2.     NATIONAL INSURANCE CO. LTD.,
       REGIONAL OFFICE,
       II FLOOR, SHUBHARAM COMPLEX,
       M.G.ROAD, BENGALURU-560 001.
                                           ... RESPONDENTS

     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 13.06.2013
PASSED IN MVC.NO.4075/2011 ON THE FILE OF II ADDITIONAL
SMALL CAUSES JUDGE AND XXVIII ACMM, MACT, BENGALURU
(SCCH-13), PARTLY ALLOWING THE CLAIM PETITION FOR
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COMPENSATION        AND      SEEKING      ENHANCEMENT        OF
COMPENSATION.

     THIS M.F.A. COMING ON FOR ORDERS THROUGH 'VIDEO
CONFERENCE' THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                        JUDGMENT

In view of the endorsement issued that 'no such named

appellant in the given address' as intimated by the house owner-

Mr. K.Singh, the appeal is dismissed for non-prosecution since

the Court notice issued was not served and the Court is also

unable to get the correct address. If the appellant appears and

makes request for revival of the appeal, the same can be

considered in a lenient approach.

Sd/-

JUDGE

cp*