Manju S/O Dyavasetty vs M J Manjesh S/O Late Jayaramegowda
2021 Latest Caselaw 2203 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 10TH DAY OF JUNE, 2021

                          BEFORE

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

                  M.F.A.NO.8194/2010 (MV)

BETWEEN:

1.     MANJU
       S/O DYAVASETTY
       AGED ABOUT 25 YEARS
       R/AT VALAGEREMENASA
       KASABA HOBLI, K.R.PET TALUK
       MANDYA DISTRICT.
                                            ... APPELLANT
         (BY SRI MANJU, APPELLANT - SERVED COURT
        NOTICE SERVED VIDE ORDER DATED 08.03.2021)

AND:

1.     M.J. MANJESH
       S/O LATE JAYARAMEGOWDA
       R/AT VALAGERAMENASA
       KASABA HOBLI, K.R.PET TALUK
       MANDYA DISTRICT.

2.     THE NATIONAL INSURANCE COM. LTD.,
       BRANCH OFFICE, PB NO-54
       V.V.ROAD, MANDYA CITY
       REPRESENTED BY THE BRANCH MANGER.
                                         ... RESPONDENTS

       (BY SRI A.N.KRISHNA SWAMY, ADVOCATE FOR R2;
                        R1-SERVED)
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     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 05.12.2009
PASSED IN MVC.NO.1/2007 ON THE FILE OF THE CIVIL JUDGE
(SR.DN.) AND JMFC, K.R.PET, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

     THIS MFA COMING ON FOR ORDERS THROUGH 'VIDEO
CONFERENCE' THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant, who was on record

is no more.

This Court issued the Court notice against the

appellant and the said Court notice has been served on the

appellant on 08.03.2021 and till date, the appellant has

neither appeared before this Court personally nor engaged

any counsel to represent him. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

PYR