Arvinda @ Arvindakumar T M vs S. Nagaraja
2021 Latest Caselaw 2007 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 27TH DAY OF MAY, 2021

                          BEFORE

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

                  M.F.A.NO.5950/2013 (MV)

BETWEEN:

ARAVINDA @ ARAVINDAKUMAR T.M.
S/O MAHESWARAPPA
AGED ABOUT 37 YEARS
R/O TURUVANUR
CHITRADURGA TALUK
                                            ... APPELLANT

          [BY SRI ARAVINDA @ ARAVINDAKUMAR T.M.,
                    ADVOCATE - (ABSENT)]
AND:

1.     S. NAGARAJA
       S/O SIDDAPPA
       AGE : MAJOR
       R/O C.K.PURA, KELAGOTE
       CHITRADURGA DISTRICT-577 501.

2.     THE MANAGER
       ORIENTAL INSURANCE CO. LTD.,
       SRI SHARADA COMPLEX
       OPPOSITE TO KSRTC BUS STAND
       CHITRADURGA-577 501.
                                            ... RESPONDENTS

      [BY SRI V.NARAYANA SWAMY, ADVOCATE FOR R2;
VIDE ORDER DATED 28.05.2018 R1-SERVICE HELD SUFFICIENT]
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     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 24.09.2012
PASSED IN MVC.NO.1788/2010 ON THE FILE OF THE
ADDITIONAL SESSIONS JUDGE (FAST TRACK COURT),
CHITRADURGA,    DISMISS   THE   CLAIM   PETITION  FOR
COMPENSATION     AND    SEEKING     ENHANCEMENT    OF
COMPENSATION.

    THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

The Court notice issue to the appellant was duly served

and in this regard, report is received from the Principal District

and Sessions Judge, Chitradurga. In spite of service of notice to

the appellant, the appellant has neither appeared nor engaged

any counsel.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

ST