Kondibai W/O. Bhira Madane And Ors vs Mr.Mohammad S/O. Shoukatali ...
2021 Latest Caselaw 5128 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

     DATED THIS THE 02ND DAY OF SEPTEMBER, 2016

                          BEFORE

        THE HON'BLE MR. JUSTICE B.VEERAPPA

                MFA NO.200473/2016 (LAC)

BETWEEN:

1.     Kondibai
       W/o Bhira Madane
       Age: 38 years, Occ: Household work
       R/o Near Apsara Talkies, Sungar Galli
       Vijayapur - 586 101.

2.     Ramesh
       S/o Bhira Madane
       Age: 23 years, Occ: Coolie
       R/o Near Apsara Talkies, Sungar Galli
       Vijayapur - 586 101.

3.     Shashikant
       S/o Bhira Madane
       Age: 21 years, Occ: Coolie
       All are Tikota
       Tq. & Dist. Vijayapur
                                               ... Appellants
(By Sri Shivashankar H. Manur, Advocate)

AND:

1.     Mr. Mohammad
       S/o Shoukatali Mulla
       Age: 43 years, Occ: Business
       R/o Kottalagi, Tq. Athani
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      Dist. Belgaum

2.    The Branch Manager
      National Insurance Co. Ltd.,
      S.S.Road, Vijayapur - 586 101.
                                            ... Respondents

      This MFA filed under Section 173 (1) of MV Act,
praying to set aside the judgment and award dated
21.09.2015, passed by the Prl. Senior Civil Judge and Motor
Accident Claims Tribunal No. V, Vijayapur, in MVC No.
1617/2013 and to enhance the compensation amount by
suitably modifying the same, to direct the respondent no.
2/insurance company to satisfy the award amount.


      This appeal coming on for further orders this day, the
Court delivered the following:


                         JUDGMENT

On 05.07.2016 four weeks time has been granted

to comply with the office objections, filing which the

appeal shall stand dismissed. In spite of the same,

office objections have not been complied with. The

appellant and the learned counsel for the appellant have

not interested in prosecuting the appeal. Even though

there is delay of 79 days in filing the appeal, the

application for condonation of delay has not been filed.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

Srt