Veerappa S/O Basappa Savadatti vs Annappa S/O Shambanna Kammar
2022 Latest Caselaw 11492 Kant

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                                      MFA No. 25183 of 2010




IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 22ND DAY OF AUGUST, 2022

                          BEFORE
         THE HON'BLE MR JUSTICE H.P.SANDESH
MISCELLANEOUS FIRST APPEAL NO. 25183 OF 2010          (MV-I)



BETWEEN:


     VEERAPPA S/O. BASAPPA SAVADATTI,
     AGE: 43 YEARS, OCC: TEACHER,
     R/O: KUNNUR,TQ: SHIGGAON, DIST: HAVERI.

                                                 ...APPELLANT
(BY SRI. ASHOK A. NAIK, ADVOCATE)

AND:


1.   ANNAPPA S/O. SHAMBANNA KAMMAR,
     AGE: MAJOR, OCC: AGRICULTURE,
     R/O: APMC YARD, SHIGGAON,
     TQ: SHIGGAON-581205,HAVERI,
     DIST: HAVERI 581 110

2.   THE DIVISIONAL MANAGER,
     NEW INDIA ASSURANCE CO. LTD.,
     DIVISIONAL OFFICE,NO.1426/28,
     LAXMI TOWERS, 1ST FLOOR, KONDALANE
     CHOWK,LAKSHMIPURA, KOLLHAPUR,
     STATE: MAHARASTRA.

                                               ...RESPONDENTS
(NOTICE TO R1 SERVED;
SRI. N.R.KUPPELUR, ADVOCATE FOR R2)

     THIS MFA IS FILED UNDER SECTION 173(1) OF THE M.V.ACT,
AGAINST THE JUDGMENT AND AWARD DATED 13.07.2010 PASSED
IN MVC No.74/2008 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
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                                     MFA No. 25183 of 2010


JUDGE AND ADDL. MACT, HAVERI, DISMISSING THE PETITION FILED
UNDER SECTION 166 OF M.V.ACT.
    THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
COURT MADE THE FOLLOWING.


                          ORDER

Learned counsel for the appellant is absent.

This Court vide order dated 28.07.2022 noted the

absence of the learned counsel for the appellant and given

an final opportunity to the appellant counsel by making it

clear that, the matter is of the year 2010 and if the

counsel for the appellant does not appear on the next date

of hearing, the appeal would be dismissed for non-

prosecution.

In spite of the said order, there is no representation

from the appellant side. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE SVH