Siddalinga S/O Nagappa Noorandar vs Mohan Reddy And Anr
2022 Latest Caselaw 1480 Kant

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         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 01ST DAY OF FEBRUARY, 2022

                        BEFORE

        THE HON'BLE MRS. JUSTICE J.M.KHAZI

              MFA No.200686/2019 (MV)

BETWEEN:

SIDDALINGA S/O NAGAPPA NOORANDAR
AGE: 20 YEARS OCC: STUDENT
R/O DANDGUNDA VILLAGE TQ: CHITTAPUR
NOW AT PLOT NO. 36, LAXMINAGAR,
STATION BAZAR, YADGIRI
TQ & DIST: YADGIRI 586222
                                           ...APPELLANT
(BY SRI.GANESH NAIK, ADVOCATE [ABSENT])

AND:

1.     MOHAN REDDY S/O CHANNAREDDY MAREDDI,
       AGED ABOUT 29 YEARS OCC: DRIVER AND OWNER
       R/O ALLUR (K) VILLAGE, TQ: CHITTAPUR,
       DIST: KALABURAGI-586222

2.     DIVISIONAL MANAGER
       CHOLAMANDALAM M.S. GENERAL INSURANCE CO. LTD.
       DARE HOUSE, 2ND FLOOR, N.S.C. BHOSE ROAD,
       CHENNAI (TAMIL NADU) 600001.
                                         ....RESPONDENTS

   THIS MFA IS FILED U/S. 173(1) OF M.V.ACT, PRAYING TO
ALLOW AND MODIFY THE APPEAL, THE JUDGMENT AND AWARD
DATED 29.02.2012 IN MVC NO.221/2010 PASSED BY THE
SENIOR CIVIL JUDGE & MACT-II YADGIRI AND ETC.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-

                      JUDGMENT

No representation for the appellant. This case is

coming for 8th time for non-compliance of office

objections. It appears the appellant is not interested

in prosecuting the appeal. Therefore, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE

msr