Nabisab vs Chandrakala
2022 Latest Caselaw 1712 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 3RD DAY OF FEBRUARY, 2022

                      BEFORE

      THE HON'BLE MR.JUSTICE P.KRISHNA BHAT

           M.F.A.No.575/2011 (MV)

BETWEEN:

NABISAB
S/O FAKIRSAB
AGED ABOUT 28 YEARS

OWNER OF AUTO RIKSHAW
BEARING REG.NO.KA-17/A-5222
R/O HOOVINAMADU-VILLAGE,
DAVANAGERE-TQ: DIST
                                       ....APPELLANT

(BY SRI M.R.HIREMATHAD, ADVOCATE)

AND

1.    CHANDRAKALA
      D/O OBALESH
      AGED ABOUT 20 YEARS
      OCC: COOLIE
      R/O RASTHEMACHIKERE-VILLAGE
      JAGALUR-TQ:
      DAVANAGERE-DISTRICT

2.    N.B.DEVENDRAPPA
      S/O BASAPPA
      AGED ABOUT 42 YEARS

      DRIVER OF AUTO RIKSHAW
                           2


     BEARING REG.NO.KA-17/A-5222
     R/O LINGANAHALLI-VILLAGE,
     JAGALUR-TQ
     DAVANAGERE- DIST

3.   THE LEGAL MANAGER
     IFFCO-TOKIO GENERAL INSURANCE
     COMPANY LIMITED
     ZONAL OFFICE SOUTH CLAIMS
     3RD FLOOR 3RD BLOCK
     8TH CROSS CUNNINGHAM ROAD
     BANGALORE

                                ....RESPONDENTS

     (BY SRI O.MAHESH, ADVOCATE FOR R-3,
     R1 AND R2-SERVED, BUT UNREPRESENTED)

     THIS MFA IS FILED U/S 173(1) OF MV ACT, AGAINST
THE JUDGMENT AND AWARD DATED 21-09-2010 PASSED
IN MVC NO.950/2008 ON THE FILE OF THE II ADDITIONAL
SENIOR CIVIL JUDGE AND VI ADDITIONAL MACT, AT
DAVANGERE, PARTLY ALLOWING THE CLAIM PETITION
FOR COMPENAITON AND SEEKING ENHANCEMENT OF
COMPENAITON.

     THIS MFA COMING ON FOR HEARING THROUGH
VIDEO CONFERENCING THIS DAY, THE COURT DELIVERED
THE FOLLOWING:


                    JUDGMENT

Learned counsel for the appellant is again

absent. There is no representation for the appellant.

On the last occasion also learned counsel for the

appellant was absent. It appears that the appellant is

not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

Mkm