Jagadish S/O Mahadevappa ... vs Nagamma W/O Shanmukappa ...
2022 Latest Caselaw 1784 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 4 T H DAY OF FEBRUARY, 2022

                          BEFORE

   THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                 M.F.A. No.102155/2019 (MV)

BET WEEN

JAGADIS H,
S/O. MAHADEVAPPA HAVANAGI,
AGE: 38 YEARS, OCC: AGRICU LT URE,
R/O: HERUR-58 1148,
TQ: HANGAL, DIST :HAVERI.                   ...APPELLANT

(BY SRI ARAVIND D.KULKARNI, ADV.)

AND

NAGAMMA
W/O SHANMU KAPPA KODIHAL LI,
AGE: 38 YEARS, OCC: AGRICU LT URE,
R/O: HERUR-58 1148,
TQ: HANGAL, DIST: HAVERI.                   ...RESPONDENT

      THIS MISCELLANEOUS FIRST APPEA L IS FILED UNDER
SECTION 173(1) OF MOTOR VEH ICLES ACT, 1988, AGAINST
THE J UDGMENT AND AWARD DATED 03.09.2 018 PASS ED IN
MVC No. 94/2015 ON THE FILE OF THE SENIOR CIV IL JUDGE
AND   ADDIT IONA L   MOT OR   ACCIDE NT   CLAIMS   TRIB UNAL,
HANGAL, AWARDING COMPENSATION OF ` 18,500/- WIT H
INT EREST AT 7% P.A FROM THE DAT E OF PET IT ION TIL L ITS
REAL IZ ATION.


      THIS APPEA L COMING ON FOR ORDERS, THIS DAY THE
COURT DELIVERED THE FOLLOWING:
                               2




                         JUDGMENT

1. This appeal is filed by the owner of the offending

vehicle challenging the judgment and award dated

03.09.2018 p assed in MVC No.94/2015.

2. Registry has raised an office objection with regard

to non-d eposit of statutory amount b y the appellant.

Though this appeal is filed in the year 2019, till the

date the office objection has not been comp lied and the

statutory amount also not b een deposited. Therefore,

this app eal is dismissed for non p rosecution.

Sd/-

JUDGE

AC