Mr. Vishwanatha M vs Ibrahim
2022 Latest Caselaw 2473 Kant

                         1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                      BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

MISCELLANEOUS FIRST APPEAL No.2018/2016 (MV-I)

BETWEEN:

MR. VISHWANATHA M.,
S/O. THIMMAPPA POOJARI,
AGED ABOUT 38 YEARS,
R/O ANANTHADI HOUSE,
ANANTHADI (NETTANIGE MUDNOOR) VILLAGE,
ANANTHADI POST,
BANTWAL TALUK,
D.K. DISTRICT
R/O. MURA OF KABAKA VILLAGE,
PUTTUR TALUK,
DK DISTRICT-574 201
                                 ...   APPELLANT
(BY SRI S. VISHWAJITH SHETTY, ADVOCATE
(ABSENT))

AND :

1.     IBRAHIM
       S/O. ABDULLAH HAJEE,
       AGED ABOUT 50 YEARS,
       R/O: HOYGEERE HOUSE,
       KADABA, PUTTUR TALUK
       D.K. DISTRICT - 574 201
                                   2

2.   THE MANAGER,
     THE RELIANCE GENERAL INSURANCE
     CO. LTD.,
     NO.1-17-B, OPPOSITE POST OFFICE,
     UDUPI, UDUPI TALUK
     UDUPI CITY AND DISTRICT - 576 101
                               ... RESPONDENTS
(BY SRI ASHOK N. PATIL, ADVOCATE FOR R2)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 21.02.2013 PASSED IN
MVC NO.549/2012 ON THE FILE OF THE ADDITIONAL
SESSIONS JUDGE, FAST TRACK COURT, MEMBER,
ADDITIONAL MACT, PUTTUR, D.K. PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

Sri Vishwanatha M., appellant is absent. No

representation.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sbs/-