Mr. Yathish vs A.A. Abdulla
2022 Latest Caselaw 2475 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.2013/2016 (MV-I)

BETWEEN:

MR. YATHISH
S/O SIDDAPPA GOWDA
AGED ABOUT 10 YEARS
MINOR
REPRESENTED BY NEXT FRIEND/FATHER
SIDDDAPPA GOWDA
S/O CHELUVAYYA GOWDA
AGED ABOUT 44 YEARS
R/A HOKKILA HOUSE
HOSAMANE, NADA VILLAGE
BELTHANGADY TALUK
DK DISTRICT
NOW R/O UPPINANGADY VILLAGE & POST,
UPPINANGADY
PUTTUR TALUK
DK.574201
                               ...   APPELLANT
 (BY PARTY-IN-PERSON (ABSENT))

AND :

1.     A.A. ABDULLA
       S/O HASSAINER
                            2
     AGED ABOUT 54 YEARS
     R/O VOLE SARI HOUSE
     CHARMADY VILLAGE AND POST
     BELTHANGADY TALUK
     DK DISTRICT-574201

2.   THE MANAGER
     THE UNITED INDIA INSURANCE CO LTD
     2ND FLOOR, SHREE KATHYAINI
     OPP.BUS STAND
     BELTHANGADY
     BELTHANGADY TALUK
     DK DISTRICT-574201
                               ... RESPONDENTS
(BY SRI K.N. SRINIVASA, ADVOCATE;
R1-SERVED)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 11.07.2014 PASSED IN
MVC NO.1084/2013 ON THE FILE OF THE 5TH
ADDITIONAL DISTRICT AND SESSIONS JUDGE, MEMBER,
ADDITIONAL MACT, D.K., MANGALURU, SITTING AT
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

Mr. Yathish - appellant (Party-in-person) is absent.

No representation.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sbs/-