Teja Kumara vs Ashraf R M
2022 Latest Caselaw 2476 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.9235/2012 (MV)

BETWEEN:

TEJA KUMARA
S/O NAGAPPA GOWDA,
AGED ABOUT 33 YEARS,
R/O KOLLYA OF
CHIKKA MUDNOOR VILLAGE,
PUTTUR TALUK, D.K.
                                ...    APPELLANT
(BY SRI TEJA KUMAR, PARTY-IN-PERSON -ABSENT)

AND :

1. ASHRAF R M
S/O MOHAMMAD KUNHI
AGED ABOUT 38 YEARS,
R/O RENJILADI,
SURVERY VILLAGE & POST,
PUTTUR TALUK, D.K DIST.

2.   MAHAMMAD HAJI
S/O IBRAHIM
MAJOR,
R/O SURVEY VILLAGE & POST,
PUTTUR TALUK, D.K DIST.
                              2
3.  THE MANAGER
THE UNITED INS. CO.LTD,
BRANCH OFFICE,
PUTTUR TALUK, D.K DIST.
                              ... RESPONDENTS
(BY SRI MOHAN KUMAR T, ADV. FOR R-3;
 R-1 IS SERVED;
 APPEAL AGAINST R-2 IS DISMISSED)

    THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173OF THE MOTOR VEHICLES ACT
PRAYING TO SET ASIDE THE JUDGMENT AND AWARD
DATED 11.02.2011 MADE IN MVC. NO.832/2006 BY
MACT, PUTTUR, D.K., IN THE INTEREST OF JUSTICE.

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

                     JUDGMENT

The appellant who is party-in-person is absent. No

representation. This appeal is of the year 2012. Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

Sbs/-