Mr Rahim vs P Rakesh Kumar
2022 Latest Caselaw 3362 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF FEBRUARY, 2022

                        PRESENT
       THE HON'BLE MR. JUSTICE P S DINESH KUMAR
                          AND
     THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR
              MFA.NO.2620 OF 2012(MV-I)

BETWEEN:
MR. RAHIM
AGED ABOUT 25 YEARS
S/O ISMAIL
R/O THENGINA THOTA, PALKE
KADANDALE VILLAGE, MANGALORE TALUK
NOW RESIDING AT PADUBIDIRI
UDUPI TALUK
                                         ...APPELLANT

(BY SRI. RAHIM, APPELLANT(ABSENT)
 VIDE ORDER DTD:4.1.2019, NOTICE TO APPELLANT
  IS HELD SUFFICIENT)

AND:

1.     P. RAKESH KUMAR
       AGED ABOUT 30 YEARS
       S/O DERANNA NAYAK
       R/O "PUSHPA NILAYA"
       GOLIKATTE, ARYAPPA VILLAGE
       PUTTUR TALUK, MANGALORE

2.     THE ORIENTAL INSURANCE CO. LTD.,
       REPRESENTED BY ITS DIVISIONAL MANAGER
       VISHNU PRAKASH BUILDING
       COURT ROAD, 2ND FLOOR, UDUPI
                                         ...RESPONDENTS

(BY SRI. A.N. KRISHNA SWAMY, ADVOCATE FOR R2,
 VIDE ORDER DTD:27.01.2014, NOTICE TO R1 IS D/W)
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     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:28.11.2011 PASSED IN MVC
NO.901/2009 ON THE FILE OF THE MEMBER, ADDITIONAL
MACT, PRINCIPAL SENIOR CIVIL JUDGE, UDUPI, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

     THIS MFA COMING ON FOR ADMISSION, THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:

                       JUDGMENT

This appeal is of the year 2012.

Learned advocate for the appellant has retired.

Court notice has been served on the appellant.

Though served, none appears.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NS