Kumari Nisarga vs Girish Shankrappa Hubballi
2022 Latest Caselaw 132 Kant

               IN THE HIGH COURT OF KARNATAKA
                          DHARWAD BENCH
             DATED THIS THE 09TH DAY OF JULY, 2014
                                BEFORE
     THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA

          MISCELLANEOUS FIRST APPEAL NO 22989 OF 2013

BETWEEN:

     KUMARI NISARGA D/O JAGADISH KOLURMATH,
     AGE: 08 YEARS, OCC: STUDENT,
     SINCE MINOR BY HER MGF,
     JAGADISH S/O ABALAYYA KOLURMATH,
     AGE: 38 YEARS, OCC: DOCTOR,
     AGE: 41 YEARS, OCC: GOVT. SERVANT,
     R/O: RAMPUR VILLAGE,
     TQ: BAGALKOT.
                                          ... APPELLANT
(By Sri./Smt : ANAND.R.KOLLI, ADV.)

AND:

1.   GIRISH SHANKRAPPA HUBBALLI
     AGE: 35 YEARS, OCC: OWNER OF
     THE CAR BEARING NO.KA.22/B-1793
     R/O: CHOUGALE BUILDING,
     HINDAWADI, BELGAUM.

2.   THE DIVISIONAL MANAGER
     UNITED INDIA INSURANCE CO. LTD.,
     MARUTI GALLI, BELGAUM.
                                                      ... RESPONDENTS

                                  *****
       This Miscellaneous First Appeal filed Under Section 173(1) of Motor
Vehicle Act, 1988 against Judgment and Award dated: 17.04.2013, passed in
MVC. No.305/2012 on the file of the Member, MACT-II, Bagalkot
                                        2


       This appeal coming on for Orders this day, the Hon'ble Court passed
the following;
                                 ORDER

Issue notice.

Process fee shall be furnished within one week, failing which the appeal shall stand dismissed for non-prosecution without further reference to the Bench.

SD/-

JUDGE.

// COPY//

As per the endorsement made in the order sheet dated 08/09/2014 the Advocate for the appellant has paid PF after lapse of time. Hence, this MFA No.22989/2013 stands dismissed as per the Court Order dated 09/7/2014.

BY ORDER OF THE COURT

Sd/-

ASSISTANT REGISTRAR

R- By:-

C- By:-

T- By:- scp