Smt. Kamakshi And Anr vs Ramesh And Anr
2022 Latest Caselaw 464 Kant

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          IN THE HIGH COURT OF KARNATAKA

                  KALABURAGI BENCH


      DATED THIS THE 11TH DAY OF JANUARY, 2022

                        BEFORE


         THE HON'BLE MRS. JUSTICE J.M.KHAZI

              MFA.No.200843/2020 (MV)


BETWEEN:



01.    SMT. KAMAKSHI W/O LATE DEEPAK
       AGE: 33 YEARS OCC: STAFF NURSE AT PHC KODLA


02.    SMT. PUSHPA W/O MALAKU @ MALKAPPA
       AGE: 59 YEARS OCC: HOUSEHOLD

       BOTH ARE R/O: VILLAGE KODLA
       TQ: SEDAM, DIST: KALABURAGI
       NOW R/AT DHANVANTRI COLONY,
       H.NO.5072
       KUSNOOR ROAD, KALABUARGI.

                                           ... APPELLANT


           (BY SRI. SANJEEV PATIL, ADVOCATE)


AND:
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01.   RAMESH S/O SHARANAPPA
      AGE: MAJOR OCC: BUSINESS & OWNER OF
      TIPPER BEARING NO.KA-32/C-1789
      R/O: H.NO.E-55, HULANDERA VILLAGE
      TQ: CHITTAPUR
      DIST: KALABURGI - 585 211.

02.   THE LEGAL MANAGER
      CHOLAMANDALAM
      MS GENERAL INSURANCE CO. LTD.,
      DIVISIONAL OFFICE, ASIAN PLAZA
      NEAR TIMMAPURI CIRCLE,
      KALABURAGI-585 102.

                                       ... RESPONDENTS



      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER

SECTION 173 (1) OF THE MOTOR VEHICLES ACT, PRAYING TO

MODIFY THE JUDGMENT AND AWARD DATED 30.09.2019

PASSED BY THE COURT OF III ADDITIONAL CIVIL JUDGE AND

MEMBER,    MACT,    KALABURAGI    IN    FILE   BEARING

MVC.NO.960/2017 BY ENHANCING THE COMPENSATION AS

PRAYED FOR.



      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE

COURT DELIVERED THE FOLLOWING:-
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                       JUDGMENT

It is seen from the records that the learned counsel

for the appellants has not complied with the office

objection and not filed I.A. for condonation of delay in

filing the appeal. It shows that the appellants are not

interested in prosecuting the case. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE KJJ