Annappa S/O Veerappa Mulage And ... vs Balaji Kharbari And Anr
2022 Latest Caselaw 10534 Kant

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              IN THE HIGH COURT OF KARNATAKA
                     KALABURAGI BENCH

           DATED THIS THE 07TH DAY OF JULY 2022

                            BEFORE

       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
                  MFA No.200333/2014 (MV)

BETWEEN:

1.     Annappa S/o Veerappa Mulage
       Age: 38 years, Occ: Coolie now nil

2.     Kusumavati W/o Annappa Mulage
       Age: 34 years, Occ: Coolie now nil

       Both are R/o Kohinoor, Tq.Basavakalyan
       now residing at SBH Colony
       Nehru Gunj Gulbarga
                                                  ... Appellants
(By Sri. Prashant S. Kumman, Advocate (Absent))

AND:

1.     Balaji Kharbari
       Major, Occ: Owner of vehicle
       R/o H.No.54 Kohinoor
       Tq.Basavakalyan, Dist. Bidar

2.     The Divisional Manager
       United India Insurance Co. Ltd.,
       Jawali complex, Super Market
       Gulbarga
                                                ... Respondents
(By Sri. Sanjay M. Joshi, Advocate for R2;
      Notice to R1 d/w v/o dtd. 08.11.2017)
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     This Miscellaneous First Appeal is filed under Section
173(1) of Motor Vehicles Act, praying to enhance the
compensation from Rs.1,43,109/- to Rs.5,00,000/- by
modifying the judgment and award of the II-Addl. Civil Judge
(Sr.Dn.) & MACT, Gulbarga, dated 14.01.2011 in MVC
No.478/2010.

      This appeal coming on for final hearing, this day, the
court delivered the following:-

                          JUDGMENT

Learned counsel for the appellant called-out. Absent.

It is noticed from the order sheet that, regularly there

was no representation on behalf of the appellants. Even on

02.06.2022 also there was no representation on behalf of the

appellant and peremptory order was passed on that day.

Even today, there is no representation. Hence, the appeal

stands dismissed for non-prosecution.

Sd/-

JUDGE

KGR*