Mahamadsohil S/O Khadarasa ... vs Devendrappa S/O Nagappa Hebbal
2022 Latest Caselaw 10597 Kant

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           IN THE HIGH COURT OF KARNATAKA

                   KALABURAGI BENCH

                         BEFORE

   THE HON'BLE MR. JUSTICE B. SREENIVASE GOWDA

       DATED THIS THE 18TH DAY OF AUGUST 2015

               MFA NO.200516 OF 2015 (MV)

BETWEEN:
Mahamadsohil
S/o Khadarasa Yadrami,
Age: 10 years,
Occ: Nil,
Minor U/g of his mother by Name
Shabana W/o Khadarasa Yadrami,
Age: 33 years,
Occ: Household work,
R/o Talikoti,
Tq: Muddebihal, Dist: Vijayapur - 586 101.
                                             .....APPELLANT

(BY SRI GOPAL KRISHNA B. YADAV, ADVOCATE.)

AND:

Devendrappa S/o Nagappa Hebbal
Age: Major,
Occ: Business,
R/o Maileshwar,
Tq: Muddebihal,
Dist: Vijayapur - 586 101.
                                      ...RESPONDENT
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    THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.
173 (1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD
DATED 24.12.2014 IN MVC NO. 61/2010 PASSED BY THE
LEARNED SENIOR CIVIL JUDGE & JMFC, MUDDEBIHAL
SEEKING ENHANCEMENT OF           COMPENSATION AS
CLAIMED IN THE CLAIM PETITION.

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

                       JUDGMENT

In spite of the order dt.04-08-2015 granting time to the

appellant finally up to 13-08-2015 to comply office objections,

with a condition, failing to comply office objections within the

said date, appeal will be listed for orders on 18-08-2015 as to

why appeal should not be dismissed , neither office objections

are complied with, nor there is representation.

Hence, appeal is dismissed for non-compliance of office

objections and for non-prosecution.

Sd/-

JUDGE

Mgn/-