Kusumavati W/O Annappa Mulage vs Balaji Kharbari And Anr
2022 Latest Caselaw 8131 Kant

                            1


             THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

          DATED THIS THE 3RD DAY OF JUNE-2022

                         BEFORE
       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
               MFA No. 200334/2014 (MV)

BETWEEN:

KUSUMAVATI
W/O ANNAPPA MULAGE,
AGE: 34 YEARS,
OCC: COOLIE NOW NIL,
R/O KOHINOOR,
TQ. BASAVAKALYAN,
NOW RESIDING AT SBH COLONY,
NEHRU GUNJ, GULBARGA.
                                      ... APPELLANT

(BY SRI.PRASHANT S KUMMAN, ADVOCATE)


AND:
1.     BALAJI KHARBARI,
       AGE: MAJOR,
       OCC: OWNER OF VEHICLE,
       R/O H.NO.54 KOHINOOR,
       TQ. BASAVAKALYAN,
       DIST. BIDAR-585401.
2.     THE DIVISIONAL MANAGER,
       UNITED INDIA INSURANCE CO. LTD.,
       JAWALI COMPLEX, SUPER MARKET,
       GULBARGA-585102.
                                      ... RESPONDENT

(V/O DTD. 02.02.2018 NOTICE TO R1 IS HELD SUFFICIENT;
BY SRI. SHIVANAND PATIL, ADVOCATE FOR R2)
                                2


     THIS MFA IS FILED UNDER SECTION 173 OF M.V.ACT,
PRAYING    TO   ENHANCE      THE  COMPENSATION    FROM
Rs.86,500/- 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 MFA NO.479/2010.

    THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-

                         JUDGMENT

Learned counsel for the appellant is absent even when

the matter was called-out for the second time in the afternoon

session. The matter is pending since 2014. The order sheet

reveals that, all along there was no representation on behalf

of the appellant. It appears the appellant is not interested in

prosecuting the matter. Hence, the appeal stands dismissed

for non-prosecution.

Sd/-

JUDGE

KGR*