Smt Kusuma vs The Divisional Controller
2022 Latest Caselaw 9076 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 17TH DAY OF JUNE 2022

                    BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

          MFA No.1951 OF 2020(MV)

BETWEEN

SMT KUSUMA
AGED ABOUT 61 YEARS
S/O CHANDRASHEKHARA
R/O NELIYADKA HOUSE
KOWKRADY VILLAGE
KOKKADA POST
PUTTUR TALUK
D K DISTRICT-574201

                                      ...APPELLANT

(BY SMT. KUSUMA, ADV.(ABSENT))

AND

THE DIVISIONAL CONTROLLER
K.S.R.T.C. DIVISIONAL OFFICE
MUKRUMPADY DARBE POST
PUTTUR TALUK D.K. DISTRICT-574 202.

                                  ...RESPONDENT
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    THIS MFA IS FILED UNDER SECTION 173(1) OF
MVA ACT AGAINST THE JUDGMENT AND AWARD
DATED: 18.09.2018 PASSED IN MVC NO.1685/2017
ON THE FILE OF THE V ADDITIONAL DISTRICT AND
SESSIONS     JUDGE,    DAKSHINA     KANNADA,
MANGALURU, SITTING AT PUTTUR, DAKSHINA
KANNADA, PARTLY ALLOWING THE CLAIM PETITION
FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

     THIS MFA COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

The court notice issued to the appellant is

received with a postal shara/acknowledgment stating

that notice is served to the appellant.

Appellant called out. No representation.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

DM