Kum Ashwini vs The Divisional Controller
2022 Latest Caselaw 9182 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 20TH DAY OF JUNE 2022

                       BEFORE

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

             MFA No.1920 OF 2020(MV)

BETWEEN:

KUM ASHWINI
AGED ABOUT 22 YEARS
D/O VAMANA
R/O ADARASHANAGARA HOUSE
JALLIGUDDE MAJAL POST
MANGALURU TALUK D K DISTRICT
NOW R/O NELIYADKA HOUSE
KOWKRADY VILLAGE, KOKKADA POST
PUTTUR TALUK, D K DISTRICT-574 201
                                         ...APPELLANT
(BY KUM. ASHWINI, APPELLANT (ABSENT) )

AND:

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

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
18.09.2018 PASSED IN MVC NO. 1620/2017 ON THE FILE
OF THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE,
DAKSHINA KANNADA, MANGLAURU, SITTING AT PUTTUR,
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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

Notice issued to the appellant by this Court has

been returned as 'unserved' with an opinion of the

V Additional District and Sessions Judge, D.K.,

Mangaluru sitting at Puttur, D.K. that service of notice

to the appellant is sufficient.

Appellant is called out in the open Court. None

appears.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

HA/-