Saraswati W/O. Maruti ... vs Anil S/O. Tanaji Narvekar
2022 Latest Caselaw 9652 Kant

         IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH
    DATED THIS THE 16TH DAY OF DECEMBER, 2014

                           BEFORE

THE HONOURABLE MR. JUSTICE ANAND BYRAREDDY

MISCELLANEOUS FIRST APPEAL No.101520 OF 2014 (MV)


BETWEEN:

1. Saraswati W/o Maruti Dandappanavar
   Age: 21 Years, Occupation : Household Wife,
   R/o: Halaki, Taluk : Saundatti, District: Belgaum.
   Now at Bailhongal
   Taluk : Bailhongal, District: Belgaum.

2. Rekha D/o Maruti Dandappanavar
   Age: 02 Years, Occupation : Minor
   R/o: Halaki, Taluk : Saundatti, District: Belgaum.
   Now at Bailhongal
   Taluk : Bailhongal, District: Belgaum.

Since appellant No.2 is minor
Represented by natural mother appellant No.1

Saraswati W/o Maruti Dandappanavar
Age: 21 Years, Occupation : Household Wife,
R/o: Halaki, Taluk : Saundatti, District: Belgaum.
Now at Bailhongal
Taluk : Bailhongal, District: Belgaum.
                                               ...APPELLANTS
(By Sri. Hanamant R Latur, Advocate)
                               2




AND:

1. Anil S/o Tanaji Narvekar
   Age: 50 Years, Occupation : Business,
   R/o: Kurabar Galli, Belgaum.
   Taluk and District: Belgaum.

2. The Branch Manager
   The National Insurance Company Limited
   1st Floor, Prabhu Building, 1732,
   Ramadev Galli, Belgaum.

3. Demawwa W/o Yamanappa Dandappanavar
   Age: 62 Years, Occupation : Housewife
   R/o. Halaki, Taluk : Saundatti,
   District: Belgaum.
                                      ...RESPONDENTS
                              ---

      This Miscellaneous First Appeal is filed under Section
173 (1) of Motor Vehicles Act, against judgment and award
dated 29.11.2012, passed in MVC No. 135/2012 on the file of
the Senior Civil Judge and Member Additional Motor Accident
Claim Tribunal, Bailhongal, partly allowing the claim petition
for compensation and seeking enhancement of compensation.


       This Miscellaneous First Appeal coming on for Orders,
this day, this Court has delivered the following:
                                  3




                           JUDGMENT

Inspite of an order dated 21.10.2014, granting two

weeks' time for compliance and the matter being listed

thereafter on 27.11.2014, and further time having been granted,

there is non-compliance.

None appears for the appellants. The appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE nv