Ramappa Krishnappa Pujeri vs Satappa S Naganure
2022 Latest Caselaw 11637 Kant

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                                                                   MFA No. 23311 of 2012


                                          IN THE HIGH COURT OF KARNATAKA

                                                   DHARWAD BENCH

                                      DATED THIS THE 7TH DAY OF SEPTEMBER, 2022

                                                       BEFORE
                                        THE HON'BLE MR JUSTICE H.P.SANDESH
                                  MISCELLANEOUS FIRST APPEAL NO. 23311 OF 2012 (MV)
                             BETWEEN:

                             1.    RAMAPPA KRISHNAPPA PUJERI
                                   AGE: 55 YEARS, OCC: AGRICULTURE, R/O: KONNUR,
                                   TQ: GOKAK, DIST: BELGAUM.
                                                                            ...APPELLANT
                             (BY SRI. G L HULLER,
                                SRI N.M.HARICHE,
                                SRI S.L.PATIL, ADVOCATES, (ABSENT)

                             AND:

                             1.    SATAPPA S NAGANURE
                                   R/O: SHIRAGAON, TQ: HUKKERI, DIST: BELGAUM.

                             2.    THE ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
                                   RDP CORNER, TILAKWADI, BELGAUM.
                                                                        ...RESPONDENTS
          Digitally signed
          by J MAMATHA
                             (BY SRI. R R MANE, ADV. FOR R2,
J         Location:
          Dharwad
                                  R1 SERVED)
MAMATHA   Date:
          2022.09.09
          11:11:55 +0530
                                   THIS MFA IS FILED UNDER SECTION 173 (1) OF THE MV
                             ACT, AGAINST THE JUDGMENT AND AWARD DATED
                             08.02.2011 PASSED IN MVC No.2556/2007 ON THE FILE OF
                             PRL. SENIOR CIVIL JUDGE AND MEMBER, MACT, BELGAUM,
                             PARTLY     ALLOWING      THE   CLAIM   PETITION     FOR
                             COMPENSATION       AND    SEEKING   ENHANCEMENT      OF
                             COMPENSATION.

                                  THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
                             THE COURT DELIVERED THE FOLLOWING:
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                                          MFA No. 23311 of 2012


                           JUDGMENT

Learned counsel on both the sides were absent on

25.07.2022 and 04.08.2022. On 25.08.2022, learned counsel for

the appellant was absent and learned counsel for respondent No.2

was present and it was also made clear that if the appellant's

counsel does not appear on the next date of hearing, the appeal

would be dismissed for non-prosecution. In spite of the said order,

today the learned counsel for the appellant is absent.

Hence, the appeal is dismissed for non-prosecution.

(Sd/-) JUDGE

JM