Shri.Holeppa S/O Bhimappa Suldal vs Shri.Yallappa S/O Ningappa ...
2022 Latest Caselaw 11744 Kant

                                                     -1-




                                                             MFA No. 102306 of 2020

                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 12TH DAY OF SEPTEMBER, 2022

                                                  PRESENT
                                   THE HON'BLE MR JUSTICE S G PANDIT
                                                     AND
                            THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                           MISCELLANEOUS FIRST APPEAL NO. 102306/2020 (MV-I)
                      BETWEEN:

                      SHRI.HOLEPPA S/O BHIMAPPA SULDAL,
                      AGE:38 YEARS, OCC: TAILOR NO, NIL,
                      R/O: LAXMI GALLI, NINGAYANATTI, MARKANDEYA NAGAR,
                      TAL & DIST: BELGAUM, PIN CODE:590001.
                                                                    -       APPELLANT
                      (BY SRI. MAHANTESH S HIREMATH, ADVOCATE)

                      AND:

                      1.     SHRI.YALLAPPA S/O NINGAPPA BORIMARAD,
                             AGE:MAJOR, OCC: BUSINESS,
                             R/O: MARKANDEYA NAGAR WAGHWADE,
                             TAL & DIST: BELAGAVI, PIN CODE:590001,
                             (OWNER OF ACTIVA HONDA MOTOR CYCLE
                             BEARING NO.KA.22/HA-0105).

                      2.     THE DIVISIONAL MANAGER,
                             NEW INDIA INSURANCE COMPANY LTD.,
                             MUDALAGI BUILDING, CLUB ROAD,
                             BELGAUM, PIN CODE:590001,
Digitally signed by          (INSURER OF ACTIVA HONDA MOTOR CYCLE
J MAMATHA
Location: High               BEARING NO.KA-22/HA-0105.
Court of Karnataka,
Dharwad Bench                                                         -   RESPONDENTS
Dharwad.
Date: 2022.09.17
11:27:58 +0530
                           THIS MFA IS FILED U/S.173(1) OF MOTOR VEHICLES ACT, 1988,
                      AGAINST THE JUDGMENT AND AWARD DATED 24.12.2019 PASSED IN
                      MVC NO.662/2019 ON THE FILE OF THE X ADDITIONAL DISTRICT JUDGE
                      AND MEMBER OF ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL,
                      BELAGAVI & ETC.

                           THIS MFA COMING ON FOR ORDERS THIS DAY, S.G.PANDIT J,
                      PASSED THE FOLLOWING ORDER:
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                                         MFA No. 102306 of 2020

                              ORDER

Since the appellant has not complied the office objections

even after providing three opportunities and also not paid the costs

imposed by this Court, it appears that the appellant is not

interested in prosecuting the appeal. Accordingly, the appeal is

dismissed for non compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE BVV