Ashok S/O Basavanneppa Warkar vs Manju Urf. Manjunath S/O : Kareppa ...
2022 Latest Caselaw 12203 Kant

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              IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH
         DATED THIS THE 19TH DAY OF NOVEMBER, 2014

                               BEFORE

     THE HONOURABLE MR. JUSTICE ANAND BYRAREDDY

     Miscellaneous First Appeal Cross-Objection No. 959/2013 (MV)

Between:

Ashok S/o. Basavanneppa Warkar,
Age 26 years, Occ. Agriculture,
R/o. Kurabageri Oni, Kalidas Nagar,
Kundagol, District Dharwad.
                                                    ... Cross-Objector
(By Sri P.G. Chikkanaragund, Advocate)

And :

1.      Manju Urf. Manjunath S/o. Kareppa
        Palled @ Palledavar, Age. Major,
        Owner of Motor Cycle,
        R/o. Teginakeri, Plots, Adargunchi,
        Taluk Hublic.

2.      The National Insurance Company Limited
        By its Divisional Office, Sujata Complex,
        P.B. Road, Hubli,
        Represented by its Divisional Manage.
                                                      ...Respondents
                                  ---

      This Miscellaneous First Appeal Cross-Objection is filed under
Order 41 rule 22 of Civil Procedure Code, 1908 read with Section
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173 (1) of the Motor Vehicles Act, 1988, against the judgment and
award dated 17.10.2012 passed in M.V.C. No.385/2011 on the file of
the Principal Senior Civil Judge and Additional Motor Accidents
Claims Tribunal, Hubli, partly allowing the claim petition for
compensation and seeking enhancement of compensation.

       This Miscellaneous First Appeal Cross-Objection coming on
for orders this day, this Court has delivered the following:

                          JUDGMENT

Inspite of an order dated 14.10.2014 granting one week's time

finally for compliance and the matter being listed four weeks

thereafter, there is non-compliance.

None appears for the appellant. The appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

hnm/