Murlidhar Rao S/O Raghavendra Rao ... vs Siraj Ahmed S/O Babumiyan
2023 Latest Caselaw 6140 Kant

                                            -1-
                                                   NC: 2023:KHC-K:6842
                                                    MFA No. 31748 of 2012




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 30TH DAY OF AUGUST, 2023

                                          BEFORE
                          THE HON'BLE MR. JUSTICE RAVI V HOSMANI


                       MISCL. FIRST APPEAL NO. 31748 OF 2012 (MV)
                   BETWEEN:

                      MURALIDHAR RAO
                      S/O RAGHVENDRA RAO SHAHABADKAR,
                      AGE: 70 YEARS, OCC: ADVOCATE,
                      R/O 1-89, RAGHVENDRANIVAS,
                      OPP: MINI VIDHAN SOUDHA,
                      STATION ROAD, GULBARGA-585 102.

                                                              ...APPELLANT

                   (BY SRI. MURLIDHAR RAO, ADVOCATE - PARTY IN PERSON
                   (ABSENT)
                   AND:
Digitally signed
by SACHIN             SIRAJ AHMED
Location:
HIGH COURT            S/O BABUMIYA MANSOOR,
OF
KARNATAKA             AGE: 37 YEARS, OCC: CLERK IN P.W.D.,
                      OLD JEWARGI ROAD, GULBARGA-585 102.

                                                             ...RESPONDENT

                        THIS MFA IS FILED UNDER SECTION 173 (1) OF MOTOR
                   VEHICLES ACT, PRAYING TO ENCHANCE THE COMPENSATION
                   AMOUNT PAYABLE TO APPELLANT BY SUITABLY MODIFYING
                   THE JUDGEMENT AND AWARD DATED 12.06.2012 PASSED BY
                   PRINCIPAL SENIOR CIVIL JUDGE AND MACT, GULBARGA IN
                   MVC NO.635/2010 IN THE INTEREST OF JUSTICE.
                              -2-
                                     NC: 2023:KHC-K:6842
                                       MFA No. 31748 of 2012




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                        JUDGMENT

Matter is of year 2012. Claimant has preferred this

appeal as party-in-person. Notice was ordered on

19.07.2018. However same has returned with postal shara

'no such addressee found'. Thereafter, as per memo

No.R(J)/102/2022 dated 04.07.2022 Court notice was

ordered to appellant for obtaining Form-B to appear as

party-in-person. Said notice has also returned with postal

shara 'no such addressee' found.

In view of above, there is no other ground but to

dismiss appeal for non-prosecution. Accordingly, appeal is

dismissed.

Sd/-

JUDGE

SN