Ramachandra vs H T Chandrashekar
2023 Latest Caselaw 2063 Kant

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                                                  MFA No. 4534 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 28TH DAY OF MARCH, 2023
                                       BEFORE
                   THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                 MISCELLANEOUS FIRST APPEAL NO. 4534 OF 2021 (MV-I)
            BETWEEN:
            RAMACHANDRA
            S/O PUTTASWAMY GOWDA
            AGED 49 YEARS
            R/O SANKANAHALLI VILLAGE
            KASABA HOBLI
            HOLENARASIPURA TQ
            HASSAN DIST 573201
                                                               ...APPELLANT
            (BY SRI. CHETHAN B., ADVOCATE)
            AND:
            1. H T CHANDRASHEKAR
               S/O JAVARAIAH
               MAJOR
               R/O JAYAPRAKASH SCHOOL ROAD
               DR AMBEDKAR NAGAR
               HOLENARASIPURA
Digitally
signed by      HASSAN DIST 573201
VEENA
KUMARI B
Location:   2.    THE MANGER
High
Court of          UNITED INDIA INSURANCE CO LTD
Karnataka
                  MICRO OFFICE
                  MADHU COMPLEX
                  MYSORE ROAD
                  CHANNARAYAPATNA
                  HASSAN DIST - 573201
                                                            ...RESPONDENTS
                 THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 173(1) OF
            MV ACT AGAINST THE JUDGMENT AND AWARD DATED 19.05.2020
            PASSED IN MVC NO.1676/2017 ON THE FILE OF THE SENIOR CIVIL
                                 -2-
                                          MFA No. 4534 of 2021




JUDGE AND JMFC, HOLENARASIPURA, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                               ORDER

None appear for the appellant either physically or

through video conference.

2. Inspite of granting several sufficient opportunities of

not less than four times, the appellant has neither complied

with the office objections nor even shown any reasons for his

nonappearance and for noncompliance of office objections.

Hence, appeal stands dismissed for noncompliance of

office objections as well for non-prosecution.

Sd/-

JUDGE

BVK