Sri M D Pavan vs Sri Kundira A Praveen
2023 Latest Caselaw 7475 Kant

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                                                         NC: 2023:KHC:38992
                                                     MFA No. 10315 of 2012




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                         BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                 MISCELLANEOUS FIRST APPEAL NO. 10315/2012 (MV)
                BETWEEN:

                SRI M D PAVAN,
                AGED ABOUT 32 YEARS,
                SON OF M U DEVAIAH
                FIELD OFFICER, SARAH ESTATE-2,
                MAGGULA, RESIDIENT OF BILUGUNDA,
                VILLAGE AND POST, VIRAJPET TALUK,
                KODAGU-571 218.
                                                               ...APPELLANT
                (BY SRI. NARAYAN M.N, ADVOCATE(ABSENT))
                AND:

                1.    SRI KUNDIRA .A PRAVEEN,
                      AGED ABOUT 36 YEARS,
                      SON OF LATE K K AIYAPPA,
                      RESIDING AT IMANGALA VILLAGE
                      AND POST, VIRAJPET TALUK,
Digitally             COORG DISTRICT-571 218.
signed by
RENUKAMBA
KG              2.    THE NATIONAL INSURANCE CO. LTD.,
                      MANNA BUILDING, VIRAJPET,
Location:             KODAGU DISTRICT-571 218,
High Court of         REPRESENTED BY IT'S MANAGER.
Karnataka                                                   ...RESPONDENTS
                (BY SRI. RAVISH BENNI, ADVOCATE FOR R2,
                    R1 IS SERVED)

                     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                JUDGMENT AND AWARD DATED:9.1.2012 PASSED IN MVC
                NO.62/2007 ON THE FILE OF THE CIVIL JUDGE(SR.DN) AND
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                                        NC: 2023:KHC:38992
                                    MFA No. 10315 of 2012




MACT, VIRAJPET, 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:
                         JUDGMENT

The learned counsel for the appellant is absent. All

along, there is no representation on behalf of the

appellant. Though the matter is pending since 2012, the

appellant has not shown any interest in prosecuting the

matter.

2. Considering these aspects, the appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

SS