Bheemappa vs N Manjunatha
2023 Latest Caselaw 7751 Kant

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                                                     NC: 2023:KHC:40813
                                                 MFA No. 2445 of 2013




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                      BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
              MISCELLANEOUS FIRST APPEAL NO. 2445/2013 (MV-I)
             BETWEEN:

             BHEEMAPPA,
             S/O SANNAHANUMANTHAPPA,
             AGED ABOUT 51 YEARS,
             R/O DODDAULLARTHY,
             CHALLAKERE TALUK,
             NOW R/A MADAKARIPURA VILLAGE,
             CHITRADURGA TOWN.
                                                           ...APPELLANT
             (BY SRI. R. PRAMOD, ADVOCATE(ABSENT))
             AND:

             1.    N. MANJUNATHA,
                   S/O M. NAGARAJ,
                   MAJOR, R/O 10TH MAIN,
                   5TH CROSS, MCC BLOCK,
Digitally          DAVANAGERE
signed by
SOWMYA D     2.    MADHU
Location:          S/O DRIVER THIMMANNA,
High Court         AGED ABOUT 23 YEARS,
of                 R/O KATAPPANAHATTY,
Karnataka          CHALLAKERE TALUK.
                                                        ...RESPONDENTS

             (BY SRI. H. ASHOK KUMAR, ADVOCATE FOR R2(ABSENT),
              V/O DTD:20.07.2016, NOTICE TO R1 IS D/W)

                  THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
             JUDGMENT AND AWARD DATED:2.7.2012 PASSED IN MVC
             NO.768/2010 ON THE FILE OF THE II ADDL. SENIOR CIVIL
                             -2-
                                             NC: 2023:KHC:40813
                                       MFA No. 2445 of 2013




JUDGE & ADDL. MACT-VI, CHITRADURGA, PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

The learned counsel for the appellant called out.

Absent.

The matter is pending since 2015. All along, there is

no representation on behalf of the appellant. Hence, it is

evident that appellant is not interested in prosecuting the

appeal. Considering these aspects, appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

DS