Lagamappa Kadappa Tupparatti vs Shivangouda Shivappa Meti
2024 Latest Caselaw 15055 Kant

Karnataka High Court

Lagamappa Kadappa Tupparatti vs Shivangouda Shivappa Meti on 28 June, 2024

                                          -1-
                                                NC: 2024:KHC-D:8863
                                                  MFA No. 25817 of 2011




                 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                       DATED THIS THE 28TH DAY OF JUNE, 2024

                                       BEFORE
                 THE HON'BLE MR JUSTICE T. G. SHIVASHANKARE GOWDA
             MISCELLANEOUS FIRST APPEAL NO. 25817 OF 2011 (MV-D)

            BETWEEN:

            1.    LAGAMAPPA KADAPPA TUPPARATTI
                  AGE: 57 YEARS, OCC: NIL,
                  R/O: NANDAGAON, TQ: GOKAK, DIST: BELGAUM.

            2.    SMT. MAHADEVI W/O. LAGAMAPPA TUPPARATTI
                  AGE: 52 YEARS, OCC: NIL,
                  R/O: NANDAGAON, TQ: GOKAK, DIST: BELGAUM.
                                                                ...APPELLANTS
            (BY SRI. BAHUBALI N. KANABARGI, ADVOCATE)

            AND:
            1.    SHIVANGOUDA SHIVAPPA METI
                  AGE: MAJOR, OCC: AGRICULTURE AND BUSINESS
                  R/O: YAABARATTI, TQ: RAIBAG, DIST: BELGAUM.
            2.    THE DIVISIONAL MANAGER,
                  THE UNITED INDIA INSURANCE CO. LTD.
Digitally         DIST: BELGAUM.
signed by
GIRIJA A                                                   ...RESPONDENTS
BYAHATTI
Location:   (BY SRI. N.R. KUPPELLUR, ADVOCATE FOR R2;
HIGH
COURT OF    NOTICE TO R1 SERVED;
KARNATAKA
            SRI. SANTOSH B. RAWOOT, ADVOCATE FOR THIRD PARTY)

                 THIS MISCELLANEOUS FIRST APPEAL IS FILED U/SEC.173(1)
            OF MV ACT, PRAYING TO, CALL FOR THE RECORDS, ALLOW THE
            APPEAL AND SET ASIDE THE JUDGMENT AND AWARD DATED:29-10-
            2011 PASSED IN MVC NO.1336/2009 ON THE FILE OF THE PRL.
            SENIOR CIVIL JUDGE AND ADDL. MACT, GOKAK, AND ENHANCE THE
            COMPENSATION AS CLAIMED BY THE APPELLANT IN INTEREST OF
            JUSTICE AND EQUITY.

                THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2024:KHC-D:8863
                                     MFA No. 25817 of 2011




                          ORDER

None appears for the appellants even though the

case is called twice, once in the forenoon and once in the

afternoon session.

The appeal is of the 13 years old. On the previous

two occasions, the matter was adjourned as a last chance.

The claim petition came to be dismissed before the

Tribunal and it appears that the appellants/petitioners are

not interested to prosecute this appeal also.

Hence the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

gab Ct-cmu