Karnataka High Court
Smt Lakshmamma vs Sri Teekappa S/O Subba Naika on 22 November, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 22nd DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
MFA NO 4044 OF 2012(MV)
BETWEEN
SMT LAKSHMAMMA
W/O KALASEGOWDA
AGED ABOUT 53 YEARS,
R/A MAGALUR VILLAGE,
SANGAMESHWARAPET POST,
KHANDYA HOBLI, CHICKMAGALUR TQ.
& DIST
... APPELLANT
(BY M/S. DHARMASHREE ASSOCIATES & ARUN &
SACHIN, ADVS.-ABSENT)
AND
1. SRI TEEKAPPA S/O SUBBA NAIKA
AGED ABOUT 43 YEARS,
DRIVER OF BUS BEARING NO.KA 18A 402
R/A BALAGADI ROAD, KOPPA TOWN & TQ.
CHICKMAGALUR DISTRICT
2. THE PRESIDENT
TRANSPORT CO-OPERATIVE SOCIETY
LIMITED
KOPPA, CHICKMAGALUR DIST
RC OWNER OF THE BUS
2
3. THE BRANCH MANAGER
THE UNITED INDIA INSURANCE CO LTD
K.M.ROAD, CHICKMAGALUR
... RESPONDENTS
This appeal is filed under Section 173(1) of M.V.
Act against the judgment and award dated 29.3.2011
passed in MVC.No.358/09 on the file of the Addl.
District Judge and MACT, Chikmagalur, to the extent of
disallowed claim and this appeal be allowed by
enhancing the compensation to the extent claimed by
the appellant to Rs.5,25,000/-.
This appeal coming on for orders this day, the
court delivered the following:-
JUDGMENT
None appears for the appellant nor is there any representation made. Inspite of granting sufficient time, still office objections have not been complied with.
2. Hence, the appeal is dismissed for non- prosecution.
Sd/-
JUDGE *alb/-