Karnataka High Court
Manjunath S/O Basappa Arali, vs Manohar S/O Kashinath Umade, on 22 March, 2018
Author: S G Pandit
Bench: S G Pandit
MFA NO.101799 of 2015
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 22ND DAY OF MARCH, 2018
PRESENT
THE HON'BLE MR.JUSTICE H.G.RAMESH
AND
THE HON'BLE MR.JUSTICE S.G.PANDIT
M.F.A.No.101799 of 2015 (MV)
BETWEEN:
SHRI MANJUNATH S/O BASAPPA ARALI
AGE: 40 YEARS, OCC: CABLE OPERATOR AND BUSINESS,
R/O: LOTUS COLONY, DODDANAYAKANAKOPPA
TQ/DIST: DHARWAD.
...APPELLANT
(BY SHRI SHRUTI A. NEELOPANT, ADVOCATE FOR
SHRI SHRIHARSH A. NEELOPANT, ADVOCATE)
AND:
1. MANOHAR S/O KASHINATH UMADE
AGE: 41 YEARS, OCC: KSRTC DRIVER
II DIVISION HUBLI RURAL, HUBLI
R/O: KERUR, TQ: HUBBALLI,
2. THE MANAGING DIRECTOR
NWKRTC, GOKUL ROAD,
HUBBALLI.
3. THE SELF INSURANCE FUND
KSRTC, SHANTI NAGAR, BENGALURU.
...RESPONDENTS
MFA NO.101799 of 2015
:2:
THIS APPEAL IS FILED UNDER SECTION 173(1) OF MOTOR
VEHICLES ACT 1987, AGAINST THE JUDGMENT AND AWARD
DATED 31.07.2013, PASSED IN MVC NO.244/2011, ON THE FILE
OF THE II ADDITIONAL DISTRCIT AND SESSIONS JUDGE AT
DHARWAD, DISMISSING THE PETITION FILED UNDER SECTION
166 OF MOTOR VEHICLES ACT 1988.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
H.G.RAMESH, J., DELIVERED THE FOLLOWING:
JUDGMENT
H.G.RAMESH, J. (Oral):
Learned counsel appearing for the appellant inspite of orders dated 18.07.2016 and 29.01.2018 granting time to file a better affidavit in support of the application filed for condonation of the delay in filing the appeal, no affidavit is filed till date. Learned counsel appearing for the appellant submits that the appellant has not given instructions in the matter inspite of informing the appellant of the aforesaid two orders.
2. It appears that the appellant is not interested in prosecuting this appeal. Hence, the application filed for MFA NO.101799 of 2015 :3: condonation of the delay of 579 days in filing the appeal and the appeal are dismissed.
Appeal dismissed.
Sd/-
JUDGE Sd/-
JUDGE RHR/-