Karnataka High Court
Sri Manjunath Rao Salanke vs Sri A S Sabasteen on 21 November, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
ON THE 21ST DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
MFA NO 4350 OF 2012(MVC)
BETWEEN
SRI MANJUNATH RAO SALANKE
AGED 49 YEARS
S/O PANDURANGA RAO SALANKE
R/AT A P M C AMALI
HANUMANTHA NAGARA,
HOSAMANE,BHADRAVATHI. ...APPELLANT
(BY SRI. SHOWRI H R, ADV. - ABSENT)
AND
1. SRI A S SABASTEEN
AGED 49 YEARS
S/O ANTHONY
DRIVER, SAHAKARA SARIGE BUS,
R/O ASHOKA NAGARA,
SHIVAMOGA.
2. PRESIDENT
TRANSPORT CO-OPERATIVE SOCIETY
KOPPA, REPRESENTED BY GPA HOLDER
SRI THIMMAPPA GOWDA
S/O CHENNEGOWDA
AGED 53 YEARS
GENERAL CHECKING INSPECTOR
TCS-KOPPA, OWNER OF THE VEHICLE
2
3. UNITED
INDIA INSURANCE CO LTD.,
KOPPA TALUK
CHIKKAMAGALURU DISTRICT.
.. RESPONDENTS
MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:19.01.2012 PASSED
IN MVC NO.175/2008 ON THE FILE OF THE SENIOR
CIVIL JUDGE, 12TH ADDITIONAL MACT,
BHADRAVATHI, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
THIS MFA COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
None appears for the appellant nor any representation made on his behalf in spite of granting time for compliance.
Consequently, the appeal is dismissed for non prosecution.
Sd/-
JUDGE PL