Smt N Shanthamma vs J P Reddy
2021 Latest Caselaw 1039 Kant

                        1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 16TH DAY OF JANUARY 2021

                     BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

           MFA No.6868 OF 2015(MV)

BETWEEN:

1.   SMT. N.SHANTHAMMA
     W/O LATE. DODDAVENKATARAVANAPPA
     AGED ABOUT 43 YEARS.

2.   V. TEJASHWANI
     D/O LATE. DODDAVENKATARAVANAPPA
     AGED ABOUT 25 YEARS.

3.   V. KARTHIK KUMAR
     S/O LATE. DODDAVENKATARAVANAPPA
     AGED ABOUT 23 YEARS.

     APPELLANTS NO.1 TO 3 ARE
     PERMANENT RESIDENTS OF
     IRAGAMPALLI VILLAGE
     MUNAGANAHALLI HOBLI,
     CHINTAMANI TALUK
     CHIKKABALLPUR DISTRICT PIN-563125.
     NOW RESIDING AT
     GANGATTA VILLAGE
     HOLUR HOBLI, KOLAR TALUK,
     KOLAR DISTRICT PIN -563101.
                                   ... APPELLANTS
(BY SRI.NANJUNDA GOWDA M.R. ADV.(ABSENT))
                           2



AND

1.    J.P REDDY
      S/O RAMAREDDY, MAJOR
      R/AT THALAVANUR VILLAGE
      T. GOLLAHALLI POST
      CHINTAMANI TALUK
      CHIKKABALLAPUR DISTRICT PIN -563125.

2.    H.D.F.C. CHUBBA
      GENERAL INSURANCE COMPANY LIMITED
      5TH FLOOR, EXPRESS TOWERS
      NARIMAN POINT, MUMBAI-400021.
                                 ... RESPONDENTS

      THIS MFA IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED
22.11.2014 PASSED IN MVC NO.202/2012 ON THE FILE
OF THE   MACT & I ADDITIONAL SENIOR CIVIL JUDGE,
KOLAR,   DISMISSING     THE   CLAIM    PETITION    FOR
COMPENSATION.
      THIS MFA COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED

                     JUDGMENT

This court on 12.3.2020 had passed the following order:

"None appears for the appellant. A week's time is granted to do the needful, if the same is not done by 23.03.2020, the appeal shall stand dismissed.

Re list on 23.03.2020"

Even today, there is no representation for the

appellant. Till date, needful has not been done.

In view of the order passed on 12.3.2020, the

appeal stands dismissed.

Sd/-

JUDGE

DM