Mr Jayanth vs Mr Tirumala
2021 Latest Caselaw 2132 Kant

                             1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 4TH DAY OF JUNE, 2021

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  M.F.A.NO.4053/2014 (MV)

BETWEEN:

MR. JAYANTH
S/O LATE GIDDEGOWDA,
AGED ABOUT 37 YEARS,
OCC: COOLIE WORK,
R/O TUDAKOOR VILLAGE,
ALDUR HOBLI,
CHIKMAGALUR-577 101
                                            ... APPELLANT

            [BY SRI JAYANTH, APPELLANT(ABSENT)]
AND:

1.     MR.TIRUMALA
       S/O GOVINDARAJU,
       AGED ABOUT 30 YEARS,
       DRIVER OF TT NO.KA-18T8637,
       B.H.ROAD, ALDUR VILLAGE,
       ALDUR HOBLI,
       CHIKMAGALUR-577 101.

2.     MR. MARUTHI
       S/O PUTTASWAMY, MAJOR,
       REG.OWNER OF TT NO.KA-8T 8637,
       ALDUR VILALGE,
       BALEHONNUR ROAD,
       ALDUR HOBLI,
       CHIKMAGALUR-577 101.
                                 2



3.     SRIRAM GENERAL INSURANCE
       COMPANY LTD.,
       E-8, EPIP, R11 CO SITHAPUR,
       JAYAPURA RAJASTHAN-302 022,
       INDIA.
                                               ... RESPONDENTS

     [BY SRI GIRISH B. BALADARE, ADVOCATE FOR R1 AND R2;
        SRI H.N.KESHAVA PRASHANTH, ADVOCATE FOR R3]


     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 11.12.2013
PASSED IN MVC.NO.545/2012 ON THE FILE OF II ADDITIONAL
DISTRICT JUDGE, MEMBER, MACT, CHIKMAGALUR, DISMISSING
THE CLAIM PETITION FOR COMPENSATION.

     THIS M.F.A. COMING ON FOR ORDERS THROUGH 'VIDEO
CONFERENCE' THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                        JUDGMENT

The Court notice issued against the appellant was served

in person on 04.03.2020 itself. The appellant has not appeared

before this Court or engaged any advocate.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

cp*