T. Anjanamurthy vs K.S.Marulasiddappa
2021 Latest Caselaw 3857 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF NOVEMBER, 2021

                        BEFORE

        THE HON'BLE MR. JUSTICE E.S.INDIRESH

 MISCELLANEOUS FIRST APPEAL NO.8004 OF 2014

BETWEEN:

T. ANJANAMURTHY,
S/O THIMMAPPA,
AGED ABOUT 23 YEARS,
AGRICULTURIST,
RESIDENT OF SANNA KITTADAHALLY,
HOSADURGA TALUK,
NOW RESIDENT OF DODDAPET,
CHITRADURGA-577 501.

                                     ... APPELLANT
(BY SRI SHASHIDHARA R, ADVOCATE(ABSENT))

AND:

  1. K.S. MARULASIDDAPPA
     S/O SHIVARUDRAPPA, MAJOR,
     RESIDENT OF BAGENAHALU,
     CHITRADURGA-577 501.
     OWNER OF BUS BEARING
     NO.KA-16-B-5000.

  2. THE BRANCH MANAGER,
     ORIENTAL INSURANCE CO LTD.,
     SRI.SHARADA COMPLEX,
     1ST FLOOR, OPP:KSRTC BUS STAND,
     P.B. ROAD,
     CHITRADURA-577 501.

                                   ... RESPONDENTS
(BY SRI SHANKARA REDDY, ADVOCATE FOR R2.)
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT & AWARD DATED 12TH JUNE,
2014 PASSED IN M.V.C NO.577 OF 2013 ON THE FILE OF
THE I ADDITIONAL SENIOR CIVIL JUDGE, MOTOR
ACCIDENT CLAIMS TRIBUNAL, CHITRADURGA DISMISSING
THE CLAIM PETITION FOR COMPENSATION.


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


                        JUDGMENT

There is no representation on behalf of the appellant.

This Court by order dated 12.07.2021 passed the

following order:

"The learned counsel for the appellant again

seeks time to take steps against respondent No.1.

Hence, adjourned on cost of Rs.1,000/- payable at

the Registry within two weeks to take steps against

respondent No.1. If the cost is not paid and steps

are not taken within two weeks, the appeal will be

dismissed without reference to the Bench."

In view of non-removal of office objections and

appellant or his pleader being not present before the Court,

it appears that, the appellant is not interested to pursue the

appeal. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

ARK