Sri B N Paramesh vs Smt Sajana Bai
2022 Latest Caselaw 1902 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH DAY OF FEBRUARY, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

               MFA NO.9209/2011(MV-I)

BETWEEN:

SRI B.N.PARAMESH
S/O LATE SRI.D.NARASIMHAIAH
AGED ABOUT 39 YEARS
NO.67/A, I BLOCK, THYAGARAJANAGAR,
BANGALORE-560028
                                            ... APPELLANT
(BY SRI. B.N. SRINIVASAN ADVOCATE FOR
    SRI. C.V. NAGESH ASSOCIATES-ABSENT)


AND:

1.     SMT SAJANA BAI
       W/O SRI PRAKASH BAHT
       AGED ABOUT 49 YEARS,
       RAILWAY GENERAL STORES EMPLOYEE, HUBLI
       AND RESIDING AT NO.1036/E,
       RAILWAY QUARTERS,
       GADAG ROAD,
       HUBLI-580029.

2.     SRI SUBHAS INDREKAR @ SUBHAS
       S/O SRI PREETHAM SINGH INDREKAR
       AGED ABOUT 42 YEARS,
       C/O SAJANA BAI, NO.1036E,
       RAILWAY QUARTERS,
       GADAG ROAD,
       HUBLI-580029.
                                         ... RESPONDENTS
(R1-SERVED;
 APPEAL AGAINST R2 DISMSSED)
                               2




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 07.07.2011 PASSED IN
MVC NO.3944/2009 ON THE FILE OF THE XVIII ADDITIONAL
JUDGE, MEMBER, MACT-4, COURT OF SMALL CAUSES,
BANGALORE, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION     AND   SEEKING    ENHANCEMENT     OF
COMPENSATION.

    THIS MFA COMING ON FOR HEARING THIS DAY,
THROUGH VIDEO CONFERENCE/ PHYSICAL HEARING, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant is absent and there is

no representation. Appeal is of the year 2011 and appellant

does not appears to be interested in prosecuting the present

appeal. Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

DR