Smt Rajamma vs Iffco Tokio General Insurance
2022 Latest Caselaw 2281 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                       BEFORE

     THE HON'BLE MR.JUSTICE P.KRISHNA BHAT

              M.F.A.No.3789 of 2019 (MV)
BETWEEN:
SMT. RAJAMMA
W/O. NAGARAJAIAH .L
AGED ABOUT 44 YEARS
R/O. BASAVANAHALLI
KASABA HOBLI
NELAMANGALA TALUK 562 123
BENGALURU RURAL DISTRICT
                                           ...APPELLANT

(BY SRI. B P GANGADHARA, ADVOCATE-ABSENT)

AND:

1.     IFFCO TOKIO GENERAL INSURANCE
       NEAR YELAHANKA NEW TOWN
       BUS STAND
       BENGALURU - 560 106

2      SMT. RANGAMMA
       W/O. KRISHNAMURTHY
       AGED ABOUT 35 YEARS
       R/O. THIMMANAHALLI
       KORATAGERE TALUK
       NOW RESIDING AT
       KYATHASANDRA
       TUMAKURU 572 104
                                     ... RESPONDENTS
                            2


      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 02.06.2018 PASSED
IN MVC NO.354/2017 ON THE FILE OF THE II ADDITIONAL
DISTRICT JUDGE AND MACT, TUMAKURU AWARDING
COMPENSATION OF RS.56,000/- WITH INTEREST AT 6%
P.A. FROM THE DATE OF PETITION TILL REALISATION.

     THIS MFA COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCING THIS DAY, THE COURT DELIVERED
THE FOLLOWING:

                    JUDGMENT

Learned counsel for the appellant is absent. No

representation.

This appeal is coming up for the 4th time for

compliance of office objections. It appears that the

appellant is not evincing any interest in prosecuting the

appeal. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE GJM