Sri Mallesha vs United India Insurance Co. Ltd
2022 Latest Caselaw 2284 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.9668 of 2017 (MV)
BETWEEN:
SRI. MALLESHA
S/O KALEGOUDA
AGED ABOUT 34 YEARS
#25 A, 16TH MAIN ROAD, SRINAGAR
BANGALORE-50
                                           ...APPELLANT

(BY SRI. RAVIRAJ MALALI, ADVOCATE-ABSENT)

AND:

1.     UNITED INDIA INSURANCE CO LTD,
       BY ITS MANAGER
       MOTOR DEALER OFFICE, KRISHI BHAVAN
       6TH FLOOR, HUDSON CIRCLE
       BANGALORE-01

2.     SRI. DILIP KUMAR S
       MAJOR,
       S/O SRINIVASA GOWDA H T
       #34, 2ND CROSS, BALARAMA LAYOUT
       BHEL EXTN, PATANAGERE
       R.R. NAGAR
       BANGALORE-98
                                    ... RESPONDENTS
                            2


     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 06.12.2016 PASSED
IN MVC NO.4049/2013 ON THE FILE OF THE XXI ACMM
AND XXIII ASCJ, MACT, COURT OF SMALL CAUSES,
BANGALORE (SCCH-25), PARTLY ALLOWING THE CLAIM
PETITION   FOR     COMPENSATION      AND    SEEKING
ENHANCEMENT OF COMPENSATION.

     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 5th 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