Sri Lakshmana vs Jayanna
2022 Latest Caselaw 2711 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

     MISCELLANEOUS FIRST APPEAL NO.9294/2011(MV)

BETWEEN:

SRI LAKSHMANA
S/O KARIYAIAH
AGED ABOUT 26 YEARS
R/O UDAYAGIRI EXTENSION,
HASSAN CITY
HASSAN DIST- 573201
                                           ... APPELLANT

(BY SRI. A M BALAJI, ADVOCATE-ABSENT)


AND:

1.     JAYANNA
       S/O SHIVAPPA,
       MAJOR,
       R/O BIDARAKERE VILLAGE,
       KASABA HOBLI,
       HASSAN TALUK,
       HASSAN DISTRICT- 573201

2.     THE MANAGER
       THE BAJAJ ALLIANZE GENERAL INSURANCE CO.LTD.,
       G E PLAZA, AIR-PORT ROAD,
       YARAVADA, POONA- 411006
       REP BY THE MANAGER,
       THE BAJAJ ALLIANZE GENERAL INSURANCE CO. LTD,
       B M ROAD,
       HASSAN-5732101.

                                        ... RESPONDENTS
                               2




(BY SRI. E.I. SANMATHI , ADVOCATE FOR R2;
    SRI. H.T. JAGADEESH, ADVOCATE FOR R1)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 04.07.2011 PASSED IN
MVC NO.1352/2009 ON THE FILE OF THE ADDITIONAL
DISTRICT JUDGE AND MEMBER, MACT, HASSAN, DISMISSING
THE CLAIM PETITION FOR 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. 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