Sri. Adinarayana Reddy vs The United India
2022 Latest Caselaw 3032 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                        BEFORE

       THE HON'BLE MR.JUSTICE P.KRISHNA BHAT

     MISCELLANEOUS FIRST APPEAL No.7660 OF 2016(MV)


BETWEEN:

SRI. ADINARAYANA REDDY,
S/O. LATE NARASIMHAREDDY,
AGED ABOUT 25 YEARS,
R/AT NO.13, 'SRINIDHI',
KOTE BEEDHI, KODIGEHALLI,
SAHAKARNAGARA POST,
BANGALORE - 92,
PERMANENT ADDRESS
MOTAKAPALLI (V) GULUR (P),
BAGEPALLI (T),
CHIKKABALLAPUR DISTRICT.
                                            ...APPELLANT

[BY SRI CHANDRASHEKARA N., ADVOCATE (ABSENT)]

AND:

1.      THE UNITED INDIA
        INSURANCE CO. LTD.,
        DIVISION OFFICE, KRISHI BHAVAN,
        4TH FLOOR, NEAR MAGISTRATE COURT,
        CORPORATION CIRCLE,
        BANGALORE - 01.

2.      SRI M. SHANKAR REDDY,
        S/O. LATE ASHWATHANARAYANA REDDY,
                           2


     AGED ABOUT 44 YEARS,
     NO.89, SECOND FLOOR,
     6TH MAIN, NAGENDRA BLOCK,
     BSK 3RD STAGE,
     BANGALORE - 560 050.
                                        ...RESPONDENTS

(BY SRI S. SRISHAILA, ADVOCATE FOR R.1, through VC)


     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 07.02.2015 PASSED
IN MVC NO.359/2013 ON THE FILE OF THE JUDGE, COURT
OF SMALL CAUSES, & XXVI ACMM, MACT, BENGALURU,
PARTLY   ALLOWING     THE    CLAIM   PETITION   FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.


     THIS MFA IS COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                  JUDGMENT

Learned counsel Sri S. Srishaila submits that

learned counsel for the appellant has not furnished

him with a copy of the appeal papers.

2. The learned counsel for the appellant is

absent. There is no representation.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

HB/-