The Managing Director vs S N Bharath Swathanthra Kumar
2022 Latest Caselaw 3033 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.7605 OF 2016 (MV)

BETWEEN:

THE MANAGING DIRECTOR,
TAMILNADU STATE TRANSPORT CORPORATION
(VILLUPURAM DIVISION-II) LTD.,
VILLORE REGION, VELLORE - 632 009,
TAMILNADU STATE.
                                       ...APPELLANT
[BY SRI BOPANNA B., ADVOCATE (ABSENT)]

AND:

S.N. BHARATH SWATHANTHRA KUMAR,
DEAD BY HIS LR'S,

1.     SMT. AMARAVATHY,
       W/O. LATE S.N. BHARATH SWATHANTHRA KUMAR,
       AGED ABOUT 38 YEARS,

2.     DARSHAN GOWDA,
       S/O. LATE S.N. BHARATH SWATHANTHRA KUMAR,
       AGED ABOUT 16 YEARS,
       REP. BY THE 1ST RESPONDENT AND NATURAL
       MOTHER AND GUARDIAN, SMT. AMARAVATHY

BOTH ARE RESIDING AT KAMMASANDRA VILLAGE,
BEHTAMANGALA VILLAGE,
BANGARPET TALUK - 563 114.
                                2


3.    SMT. RAJAMMA,
      W/O. LATE S.V. NARAYANA GOWDA,
      AGED ABOUT 83 YEARS,
      R/AT KAMMASANDRA VILLAGE,
      BEHTAMANGALA VILLAGE,
      BANGARPET TALUK - 563 114.
                                   ...RESPONDENTS
(R-2 IS MINNOR REP. BY R.1)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 04.08.2016 PASSED
IN MVC NO.19/2003 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND MACT, K.G.F., AWARDING
COMPENSATION OF RS.1,75,467.00/- WITH INTEREST AT
9% P.A. FROM THE DATE OF FILING THE PETITION.

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

                      JUDGMENT

The learned counsel for the appellant is absent.

There is no representation.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

HB/-