Smt. Gowri Bai vs Sri. S.Yashvanthkumar
2022 Latest Caselaw 57 Kant

                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 3RD DAY OF JANUARY, 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                          AND
     THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

              M.F.A. NO.8920 OF 2015 (MV)

BETWEEN :

1.     SMT. GOWRI BAI
       W/O SHEKARNAIK
       AGED ABOUT 53 YEARS
       HOUSE HOLD
       R/AT HONNUR
       GOLLARAHATTI VILLAGE
       DAVANAGERE TALUK
       DAVANGARE DISTRICT-577 556.

2.     SRI. SHEKARANAIK
       S/O THAKRANAIK
       AGED ABOUT 60 YEARS
       HOUSE HOLD
       R/AT HONNUR
       GOLLARAHATTI VILLAGE
       DAVANAGERE TALUK
       DAVANGARE DISTRICT-577 556.

3.     KUM. BABY
       D/O SHEKARNAIK
       AGED ABOUT 25 YEARS
       R/AT HONNUR
       GOLLARAHATTI VILLAGE
       DAVANAGERE TALUK
       DAVANGARE DISTRICT-577 556.         ...APPELLANTS

(BY SHRI. S. KUMAR, ADVOCATE - [ABSENT])
                             2




AND :

1.   SRI. S.YASHAVANTHKUMAR
     S/O SEVYANAIK
     AGED ABOUT 30 YEARS
     R/AT AVARAGERE VILLAGE
     DAVANAGERE TALUK
     DAVANAGERE DISTRICT-577 003
     OWNER OF TATA INDICA
     CAR BEARING
     REG. NO. KA-17-A-5382

2.   SRI. MAHANTHESH
     S/O ESHWARAIAH
     AGED ABOUT 24 YEARS
     R/AT AVARAGERE VILLAGE
     DAVANAGERE TALUK
     DAVANAGERE DISTRICT-577 003
     OWNER OF TATA INDICA
     CAR BEARING
     REG. NO. KA-17-A-5382

3.   THE RELIANCE GENERAL
     INSURANCE CO-LTD.,
     DAVANAGERE DIVISION
     DAVANAGERE-577 001.               ...RESPONDENTS

(BY SHRI. D. VIJAY KUMAR, ADVOCATE FOR R3)
                         ....
      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 15.07.2015 PASSED IN MVC
NO.498/11 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE & CJM, 4TH MACT, DAVANGERE, PARTLY ALLOWING THE
CLAIM   PETITION    FOR   COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

      THIS MFA COMING ON FOR ORDERS, THIS          DAY,
P.S. DINESH KUMAR J, DELIVERED THE FOLLOWING:-
                           3




                    JUDGMENT

There is no representation even in the second

call. This appeal is of the year 2015. Though several

opportunities have been given, office objections have

not been complied. Hence, appeal is dismissed for

non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

SPS