Mr K Ravichandra vs M/S National Insurance Co Ltd
2022 Latest Caselaw 10821 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 14TH DAY OF JULY 2022

                        BEFORE

     THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

              MFA No.3502 OF 2019(MV)
BETWEEN:

MR K RAVICHANDRA
AGED ABOUT 37 YEARS
S/O D KRISHNA
R/AT NO 775, AVALAHALLY COLONY
AVALAHALLY, VIRGONDAGAR POST
BANGALURU-560049.
                                         ...APPELLANT
(BY SRI.SANTHOSH B L., ADV.)

AND

1.     M/S NATIONAL INSURANCE CO LTD
       MOTOR CLAIMS HUB
       NO.144, SUBHARAM COMPLEX
       M G ROAD, BANGALURU-560001.

2.     MR SRIDHAR P
       S/O PAPPANNA R
       # 244 MUNIYACHARI BUILDING
       6TH CROSS, VIJAYA BANK COLONY
       BASAVANAPURA MAIN ROAD
       K R PURAM, BANGALURU-560036.
                                       ...RESPONDENTS
(BY SMT. MANJULA N TEJASWI, ADV. FOR R1 )

       THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT     AGAINST    THE    JUDGMENT    AND    AWARD
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DATED:11.09.2018 PASSED IN MVC NO.4197/2017 ON
THE FILE OF THE XV ADDITIONAL SMALL CAUSES JUDGE
AND XXIII A.C.M.M., MEMBER, M.A.C.T., MAYOHALL UNIT,
BENGLAURU (SCCH-19), PARTLY ALLOWING THE CLAIM
PETITION    FOR     COMPENSATION      AND   SEEKING
ENHANCEMENT OF COMPENSATION.

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

                        JUDGMENT

No representation on behalf of the appellant and

office objection has not been complied by the

appellant.

When the matter was listed on 17.02.2020,

22.02.2022, there was no representation on behalf of

the appellant. Even today also there is no

representation on behalf of the appellant. It appears

that the appellant is not interested to prosecute the

case. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

HA/-