N Radhakrishna Kamath vs P Rajendran
2022 Latest Caselaw 8503 Kant

                             1

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 9TH DAY OF JUNE 2022

                          BEFORE

      THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

               M.F.A.NO.5315 OF 2008 (MV)

BETWEEN:

N RADHAKRISHNA KAMATH
S/O N VITTAL KAMATH
AGED ABOUT 66 YEARS
R/AT NO 41, VITTALA NILAYA
2ND A MAIN, AECS LAYOUT
II STAGE, NAGASHETTIHALLI
BANGALORE-560094.                               ... APPELLANT

(BY SRI R CHANDRASHEKAR, ADVOCATE - ABSENT)

AND:

1.    P RAJENDRAN
      AGE NOT KNOWN
      S/O GOPALA MANDADI
      NO 191 NEW BEL ROAD
      OPP MSR HOSPITAL
      DEVESANDRA
      BANGALORE-94

2.    HDFC CHUBB GEN INS CO LTD
      NO 302, EMBASSY CLASSIC
      III FLOOR, NO.11, VITTAL MALLYA ROAD
      BANGALORE-560001
                                             ... RESPONDENTS
(BY D VIJAYA KUMAR, ADVOCATE FOR R2
 NOTICE TO R1 IS DISPENSED WITH VIDE
 ORDER DATED 30.10.2018)

     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT & AWARD DATED 6/6/2007 PASSED
IN MVC NO.6449/04 ON THE FILE OF THE MEMBER, MACT,
                               2

METROPOLITAN   AREA,  BANGALORE   (SCCH.5), PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

     THIS M.F.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellant is absent. The

matter is of the year 2008.

This Court on 11.04.2022 had ordered that notice

sent to the appellant has been returned with endorsement

as "Insufficient Address".

This Court had ordered learned counsel to keep the

appellant present before this Court but not present.

Therefore in view of this and considering the matter being

pending since the year 2008, this appeal is dismissed for

default.

Sd/-

JUDGE

AKV