Smt. Lakshmamma @ Laksmakka vs Smt Kadiramma
2022 Latest Caselaw 9184 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 20TH DAY OF JUNE, 2022

                      BEFORE

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

           M.F.A. NO.11111 OF 2010 (MV)

BETWEEN:

  1. SMT. LAKSHMAMMA @ LAKSMAKKA,
     W/O LATE NARASIMHAPPA,
     AGED ABOUT 45 YEARS.

  2. SRI N VENUGOPAL KRISHNA NAYAK,
     S/O LATE NARASIMHAPPA,
     AGED ABOUT 32 YEARS.

BOTH ARE R/AT DODDIHALLI VILLAGE,
AMMAJIDURGA HOBLI, CHINTAMANI TALUK,
CHIKKABALLAPUR DISTRICT.                ... APPELLANTS

(BY SRI SRINIVASA R, AND
 SRI R MANJUNATHA REDDY, ADVOCATES - ABSENT)

AND:

  1. SMT KADIRAMMA,
     W/O NARASIMHAPPA,
     AGED ABOUT 50 YEARS.

  2. SMT EASHWARAMMA,
     D/O NARASIMHAPPA,
     AGED ABOUT 27 YEARS.

  3. SMT JAYAMMA,
     D/O NARASIMHAPPA,
     AGED ABOUT 25 YEARS.
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  4. SMT SHANTHAMMA,
     D/O NARASIMHAPPA,
     AGED ABOUT 23 YEARS.

  5. SMT SARASWATHI,
     D/O NARASIMHAPPA,
     AGED ABOUT 21 YEARS.

  6. MR MANJUNATH,
     S/O NARASIMHAPPA,
     AGED ABOUT 19 YEARS.

     ALL ARE R/AT NO. 20,
     DODDIHALLI VILLAGE,
     CHINTHAMANI TALUK,
     CHIKKABALLAPUR DISTRICT.

  7. G E MEDICAL SYSTEM INDIA PVT. LTD.,
     UNIT NO.-1, 4TH FLOOR,
     INVENTOR BUILDING, ITPL,
     WHITE FIELD,
     BANGALORE - 560 066.

  8. ICICI LOMBARD GENERAL
     INSURANCE CO.LTD.,
     PRESTIGE CHRONICLE,
     NO. 62/1, 2ND FLOOR,
     RICHMOND ROAD,
     BANGALORE - 560 025.               ... RESPONDENTS

(BY SRI NAGARAJA S, ADVOCATE FOR R1 TO R4 AND R6,
 R5 - SERVED, R7 - SERVED,
 V/O/DTD: 18.12.2014, APPEAL AGAINST R8 IS DISMISSED)
                         ----
     THIS M.F.A IS FILED UNDER SECTION 173 (1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED: 11.05.2006
PASSED IN MVC NO.8005/2005 ON THE FILE OF THE MEMBER
MACT, MAYOHALL UNIT, BANGALORE, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
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    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                     JUDGMENT

The case was listed on 01.09.2021. None

appeared for the appellants. Again on 14.06.2022 when

the matter was posted, there was no representation and

as a last chance, case was adjourned and listed today.

Even today, none appeared in the morning session

and in the afternoon session. Hence, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

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