Sri T P Ravindran vs Mr A Rathnam @ Murugan
2022 Latest Caselaw 4941 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 16TH DAY OF MARCH, 2022

                        BEFORE
           THE HON'BLE MS. JUSTICE J.M.KHAZI

             M.F.A.NO.10117 OF 2011 (MV)
BETWEEN:
SRI T.P.RAVINDRAN
S/O LATE P.V.RAMAN NAIR
AGED ABOUT 67 YEARS
NO.73, I FLOOR, 5TH CROSS
PALMA SPRING LAYOUT, GUBBALA
BANGALORE-62
NOW AT: KALAPPURAKKAL HOUSE
KALAPPURAKKAL ROAD, KARUMALLOR P.O
ALUVA, DISTRICT ERNAKULAM
KERALA-683511.
                                             ...APPELLANT
(BY SRI. ARUN BHAT, ADV.)
AND:

1.    MR. A.RATHNAM @ MURUGAN,
      S/O ARUNACHALAM
      MAJOR, NO.36, I MAIN, 4TH CROSS
      SUBBAIAH GARDEN, BEGUR ROAD
      HONGASANDRA, BENGALURU-68.

2.    UNITIED INDIA INSURANCE COMPANY
      MANANDI COURT, 346/17/01
      27TH CROSS, 3RD BLOCK, JAYANAGAR
      BANGALORE-11.
                                       ...RESPONDENTS

      (BY SRI. RAVISH BENNI, ADV., FOR R2;
       R1 SERVED & UNREPRESENTED)
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    THIS M.F.A. IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 02.07.2011
PASSED IN MVC NO.4138/2008 ON THE FILE OF THE VI
ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MEMBER,
MACT, BENGALURU, 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 seeks two weeks

time to take steps in respect of the legal representatives of

the deceased - appellant.

2. The appellant is reported to be dead during the

year 2020. Till today, no steps has been taken in respect

of the legal representatives of the deceased - appellant. In

view of the same, the appeal is abated by operation of law.

Hence, appeal is dismissed as abated.

Sd/-

JUDGE

ssb