Karnataka High Court
M/S Reliance General Insurance ... vs Smt. Nethravathi on 30 March, 2022
Bench: P.S.Dinesh Kumar, P.Krishna Bhat
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF AUGUST 2021
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR
M.F.A. NO.6434 OF 2016 (MV-D)
C/W
M.F.A. NO.6433 OF 2016 (MV-D)
M.F.A. NO.6434 OF 2016
BETWEEN:
M/S. RELIANCE GENERAL INSURANCE COMPANY LTD
5TH FLOOR, EAST WING, CENTENERY BUILDING
M.G.ROAD, BANGALORE - 560 001
NOW REPRESENTED BY ITS MANAGER.
... APPELLANT
(BY SRI. H.N. KESHAVA PRASHANTH, ADV., (ABSENT))
AND:
1. SMT. KAMALAMMA
W/O SHANKAREGOWDA
NOW AGED ABOUT 42 YEARS
R/AT NO.4, ANASOSALU, MANDYA-571446.
2. M/S SURABHI TRANSPORT PVT LTD
NO. 29/A, ARIHANTH COMPOUND
GODOWN NO. 24, REHANAL VILLAGE
BHIWANDI THANE, MAHARASHTRA
(OWNER OF THE VEHICLE NO. MH-04-CG-3380).
... RESPONDENTS
(BY SRI. JWALA KUMAR, ADV., FOR R1 (ABSENT))
2
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:01.06.2016 PASSED IN MVC
NO.2644/14 ON THE FILE OF THE MEMBER, PRINCIPAL MACT,
BENGALURU, AWARDING COMPENSATION OF RS.12,44,000/-
WITH INTEREST AT 9% P.A. FROM THE DATE OF PETITION TILL
REALIZATION.
M.F.A. NO.6433 OF 2016
BETWEEN:
M/S. RELIANCE GENERAL INSURANCE COMPANY LTD
5TH FLOOR, EAST WING, CENTENERY BUILDING
M.G.ROAD, BANGALORE - 560 001
NOW REPRESENTED BY ITS MANAGER.
... APPELLANT
(BY SRI. H.N. KESHAVA PRASHANTH, ADV., (ABSENT))
AND:
1. SMT. NETHRAVATHI
W/O LATE SHANTHARAJ
NOW AGED ABOUT 34 YEARS.
2. MASTER SMRUDH
S/O LATE SHANTHARAJ
NOW AGED ABOUT 14 YEARS.
3. MASTER ANIRUDH
S/O LATE SHANTHARAJ
NOW AGED ABOUT 12 YEARS.
4. SMT. SUBBAMMA
NOW AGED ABOUT 57 YEARS
MOTHER OF LATE SHANTHARAJ.
2ND & 3RD APPELLANTS BEING MINORS
REP. BY THEIR MOTHER/NATURAL
GUARDIAN APPELLANT NO.1
SMT. NETRAVATHI.
ALL ARE R/AT NO.5-A
DEVARACHIKKANAHALLI, 1ST MAIN
3
8TH CROSS, SRINIVAS REDDY LAYOUT
J P NAGAR, BANGALORE-560 078.
5. M/S SURABHI TRANSPORT PVT LTD
NO.29/A, ARIHANTH COMPOUND
GODOWN NO.24, REHANAL VILLAGE
BHIWANDI THANE, MAHARASHTRA
(OWNER OF THE VEHICLE
NO.MH-04-CG-3380).
... RESPONDENTS
(BY SRI. JWALA KUMAR, ADV., FOR R1 TO R4
R2 & R3 ARE MINORS REP. BY R1 (ABSENT))
---
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:01.06.2016 PASSED IN MVC
NO.2643/2014 ON THE FILE OF THE MEMBER, PRINCIPAL MACT,
BANGALORE, AWARDING COMPENSATION OF RS.31,98,000/-
WITH INTEREST @ 9% P.A. FROM THE DATE OF PETITION TILL
REALIZATION.
THESE M.F.As. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
None had appeared on behalf of the appellant on
29.07.2021, 06.08.2021 and 17.08.2021. Awaiting
appearance of the learned counsel for the appellant, hearing
of the appeals was deferred and it was made clear that in
case no appearance is made on behalf of the appellant on the
next date of hearing, appropriate order shall be passed.
Today also when the matter is called, none had
appeared on behalf of the appellant.
It appears that the appellant is not interested in
prosecuting the appeals.
Accordingly, the appeals are dismissed for want of
prosecution.
Sd/-
JUDGE
Sd/-
JUDGE
RV
