Citation : 2022 Latest Caselaw 5777 Kant
Judgement Date : 30 March, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 7TH DAY OF FEBRUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD
MISCELLANEOUS FIRST APPEAL NO.6434 OF 2016 (MV)
BETWEEN:
M/S. RELIANCE GENERAL INSURANCE
COMPANY LTD.,
5TH FLOOR, EAST WING
CENTENERY BUILDING
M G ROAD, BENGALURU-560 001
NOW REPRESENTED BY ITS MANAGER.
... APPELLANT
(BY SRI. H.N. KESHAVA PRASHANTH, ADVOCATE-ABSENT)
AND:
1. SMT. KAMALAMMA
WIFE OF SHANKAREGOWDA
NOW AGED ABOUT 42 YEARS
RESIDING AT NO.4, ANASOSALU
MANDYA-571 446.
2. M/S. SURABHI TRANSPORT PRIVATE LIMITED
NO.29/A, ARIHANTH COMPOUND
GODOWN NO.24, REHANAL VILLAGE
BHIWANDI THANE, MAHARASHTRA.
... RESPONDENTS
(BY SRI. R. L. UDAYA KUMAR, ADVOCATE FOR
2
SRI. JWALA KUMAR, ADVOCATE FOR RESPONDENT NO.1)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD
DATED:01.06.2016 PASSED IN MVC NO.2644 OF 2014 ON
THE FILE OF THE MEMBER, PRINCIPAL MACT, BENGALURU,
AWARDING COMPENSATION OF RS.12,44,000/- WITH
INTEREST @ 9% P.A. FROM THE DATE OF PETITION TILL
REALISATION.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
RAVI MALIMATH J., DELIVERED THE FOLLOWING:
JUDGMENT
In terms of the order dated 2.11.2018, three weeks'
time was granted to take necessary steps and to file
second set of appeal memo and I.As'. Even as of today,
the same has not been done. None appears for the
appellant nor any representation is made. It is apparent
that the appellant is not interested in prosecuting the
matter. Hence, appeal is dismissed.
SD/- SD/-
JUDGE JUDGE
SA
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