Sri Ramesh G vs Sri Rajanna
2022 Latest Caselaw 12996 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH DAY OF NOVEMBER, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                 M.F.A.NO.2163/2014 (MV-I)
                           C/W.
                   M.F.A.NO.5/2014 (MV)

IN M.F.A.NO.2163/2014:

BETWEEN:

SRI RAMESH G.,
S/O GOPALA
AGED ABOUT 22 YEARS
R/AT RANGANATHAPURA
KARADI, TUMAKURU-572 114
PRESENTLY R/AT C/O.CHANDRA
NO.298/T.R.SHAMANNA NAGAR
SRINAGAR, BENGALURU-560 050                     ... APPELLANT

         (BY SRI MANJUNATH K., ADVOCATE [ABSENT])

AND:

1.     SRI RAJANNA
       S/O MUNIYAPPA
       NO.71, DEVARAHALLI
       KARADI POST, TIPTUR TALUK
       TUMAKURU DISTRICT - 572 102.

2.     NATIONAL INSURANCE CO. LIMITED
       REGIONAL OFFICE
       NO.144, SUBHARAM COMPLEX
       2ND FLOOR, M.G.ROAD
       BENGALURU-560 001                     ... RESPONDENTS

           (BY SMT.GEETHA RAJ, ADVOCATE FOR R2)
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     THIS M.F.A., IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:12.09.2013
PASSED IN MVC NO.6497/2012 ON THE FILE OF THE 11TH
ADDITIONAL JUDGE, MACT, COURT OF SMALL CAUSES,
BENGALURU, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION       AND     SEEKING    ENHANCEMENT      OF
COMPENSATION.

IN M.F.A.NO.5/2014:

BETWEEN:

SRI RAMESH G
AGED ABOUT 22 YEARS,
S/O GOPALA,
R/AT RANGANATHAPURA,
KARADI, TUMAKURU-572 114,
PRESENTLY R/AT C/O.CHANDRA,
NO. 298/T.R. SHAMANNA NAGAR,
SRINAGAR, BENGALURU-560 050                 ... APPELLANT

         (BY SRI MANJUNATH K., ADVOCATE [ABSENT])

AND:

1.     SRI RAJANNA
       S/O MUNIYAPPA,
       NO.71, DEVARAHALLI,
       KARADI POST,
       TIPTUR TALUK,
       TUMAKURU DISTRICT-572 201.

2.     NATIONAL INSURANCE COMPANY LIMITED
       REGIONAL OFFICE,
       NO.144, SUBHARAM COMPLEX,
       2ND FLOOR, M.G. ROAD,
       BENGALURU-560 001.             ... RESPONDENTS


     THIS M.F.A., IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:12.09.2013
PASSED IN MVC NO.6497/2012 ON THE FILE OF THE XI
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ADDITIONAL JUDGE, MACT, COURT OF SMALL CAUSES,
BENGALURU, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION    AND   SEEKING   ENHANCEMENT    OF
COMPENSATION.

    THESE APPEALS COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

The learned counsel for the appellant is absent.

2. In spite of granting sufficient time to furnish process

fee, cover, acknowledgement etc., to issue notice to respondent

No.1 in MFA No.2163/2014 and respondent Nos.1 and 2 in MFA

No.5/2014, till date, the learned counsel for the appellant has

not taken any steps. These are the matters of the year 2014 and

no grounds to grant the time.

3. Hence, the appeals are dismissed for non-

prosecution.

Sd/-

JUDGE

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