Sri. Ramesha vs Sri. Sandeepa
2022 Latest Caselaw 13037 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 15TH DAY OF NOVEMBER, 2022

                          BEFORE

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

                M.F.A.NO.342/2017 (MV-I)

BETWEEN:

SRI. RAMESHA
S/O. MALLEGOWDA,
AGED ABOUT 40 YEARS,
R/AT NO.236, 1ST MAIN,
8TH CROSS, 2ND STAGE,
HEBBAL, MYSURU.                             ...APPELLANT

        (BY SRI RAVIKUMAR B.K., ADVOCATE [ABSENT])
AND:
1.     SRI. SANDEEPA
       S/O. RAJANAYAKA,
       AGED ABOUT 28 YEARS,
       R/AT GORAHALLI VILLAGE,
       PIRIYA PATNA TALUKU,
       MYSURU DISTRICT.
2.     SRI. K.P. NAGARAJU
       S/O. K.M. PUTTANNAYYA,
       AGED ABOUT 50 YEARS,
       R/AT PETE BEEDHI,
       BETTADAPURA TOWN,
       PERIYA PATNA TALUKU,
       MYSURU DISTRICT.
3.     M/S. ORIENTAL INSURANCE COMPANY LTD.,
       NO.42/1, CHANDRA COMPLEX,
       1ST FLOOR, KALIDAS ROAD,
       V.V.MOHALLA, MYSURU.           ... RESPONDENTS
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     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 06.08.2016
PASSED IN MVC NO.994/2013 ON THE FILE OF THE JUDGE,
ADDITIONAL COURT OF SMALL CAUSES, MYSURU, AS A
PRESIDING OFFICER, MACT, MYSURU, 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

It is the matter of the year 2017. Though, order was

passed on 16.01.2018 to issue notice on I.A.No.1/2017 to the

respondents, no steps are taken by the learned counsel for the

appellant. The matter was again listed on 20.04.2018 and there

was no representation. However, this Court granted a week's

time to take out notice to the respondents and inspite of it, no

steps are taken. On 28.06.2022 also, one week time was

granted to do the needful and inspite of the same, no steps are

taken to issue notice to the respondents. Hence, it appears that

the appellant is not interested in pursuing the matter.

Accordingly, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE ST