Sri N Prabhakar vs Managing Partner
2022 Latest Caselaw 12623 Kant

Citation : 2022 Latest Caselaw 12623 Kant
Judgement Date : 27 October, 2022

Karnataka High Court

Sri N Prabhakar vs Managing Partner on 27 October, 2022

Bench: H T Prasad

                          1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF OCTOBER 2022

                        BEFORE

     THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

              MFA No.3179 OF 2011(MV)

BETWEEN:

SRI. N PRABHAKAR @ PRABHAKAR RAO
S/O NAGENDRA RAO
AGED ABOUT 52 YEARS
R/AT D NO. 460, LIG 1ST STAGE
LAKSHMIKANTHA NAGAR
HEBBAL, MYSORE
PRESENTLY R/AT
N PRABHAKAR @ PRABHAKAR RAO
C/O NAGUBAI
D.NO.778/S, 25/7TH MAIN
12TH CROSS, HEBBAL
MYSORE.
                                         ...APPELLANT
AND:

1.     MANAGING PARTNER
       M/S. WORLD WIDE SHIPPING CO.,
       DEALTA HOURSE
       PENAMBUR,MANGALORE.

2.     M.AMANULLA
       S/O MOHAMED HABEEB
       AGED ABOUT 37 YEARS
       NO.223, IST STAGE
       RAJENDRA NAGAR,MYSORE.
                              2



3.    THE ORIENTAL INSURANCE CO.,
      4/12, NAVEEN COMPLEX
      HABBAL MAIN ROAD
      METAHALLI, MYSORE.
                                           ...RESPONDENTS
(BY SRI.ABUBACKER SHAFI ADV.FOR R1:
    SRI. M. U. POONACHA, ADV. FOR R3:
    APPEAL IS DISMISSED AGAINST R2
    V/O DATED: 08.01.2015)

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT    AGAINST    THE   JUDGMENT    AND    AWARD
DATED:16.12.2010 PASSED IN MVC NO.928/2010 ON THE
FILE OF PRESIDING OFFICER, FAST TRACK COURT-I &
MEMBER,    ADDITIONAL    MACT,  MYSORE,    PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

     THIS MFA COMING ON FOR HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

None appears for the appellant.

On 18.10.2022, when the matter was called, there

was no representation on behalf of the appellant and

hence, as a last chance, the matter was adjourned to

27.10.2022.

Even today also, there is no representation on behalf

of appellant. It appears that the appellant is not interested

to prosecuting the case. Therefore, the appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

HA/-