Sri Anjinappa vs Sri Abdul Kareem Sab
2023 Latest Caselaw 5428 Kant

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                                                         NC: 2023:KHC:28041
                                                     MFA No. 7245 of 2019




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 8TH DAY OF AUGUST, 2023

                                         BEFORE
                            THE HON'BLE MR JUSTICE M.I.ARUN
                 MISCELLANEOUS FIRST APPEAL NO.7245 OF 2019(MV-I)
                 BETWEEN:

                 SRI. ANJINAPPA,
                 AGED ABOUT 25 YEARS,
                 S/O CHANNARAYAPPA,
                 NO.129, CHANNAHALLI VILLAGE,
                 CHIKKAJALA POST, JALA HOBLI,
                 BENGALOORU NORTH TALUK-562 157.

                                                           ...APPELLANT
                 (BY SRI. SHIVAKUMAR D.M. &
                     SRI. H.VASANTHKUMAR, ADVOCATES [ABSENT])

                 AND:

                 1.    SRI. ABDUL KAREEM SAB,
                       AGE ABOUT 60 YEARS,
                       S/O MOHAMMAD HUSSAIN,
                       R/OF PILLEKAMMANGAR,
Digitally              CHIKKAJALA HOBLI,
signed by V
MANJUSHA               BENGALOORU NORTH TALUK-562 157.
BAI
Location: High   2.    NATIONAL INSURANCE COMPANY,
Court of
Karnataka              REGIONAL OFFICE AT NO.144,
                       SHIVARAM COMPLEX, M.G.ROAD,
                       BENGALURU-560 001.
                                                            ...RESPONDENTS

                      THIS MFA IS FILED U/S 173(1) OF MV ACT PRAYING TO
                 CALL FOR THE RECORD IN MVC NO.368/2016 ON THE FILE OF
                 III ADDL. SENIOR CIVIL JUDGE AND MOTOR ACCIDENT
                 CLAIMS TRIBUNAL, BENGALURU (SCCH-18), BE PLEASED TO
                 ENHANCE THE COMPENSTION AWARDED THEREIN AND
                 FURTHER BE PLEASED TO ORDER TO FIX THE LIABILITY
                             -2-
                                        NC: 2023:KHC:28041
                                      MFA No. 7245 of 2019




AGAINST THE RESPONDENT NO.2 WHO IS THE INSURANCE
COMPANY.

     THIS APPEAL, COMING ON FOR ORDERS THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

None appears for the appellant. The appeal is of the

year 2019. Office objections are not complied with till

today. It appears that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for non-prosecution.

SD/-

JUDGE

PGG