Karnataka High Court
Thirumalakumar Reddy vs Mr Hyder Ali on 14 December, 2023
-1-
NC: 2023:KHC:46082
MFA No. 8600 of 2014
C/W MFA No. 8599 of 2014
MFA No. 8601 of 2014
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
MISCELLANEOUS FIRST APPEAL NO.8600 OF 2014(MV-I)
C/W
MISCELLANEOUS FIRST APPEAL NO. 8599 OF 2014(MV-I)
MISCELLANEOUS FIRST APPEAL NO. 8601 OF 2014(MV-I)
IN MFA NO.8600/2014
BETWEEN:
KUM. SWETHA,
D/O MINIRATNAM,
AGED ABOUT 24 YEARS,
R/AT #5/1, 1ST FLOOR,
5TH MAIN ROAD,
NANDAKUMAR LAYOUT ,
UTTARAHALLI HOBLI,
Digitally signed
BENGALURU.
by VINUTHA B S
Location: HIGH ...APPELLANT
COURT OF
KARNATAKA
(BY SRI. DIVAKARA MADDUR M., ADVOCATE)
AND:
1. MR. HYDER ALI,
S/O MONU BERRY,
NEERSAL HOUSE,
LAILA VILLAGE,
UJIRE POST,
BELTHANGADI - 574 214,
(R C OWNER OF THE TIPPR
LORRY BEARING REG NO.KA-19-AC-3465)
-2-
NC: 2023:KHC:46082
MFA No. 8600 of 2014
C/W MFA No. 8599 of 2014
MFA No. 8601 of 2014
2. THE REGIONAL MANAGER,
NEW INDIA ASSURANCE COMPANY LTD.,
REGIONAL OFFICE,
UNITY BUILDING,
MISSION ROAD,
BENGALURU,
POLICY NO. 670800/31/06/01/00003788,
VALID UP TO 05/01/2008.
...RESPONDENTS
(BY SRI. R. JAI PRAKASH, ADVOCATE FOR R2;
VIDE ORDER DATED 25.06.2019, NOTICE TO
R1 IS DISPENSED WITH)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:23.7.2012 PASSED IN MVC
NO.4739/2008 ON THE FILE OF THE 20TH ADDITIONAL JUDGE,
18TH ACMM, MACT, BENGALURU, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
IN MFA NO.8599/2014
BETWEEN:
THIRUMALAKUMAR REDDY,
S/O MR. JAYARAM REDDY,
AGED ABOUT 46 YEARS,
R/AT NO.5, 5TH MAIN ROAD,
NANDAKUMAR LAYOUT,
BEHIND UTTARAHALLI LAKE,
UTTARAHALLI HOBLI,
AREHALLI,
BENGALURU - 560 062.
...APPELLANT
(BY SRI. DIVAKARA MADDUR M., ADVOCATE)
-3-
NC: 2023:KHC:46082
MFA No. 8600 of 2014
C/W MFA No. 8599 of 2014
MFA No. 8601 of 2014
AND:
1. MR. HYDER ALI,
S/O MONU BERRY,
NEERSAL HOUSE,
LAILA VILLAGE,
UJIRE POST,
BELTHANGADI - 574 214,
(R C OWNER OF THE TIPPR
LORRY BEARING REG NO.KA-19-AC-3465)
2. THE REGIONAL MANAGER,
NEW INDIA ASSURANCE COMPANY LTD.,
REGIONAL OFFICE,
UNITY BUILDING,
MISSION ROAD,
BENGALURU,
POLICY NO. 670800/31/06/01/00003788,
VALID UP TO 05/01/2008.
...RESPONDENTS
(BY SRI. R. JAI PRAKASH, ADVOCATE FOR R2;
VIDE ORDER DATED 25.06.2019, NOTICE TO
R1 IS DISPENSED WITH)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:23.7.2012 PASSED IN MVC
NO.4736/2008 ON THE FILE OF THE 20TH ADDITIONAL JUDGE,
18TH ACMM, MACT, BENGALURU, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
-4-
NC: 2023:KHC:46082
MFA No. 8600 of 2014
C/W MFA No. 8599 of 2014
MFA No. 8601 of 2014
IN MFA NO.8601/2014
BETWEEN:
SMT. REVATHI K.,
W/O THIRUMALAKUMAR REDDY,
AGED ABOUT 41 YEARS,
R/AT NO.5, 5TH MAIN ROAD,
NANDAKUMAR LAYOUT,
BEHIND UTTARAHALLI LAKE,
UTTARAHALLI HOBLI,
AREHALLI,
BENGALURU - 560 062.
...APPELLANT
(BY SRI. DIVAKAR MADDUR M., ADVOCATE)
AND:
1. MR. HYDER ALI,
S/O MONU BERRY,
NEERSAL HOUSE,
LAILA VILLAGE,
UJIRE POST,
BELTHANGADI - 574 214,
(R C OWNER OF THE TIPPER
LORRY BEARING REG NO.KA-19-AC-3465)
2. THE REGIONAL MANAGER,
NEW INDIA ASSURANCE COMPANY LTD.,
REGIONAL OFFICE,
UNITY BUILDING,
MISSION ROAD,
BENGALURU,
POLICY NO. 670800/31/06/01/00003788,
VALID UP TO 05/01/2008.
...RESPONDENTS
(BY SRI. R. JAI PRAKASH, ADVOCATE FOR R2;
VIDE ORDER DATED 25.06.2019, NOTICE TO
R1 IS DISPENSED WITH)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:23.7.2012 PASSED IN MVC
-5-
NC: 2023:KHC:46082
MFA No. 8600 of 2014
C/W MFA No. 8599 of 2014
MFA No. 8601 of 2014
NO.4737/2008 ON THE FILE OF THE 20TH ADDITIONAL JUDGE,
18TH ACMM, MACT, BENGALURU, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
THESE APPEALS, COMING ON FOR DISMISSAL, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
No representation on appellant's side on call.
2. There was no representation even on 17.11.2022,
27.11.2023 and 04.12.2023. Though the matters are listed on
this day under the caption for 'dismissal', yet there is no
representation.
Hence, all the 3 appeals stand dismissed for non-
prosecution without costs.
Sd/-
JUDGE
RAK
CT:SNN
