Venkataramanappa @ Venkataramana vs Smt Sabitha
2023 Latest Caselaw 10888 Kant

Karnataka High Court

Venkataramanappa @ Venkataramana vs Smt Sabitha on 18 December, 2023

                                          -1-
                                                      NC: 2023:KHC:46204
                                                    MFA No. 1108 of 2017




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                        BEFORE
                  THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
               MISCELLANEOUS FIRST APPEAL NO. 1108 OF 2017 (MV-I)
               BETWEEN:

               VENKATARAMANAPPA @ VENKATARAMANA,
               S/O LATE NARAYANAPPA,
               AGED 48 YEARS,
               R/O NO.37, B.B.NAGAR,
               KODIGEHALLI, BANGALORE - 92.
                                                            ...APPELLANT
               (BY SRI. H K BASAVARAJ, ADVOCATE)

               AND:

               SMT. SABITHA,
               W/O V SURESH,
               AGED MAJOR,
               SHAKTHINAGAR, SONNAPPANAHALLI
               BETTAHALASUR, BANGALORE - 562 157.
Digitally
signed by                                                 ...RESPONDENT
JAI JYOTHI J
                      THIS MFA IS FILED U/S 173(1)OF MV ACT AGAINST THE
Location:
HIGH           JUDGMENT AND AWARD DATED 16.12.2015       PASSED IN MVC
COURT OF
KARNATAKA      NO.5347/2014 ON THE FILE OF THE XII ADDITIONAL SMALL
               CAUSES JUDGE AND MEMEBER, M.A.C.T, BENGALURU, PARTLY
               ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
               SEEKING ENHANCEMENT OF COMPENSATION.

                      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

               COURT DELIVERED THE FOLLOWING:
                              -2-
                                          NC: 2023:KHC:46204
                                       MFA No. 1108 of 2017




                          ORDER

This is an appeal of the year 2017. As per the

docket proceedings on 16.03.2018, it reveals that the

counsel for the appellant submitted that he will do the

needful during the course of the day. Then again on

14.11.2019, two weeks' time was granted to do the

needful. As per the office objections, they have not taken

any steps. On 05.12.2023, when there was no

representation on behalf of the appellant, this Court has

directed the matter to be listed under the caption for

dismissal on 06.12.2023. On 06.12.2023, when the

matter came up, this Court directed the appellant to take

notice by way of substituted service by 18.12.2023 and by

that time, if the application for substituted service was not

filed, the appeal shall stand dismissed without further

reference to the Court.

2. Today also, there is no representation on behalf

of the appellant. The appellant had not taken any steps

from 2018 till now for service of notice on the respondent,

NC: 2023:KHC:46204

it appears that the appellant is not interested to pursue

the matter.

3. Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

MEG

CT: BHK