Sharadhamma vs Pushpa Mangalamma
2023 Latest Caselaw 11418 Kant

Karnataka High Court

Sharadhamma vs Pushpa Mangalamma on 21 December, 2023

                                           -1-
                                                         NC: 2023:KHC:46946
                                                   MFA No. 3365 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 21ST DAY OF DECEMBER, 2023

                                        BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                MISCELLANEOUS FIRST APPEAL NO.3365 OF 2017(MV-I)
                BETWEEN:

                      SHARADHAMMA,
                      W/O NARASIMHAMURTHY @ NARASIMHAIAH,
                      AGED ABOUT 56 YEARS,
                      R/AT 1ST CROSS, VIDYANAGARA,
                      BEHIND GOVT HOSPITAL,
                      TIPTUR TOWN - 572 201.
                                                               ...APPELLANT
                (BY SRI. MANJUNATH N.D., ADVOCATE(ABSENT))

                AND:

                1.    PUSHPA MANGALAMMA,
                      W/O PRABHUSWAMY,
Digitally             AGED ABOUT 44 YEARS,
signed by JAI         R/AT H.NO. 1591/C,
JYOTHI J
Location:             5TH CROSS, VIDYANAGARA,
HIGH COURT            TIPTUR TOWN : 572 201.
OF
KARNATAKA             (OWNER OF THE VEHICLE INN0VA CAR
                      BEARING NO.KA-44-4429).

                2.    THE MANAGER,
                      UNIVERSAL SOMPO GENERAL
                      INSURANCE CO.LTD.,
                      BRANCH OFFICE NO. 7/3,
                      2ND FLOOR, K.V.D TOWER,
                      OLD MADRAS ROAD,
                      100 FEET RING ROAD,
                                 -2-
                                         NC: 2023:KHC:46946
                                       MFA No. 3365 of 2017




     INDIRANAGAR,
     BENGALURU - 560 008.
                                              ...RESPONDENTS


     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 29.11.2016 PASSED IN MVC
NO.155/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
XIV MACT, TIPTUR, PARTLY ALLOWING THE CLAIM PETITION
FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

     THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

This matter had come up on 19.12.2023, as there

was no representation, the matter was listed for dismissal

on 20.12.2023. On 20.12.2023 and on 21.12.2023 i.e.,

today also, there is no representation on behalf of the

appellant.

2. It appears the appellant is not interested to pursue

the matter. Hence the appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

NG List No.: 2 Sl No.: 10 CT:SNN