Smt Siddamma vs S Althaf Bhasha
2023 Latest Caselaw 9546 Kant

Karnataka High Court

Smt Siddamma vs S Althaf Bhasha on 6 December, 2023

                                            -1-
                                                         NC: 2023:KHC:44213
                                                      MFA No. 1179 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 6TH DAY OF DECEMBER, 2023
                                         BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                     MISCELLANEOUS FIRST APPEAL NO.1179 OF 2019 (MV-D)
                BETWEEN:

                1.    SMT. SIDDAMMA
                      W/O LATE SIDDAIAH
                      AGED ABOUT 57 YEARS
                      R/AT. AKKIYAPPA GARDEN
                      YESHWANTHPUR, BANGALORE - 22.
                                                               ...APPELLANT
                (BY SMT. U.M. MAMATHA, ADV., (ABSENT))
Digitally
signed by JAI   AND:
JYOTHI J
Location:
HIGH            1.    S. ALTHAF BHASHA
COURT OF
KARNATAKA             S/O SUBHAN BAIG
                      AGED ABOUT 57 YEARS
                      NO.25/1, 11TH CROSS
                      B.K. NAGAR, BANGALORE - 22.

                2.    SENIOR MANAGER
                      ICICI BANK LIMITED
                      ICICI TOWER, M.G.ROAD
                      BEHIND CENTRAL MALL, BANGALORE - 01.

                                                            ...RESPONDENTS
                (BY SRI. JAI M. PATIL, ADV., FOR R2
                V/O DTD:29.07.2022 R1 NOTICE D/W)

                     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                JUDGMENT AND AWARD DATED 14/01/2011, PASSED IN MVC
                NO.6001/2007, ON THE FILE OF THE I ADDITIONAL SMALL
                CAUSES JUDGE & MACT, BENGALURU (SCCH-11), PARTLY
                ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
                SEEKING ENHANCEMENT OF COMPENSATION.
                                   -2-
                                                  NC: 2023:KHC:44213
                                                MFA No. 1179 of 2019




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

                             JUDGMENT

On 29.11.2023 as there was no representation on behalf

of the appellant, the matter was directed to be posted for

dismissal on 04.12.2023. The matter came up on 05.12.2023.

Even on that day there was no representation on behalf of the

appellant. To give further opportunity to the appellant, the

matter was directed to be posted today under the caption

'dismissal'. Today also there is no representation on behalf of

the appellant.

2. I.A.No.1/2019 is filed to condone the delay of 2854

days in filing the appeal. It appears that the appellant is not

interested to pursue the matter.

3. Accordingly, the matter is dismissed for non-

prosecution. Consequently, I.A.No.1/2019 shall stand closed.

SD/-

JUDGE

RV