Sri. Kadirappa vs Sri. Ramanna. V. V
2023 Latest Caselaw 9547 Kant

Karnataka High Court

Sri. Kadirappa vs Sri. Ramanna. V. V on 6 December, 2023

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                                                    NC: 2023:KHC:44215
                                                    MFA No.1304 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.1304 OF 2019 (MV-I)


                BETWEEN:

                1.    SRI. KADIRAPPA
                      AGED ABOUT 33 YEARS
                      S/O NARAYANAPPA
                      R/O. CHARUVUMARUMUPALLI VILLAGE
                      RAYALPAD HOBLI
                      SRINIVASAPURA TALUK
                      KOLAR DISTRICT.
                                                             ...APPELLANT
Digitally
signed by JAI   (BY SRI. SUBHASH CHANDRA BOSE, ADV., (ABSENT))
JYOTHI J
Location:
HIGH            AND:
COURT OF
KARNATAKA
                1.    SRI. RAMANNA V.V.
                      AGED ABOUT 40 YEARS
                      S/O V. NARASAPPA
                      RESIDING AT NO.7-90
                      BASINIKOND PUNGANUR ROAD
                      MADANAPALLI, CHITTOOR DISTRICT
                      ANDHRA PRADESH.

                      OWNER OF THE CAR BEARING
                      REGN. NO.AP-21/R-7066.

                2.    THE UNITED INDIA INSURANCE CO. LTD.,
                      XIV-488/A, LIC BUILDING
                      GANDHI ROAD, MADANAPALLE
                      CHITTOOR DISTRICT
                      ANDHRA PRADESH.
                              -2-
                                       NC: 2023:KHC:44215
                                       MFA No.1304 of 2019




    INSURER OF THE CAR BEARING
    REGN. NO.AP-21/R-7066
    IP NO.051623113P103985982
    VALID FROM 28.09.2013 TO 27.09.2014.

                                              ...RESPONDENTS


     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:18.03.2017           PASSED IN MVC
NO.225/2015 ON THE FILE OF THE I ADDITIONAL SENIOR
CIVIL JUDGE & ACJM, KOLAR, 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

On 04.12.2023 as there was no representation on behalf

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

dismissal on 05.12.2023. On 05.12.2023 also there was no

representation. To give one more 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. The appellant has not even taken steps to pay

process for issuance of notice to respondent Nos.1 and 2. It

NC: 2023:KHC:44215

appears that the appellant is not interested to pursue the

matter.

2. Accordingly, the matter is dismissed for non-

prosecution. Consequently, I.A.No.1/2019 stands closed.

SD/-

JUDGE

RV