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Sri. Hemanth Kumar vs Sri. Sunil Kumar H M
2023 Latest Caselaw 9548 Kant

Citation : 2023 Latest Caselaw 9548 Kant
Judgement Date : 6 December, 2023

Karnataka High Court

Sri. Hemanth Kumar vs Sri. Sunil Kumar H M on 6 December, 2023

                                              -1-
                                                    NC: 2023:KHC:44214
                                                    MFA No.6498 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.6498 OF 2019 (MV-I)
                BETWEEN:

                1.    SRI. HEMANTH KUMAR
                      S/O UMA MAHESH
                      AGED ABOUT 19 YEARS
                      R/O KALYAN NAGAR
                      NARIGUDDENAHALLI
                      JYOTHINAGAR POST
                      CHIKKAMAGALURU DISTRICT.
                                                              ...APPELLANT
                (BY SRI. SYED ANSER KALEEM, ADV., (ABSENT))
Digitally
signed by JAI   AND:
JYOTHI J
Location:
HIGH
COURT OF        1.    SRI. SUNIL KUMAR H.M.
KARNATAKA             S/O SRI. MANJE GOWDA
                      AGED ABOUT 23 YEARS
                      R/O HAMPAPURA
                      CHIKKAMAGALURU.

                2.    THE BAJAJ ALLIANZ
                      GENERAL INSURANCE CO LTD
                      NO.324/1, CHAMARAJA MOHALLA
                      MYSORE-572 024
                      REP. BY ITS BRANCH MANAGER.
                                                          ...RESPONDENTS
                (R1 SERVED AND UNREPRESENTED)


                     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                JUDGMENT AND AWARD DATED 09.04.2019 PASSED IN MVC
                NO.480/2017 ON THE FILE OF THE II ADDITIONAL SENIOR
                CIVIL JUDGE AND MACT, CHIKKAMAGALURU, PARTLY
                                 -2-
                                          NC: 2023:KHC:44214
                                          MFA No.6498 of 2019




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 came up on 05.12.2023. 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. 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

 
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