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Sri Siddalingappa @ Siddalinga vs Mr Gabgamuddaiah
2023 Latest Caselaw 9690 Kant

Citation : 2023 Latest Caselaw 9690 Kant
Judgement Date : 7 December, 2023

Karnataka High Court

Sri Siddalingappa @ Siddalinga vs Mr Gabgamuddaiah on 7 December, 2023

                                             -1-
                                                         NC: 2023:KHC:44312
                                                        MFA No. 507 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                          BEFORE
                     THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                   MISCELLANEOUS FIRST APPEAL NO. 507 OF 2014 (MV-I)
                   BETWEEN:

                   SRI. SIDDALINGAPPA @ SIDDALINGA
                   S/O MUTHARAYAPPA,
                   AGED 36 YEARS
                   RESIDING AT NO.97, KANNAHALLI
                   KODIGENAHALLI POST, MAGADI MAIN ROAD
                   BANGALORE NORTH TALUK, BANGALORE-560091.
                                                               ...APPELLANT
                   (BY SRI. CHIKKANNA B.H., ADVOCATE)

                   AND:

                   1. MR. GABGAMUDDAIAH,
                      S/O. HUCHAIAH
                      MAJOR IN AGE
                      RESIDENT AT NO. 190/1, 2ND MAIN,
                      HOYSALANAGAR, SUNKADAKATTE
Digitally signed      BANGALORE-560091.
by VINUTHA B S
Location: HIGH     2. THE REGIONAL MANAGER,
COURT OF
KARNATAKA             ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD.,
                      REGIONAL OFFICE NO. 132, M. P. BUILDING,
                      (MANDAL PURABHAVANA), BRIDGED ROAD
                      BANGALORE-560 001.
                                                            ...RESPONDENTS
                   (BY SRI. O. MAHESH, ADVOCATE FOR R-2;
                   V/O DATED 04/03/2014, NOTICE TO R-1 IS DISPENSED WITH)

                       THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
                   JUDGMENT AND AWARD DATED 31.10.2013 PASSED IN
                   MVC NO.2706/2012 ON THE FILE OF THE 21ST ADDITIONAL
                   SMALL CAUSES JUDGE, 19TH ACMM, MEMBER, MACT, COURT
                   OF SMALL CAUSES, BANGALORE, PARTLY ALLOWING THE
                                -2-
                                            NC: 2023:KHC:44312
                                          MFA No. 507 of 2014




CLAIM PETITION FOR COMPENSATION                AND       SEEKING
ENHANCEMENT OF COMPENSATION.

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

No representation on appellant's side on call.

There was no representation even on 23.11.2023

and 29.11.2023.

Though the matter is listed on this day under the

caption for dismissal, yet there is no representation.

Hence, the appeal is dismissed for non-prosecution

without costs.

Sd/-

JUDGE

NS CT:TSM

 
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