The Oriental Insurance Company ... vs Sri Sonnappa
2023 Latest Caselaw 1202 Kant

                                           -1-
                                                       WA No. 391 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 6TH DAY OF FEBRUARY, 2023

                                         PRESENT
                 THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                           AND
                         THE HON'BLE MR JUSTICE ASHOK S.KINAGI


                        WRIT APPEAL NO. 391 OF 2022 (GM-AC)

                BETWEEN:

                THE ORIENTAL INSURANCE COMPANY LTD.,
                DIVISIONAL OFFICE, 144
                OMESHA MAIN ROAD, SALEM TOWN
                REP. BY ITS THE REGIONAL MANAGER
                REGIONAL OFFICE
                4TH FLOOR, LEO SHOPPING COMPLEX
                RESIDENCY ROAD,
                BENGALURU -560025
                                                              ...APPELLANT
Digitally
signed by R
DEEPA           [BY SRI. SRINIVASA K N., ADVOCATE (ABSENT)]
Location:
High Court of
Karnataka       AND:

                1.    SRI SONNAPPA
                      S/O LATE SRI CHIKKA MUDDANNA
                      AGED ABOUT 65 YEARS
                      R/O PEMMASETTANA HALLI
                      ARABIKOTHANUR POST
                      KOLAR TQ AND DISTRICT - 563101

                2.    SMT MUNIYAMMA
                      W/O SRI SONNAPPA
                      AGED ABOUT 60 YEARS,
                      R/O PEMMASETTANA HALLI
                             -2-
                                         WA No. 391 of 2022




     ARABIKOTHANUR POST
     KOLAR TQ AND DISTRICT - 563101

3.   SRI C RAJA
     S/O SRI CHINNAYA GOUNDER
     AGED ABOUT 40 YEARS
     OWNER OF THE VEHICLE
     R/AT KANNAKKUPILLA STREET
     SALEM TOWN AND DISTRICT
     TAMILNADU - 636007
                                             ...RESPONDENTS


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO CALL FOR
RECORDS IN W.P.NO.5053/2022 AND SET ASIDE ORDER
DATED 11.03.2022 AND REMAND THE MATTER TO THE COURT
BELOW DIRECTING THE 2ND ADDL. SR. CIVIL AND JMFC,
KOLAR TO RECONSIDER THE CLAIM PETITION FILED IN MVC
No.192/2003 AND ETC.


      THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING    THIS   DAY,   CHIEF    JUSTICE,   DELIVERED   THE
FOLLOWING:


                         JUDGMENT

The appeal was called out in the first session. None

appeared for the appellant. As such, the appeal was kept

back in the second session. In the second session also,

when the appeal was called out, none appeared for the

appellant. It seems that the appellant is not interested in

WA No. 391 of 2022

prosecuting the appeal. The appeal is dismissed for non-

prosecution.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RD