Chief Executive Officer vs Sri. K. Adinarayana
2023 Latest Caselaw 758 Kant

                                             -1-
                                                        MFA No. 9711 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF JANUARY, 2023

                                           BEFORE
                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                                M.F.A. NO. 9711 OF 2018 (MV-I)
                   BETWEEN:

                   1.    CHIEF EXECUTIVE OFFICER
                         PRIMARY AGRICULTURE CREDIT
                         CO.OPERATIVE SOCIETY,
                         PALAVALI, PAVAGADA TALUK,
                         TUMKUR DISTRICT - 572136.

                                                                 ...APPELLANT
                   (BY SRI. JAYAPRAKASH R., ADVOCATE)

Digitally signed
by PAVITHRA B
                   AND:
Location: High
Court of           1.    SRI. K. ADINARAYANA
Karnataka
                         S/O.BRAHMACHARI,
                         AGED ABOUT 38 YEARS,
                         M.KOTTAPALLI, ROADDAM MANDAL,
                         PENAGONDA TALUK, ANANTHAPURA DISTRICT,
                         ANDHRA PRADESH

                         NOW RESIDING AT
                         YALLAPURA,
                         BEHIND MICO FACTORY,
                         NEAR YALLAMMA TEMPLE,
                         TUMKUR - 572103.

                   2.    THE MANAGER
                         ICICI LOMBARD GENERAL INSURANCE
                         COMPANY LIMITED,
                         PRESTIGE CORRICHE, NO.621,
                             -2-
                                      MFA No. 9711 of 2018




     2ND FLOOR, RICHMOND ROAD,
     BENGALURU - 560025.

                                            ...RESPONDENTS

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 05/03/2018, PASSED IN MVC
NO.990/2015, ON THE FILE OF THE II ADDITIONAL DISTRICT
JUDGE AND MACT, TUMAKURU, AWARDING COMPENSATION OF
RS.91,840/- WITH INTEREST AT THE RATE OF 6% P.A., FROM
THE DATE OF PETITION TILL REALISATION.

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

This Court by order dated 15.11.2022 directed the

appellant to take steps in respect of respondent Nos.1 and

2 during the course of the day. But the said order was not

complied with.

Today also, when the matter is posted for caution

under the caption 'dismissal' but the learned counsel for

the appellant is absent. Hence, the appeal is dismissed for

non-compliance of order dated 15.11.2022.

Sd/-

JUDGE

KA