Citation : 2023 Latest Caselaw 3255 Kant
Judgement Date : 14 June, 2023
-1-
NC: 2023:KHC:20367
MFA No. 450 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE C M JOSHI
MISCELLANEOUS FIRST APPEAL NO. 450 OF 2019 (MV-D)
BETWEEN:
SMT JAYAMMA,
D/O. RANGAPPA,
AGED ABOUT 47 YEARS,
R/AT: 6TH WARD,
CHIKKANNAPALYA VILLAGE,
MADHUGIRI TALUK,
TUMKUR DIST-572 132.
...APPELLANT
(BY SRI MOHAN P. S., ADVOCATE [ABSENT])
AND:
1. CHANDRAMMA,
W/O. LATE SHIVARAMAIAH,
AGED ABOUT 70 YEARS,
R/AT: HULIYAR GATE,
Digitally signed CHIKKANAYAKANAHALLY VILLAGE,
by T S
NAGARATHNA TUMKUR-572 214.
Location: High
Court of
Karnataka 2. NAYANA C. S.,
D/O. LATE SHIVARAMAIAH,
AGED ABOUT 18 YEARS,
R/AT: HULIYAR GATE,
CHIKKANAYAKANAHALLY VILLAGE,
TUMKUR-572 214.
3. KUM. GOWTHAMI,
D/O. LATE SHVIVRAMAIAH C.N.,
AGED ABOUT 16 YEARS,
R/AT: HULIYAR GATE,
CHIKKANAYAKANAHALLY VILLAGE,
TUMKUR-572 214.
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NC: 2023:KHC:20367
MFA No. 450 of 2019
4. SRI. C. N. NAGESHAIAIH,
S/O. LATE NINGAPPA,
AGED ABOUT 72 YEARS,
RESIDING AT 2ND CROSS,
BANASHANKARI,
TUMKUR-572 101.
5. SRI JAYANNA,
S/O. RAMANNA,
AGED ABOUT 47 YEARS,
HOSUR VILLAGE,
BARGUR POST,
B. G. HALLY HOBLI,
CHANNARYAPATNA,
HASSAN DISTRICT-573 201.
(OWNER OF TIPPER LORRY
BEARING NO.KA-13-B-2941)
6. SRIRAM GENERAL INSURANCE
COMPANY LTD.,
BRANCH OFFICE AT NO.4/5,
3RD FLOOR, S.V. ARCADE NEAR,
AKSHARA EYE HOSPITAL,
DEVARACHIKKANAHALLI ROAD,
BILEKAHALLY MAIN ROAD,
OPP.B.G. ROAD, IIM POST,
BENGALURU - 560 076.
(INSURER OF MOTOR BIKE
POLICY NO. 3510073112620340308
POLICY EXISTANCE FROM 06.03.2014 TO 05.03.2015)
...RESPONDENTS
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 05.11.2018 PASSED IN MVC
NO.334/2017 ON THE FILE OF THE VI ADDITIONAL DISTRICT
AND SESSIONS JUDGE AND MEMBER, ADDITIONAL MACT,
TUMAKURU, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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NC: 2023:KHC:20367
MFA No. 450 of 2019
JUDGMENT
None appears for the appellant.
2. Therefore, the appeal is dismissed for non-
prosecution.
Sd/-
JUDGE
NR/-
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