Smt Rajamma vs Iffco Tokio General Insurance
2023 Latest Caselaw 3353 Kant

                                            -1-
                                                    NC: 2023:KHC:20635
                                                       MFA No. 3791 of 2019




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF JUNE, 2023

                                          BEFORE
                            THE HON'BLE MR JUSTICE C M JOSHI
                  MISCELLANEOUS FIRST APPEAL NO. 3791/2019 (MV-I)
                 BETWEEN:

                 SMT RAJAMMA
                 W/O NAGARAJAIAH L,
                 AGED ABOUT 44 YEARS,
                 R/O BASAVANAHALLI,
                 KASABA HOBLI,
                 NELAMANGALA TALUK-562 123,
                 BENGALURU RURAL DISTRICT
                                                            ...APPELLANT
                 (BY SRI. GANGADHARA B P., ADVOCATE (ABSENT))
                 AND:

                 1.    IFFCO TOKIO GENERAL INSURANCE
                       NEAR YELAHANKA NEW TOWN,
                       BUS STAND,
                       BENGALURU-560 106

Digitally
signed by T S    2.    H V PUSHPA
NAGARATHNA
                       W/O BASAVARAJU,
Location: High
Court of               AGED ABOUT 40 YEARS,
Karnataka
                       R/O CHIKKAKAVALLI,
                       KORATAGERE TALUK,
                       NOW RESIDING AT SIRA GATE,
                       TUMAKURU-572 104
                                                            ...RESPONDENTS

                      THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
                 JUDGMENT AND AWARD DATED:02.06.2018 PASSED IN MVC
                 NO.362/2017 ON THE FILE OF THE II ADDITIONAL DISTRICT
                 JUDGE AND MACT, TUMAKURU, AWARDING COMPENSATION
                             -2-
                                    NC: 2023:KHC:20635
                                       MFA No. 3791 of 2019




OF RS.78,115/- WITH INTEREST AT 6% P.A. FROM THE DATE
OF PETITION TILL REALISATION.

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

                         JUDGMENT

None appeared for the appellant.

It is noticed from the order sheet that, even after

granting seven opportunities, the office objections are not

complied, even after four years of filing the appeal.

Therefore, this appeal is dismissed for non-prosecution.

Sd/-

JUDGE

KGR*